High Courts04 Mar 2002Dismissed
Gh. Mohd. Sheikh and Another Vs State and Others
Jammu And Kashmir High Court · (2003) 2 JKJ 55
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 469 of 610
High Courts04 Mar 2002
Rohit Drugs and Others Vs State and Others
Jammu And Kashmir High Court · AIR 2002 J&K 127 : (2003) 2 JKJ 535
Drugs and Cosmetics Act, 1940 — Section 33Drugs and Cosmetics Rules, 1945 — Rule 71
High Courts02 Mar 2002Dismissed
Nazir Ahmad Shah Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2003) 1 JKJ 785
High Courts02 Mar 2002
Shafiq Ahmad Wafai Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 568
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115
High Courts01 Mar 2002Dismissed
Prem Nath and Others Vs Shri Mata Vaishno Devi Shrine Board
Jammu And Kashmir High Court · AIR 2003 J&K 1 : (2010) 4 JKJ 799
Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 1Jammu and Kashmir Easements Act, 1977 — Section 52Jammu and Kashmir Transfer of Property Act, 1977 — Section 105
High Courts01 Mar 2002
State Vs Probodh Chander and Others
Jammu And Kashmir High Court · (2003) 2 JKJ 554
Jammu and Kashmir Land Acquisition Act, 1990 — Section 12(2), 18, 23
High Courts27 Feb 2002
Jaiashed & Co. Vs J & K Cement Ltd.& Ors.
Jammu And Kashmir High Court · (2003) JKJ 521 Supp : (2002) KashLJ 272 : (2002) SriLJ 271
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 30, 33
High Courts26 Feb 2002
Rasool Hajam Vs State & Ors.
Jammu And Kashmir High Court · (2002) KashLJ 274 : (2002) SriLJ 269
Pubilc Safety Act, 1978 — Section 11
High Courts26 Feb 2002
Novy Gupte Vs State of J & K
Jammu And Kashmir High Court · (2002) KashLJ 298
Jammu and Kashmir Certification of Outstanding Proficiency in Sports Rules, 1996 — Rule 261
High Courts25 Feb 2002
Ex-Gnr. Mangatu Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2003) 2 JKJ 560
Pension Regulations for Army, 1961 — Regulation 164, 167
High Courts22 Feb 2002Dismissed
Kuldip Kumar Sharma Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2003) 1 JKJ 577
Jammu and Kashmir Evidence Act, 1977 — Section 157, 3Ranbir Penal Code, 1989 — Section 342, 377
High Courts22 Feb 2002Dismissed
Avtar Singh Vs Daljit Singh
Jammu And Kashmir High Court · (2002) CriLJ 3057 : (2003) 1 JKJ 605 : (2002) 4 RCR(Criminal) 285
High Courts22 Feb 2002Dismissed
Rajinder Nargotra Vs Anita Nargotra
Jammu And Kashmir High Court · (2003) 1 JKJ 716
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 488
High Courts22 Feb 2002Allowed
Darshan Lal Vs Sain Dass and Others
Jammu And Kashmir High Court · (2002) CriLJ 3214
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(3), 185
High Courts22 Feb 2002Dismissed
Anita Nargotra and Others Vs Shri Rajinder Nargotra
Jammu And Kashmir High Court · (2003) 1 JKJ 587
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 488
High Courts22 Feb 2002Allowed
Salima Bhatti Vs Khursheeda Begum
Jammu And Kashmir High Court · (2003) 2 JKJ 552
Jammu and Kashmir Civil Procedure Code, 1977 — Order 16 Rule 1(1), Order 16 Rule 10
High Courts20 Feb 2002Allowed
State of Jammu & Kashmir and Others Vs Jagdev Singh
Jammu And Kashmir High Court · (2003) 2 JKJ 576
High Courts18 Feb 2002
Attar Singh Vs State and others
Jammu And Kashmir High Court · (2003) 2 SCT 784
Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103Jammu and Kashmir Civil Service Regulations, 1956 — Article 128
High Courts15 Feb 2002
Yousf Lone Vs Ahmad Lone
Jammu And Kashmir High Court · (2003) JKJ 552 Supp : (2002) KashLJ 270 : (2002) KashLJ 269 : (2002) SriLJ 266
Jammu and Kashmir Civil Procedure Code, 1977 — Order 26, 9
High Courts15 Feb 2002
Mohammad Shah alias Rasool Shah Vs Mohammad Amin Shah
Jammu And Kashmir High Court · (2002) KashLJ 277 : (2002) SriLJ 267 : (2002) 1 SriLJ 267
Jammu and Kashmir Civil Procedure Code, 1977 — Order 1 Rule 10