High Courts10 Feb 2002
State Vs Vikas Mahajan & Ors.
Jammu And Kashmir High Court · (2002) KashLJ 134
Ranbir Penal Code, 1989 — Section 272
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 470 of 610
High Courts08 Feb 2002
Ali Mohmmad Tantry and Ors. Vs State and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 265
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145
High Courts04 Feb 2002
Raghu Nath Kaul Vs Union of India and others
Jammu And Kashmir High Court · (2002) 4 SCT 500
Central Civil Services Commutation of Pension Rules 1981 — Rule 10Constitution of India, 1950 — Article 309
High Courts09 Jan 2002
Ammanullah Khan Vs State
Jammu And Kashmir High Court · (2002) CriLJ 3279 : (2003) 1 JKJ 527
Constitution of India, 1950 — Article 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts09 Jan 2002
Abdul Majeed Khan Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2003) 1 JKJ 532
Constitution of India, 1950 — Article 21Jammu and Kashmir Criminal Procedure Code, 1989 — Section 540, 561A
High Courts09 Jan 2002
Firdous Ahmed Bhat Vs Mst. Mehmooda
Jammu And Kashmir High Court · (2003) CriLJ 1989 : (2003) 1 JKJ 432
Criminal Procedure Code, 1973 (CrPC) — Section 488, 561
High Courts09 Jan 2002Dismissed
Riaz Jan Mast Vs Asif Javeed and Another
Jammu And Kashmir High Court · (2003) 2 JKJ 143
Constitution of Jammu and Kashmir, 1956 — Section 104Jammu and Kashmir Civil Procedure Code, 1977 — Section 115, 141, 9Succession (Property Protection) Act, 1977 — Section 17, 3, 4
High Courts01 Jan 2002
Ravi Kapahi & Ors. Vs State
Jammu And Kashmir High Court · (2002) KashLJ 399 : (2002) SriLJ 138 : (2002) 1 SriLJ 138
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 540
High Courts01 Jan 2002
Suram Chand Sharma Vs Rimpi Ohri
Jammu And Kashmir High Court · (2002) KashLJ 290
Jammu and Kashmir Reservation Rules, 1994 — Rule 34
High Courts01 Jan 2002
Liyaqat Hussain Zarger Vs State and Others
Jammu And Kashmir High Court · (2002) KashLJ 257 : (2002) SriLJ 247 : (2002) 1 SriLJ 247
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14
High Courts01 Jan 2002
State of Jammu and Kashmir Vs T.R.Atri
Jammu And Kashmir High Court · (2002) KashLJ 155 : (2002) 1 SriLJ 201 : (2002) SriLJ 201
Constitution of India, 1950 — Article 14
High Courts01 Jan 2002
Malik Javed Iqbal Vs Ellaqai Dehati Bank and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 36
Constitution of India, 1950 — Article 226
High Courts01 Jan 2002
Nafisa Shah Vs Sher-i-Kashmir Institute of Medical Sciences, Soura, Srinagar and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 1 : (2002) 1 SriLJ 38 : (2002) SriLJ 38
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 33Constitution of India, 1950 — Article 226
High Courts01 Jan 2002
Azi Bibi Vs State of J&K and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 22
Constitution of India, 1950 — Article 12
High Courts01 Jan 2002
Aijaz Ahmad Fazil & Ors. Vs Arshid Ahmad Maqdoomi & Others
Jammu And Kashmir High Court · (2002) KashLJ 622
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145
High Courts01 Jan 2002
Rosha Vs State and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 626
Pubilc Safety Act, 1978 — Section 13
High Courts01 Jan 2002
Nazir Ahmad Baba Vs State of J&K and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 630
Pubilc Safety Act, 1978 — Section 13
High Courts01 Jan 2002
Mushtaq Ahmad Ganai Vs State of J&K and another
Jammu And Kashmir High Court · (2002) KashLJ 635
Pubilc Safety Act, 1978 — Section 11
High Courts01 Jan 2002
Atiqa Bano & Ors. Vs Collector
Jammu And Kashmir High Court · (2002) KashLJ 649
Jammu and Kashmir Civil Procedure Code, 1977 — Order 41 Rule 1
High Courts01 Jan 2002
Meenakshi Bandral and Anr. Vs State of J&K and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 654
Constitution of India, 1950 — Article 14, 16