High Courts01 Jan 2002
Hakim Nusrat Jabeen Vs State of J&K and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 661
Jammu and Kashmir Limitation Act, 1995 — Section 14, 5
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 471 of 610
High Courts01 Jan 2002
Babu Ram Vs State and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 666
Constitution of India, 1950 — Article 226
High Courts01 Jan 2002
Rohit Khanna Vs Punjab National Bank
Jammu And Kashmir High Court · (2002) KashLJ 700
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Jan 2002
Hari Dev Nargotra Vs Sandoz India Limited
Jammu And Kashmir High Court · (2002) KashLJ 706
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 15
High Courts01 Jan 2002
Kashmir Spices Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2002) KashLJ 712
Constitution of India, 1950 — Article 226
High Courts01 Jan 2002
Rahmatullah Wani Vs State of J&K and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 731
Constitution of India, 1950 — Article 266
High Courts01 Jan 2002
Mohd.Akbar Sheikh Vs State
Jammu And Kashmir High Court · (2002) KashLJ 734
Pubilc Safety Act, 1978 — Article 22(5), 8
High Courts31 Dec 2001
Angrez Singh & Ors. Vs Union of India & Ors.
Jammu And Kashmir High Court · (2002) KashLJ 96 : (2002) 3 SCT 843
Central Reserve Police Force Act, 1949 — Section 11(1)
High Courts31 Dec 2001
Romesh Lal Mottan and Others Vs State and Others
Jammu And Kashmir High Court · (2002) CriLJ 3386
Constitution of India, 1950 — Article 21, 22, 226, 5, 51AJammu and Kashmir Public Property Prevention of Damage Act, 1995 — Section 3, 4Penal Code, 1860 (IPC) — Section 147, 148, 335, 336, 353
High Courts31 Dec 2001Allowed
Baldev Sharma Vs Registrar, Co-operative Societies and others
Jammu And Kashmir High Court · AIR 2002 J&K 69
Civil Procedure Code, 1908 (CPC) — Section 151Jammu and Kashmir Co-operative Societies Act, 1989 — Section 174, 175, 29, 29(4), 69
High Courts31 Dec 2001
Sat Pal Parihar Vs National Hydro Electric Power Corporation Complex, Sec.33 Faridabad and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 504 : (2002) 3 SCT 827
Industrial Disputes Act, 1947 — Section 18(1)
High Courts31 Dec 2001
Ram Singh & Ors. Vs Amar Singh & Ors.
Jammu And Kashmir High Court · (2002) KashLJ 590
Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 3
High Courts28 Dec 2001
Prem Wati and Anr. Vs Assessing Authority and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 111
General Sales Tax Act, 1962 — Section 7(1)
High Courts27 Dec 2001
Ghulam Ahmad Dar Vs State and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 61 : (2002) 1 SriLJ 50 : (2002) SriLJ 50
Constitution of India, 1950 — Article 226
High Courts27 Dec 2001
Hassan Zaz Vs Union of India and Others
Jammu And Kashmir High Court · (2002) KashLJ 606 : (2002) SriLJ 45
Constitution of India, 1950 — Article 226
High Courts26 Dec 2001
Gian Singh and Others Vs Ram Krishan Kohli and Others
Jammu And Kashmir High Court · (2003) ACJ 1914 : AIR 2002 J&K 82 : (2010) 4 JKJ 454
Motor Vehicles Act, 1988 — Section 166, 166(1)
High Courts24 Dec 2001
Jammu Development Authority through its Vice Chairman Rail Head Complex, Vikas Bhawan, Jammu Vs Beli Ram
Jammu And Kashmir High Court · (2002) KashLJ 223 : (2002) SriLJ 31 : (2002) 1 SriLJ 31
Jammu and Kashmir Limitation Act, 1995 — Section 5
High Courts24 Dec 2001
State of J & K Vs Mir
Jammu And Kashmir High Court · (2002) KashLJ 162
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 227
High Courts24 Dec 2001Dismissed
Mandeep Sharma Vs Kiran Sharma
Jammu And Kashmir High Court · AIR 2002 J&K 90
High Courts24 Dec 2001
J & K State Forest Corp.through Its Regional Manager (West), Divisional Manager J&K State Forest Corp.Ramban Division, Ramban Vs Mohd.Akhtar Nizami, Attorney Mohd.Akhtar Nizami, Attorney
Jammu And Kashmir High Court · (2002) KashLJ 437
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 20