High Courts04 Nov 2001
Mirza Maqbool Hussain Vs Union of India and Others
Jammu And Kashmir High Court · (2001) KashLJ 510
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47(2)
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 474 of 610
High Courts30 Oct 2001
Indian Seed Farms Srinagar Vs Anand Kithari and Another
Jammu And Kashmir High Court · (2002) KashLJ 425 : (2002) SriLJ 68
Jammu and Kashmir Civil Procedure Code, 1977 — Order 13 Rule 2
High Courts19 Oct 2001
Abid Ali Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2002) KashLJ 305 : (2002) 3 SCT 839
Constitution of India, 1950 — Article 226
High Courts19 Oct 2001
State Vs S. Sheetal Singh
Jammu And Kashmir High Court · (2002) CriLJ 2394
Criminal Procedure Code, 1973 (CrPC) — Section 227Jammu and Kashmir Criminal Procedure Code, 1989 — Section 161, 173, 268Ranbir Penal Code, 1989 — Section 307
High Courts19 Oct 2001
Bal Krishan Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2002) KashLJ 308 : (2002) 3 SCT 832
Civil Services Regulations, 1956 — Article 226(1)
High Courts19 Oct 2001
Kamlesh Devi Vs Jammu Development Authority Jammu
Jammu And Kashmir High Court · (2002) KashLJ 325 : (2002) KashLJ 326
Jammu and Kashmir Transfer of Property Act, 1977 — Section 106
High Courts19 Oct 2001
Jagdish Raj Vs State of J & K
Jammu And Kashmir High Court · (2002) KashLJ 331 : (2002) 3 SCT 935 : (2001) SriLJ 567
Constitution of India, 1950 — Article 14, 226
High Courts17 Oct 2001
Oriental Insurance Company & Ors. Vs Kaka Ram and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 310
Motor Vehicles Act, 1939 — Section 96Motor Vehicles Act, 1988 — Section 173
High Courts16 Oct 2001
Tarlok Chand Mahajan Vs State through Public Prosecutor
Jammu And Kashmir High Court · (2002) KashLJ 356
Jammu and Kashmir Consumer Protection Act, 1987 — Section 268
High Courts11 Oct 2001
Competent Authority Vs Ajay Gupta
Jammu And Kashmir High Court · (2002) KashLJ 317 : (2001) SriLJ 568
Jammu and Kashmir Limitation Act, 1995 — Section 5
High Courts08 Oct 2001
Kamla Devi Vs Union of India & Ors.
Jammu And Kashmir High Court · (2002) KashLJ 327
Pension Regulations for Army, 1961 — Regulation 216, 217
High Courts06 Oct 2001
Union of India Vs SPR Karnail Singh
Jammu And Kashmir High Court · (2002) KashLJ 366 : (2001) SriLJ 446
Jammu and Kashmir Limitation Act, 1995 — Section 5
High Courts06 Oct 2001
New India Insurance Company Vs Balwant Kumari and Others
Jammu And Kashmir High Court · (2002) KashLJ 340
Motor Vehicles Act, 1988 — Section 149
High Courts06 Oct 2001
Union of India Vs Bachan Singh
Jammu And Kashmir High Court · (2002) KashLJ 318 : (2001) SriLJ 445
Jammu and Kashmir Limitation Act, 1995 — Section 5
High Courts06 Oct 2001Allowed
SKUAST and Another Vs Anil Pathania and Others
Jammu And Kashmir High Court · AIR 2002 J&K 78
Constitution of Jammu and Kashmir, 1956 — Section 103Jammu and Kashmir Certification of Outstanding Proficiency in Sports Rules, 1996 — Rule 3, 6
High Courts06 Oct 2001Dismissed
Parveen Kumar Gupta Vs State of Jammu and Kashmir and Another
Jammu And Kashmir High Court · AIR 2002 J&K 123
Jammu and Kashmir Municipal (Unauthorised Construction) Rules, 1977 — Rule 1Jammu and Kashmir Municipal Act, 2008 — Section 221, 225, 239, 269
High Courts06 Oct 2001
United India Insurance Vs Sheetal Saini and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 362
Motor Vehicles Act, 1988 — Section 169
High Courts06 Oct 2001
State of J & K Vs Kuldeep Raj
Jammu And Kashmir High Court · (2002) KashLJ 371
Jammu and Kashmir Evidence Act, 1977 — Section 27Ranbir Penal Code, 1989 — Section 302
High Courts06 Oct 2001
Deeba Habib Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2002) KashLJ 464 : (2001) SriLJ 485
Constitution of India, 1950 — Article 226
High Courts05 Oct 2001
State of J & K Vs Mohd.Afzal Lone
Jammu And Kashmir High Court · (2001) KashLJ 664 : (2001) SriLJ 416
Constitution of India, 1950 — Article 226, 311Constitution of Jammu and Kashmir, 1956 — Section 126