High Courts04 Oct 2001
Pritam Kumar & Ors. Vs State & Ors.
Jammu And Kashmir High Court · (2002) KashLJ 369
Multi-State Cooperative Societies Act, 1984 — Section 101
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 475 of 610
High Courts04 Oct 2001
Yog Raj & Anr. Vs Girdhari Lal & Ors.
Jammu And Kashmir High Court · (2002) KashLJ 367 : (2002) KashLJ 368 : (2001) SriLJ 549
Jammu and Kashmir Consumer Protection Act, 1987 — Section 528
High Courts04 Oct 2001
Sham Sunder Vs Mehta Raj Parkash
Jammu And Kashmir High Court · (2002) KashLJ 344
Jammu and Kashmir Civil Procedure Code, 1977 — Order 1 Rule 3
High Courts03 Oct 2001
Vijay Kumar Chopra Vs Prem Nath Mangotra
Jammu And Kashmir High Court · (2002) KashLJ 349 : (2001) SriLJ 558
Jammu and Kashmir Civil Procedure Code, 1977 — Order 14 Rule 1, 115
High Courts28 Sept 2001
Ab.Razak Bhat Vs Abdul Rehman Bhat and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 15
Jammu and Kashmir Contempt of Courts Act, 1997 — Section 20
High Courts27 Sept 2001
Manmohan Singh Gauri Vs Punjab & Sindh Bank Ltd
Jammu And Kashmir High Court · (2002) KashLJ 333
Jammu and Kashmir Civil Procedure Code, 1977 — Order 1 Rule 10
High Courts27 Sept 2001
Ghulam Ahmad Bhat Vs Life Insurance Corporation of India & others
Jammu And Kashmir High Court · (2002) KashLJ 79 : (2001) SriLJ 513
Constitution of India, 1950 — Article 14, 226
High Courts27 Sept 2001Dismissed
United India Insurance Co. Ltd. Vs Deputy Labour Commissioner and Others
Jammu And Kashmir High Court · (2002) 1 ACC 282 : (2002) ACJ 282
Employees Compensation Act, 1923 — Section 20, 30
High Courts24 Sept 2001Allowed
Ms. Rafia Durani Vs University of Kashmir
Jammu And Kashmir High Court · AIR 2002 J&K 126
Constitution of Jammu and Kashmir, 1956 — Article 103Jammu and Kashmir Evidence Act, 1977 — Section 115
High Courts21 Sept 2001
Ajit Singh etc Vs Shri Mata Vaishno Devi Shrine Board, Katra
Jammu And Kashmir High Court · AIR 2002 J&K 108
Arbitration and Conciliation Act, 1996 — Section 8
High Courts21 Sept 2001
Suraj Parkash Vs Returning Officer and others
Jammu And Kashmir High Court · AIR 2002 J&K 93
Jammu and Kashmir Civil Procedure Code, 1977 — Section 9Jammu and Kashmir Panchayati Raj Act, 1989 — Section 43, 44
High Courts21 Sept 2001
Khurshid Ahmad Mir Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2001) KashLJ 660
Constitution of India, 1950 — Article 226
High Courts18 Sept 2001
Tariq Ahmad Ganai Vs State of J&K & others
Jammu And Kashmir High Court · (2002) KashLJ 88 : (2001) SriLJ 385
Constitution of India, 1950 — Article 226
High Courts17 Sept 2001
Fayaz Ahmad Sultanpuri Vs J & K Bank Ltd
Jammu And Kashmir High Court · (2002) KashLJ 338
Jammu and Kashmir Civil Procedure Code, 1977 — Order 7 Rule 14
High Courts15 Sept 2001Allowed
Safiya Farhat Vs Board of School Education
Jammu And Kashmir High Court · AIR 2002 J&K 39
Constitution of Jammu and Kashmir, 1956 — Section 103Jammu and Kashmir Evidence Act, 1977 — Section 115Jammu and Kashmir State Board of School Education Act, 1975 — Section 33
High Courts15 Sept 2001Dismissed
Dr. Kaisar Ahmad Vs State and Others
Jammu And Kashmir High Court · (2002) CriLJ 907
Constitution of India, 1950 — Article 226, 227Constitution of Jammu and Kashmir, 1956 — Section 103, 104Criminal Procedure Code, 1973 (CrPC) — Section 173, 482, 561A
High Courts14 Sept 2001
Muhammad Muzaffer Jan Vs State of J&K & others
Jammu And Kashmir High Court · (2002) KashLJ 442
Constitution of India, 1950 — Article 226
High Courts13 Sept 2001
Jehlum Exporters Pvt.Ltd. Vs D.M.Oriental Insurance Company
Jammu And Kashmir High Court · (2002) KashLJ 435
Jammu and Kashmir Civil Procedure Code, 1977 — Section 114
High Courts12 Sept 2001
Executive Engineer Vs Khatija Begum and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 20 : (2002) KashLJ 19 : (2001) SriLJ 383
Constitution of India, 1950 — Article 226
High Courts12 Sept 2001
Fatima Vs Ali Mohd.Bhat, Sarah Begum, Javid Ahmed Bhat, Mohd.Latif Bhat and Ors.
Jammu And Kashmir High Court · (2002) KashLJ 453
Jammu and Kashmir Civil Procedure Code, 1977 — Order 6 Rule 17