COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,196 judgments · page 478 of 610

High Courts27 Jun 2001

Sardar Shabir Ahmad Khan Vs State of Jammu and Kashmir

Jammu And Kashmir High Court · (2001) 3 UPLBEC 2641

Constitution of India, 1950 — Article 14, 16Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 13, 21(2), 22, 22(1), 23

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High Courts25 Jun 2001

Posha Bano Vs State of Jammu and Kashmir

Jammu And Kashmir High Court · (2001) 4 SCT 845

Constitution of India, 1950 — Article 226, 227

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High Courts25 Jun 2001

Gulzar Ahmad Mir Vs State of J & K

Jammu And Kashmir High Court · (2002) KashLJ 543 : (2001) SriLJ 297

Constitution of India, 1950 — Article 14, 226

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High Courts21 Jun 2001

Ama Dar and another Vs State of J&K and another

Jammu And Kashmir High Court · (2002) CrLJ 1072

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 205E

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High Courts16 Jun 2001

Sohan Lal Vs State of J & K

Jammu And Kashmir High Court · (2001) KashLJ 376

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 227, 561A

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High Courts31 May 2001

Mohinder Singh Vs Union of India and others

Jammu And Kashmir High Court · (2001) KashLJ 620 : (2002) 4 SCT 48

Border Security Force Act, 1968 — Section 40Border Security Force Rules, 1969 — Rule 142

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High Courts31 May 2001

Anil Paba Vs State and Others

Jammu And Kashmir High Court · (2001) KashLJ 558

Constitution of India, 1950 — Article 21, 226

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High Courts31 May 2001

Kamal Kishore Sharma Vs National Bank of Agriculture and Rural Development and others

Jammu And Kashmir High Court · (2001) KashLJ 550 : (2002) 3 SCT 1082

Constitution of India, 1950 — Article 311

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High Courts31 May 2001

Nyamat Ullah Vs Union of India

Jammu And Kashmir High Court · (2001) KashLJ 493 : (2002) 3 SCT 1073

Central Reserve Police Force Rules, 1955 — Rule 29(d)

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High Courts31 May 2001

Range Officer, Kalakot Range, District Rajouri and Others Vs Bal Krishan and Others

Jammu And Kashmir High Court · AIR 2002 J&K 42

Constitution of India, 1950 — Article 226Forest Act, 1927 — Section 2, 39

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High Courts31 May 2001

Ashok Kumar and others Vs State and ors.

Jammu And Kashmir High Court · (2002) 3 SCT 1063

Constitution of India, 1950 — Article 14, 16, 226Industrial Disputes Act, 1947 — Section 25FJammu and Kashmir Cooperative Societies Act, 1960 — Section 104(2), 65, 66

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High Courts31 May 2001