COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,196 judgments · page 479 of 610

High Courts31 May 2001

Divisional Manager J&K SFC, Division Udhampur and another Vs Nazir Ahmed

Jammu And Kashmir High Court · (2001) KashLJ 552 : (2002) 3 RCR(Civil) 714

Jammu and Kashmir Civil Procedure Code, 1977 — Order 29 Rule 1, Order 29 Rule 3

High Courts29 May 2001

Gh. Mohammad Lone Vs Abdul Rashid Dar

Jammu And Kashmir High Court · (2001) CriLJ 4561

High Courts29 May 2001

Radhe Sham Sharma Vs State and others

Jammu And Kashmir High Court · (2001) KashLJ 616 : (2002) 3 SCT 845

Constitution of India, 1950 — Article 14, 16

High Courts24 May 2001

Ghulam Rasool Malik Vs State of J & K

Jammu And Kashmir High Court · (2001) JKLR 574 : (2001) KashLJ 595 : (2001) SriLJ 232

Constitution of India, 1950 — Article 226

High Courts22 May 2001

Feroz Ahmed Mehand Vs State

Jammu And Kashmir High Court · (2001) KashLJ 657

Pubilc Safety Act, 1978 — Section 11

High Courts21 May 2001

Sanjay Kumar Koul Vs Union of India and others

Jammu And Kashmir High Court · (2002) 3 SCT 855

Constitution of India, 1950 — Article 14, 16, 226

High Courts21 May 2001

Puran Chand Vs State and others

Jammu And Kashmir High Court · (2002) 3 SCT 926

Constitution of India, 1950 — Article 14, 16

High Courts21 May 2001

Mahesh Sharma & Others Vs State & Others

Jammu And Kashmir High Court · (2003) 2 SCT 786

Constitution of India, 1950 — Article 226Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 14

High Courts17 May 2001

Harmeet Singh Soodan Dr. Vs State and Others

Jammu And Kashmir High Court · (2001) KashLJ 485

Constitution of India, 1950 — Article 226

High Courts17 May 2001

Neena Gupta Vs State and Others

Jammu And Kashmir High Court · (2001) KashLJ 477 : (2002) 4 SCT 174

Constitution of India, 1950 — Article 14, 16

High Courts17 May 2001Allowed

Om Kumar and others Vs The State and others

Jammu And Kashmir High Court · AIR 2002 J&K 55

Constitution of India, 1950 — Article 20, 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 379, 403General Clauses Act, 1897 — Section 26

High Courts17 May 2001

Amar Kumar Kotwal Vs Chairman-cum-Managing Director, Oriential Insurance Co and ors.

Jammu And Kashmir High Court · (2002) 3 SCT 829

Constitution of India, 1950 — Article 14, 16, 226General Insurance (Rationalisation of Pay Scales and other Conditions of Service of Development Staff) Scheme, 1976 — Rule 11

High Courts17 May 2001

Om Kumar and others Vs State and others

Jammu And Kashmir High Court · AIR 2002 J&K 55

Constitution of Jammu and Kashmir, 1956 — Article 20(2)

High Courts17 May 2001

Prem Kumar Vs N.H.P.C.Ltd.and others

Jammu And Kashmir High Court · (2003) 2 SCT 266

Constitution of India, 1950 — Article 226National Hydro Electric Power Corporation Promotion Policy — Rule 3B

High Courts17 May 2001

Farooq Ahmad Mir and Others Vs State and Others

Jammu And Kashmir High Court · (2001) KashLJ 486 : (2002) 4 SCT 415

Jammu and Kashmir Police Manual — Regulation 172

High Courts17 May 2001

V.B.Bhambhani Vs Union of India

Jammu And Kashmir High Court · (2001) KashLJ 515 : (2002) 4 SCT 536

Constitution of India, 1950 — Article 226

High Courts16 May 2001Dismissed

Shakir Hussain Vs State and Others

Jammu And Kashmir High Court · (2002) CriLJ 1203 : (2002) 2 RCR(Criminal) 615

Constitution of India, 1950 — Article 22, 226, 32Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 6(1)

High Courts16 May 2001Dismissed

Sardar Sardool Singh Vs Teja Singh

Jammu And Kashmir High Court · (2002) CriLJ 2318

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145, 145(1), 145(4), 435, 440

High Courts15 May 2001

J & K Public Service Commission through Secretary Vs State through C.B.I

Jammu And Kashmir High Court · (2001) KashLJ 650 : (2001) SriLJ 335

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 435(4)

High Courts15 May 2001

S.Tarlok Singh Vs State of J & K

Jammu And Kashmir High Court · (2002) 4 SCT 569

Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103