High Courts15 May 2001
Brinder Singh Pawar Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2002) 4 SCT 528
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 480 of 610
High Courts15 May 2001
Mohd.Akber Mir Vs State and Others
Jammu And Kashmir High Court · (2001) KashLJ 648
Constitution of India, 1950 — Article 226
High Courts15 May 2001
Union of India Vs Mohammad Sultan Malik
Jammu And Kashmir High Court · (2001) KashLJ 653
Jammu and Kashmir Civil Procedure Code, 1977 — Order 21
High Courts30 Apr 2001
Mohd.Tariq Mir Vs State and others
Jammu And Kashmir High Court · (2001) KashLJ 533 : (2003) 2 SCT 756
Administrative Service Rules, 1979 — Rule 16, 8
High Courts30 Apr 2001
Kulbushan Singh and others Vs State and others
Jammu And Kashmir High Court · (2001) KashLJ 522 : (2002) 3 SCT 921
Jammu and Kashmir Reservation Rules, 1994 — Rule 11
High Courts30 Apr 2001
S.Gurbir Singh Vs Registrar, Cooperative Societies J&K and Others
Jammu And Kashmir High Court · (2001) KashLJ 342
Jammu and Kashmir Cooperative Societies Act, 1960 — Section 24
High Courts30 Apr 2001
Sanjeev Gupta Vs State of J&K and ors.
Jammu And Kashmir High Court · (2003) 2 SCT 265
Constitution of India, 1950 — Article 16, 226
High Courts30 Apr 2001
Tilak Raj Vs State of J & K
Jammu And Kashmir High Court · (2002) 4 SCT 603
Industrial Disputes Act, 1947 — Section 2(j)
High Courts30 Apr 2001
Satpal Sharma Vs State
Jammu And Kashmir High Court · (2002) 4 SCT 169
Constitution of India, 1950 — Article 14, 16Jammu and Kashmir Road Transport Corporation Act, 1950 — Section 34, 35
High Courts30 Apr 2001
Sat Pal Vs State of J&K through Commr./Secy., Edu.Deptt., Civil Sectt., Srinagar
Jammu And Kashmir High Court · (2002) 3 SCT 852
Constitution of India, 1950 — Article 14, 16, 21Constitution of Jammu and Kashmir, 1956 — Section 124
High Courts30 Apr 2001
Girdnari Lal Vs Central Council for Research
Jammu And Kashmir High Court · (2002) 4 SCT 564
Constitution of India, 1950 — Article 12, 226
High Courts30 Apr 2001
Des Raj Gupta Vs State & Ors.
Jammu And Kashmir High Court · (2003) 2 SCT 752
Constitution of India, 1950 — Article 14, 311(1)Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Article 53Public Servants (Inquiries) Act, 1850 — Section 2
High Courts30 Apr 2001
Miss Kamlesh Kumari Vs J & K Social Welfare Advisory Board through its Secretary, Old Secretariat, Jammu and Ors.
Jammu And Kashmir High Court · (2003) 2 SCT 860
Constitution of India, 1950 — Article 12, 14, 16Industrial Disputes Act, 1947 — Section 25F, 25H
High Courts30 Apr 2001
Jaddev Raj and ors. Vs State of Jammu and Kashmir and others
Jammu And Kashmir High Court · (2003) 2 SCT 891
Constitution of India, 1950 — Article 14, 16
High Courts30 Apr 2001
Makhan Singh Vs Union of India and ors.
Jammu And Kashmir High Court · (2003) 2 SCT 941
Constitution of India, 1950 — Article 14, 16Jammu and Kashmir Army Rules — Rule 23(3)
High Courts30 Apr 2001
Ved Singh Vs State and Others
Jammu And Kashmir High Court · (2001) KashLJ 384 : (2003) 3 SCT 322
Constitution of India, 1950 — Article 226
High Courts30 Apr 2001
Abhinav Sharma and others Vs State and others
Jammu And Kashmir High Court · (2001) KashLJ 525
Constitution of India, 1950 — Article 226
High Courts30 Apr 2001
Jia Lal Vs Union of India and others
Jammu And Kashmir High Court · (2001) KashLJ 623
Constitution of India, 1950 — Article 226
High Courts23 Apr 2001
Lt.Col.B.C.Choudhary Vs Union of India and others
Jammu And Kashmir High Court · (2003) 2 SCT 877
Constitution of India, 1950 — Article 14, 16
High Courts23 Apr 2001
Bhola Nath Sharma, Saroj Suri Vs State of J & K
Jammu And Kashmir High Court · (2002) 4 SCT 460
Constitution of India, 1950 — Article 14, 16Jammu and Kashmir Accounts Services (Gazetted) Rules, 1956 — Rule 23Jammu and Kashmir Accounts Services (Gazetted) Rules, 1972 — Rule 22, 23