High Courts19 Apr 2001
R.D.Gupta Vs Sher-e-Kashmir University of Agr.Sc.and Tech
Jammu And Kashmir High Court · (2001) KashLJ 512
Jammu and Kashmir Civil Service Regulations, 1956 — Article 77B
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 481 of 610
High Courts18 Apr 2001
Surinder Singh Jamwal Vs State and Others
Jammu And Kashmir High Court · (2001) KashLJ 507
Constitution of India, 1950 — Article 226
High Courts18 Apr 2001
Lal Chand and Others Vs State of J&K and Others
Jammu And Kashmir High Court · (2001) KashLJ 506
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 30
High Courts16 Apr 2001Allowed
State Vs Abdul Rashid and Others
Jammu And Kashmir High Court · (2002) CriLJ 3118
Arms Act, 1959 — Section 27, 4Criminal Procedure Code, 1973 (CrPC) — Section 161, 417Evidence Act, 1872 — Section 27
High Courts16 Apr 2001Allowed
State of Jammu and Kashmir Vs Safdar Ali and Others
Jammu And Kashmir High Court · (2002) CriLJ 2836
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 163, 164, 197, 417Penal Code, 1860 (IPC) — Section 330, 342, 343, 348
High Courts04 Apr 2001
Vinod Kumar Raina Vs State and Others
Jammu And Kashmir High Court · (2001) KashLJ 350 : (2003) 2 SCT 698
Constitution of India, 1950 — Article 226
High Courts04 Apr 2001
Susheel Verma Vs State of J & K
Jammu And Kashmir High Court · (2001) 4 SCT 730
High Courts04 Apr 2001
Tulsi Ram Vs Union of India
Jammu And Kashmir High Court · (2003) 2 SCT 694
Constitution of India, 1950 — Article 14, 16
High Courts04 Apr 2001
Madan Lal Vs Director, School Education, Jammu
Jammu And Kashmir High Court · (2001) KashLJ 348 : (2002) 1 SCT 30
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 25Constitution of India, 1950 — Article 311
High Courts03 Apr 2001
Kuldeep Singh Vs Union of India
Jammu And Kashmir High Court · (2002) 4 SCT 525
General Insurance (Conduct, Discipline and Appeal) Rules, 1975 — Rule 20
High Courts30 Mar 2001Dismissed
Yog Raj Vs Kuldeep Raj Gupta and Another
Jammu And Kashmir High Court · AIR 2002 J&K 12
Jammu and Kashmir Civil Procedure Code, 1977 — Order 23 Rule 3, Order 34, 47, 96Jammu and Kashmir Limitation Act, 1995 — Article 66Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976 — Section 16
High Courts30 Mar 2001
Kuldeep Singh Vs Regional Transport Authority and Others
Jammu And Kashmir High Court · AIR 2002 J&K 31
Motor Vehicles Act, 1988 — Section 80
High Courts30 Mar 2001
Robkar Adalat Vs Aseem Kumar Sawhney and Another
Jammu And Kashmir High Court · (2002) CriLJ 2382
Criminal Procedure Code, 1973 (CrPC) — Section 344, 556Jammu and Kashmir Contempt of Courts Act, 1997 — Section 15, 17, 18, 185Penal Code, 1860 (IPC) — Section 499
High Courts30 Mar 2001
Ghulam Ali Dar Vs State of J&K and anr.
Jammu And Kashmir High Court · (2003) 2 SCT 260
Constitution of India, 1950 — Article 14, 16, 226Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Regulation 110A
High Courts30 Mar 2001
Vinod Koul Vs State of J & K
Jammu And Kashmir High Court · (2002) 4 SCT 162
Constitution of India, 1950 — Article 226
High Courts30 Mar 2001
Muzaffar Ahmad Khan Vs State and Others
Jammu And Kashmir High Court · (2001) KashLJ 254 : (2002) 3 SCT 1075 : (2002) SriLJ 101
Constitution of India, 1950 — Article 226
High Courts28 Mar 2001
Inder Bahadur Singh Vs Union of India and Ors.
Jammu And Kashmir High Court · (2003) 2 SCT 261
Constitution of India, 1950 — Article 14, 226
High Courts16 Mar 2001
Rattan Lal Vs Sainik School Society and others
Jammu And Kashmir High Court · (2002) 4 SCT 714
Constitution of India, 1950 — Article 14, 311
High Courts16 Mar 2001
Karpal Singh Vs Vice-Chancellor, Jammu University
Jammu And Kashmir High Court · (2002) 3 SCT 1080
Constitution of India, 1950 — Article 14, 311Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Article 128
High Courts16 Mar 2001
Romesh Chander Vs Union of India
Jammu And Kashmir High Court · (2002) 4 SCT 527
Constitution of India, 1950 — Article 21, 226