High Courts16 Mar 2001
Ashok Kumar Vs National Hydro Electric Project Corpn.Ltd.and others
Jammu And Kashmir High Court · (2003) 2 SCT 829
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 482 of 610
High Courts15 Mar 2001
Mumtaz Khan Vs J & K Small Scale Industries & Others
Jammu And Kashmir High Court · (2002) 4 SCT 50
Jammu and Kashmir Small Scale Industries Development Corporation Ltd. (SICO) Staff Service Rules 1977 — Rule 11
High Courts15 Mar 2001
Anil Kumar Vs State of J & K
Jammu And Kashmir High Court · (2002) 4 SCT 165
Constitution of India, 1950 — Article 14Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 24Jammu and Kashmir Subordinate Accounts (Unfunded Debt) Service Recruitment Rules, 1980 — Rule 5, Schedule 2
High Courts14 Mar 2001
Shakti Traders Vs State of Jammu and Kashmir and Others R.P. Traders Vs State of Jammu and Kashmir and Others Shree Mahavir Oil Mills Vs State of Jammu and Kashmir and Others Daya Chand Jain Vs State of Jammu and Kashmir and Others Devi Dass Gopal Krishan Ltd. Vs State of Jammu and Kashmir and Others S.K. Enterprises Vs State of Jammu and Kashmir and Others Amrit Banaspati Company Ltd. Vs State of Jammu and Kashmir and Others National Dairy Development Board Vs State of Jammu and Kashmir and Others Pawan Traders Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (2001) 03 J&K CK 0020
High Courts14 Mar 2001
Niyaz Ahmed Vs State and others
Jammu And Kashmir High Court · (2002) 3 SCT 923
Constitution of India, 1950 — Article 14, 226
High Courts13 Mar 2001
Nisar Ahmad Najar Vs State of J&K and Others
Jammu And Kashmir High Court · (2001) KashLJ 300
Pubilc Safety Act, 1978 — Section 11
High Courts13 Mar 2001
Gh.Ahmed Sofi and Others Vs Mohd.Ayub Khan and Another
Jammu And Kashmir High Court · (2001) KashLJ 304 : (2001) SriLJ 84
Jammu and Kashmir Civil Procedure Code, 1977 — Order 1 Rule 10
High Courts05 Mar 2001
Faquir Singh Vs Union of India and others
Jammu And Kashmir High Court · AIR 2002 J&K 62
Post Office Life Insurance Fund Rules — Rule 44
High Courts05 Mar 2001
Smt. Bholi Devi Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · AIR 2002 J&K 65
Constitution of Jammu and Kashmir, 1956 — Section 103
High Courts05 Mar 2001
V.K.Ram Paul Vs Union of India and Others
Jammu And Kashmir High Court · (2001) KashLJ 339
Constitution of India, 1950 — Article 226
High Courts04 Mar 2001
Sonam Yonjour and another Vs State of J&K and another
Jammu And Kashmir High Court · (2001) KashLJ 514 : (2002) 3 SCT 836
Constitution of India, 1950 — Article 226
High Courts02 Mar 2001
Divisional Manager, J&K Forest and Others Vs Mohamadoo Lone
Jammu And Kashmir High Court · (2001) KashLJ 273
Workmens Compensation Act, 1923 — Section 30
High Courts01 Mar 2001
Shiv Nath and Others Vs Assistant Labour Commissioner and Others
Jammu And Kashmir High Court · (2001) 03 J&K CK 0019
Payment of Wages Act, 1936 — Section 17(1)
High Courts28 Feb 2001
N.D.Chemicals Gangyal Jammu Vs K.V.Associates Pvt.Ltd
Jammu And Kashmir High Court · (2001) KashLJ 276
Jammu and Kashmir Civil Procedure Code, 1977 — Order 23 Rule 3
High Courts27 Feb 2001Dismissed
Gh. Qadir Raina Vs State and Others
Jammu And Kashmir High Court · (2001) CriLJ 4105
Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts27 Feb 2001
Sardar Saran Singh and others Vs State of J&K and Others
Jammu And Kashmir High Court · (2001) KashLJ 296
Constitution of India, 1950 — Article 226Jammu and Kashmir Health and Medical (SSR) Rules, 1994 — Rule 16
High Courts23 Feb 2001
Distt. Manager, Telecom Vs M.L. Raina
Jammu And Kashmir High Court · AIR 2002 J&K 33
Telegraph Act, 1885 — Section 7B
High Courts22 Feb 2001
Nissar Ahmed Parry Vs State and Others
Jammu And Kashmir High Court · (2001) JKLR 570 : (2001) KashLJ 289
Constitution of India, 1950 — Article 14, 16
High Courts20 Feb 2001Allowed
Ahad Dar Vs Maqbool Dar and Others
Jammu And Kashmir High Court · (2003) 2 JKJ 590
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145
High Courts20 Feb 2001Dismissed
Ashiq Hussain Faktoo Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2003) 2 JKJ 774
Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 12, 5, 9, 9(7)