High Courts01 Jan 2001
Kirpal Singh Vs State
Jammu And Kashmir High Court · (2001) KashLJ 275
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 485 of 610
High Courts01 Jan 2001
Competent Authority Vs Mir Abida and Others
Jammu And Kashmir High Court · (2001) KashLJ 285
Constitution of India, 1950 — Article 226
High Courts01 Jan 2001
Krishan Lal Ajit Kumar Vs Indian Farmers Fertilizers Coop Ltd.and Others
Jammu And Kashmir High Court · (2001) KashLJ 323
Constitution of India, 1950 — Article 14Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 1, Order 39 Rule 2Multi-State Cooperative Societies Act, 1984 — Section 101
High Courts01 Jan 2001
Braham Kumar Khajuria Vs University of Jammu
Jammu And Kashmir High Court · (2001) KashLJ 335
Constitution of India, 1950 — Article 226
High Courts01 Jan 2001
Jagat Pal Singh Vs R.S.Chib and Others
Jammu And Kashmir High Court · (2001) KashLJ 344 : (2002) 3 SCT 833
Constitution of India, 1950 — Article 311
High Courts01 Jan 2001
Union of India Vs Bhadhur Singh
Jammu And Kashmir High Court · (2001) KashLJ 353
Jammu and Kashmir Partnership Act, 1996 — Section 17
High Courts01 Jan 2001
Darshan Kumar Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (2001) KashLJ 474 : (2002) 3 SCT 834
Constitution of India, 1950 — Article 14, 21, 226
High Courts01 Jan 2001
Rajinder Khajuria Vs State of J & K
Jammu And Kashmir High Court · (2001) KashLJ 483
Ranbir Penal Code, 1989 — Section 34
High Courts01 Jan 2001
Kuldeep Raj Vs J & K SSRB and Others
Jammu And Kashmir High Court · (2001) KashLJ 497 : (2003) 3 SCT 321
Constitution of India, 1950 — Article 226
High Courts01 Jan 2001
Makhan Singh Vs Union of India and Others
Jammu And Kashmir High Court · (2001) KashLJ 501
Army Rules, 1954 — Rule 25
High Courts01 Jan 2001
Tirath Ram and Others Vs State and Others
Jammu And Kashmir High Court · (2001) KashLJ 509
Constitution of India, 1950 — Article 226
High Courts29 Dec 2000Dismissed
Union of India Vs M/s. Bharat Flour Mills
Jammu And Kashmir High Court · AIR 2002 J&K 46
Jammu and Kashmir Arbitration and Conciliation Act, 1997 — Section 34
High Courts29 Dec 2000
Union of India Vs Bharat Flour Mills
Jammu And Kashmir High Court · AIR 2002 J&K 46
Arbitration and Conciliation Act, 1996 — Section 34Jammu and Kashmir Contract Act, 1977 — Section 23
High Courts23 Dec 2000
M/s G.M.Pampori Vs State of J.and K
Jammu And Kashmir High Court · AIR 2001 J&K 18 : (2001) SriLJ 18
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 17, 39Jammu and Kashmir Civil Procedure Code, 1977 — Section 96
High Courts13 Dec 2000Dismissed
Hamidullah Bhat (Trali) Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2003) 3 JKJ 45
Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 10, 8A
High Courts12 Dec 2000Dismissed
Ranson Industries Vs Union of India (UOI)
Jammu And Kashmir High Court · (2003) 151 ELT 53
Central Excise Rules, 1944 — Rule 7, 7A, 9, 9A, 9BCentral Excises and Salt Act, 1944 — Section 2, 3(1), 37
High Courts12 Dec 2000
State of Jammu and Kashmir Vs Sadaqat Hussain
Jammu And Kashmir High Court · (2001) 2 LLJ 947
Ranbir Penal Code, 1989 — Section 505
High Courts07 Dec 2000
Nek Ram Sharma and Co. Vs ITAT
Jammu And Kashmir High Court · (2001) 115 TAXMAN 636
Civil Procedure Code, 1908 (CPC) — Section 100Income Tax Act, 1961 — Section 260A
High Courts07 Dec 2000Dismissed
Nek Ram Sharma and Co. Vs Income Tax Appellate Tribunal and Others
Jammu And Kashmir High Court · (2003) 262 ITR 692
Civil Procedure Code, 1908 (CPC) — Section 100Income Tax Act, 1961 — Section 260A , 260A(2), 260A(3)
High Courts07 Dec 2000
Rom Industries Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (2000) 12 J&K CK 0002
Constitution of India, 1950 — Article 226Jammu and Kashmir Levy of Tolls Act, 1995 — Section 3(5)