High Courts01 Dec 2000
Mumtaza Akhter Vs State and Others
Jammu And Kashmir High Court · (2001) KashLJ 434 : (2001) KashLJ 433 : (2001) SriLJ 22
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 486 of 610
High Courts27 Nov 2000
Ram Saroop Gupta Vs Union of India
Jammu And Kashmir High Court · (2001) JKLR 328 : (2001) KashLJ 101 : (2001) SriLJ 213
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 39
High Courts24 Nov 2000
Hajara Singh and Others Vs Kuldeep Singh
Jammu And Kashmir High Court · (2001) KashLJ 160
Jammu and Kashmir Civil Procedure Code, 1977 — Order 18 Rule 3
High Courts23 Nov 2000
Aggarwal Steels Vs State of J&K and Others
Jammu And Kashmir High Court · (2001) KashLJ 418
Constitution of India, 1950 — Article 19(1)(g)
High Courts23 Nov 2000
State and Others Vs Rama Nand and Others
Jammu And Kashmir High Court · (2001) KashLJ 195
Constitution of India, 1950 — Article 226
High Courts21 Nov 2000Dismissed
Lt. Col. J.S. Sekhon Vs Union of India (UOI)
Jammu And Kashmir High Court · (2002) CriLJ 783
Army Act, 1950 — Section 122, 130Army Rules, 1954 — Rule 22, 23, 37, 39(1), 44Constitution of India, 1950 — Article 226, 227
High Courts20 Nov 2000
S.K.Clinics and Others Vs State and Others
Jammu And Kashmir High Court · (2001) KashLJ 161
Constitution of India, 1950 — Article 19(1)(g)
High Courts17 Nov 2000
Daljeet Singh Vs V.Rameshwar Singh
Jammu And Kashmir High Court · (2001) KashLJ 107
Jammu and Kashmir Civil Procedure Code, 1977 — Order 6 Rule 17
High Courts17 Nov 2000
Commissioner of Income Tax Vs Ziarat Mir Syed Ali Hamdani
Jammu And Kashmir High Court · (2001) 248 ITR 769
Income Tax Act, 1961 — Section 11, 11(1), 11(2), 12, 139Income Tax Rules, 1962 — Rule 17
High Courts17 Nov 2000
Baraf Singh Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2001) 3 SCT 102
Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 17(d)
High Courts17 Nov 2000
Assad Sofi and Others Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2001) CriLJ 1938
Criminal Procedure Code, 1973 (CrPC) — Section 161, 342, 374Penal Code, 1860 (IPC) — Section 325, 34Ranbir Penal Code, 1989 — Section 119, 302, 304, 304(2), 319
High Courts17 Nov 2000
Commissioner of Income Tax Vs Muhammad Hussain
Jammu And Kashmir High Court · (2001) 247 ITR 347
Income Tax Act, 1961 — Section 256(1), 30, 37, 37(1)
High Courts17 Nov 2000
Commissioner of Income Tax Vs State Agro Development Corporation
Jammu And Kashmir High Court · (2001) 114 TAXMAN 532
Income Tax Act, 1961 — Section 139, 147, 148, 22, 256
High Courts17 Nov 2000
Ghulam Mohidin Trust Vs Commissioner of Income Tax
Jammu And Kashmir High Court · (2001) 168 CTR 367 : (2001) 114 TAXMAN 543
Income Tax Act, 1961 — Section 11, 12, 13, 256, 4
High Courts17 Nov 2000
Man Mohan Krishan Vs State of J and K
Jammu And Kashmir High Court · (2001) 3 SCT 87
Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103
High Courts17 Nov 2000
Commissioner of Income Tax Vs Agya Wanti and Others
Jammu And Kashmir High Court · (2001) 168 CTR 375 : (2001) 248 ITR 641
Income Tax Act, 1961 — Section 143(1), 154, 256(1), 29, 32
High Courts17 Nov 2000
Secretary, Deptt.of Telecom and Another Vs Chaman Lal
Jammu And Kashmir High Court · (2001) KashLJ 105
Telegraph Act, 1885 — Section 9
High Courts16 Nov 2000
Jaspal Singh Vs Paramjeet Singh
Jammu And Kashmir High Court · (2001) KashLJ 139
General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Nov 2000
Ram Lal Sharma Vs Chandmina (IPS)
Jammu And Kashmir High Court · (2001) 3 SCT 86
Contempt of Courts Act, 1971 — Section 12
High Courts15 Nov 2000
Harcharan Singh and Others Vs Charan Singh and Others
Jammu And Kashmir High Court · (2001) KashLJ 169
Constitution of India, 1950 — Article 227Constitution of Jammu and Kashmir, 1956 — Section 104