High Courts13 Sept 2000
Hotel Corporation of India Vs State and others
Jammu And Kashmir High Court · AIR 2001 J&K 36 : (2001) KashLJ 394 : (2001) SriLJ 30
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 14, 30, 33
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 489 of 610
High Courts11 Sept 2000
Dharmarth Trust Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (2001) KashLJ 79
Constitution of India, 1950 — Article 19(1)(g)
High Courts11 Sept 2000
Union of India Vs Rakesh Singh and Others
Jammu And Kashmir High Court · (2001) KashLJ 75
Jammu and Kashmir Consumer Protection Act, 1987 — Section 19
High Courts11 Sept 2000
Surinder Kumar Sharma Vs State of J&K and Others
Jammu And Kashmir High Court · (2001) KashLJ 76
Constitution of India, 1950 — Article 226
High Courts08 Sept 2000
Kanta Devi Vs State
Jammu And Kashmir High Court · (2001) 4 SCT 47
Constitution of India, 1950 — Article 14, 16, 21
High Courts07 Sept 2000
Imtiaz Ahad Khan Vs Union of India through Ministry of Home Affairs, New Delhi and Others
Jammu And Kashmir High Court · (2001) KashLJ 2 : (2001) 1 SCT 486
Border Security Force Act, 1968 — Section 13(1)Constitution of India, 1950 — Article 226
High Courts04 Sept 2000Dismissed
Sanjogta Jain Vs Keemti Lal Jain and Others
Jammu And Kashmir High Court · AIR 2001 J&K 69
Jammu and Kashmir Civil Procedure Code, 1977 — Order 1 Rule 10(2)Jammu and Kashmir Specific Relief Act, 1977 — Section 27
High Courts01 Sept 2000Dismissed
State Vs Mohd. Akbar Shah
Jammu And Kashmir High Court · (2001) CriLJ 899
Ranbir Penal Code, 1989 — Section 409, 420, 467
High Courts01 Sept 2000
Mohd.Shafi Vs State & Ors.
Jammu And Kashmir High Court · (2000) 2 SriLJ 603 : (2000) SriLJ 603
Constitution of India, 1950 — Article 14, 311Police Rules, 1960 — Rule 359(10)
High Courts30 Aug 2000
State of J & K, through Secy.to Govt., Food and Supplies Deptt. Vs Director, J&K State Motor Garages
Jammu And Kashmir High Court · (2001) 4 SCT 53
Constitution of India, 1950 — Article 14, 16, 21Constitution of Jammu and Kashmir, 1956 — Section 124
High Courts30 Aug 2000
Romesh Bhai Vs Union of India
Jammu And Kashmir High Court · (2001) 3 SCT 862
Border Security Force Act, 1968 — Section 85Constitution of India, 1950 — Article 14, 16, 226, 227
High Courts29 Aug 2000Allowed
J. and K. Bank Ltd. Vs Abdul Samad Chiloo
Jammu And Kashmir High Court · AIR 2001 J&K 4
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17, Order 41 Rule 19Jammu and Kashmir Civil Procedure Code, 1977 — Section 107, 108
High Courts28 Aug 2000
Krishan Lal Vs Union of India
Jammu And Kashmir High Court · (2001) 4 SCT 839
Contract Labour (Regulation and Abolition) Act, 1970 — Section 12, 7
High Courts25 Aug 2000
Yoginder Singh Jamwal Vs State of J & K
Jammu And Kashmir High Court · (2001) 3 SCT 947
Jammu and Kashmir Municipal Corporation Act, 2000 — Section 252(A)Jammu and Kashmir Municipality Subordinate Services Rules, 1970 — Rule 6
High Courts24 Aug 2000Dismissed
Jagdish Raj and Others Vs State and Others
Jammu And Kashmir High Court · (2005) 2 JKJ 176
Constitution of India, 1950 — Article 15, 16Constitution of Jammu and Kashmir, 1956 — Section 124Jammu and Kashmir Reservation Rules, 1994 — Rule 38
High Courts22 Aug 2000Dismissed
Life Insurance Corporation of India Vs Tanvir Ahmad Bhat and Another
Jammu And Kashmir High Court · AIR 2001 J&K 6
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts22 Aug 2000Dismissed
Mohammad Shafi Sofi and Another Vs National Insurance Co. Ltd. and Others
Jammu And Kashmir High Court · AIR 2001 J&K 35
Jammu and Kashmir Consumer Protection Act, 1987 — Section 15
High Courts22 Aug 2000
State of J&K through Chief Secretary, J&K Govt.at Srinagar and Others Vs Nazir Ahmed Dar and Another
Jammu And Kashmir High Court · (2001) KashLJ 16 : (2001) 1 SCT 483
Constitution of India, 1950 — Article 226
High Courts16 Aug 2000
Shamsher Singh Vs Union of India
Jammu And Kashmir High Court · (2001) 3 SCT 842
Pension Regulations for Army, 1961 — Regulation 173
High Courts14 Aug 2000
Naresh Kumar Gupta Vs Union of India
Jammu And Kashmir High Court · (2001) JKLR 464 : (2000) 2 SriLJ 505 : (2000) SriLJ 612 : (2000) 2 SriLJ 612
Constitution of India, 1950 — Article 226