High Courts11 Aug 2000
Harbans Lal and Others Vs Charanjit Singh
Jammu And Kashmir High Court · (2001) KashLJ 152
Jammu and Kashmir Civil Procedure Code, 1977 — Order 21 Rule 32(5)
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 490 of 610
High Courts11 Aug 2000
Indroo and Others Vs Special Tribunal and Others
Jammu And Kashmir High Court · (2001) KashLJ 70
Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 30, 8, 8(2)
High Courts08 Aug 2000Allowed
Rajinder Singh Vs National Insurance Co. Ltd. and Others
Jammu And Kashmir High Court · (2001) 2 ACC 229 : (2001) ACJ 677
Motor Vehicles Act, 1988 — Section 163A, 173
High Courts28 Jul 2000
Majeed Sheikh Vs State and Others
Jammu And Kashmir High Court · (2001) KashLJ 18 : (2001) 1 SCT 1016 : (2000) 2 SriLJ 589
Constitution of India, 1950 — Article 14, 16
High Courts28 Jul 2000
Abdul Gani War Vs State and others
Jammu And Kashmir High Court · (2001) 1 SCT 1006
Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 31, 33(1), 33(4)
High Courts28 Jul 2000
Abdul Salam Bhat Vs State of J & K
Jammu And Kashmir High Court · (2000) KashLJ 688 : (2001) 2 SCT 517
Jammu and Kashmir Leave Rules, 1979 — Rule 61(4)
High Courts26 Jul 2000
Commissioner of Income-tax, Amritsar Vs NITCO Roadways Ltd., Jammu
Jammu And Kashmir High Court · (2001) JKLR 320 : (2000) KashLJ 678 : (2000) SriLJ 412
Income Tax Act, 1961 — Section 2A
High Courts24 Jul 2000
Lal Chand Vs Union of India
Jammu And Kashmir High Court · (2002) 1 SCT 17
Border Security Force Act, 1968 — Section 141Border Security Force Rules, 1969 — Rule 19Central Civil Servies (Pension) Rules, 1972 — Rule 49(2)(b)
High Courts19 Jul 2000
ASHOK KUMAR Vs COMMISSIONER OF INCOME TAX
Jammu And Kashmir High Court · (2001) 246 ITR 261
Income Tax Act, 1961 — Section 10, 256, 37
High Courts19 Jul 2000
Ashok Kumar Vs The Commissioner of Income Tax
Jammu And Kashmir High Court · (2000) 246 ITR 261
Income Tax Act, 1961 — Section 37
High Courts15 Jul 2000Dismissed
Mohammad Shafi Shah and Others Vs State of J. and K. and Others
Jammu And Kashmir High Court · (2001) CriLJ 580
Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 157(1), 162Evidence Act, 1872 — Section 114
High Courts15 Jul 2000
Gh.Mohammad Lone Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2001) 2 SCT 1
Constitution of India, 1950 — Article 126Constitution of Jammu and Kashmir, 1956 — Section 126(2)(b)
High Courts11 Jul 2000
Jammu Rural Bank Employees Association Vs Union of India and Others
Jammu And Kashmir High Court · (2001) KashLJ 83
Constitution of India, 1950 — Article 226
High Courts11 Jul 2000
Roop Krishan Dhar Vs State and Others
Jammu And Kashmir High Court · (2001) JKLR 500 : (2001) KashLJ 81
Constitution of India, 1950 — Article 14, 226
High Courts10 Jul 2000
Arvind Kumar Vs Union of India
Jammu And Kashmir High Court · (2001) 4 SCT 804
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Civil Services (Conduct) Rules, 1964 — Rule 3(i)(ii)
High Courts03 Jul 2000
COMMISSIONER OF INCOME TAX Vs ABDUL GANI BHAT
Jammu And Kashmir High Court · (2001) 246 ITR 607
High Courts03 Jul 2000
Commissioner of Income Tax Vs Broadways Enterprises P. Ltd.
Jammu And Kashmir High Court · (2002) 254 ITR 183
Income Tax Act, 1961 — Section 32, 43(3)
High Courts27 Jun 2000
Mohammad Sultan Mir Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (2001) CriLJ 301
Constitution of India, 1950 — Article 21, 22, 226, 32Penal Code, 1860 (IPC) — Section 330Ranbir Penal Code, 1989 — Section 149, 302
High Courts02 Jun 2000
Mehraj-ud-din Vs State of J & K
Jammu And Kashmir High Court · (2003) 3 SCT 966 : (2000) 2 SriLJ 431