High Courts02 Jun 2000
Ravinder Kaur Vs State
Jammu And Kashmir High Court · (2001) 4 SCT 60 : (2001) 3 SCT 798
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 491 of 610
High Courts02 Jun 2000
Mushtaq Ahmad Ganai Vs State
Jammu And Kashmir High Court · (2000) 1 SriLJ 273
Constitution of India, 1950 — Article 22(5)
High Courts02 Jun 2000Allowed
Abdul Aziz Lone Vs State of J. and K. and Another
Jammu And Kashmir High Court · (2000) CriLJ 3742
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(3)Constitution of India, 1950 — Article 22, 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts02 Jun 2000Allowed
Shakeel Ahmad Mir Vs State of J. and K. and Others
Jammu And Kashmir High Court · (2000) CriLJ 4108 : (2001) 1 RCR(Criminal) 199
Jammu and Kashmir Public Safety Act, 1978 — Section 3
High Courts02 Jun 2000
Ravinder Kour Vs State
Jammu And Kashmir High Court · (2001) 3 SCT 798 : (2001) 4 SCT 60
Constitution of India, 1950 — Article 14, 16, 226
High Courts30 May 2000
State of J & K Vs Ghulam Hassan Dar
Jammu And Kashmir High Court · (2000) SriLJ 682 : (2000) 2 SriLJ 682
Jammu and Kashmir Civil Procedure Code, 1977 — Order 21 Rule 32, 60
High Courts29 May 2000
Narinder Verma Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2001) 4 SCT 41
Constitution of India, 1950 — Article 14, 16Jammu and Kashmir (Persons with Disabilities Equal opportunities, Protection of Rights and Full Participation) Act, 1998 — Section 21, 22
High Courts26 May 2000
Tripat Singh, Brig. Vs Manzoor Brick Killin
Jammu And Kashmir High Court · (2000) 1 SriLJ 207 : (2000) SriLJ 207
Jammu and Kashmir Contempt of Courts Act, 1997 — Section 19
High Courts25 May 2000
Capt.Rajindra Kumar Singh Vs Union of India
Jammu And Kashmir High Court · (2002) 1 SCT 11
Army Rules, 1954 — Rule 13A
High Courts25 May 2000
Security Staff (Ex-servicemen) Association Vs State of J & K
Jammu And Kashmir High Court · (2002) 1 SCT 14
Constitution of India, 1950 — Article 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts24 May 2000
Mohammed Maqbool Bhat Vs State and Others
Jammu And Kashmir High Court · (2000) 2 SriLJ 579
Constitution of India, 1950 — Article 14, 226
High Courts24 May 2000
Abdul Khaliq Malik Vs State and Others
Jammu And Kashmir High Court · (2001) 1 LLJ 845
High Courts24 May 2000
Mohinder Singh & 11 others Vs State of J&K and 2 Others
Jammu And Kashmir High Court · (2002) 1 SCT 43 : (2000) 1 SriLJ 199 : (2000) SriLJ 199
Constitution of India, 1950 — Article 14, 16Constitution of Jammu and Kashmir, 1956 — Section 124
High Courts22 May 2000Dismissed
Ab. Hamid Dar Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (2001) 1 LLJ 555
High Courts22 May 2000
Mohammad Akbar Mir Vs Chief Engineer
Jammu And Kashmir High Court · (2000) 3 SCT 1025 : (2000) SriLJ 485 : (2000) 2 SriLJ 485
High Courts17 May 2000
Mubark Ahmad Khan Vs State of J & K
Jammu And Kashmir High Court · (2000) 2 SriLJ 446
High Courts16 May 2000Allowed
Abdul Rashid Malla Vs State and Another
Jammu And Kashmir High Court · (2000) CriLJ 4333
Arms Act, 1959 — Section 25, 7Constitution of India, 1950 — Article 22, 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts15 May 2000Dismissed
Nazir Ahmad Bhat Vs Mst. Jawahira
Jammu And Kashmir High Court · (2001) CriLJ 588 : (2001) 3 RCR(Criminal) 286
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 100, 561A, 97Ranbir Penal Code, 1989 — Section 304, 317, 323, 339, 340
High Courts12 May 2000Dismissed
Parshotam Lal and Others Vs State
Jammu And Kashmir High Court · (2001) CriLJ 3378
Criminal Procedure Code, 1973 (CrPC) — Section 100, 173, 183, 190, 293Evidence Act, 1872 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 29, 42, 50
High Courts12 May 2000Allowed
Bansi Lal Vs State of J. and K.
Jammu And Kashmir High Court · (2001) CriLJ 3267
Penal Code, 1860 (IPC) — Section 306, 498A