COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,196 judgments · page 492 of 610

High Courts11 May 2000Allowed

Wildlife Protection Society of India Vs State of Jammu & Kashmir

Jammu And Kashmir High Court · (2003) 2 JKJ 598

Constitution of India, 1950 — Article 254, 256, 356Jammu and Kashmir Wild Life Protection Act, 1978 — Section 43

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High Courts09 May 2000

Commissioner of Income Tax, Amritsar Vs Paris Dry Cleaners, Srinagar

Jammu And Kashmir High Court · (2001) JKLR 311 : (2001) KashLJ 13 : (2000) SriLJ 278

Income Tax Act, 1961 — Section 264(g)

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High Courts09 May 2000

The Commissioner of Income Tax Vs Paris Dry Cleaners, Srinagar

Jammu And Kashmir High Court · (2000) 05 J&K CK 0023

Income Tax Act, 1961 — Section 184(4), 185(1), 246

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High Courts08 May 2000

Aslam Mohiuddin Vs State of J & K

Jammu And Kashmir High Court · (2000) 3 SCT 1023 : (2000) 2 SriLJ 480

Constitution of India, 1950 — Article 14, 16, 320Constitution of Jammu and Kashmir, 1956 — Section 133

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High Courts08 May 2000

Abhineet Sayal Vs State

Jammu And Kashmir High Court · (2001) 4 SCT 1118

Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103Drugs and Cosmetics Rules, 1945 — Rule 122G

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High Courts08 May 2000Dismissed

Abdul Aziz Sheikh and Others Vs State of J. and K. and Others

Jammu And Kashmir High Court · AIR 2000 J&K 113

Constitution of Jammu and Kashmir, 1956 — Section 103

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High Courts08 May 2000Dismissed

C.J.M. Doda Vs Memo

Jammu And Kashmir High Court · (2001) CriLJ 10

Criminal Procedure Code, 1973 (CrPC) — Section 14, 177, 5(2)Motor Vehicles Act, 1939 — Section 132

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High Courts06 May 2000Allowed

Sher Khan Vs Abdul Muhammad Khan and Others

Jammu And Kashmir High Court · (2000) CriLJ 3741

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 107, 117(6)

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High Courts06 May 2000Dismissed

Imitiaz Ahmad Pacholl Vs State of J. and K. and Others

Jammu And Kashmir High Court · (2000) CriLJ 4107

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 498Ranbir Penal Code, 1989 — Section 120B, 302, 34

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High Courts03 May 2000

J & K Industries Ltd Vs Muhammad Amin

Jammu And Kashmir High Court · (2000) SriLJ 628 : (2000) 2 SriLJ 628

Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 2, Order 39 Rule 3

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High Courts03 May 2000

Mohd.Sidiq Bagoo Vs State of J & K

Jammu And Kashmir High Court · (2000) SriLJ 610 : (2000) 2 SriLJ 610

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High Courts02 May 2000

Sheikh Mohd.Saleem Vs Sher-i-Kashmir Institute of Medical Sciences

Jammu And Kashmir High Court · (2000) 3 SCT 299

Constitution of India, 1950 — Article 226, 227

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High Courts28 Apr 2000Dismissed

Mohd. Khan and Cate Hujam Vs State

Jammu And Kashmir High Court · (2001) CriLJ 3206

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 23, 42, 50, 54

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High Courts28 Apr 2000

Manoj Kumar Vs State

Jammu And Kashmir High Court · (2001) CriLJ 3270

Ranbir Penal Code, 1989 — Section 149, 201, 376

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High Courts27 Apr 2000

The Commissioner of Income Tax Vs Devans Modern Breweries Ltd.

Jammu And Kashmir High Court · (2001) 114 TAXMAN 453

Income Tax Act, 1961 — Section 32A

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High Courts25 Apr 2000Dismissed

Rajinder Kaul Vs United Insurance Co. Ltd., Madras and Another

Jammu And Kashmir High Court · AIR 2000 J&K 112

Jammu and Kashmir Consumer Protection Act, 1987 — Section 3, 6

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High Courts18 Apr 2000Allowed

Mohd. Ramzan Lone Vs State of Jammu & Kashmir

Jammu And Kashmir High Court · (2010) 4 JKJ 239

Constitution of Jammu and Kashmir, 1956 — Section 126(2)(b)

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High Courts18 Apr 2000

Mohammad Amin Alia Vs State of J & K

Jammu And Kashmir High Court · (2000) SriLJ 523 : (2000) 2 SriLJ 523

Constitution of India, 1950 — Article 22(5), 226

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High Courts07 Apr 2000

Accounts Officer State Life Insurance Vs B.N.Dhar

Jammu And Kashmir High Court · (2000) 2 SriLJ 559

Jammu and Kashmir Consumer Protection Act, 1987 — Section 2(c)

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High Courts07 Apr 2000

Surinder Paul Vs State of Jammu & Kashmir

Jammu And Kashmir High Court · (2002) 1 SCT 32

Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 30, 33

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