High Courts30 Mar 2000
Ashok Kumar Vs Sunita Devi
Jammu And Kashmir High Court · (2000) 2 SriLJ 533 : (2000) SriLJ 533
Jammu and Kashmir Hindu Marriage Act, 1980 — Section 12, 13
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,194 judgments · page 493 of 610
High Courts30 Mar 2000Allowed
Mohd. Yousuf Rather Vs State of J. and K.
Jammu And Kashmir High Court · (2001) CriLJ 1569
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 13, 8
High Courts28 Mar 2000Dismissed
Om Parkash Vs Administrator Jammu Municipality and Another
Jammu And Kashmir High Court · AIR 2001 J&K 77
Constitution of India, 1950 — Article 14Jammu and Kashmir Development Act, 1970 — Section 54
High Courts11 Mar 2000
Sardar Mohammad Vs Member, J&K Special Tribunal and Others
Jammu And Kashmir High Court · (2001) KashLJ 176
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 2(9), 4, 8
High Courts08 Mar 2000
Welfare Committee of Parents of Sainik School Nagrota & Ors. Vs Union of India & Ors.
Jammu And Kashmir High Court · (2000) KashLJ 404 : (2003) 3 SCT 280
Constitution of India, 1950 — Article 14, 19, 226
High Courts07 Mar 2000
Nissar Ahmad Mir Vs State of J & K
Jammu And Kashmir High Court · (2000) 2 SriLJ 542
Constitution of India, 1950 — Article 22(5)
High Courts07 Mar 2000Dismissed
Ghulam-ud-Din Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2001) 1 LLJ 952
High Courts07 Mar 2000
Bashir Ahmad Bhat Vs State of J. and K. and Another
Jammu And Kashmir High Court · (2001) CriLJ 1600
Constitution of India, 1950 — Article 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts03 Mar 2000Allowed
Hindustan Transport Service Vs National Insurance Co. Ltd. and Others
Jammu And Kashmir High Court · AIR 2001 J&K 44
Jammu and Kashmir Consumer Protection Act, 1987 — Section 15, 2, 9
High Courts29 Feb 2000Dismissed
Union of India and others Vs M/s. D. Khosla and Co.
Jammu And Kashmir High Court · AIR 2001 J&K 48
Arbitration Act, 1940 — Section 8, 8(2)
High Courts29 Feb 2000
Union of India and others Vs D.Khosla and Co
Jammu And Kashmir High Court · AIR 2001 J&K 48
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 20, 8
High Courts28 Feb 2000Allowed
Regional Manager Vs Mustaq Hussain Mir
Jammu And Kashmir High Court · AIR 2001 J&K 66
Jammu and Kashmir Consumer Protection Act, 1987 — Section 9Jammu and Kashmir Insurance Act, 1987 — Section 64VB
High Courts28 Feb 2000
Mohan Lal Vs State of J and K
Jammu And Kashmir High Court · (2002) 1 SCT 10
Constitution of India, 1950 — Article 226
High Courts22 Feb 2000
Mohd.Khan Vs State of J & K
Jammu And Kashmir High Court · (2000) CrLJ 4111 : (2000) 2 SriLJ 516
Constitution of India, 1950 — Article 21, 226Jammu and Kashmir Criminal Procedure Code, 1989 — Section 154
High Courts22 Feb 2000Dismissed
Farid Khan Vs State of J. and K.
Jammu And Kashmir High Court · (2000) CriLJ 2680
Criminal Procedure Code, 1973 (CrPC) — Section 242Ranbir Penal Code, 1989 — Section 380, 457
High Courts18 Feb 2000
General Manager Kamraz Rural Bank Vs Gh.Hassan Tantray
Jammu And Kashmir High Court · (2009) 3 JKJ 448 : (2009) 2 KashLJ 50 : (2009) 2 SriLJ 782
Jammu and Kashmir Civil Procedure Code, 1977 — Order 14 Rule 3(c), Order 14 Rule 4
High Courts18 Feb 2000
Jain Karyana Store Vs Veetrag Finance Corporation, Jain Bazar, Jammu
Jammu And Kashmir High Court · (2001) KashLJ 136
Jammu and Kashmir Civil Procedure Code, 1977 — Order 5 Rule 17, Order 9 Rule 13
High Courts15 Feb 2000Dismissed
Prabh Dayal and Others Vs R.S. Sachdeva and Others
Jammu And Kashmir High Court · (2001) CriLJ 2738
Constitution of India, 1950 — Article 136, 215Contempt of Courts Act, 1971 — Section 19, 19(1)Jammu and Kashmir Contempt of Courts Act, 1997 — Section 19, 19(1)
High Courts15 Feb 2000
Manager, Electric (DHP), Kishtwar and another Vs Om Raj Manhas
Jammu And Kashmir High Court · AIR 2001 J&K 59
Arbitration and Conciliation Act, 1996 — Section 17, 31(7)(a), 37, 8
High Courts11 Feb 2000
Virender Kumar Koul Vs State of J & K
Jammu And Kashmir High Court · (2001) 4 SCT 34
Constitution of India, 1950 — Article 14, 16, 309Constitution of Jammu and Kashmir, 1956 — Section 124Jammu and Kashmir Public Service Commission (Business and Procedure) Rules, 1980 — Rule 57