High Courts11 Feb 2000
Metal Field Industry Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2000) SriLJ 240 : (2000) 1 SriLJ 240
Constitution of India, 1950 — Article 14General Sales Tax Act, 1962 — Section 5
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,194 judgments · page 494 of 610
High Courts11 Feb 2000
Ravi Kumar Vs Union of India
Jammu And Kashmir High Court · (2002) 2 SCT 827
Constitution of Jammu and Kashmir, 1956 — Section 103
High Courts10 Feb 2000
Kewal Krishan Vs Mast Ram Barolo
Jammu And Kashmir High Court · (2000) 2 SriLJ 458 : (2000) SriLJ 458
Jammu and Kashmir Civil Procedure Code, 1977 — Section 100Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11(1)(h)
High Courts10 Feb 2000
Mani Ram; Ram Saran Vs Ram Kaur; Behari Lal
Jammu And Kashmir High Court · (2000) SriLJ 228 : (2000) 1 SriLJ 228
Constitution of India, 1950 — Article 226Jammu and Kashmir Civil Procedure Code, 1977 — Section 11
High Courts03 Feb 2000
Mohammad Yousuf Dar Vs Oriental Insurance Co. Ltd.
Jammu And Kashmir High Court · AIR 2000 J&K 77
Jammu and Kashmir Consumer Protection Act, 1987 — Section 15
High Courts02 Feb 2000Allowed
Mohd. Nasir and Another Vs District Judge and Another
Jammu And Kashmir High Court · (2002) 1 LLJ 266
Constitution of India, 1950 — Article 227Payment of Wages Act, 1936 — Section 17(1A)
High Courts31 Jan 2000
Mohd.Iqbal Sherkhan Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2001) 3 SCT 280
Constitution of Jammu and Kashmir, 1956 — Section 109Jammu and Kashmir Higher Judicial Service Rules, 1983 — Rule 11, 4, 5(a)
High Courts31 Jan 2000
Naresh Kumar Verma Vs Shiv Ram
Jammu And Kashmir High Court · (2001) KashLJ 86
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 197, 561A
High Courts29 Jan 2000Dismissed
Harsh Dev Singh, MLA Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2003) 2 JKJ 767
Essential Services Maintenance Ordinance, 2001 — Section 3Jammu and Kashmir Constitution Act, 1996 — Section 5
High Courts28 Jan 2000
Harsh Dev Singh MLA (J & K) Vs State of J & K
Jammu And Kashmir High Court · (2001) KashLJ 155
Constitution of Jammu and Kashmir, 1956 — Section 5Jammu and Kashmir Essential Services Maintenance Ordinance — Section 3Jammu and Kashmir General Clauses Act, 1977 — Section 6(b)
High Courts24 Jan 2000
Gupta Pvt.Loan Committee Vs Perfection House
Jammu And Kashmir High Court · (2001) KashLJ 178
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 14, 17, 20, 30, 33
High Courts22 Jan 2000Allowed
Gul Lone and Others Vs State of J. and K.
Jammu And Kashmir High Court · (2001) CriLJ 3518
Criminal Procedure Code, 1973 (CrPC) — Section 161, 2(12), 342Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 4Penal Code, 1860 (IPC) — Section 141, 149, 33, 34, 84
High Courts12 Jan 2000
Union of India Vs Col (Dr.) Jiban Chandra Saha
Jammu And Kashmir High Court · (2001) 3 SCT 309
Constitution of India, 1950 — Article 14, 16, 226
High Courts02 Jan 2000
Darshana Devi Others Vs Gajay Singh
Jammu And Kashmir High Court · (2001) KashLJ 128
Jammu and Kashmir Civil Procedure Code, 1977 — Order 7 Rule 7, 100
High Courts01 Jan 2000
Ghulam Ahmad Mir Vs Shamima
Jammu And Kashmir High Court · (2000) SriLJ 592 : (2000) 2 SriLJ 592
Jammu and Kashmir Civil Procedure Code, 1977 — Section 15, 26, 29
High Courts01 Jan 2000
New Kenilworth Hotel (P) Ltd. Vs Orissa State Financial Corporation
Jammu And Kashmir High Court · (2000) 01 J&K CK 0006
Jammu and Kashmir Civil Procedure Code, 1977 — Section 104(2)
High Courts01 Jan 2000
Abdul Gani Wani Vs State and Others
Jammu And Kashmir High Court · (2000) KashLJ 694
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 31, 33
High Courts31 Dec 1999
Lekh Raj Vs State of J & K
Jammu And Kashmir High Court · (2001) 4 SCT 808
Constitution of India, 1950 — Article 14Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 31(1)
High Courts30 Dec 1999Allowed
Ghulam Mohammad Mir Vs State of J. and K. and Another
Jammu And Kashmir High Court · (2000) CriLJ 3233
Arms Act, 1959 — Section 25, 5, 7Constitution of India, 1950 — Article 22, 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts29 Dec 1999
Abdul Aziz Sheikh Vs State of J & K
Jammu And Kashmir High Court · (2000) 3 SCT 970