VIOM Networks Limited and Others Vs State of Jammu & Kashmir and Another

Jammu & Kashmir High Court (Srinagar Bench) 6 Feb 2012 Others Writ Petition (OWP) No. 725 of 2008 (2012) 02 J&K CK 0005
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Others Writ Petition (OWP) No. 725 of 2008

Hon'ble Bench

Muzaffar Hussain Attar, J

Final Decision

Dismissed

Acts Referred
  • Constitution of India, 1950 - Article 14, 19, 19(1)(g), 245, 246
  • Jammu and Kashmir Entry Tax On Goods Act, 2000 - Section 2, 2(b), 2(d), 2(e), 2(h)

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Ck Citation: (2012) 02 J&K CK 0005
  • Coram: Muzaffar Hussain Attar, J
  • Bench: Single Bench
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution of India, 1950 - Article 14, 19, 19(1)(g), 245, 246
  • Jammu and Kashmir Entry Tax On Goods Act, 2000 - Section 2, 2(b), 2(d), 2(e), 2(h)
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.