High Courts28 Dec 1984Dismissed
Bikram Industry, Cashmir Spices and Sangam Spices Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (1985) 59 STC 25
Constitution of India, 1950 — Article 14, 226, 265
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1984
36 judgments · page 1 of 2
High Courts18 Dec 1984Dismissed
Balkar Singh Vs Chajju Ram and Another
Jammu And Kashmir High Court · (1986) ACJ 542
Motor Vehicles Act, 1988 — Section 110A, 110A(3), 110B, 110D
High Courts18 Dec 1984Dismissed
Madan and Co. Vs Wazir Jai Veer Chand
Jammu And Kashmir High Court · AIR 1986 J&K 57
Jammu and Kashmir Civil Procedure Code, 1977 — Section 100, 101Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11, 14
High Courts18 Dec 1984Partly Allowed
Collector, Assistant Commissioner, Land Acquisition, P.W.D., Jammu Vs Baldev Singh and Others
Jammu And Kashmir High Court · AIR 1986 J&K 18
Jammu and Kashmir Land Acquisition Act, 1990 — Section 18, 23
High Courts02 Nov 1984
The State Vs Ramzan Wani
Jammu And Kashmir High Court · (1985) CriLJ 987
Criminal Procedure Code, 1973 (CrPC) — Section 288, 342Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302
High Courts16 Oct 1984
Pyare Lal Sharma Vs Managing Director, J&K Industries Ltd.
Jammu And Kashmir High Court · (1985) JKLR 36 : (1984) JKLR 379 : (1984) JKLR 36 : (1984) KashLJ 337
Constitution of India, 1950 — Article 14
High Courts16 Oct 1984
Nissar Ali Mir Vs State J&K and anr.
Jammu And Kashmir High Court · (1985) JKLR 75 : (1984) JKLR 7 : (1984) KashLJ 343 : (1984) SriLJ 398
Civil Service Regulations, 1956 — Article 41Constitution of India, 1950 — Article 42
High Courts28 Sept 1984
Abdul Ahad Ganai Vs District Magistrate, Srinagar and another
Jammu And Kashmir High Court · (1984) SriLJ 426
Constitution of India, 1950 — Article 22(5)
High Courts28 Sept 1984Dismissed
Union of India (UOI) Vs Soma Babiloni and Others
Jammu And Kashmir High Court · (1984) ACJ 728
Motor Vehicles Act, 1988 — Section 110B
High Courts26 Sept 1984
Pritam Singh Vs Sardar Rajinder Singh & Anr.
Jammu And Kashmir High Court · (1984) JKLR 557 : (1984) KashLJ 277 : (1984) SriLJ 378
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 252, 253, 259, 420, 561A
High Courts13 Sept 1984
Avtar Krishen Mengi Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1984) JKLR 513 : (1984) SriLJ 317
Constitution of India, 1950 — Article 14, 226, 32
High Courts13 Sept 1984
State Vs Man Mohan Singh
Jammu And Kashmir High Court · (1984) KashLJ 271
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 193, 205D, 512
High Courts04 Sept 1984
Prithpal Singh, Ex-Havaldhar Clerk Vs Union of India & ors.
Jammu And Kashmir High Court · (1984) SriLJ 348
Constitution of India, 1950 — Article 14
High Courts29 Aug 1984Dismissed
Madanmohan Sharma Vs Uttam Singh Bagga
Jammu And Kashmir High Court · AIR 1985 J&K 87
Jammu and Kashmir Suits Valuation Act, 1977 — Section 8Partnership Act, 1932 — Section 48
High Courts29 Aug 1984
Pyare Lal Sharma Vs J. and K. Industries Ltd.
Jammu And Kashmir High Court · AIR 1985 J&K 33 : (1986) 59 CompCas 693
Constitution of India, 1950 — Article 12, 226
High Courts29 Aug 1984
Pyare Lal Sharma Vs Managing Director, J and K Industries Ltd., Srinagar
Jammu And Kashmir High Court · AIR 1985 J&K 33 : (1986) 59 CompCas 693
Constitution of India, 1950 — Article 12, 226
High Courts14 Aug 1984
Ved Parkash Vs State of Jammu & Kashmir and Another.
Jammu And Kashmir High Court · (1985) JKLR 122 : (1984) KashLJ 280
Pubilc Safety Act, 1978 — Section 8
High Courts06 Aug 1984
Jamal Khoja Vs State
Jammu And Kashmir High Court · (1984) KashLJ 213 : (1984) SriLJ 432
Constitution of India, 1950 — Article 22(5)
High Courts02 Aug 1984
Ghulam Hassan Kanroo Vs State of J. and K. and Another
Jammu And Kashmir High Court · (1985) CriLJ 406 : (1985) 1 RCR(Criminal) 433
Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 151
High Courts30 Jul 1984
Speaker, Legislative Assembly Vs Abdul Jabbar Sheikh Hassan-Ud-Din Banday and Others
Jammu And Kashmir High Court · AIR 1985 J&K 1
Constitution of Jammu and Kashmir, 1956 — Article 70Jammu and Kashmir Representation of the People Act, 1957 — Section 249, 24G