COURT ARCHIVE

Jammu And Kashmir High Court judgments, 1986

27 judgments · page 2 of 2

High Courts07 May 1986Dismissed

Mst. Hajra Vs Abdul Majeed Matoo and Others

Jammu And Kashmir High Court · AIR 1986 J&K 84

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1), Order 21 Rule 32(5), Order 21 Rule 35, Order 21 Rule 36

High Courts30 Apr 1986

Mohammad Rashid Vs State

Jammu And Kashmir High Court · (1987) CriLJ 371

Criminal Procedure Code, 1973 (CrPC) — Section 123, 35, 397

High Courts13 Mar 1986

Jalal-ud-Din Vs Mst. Saida and Another

Jammu And Kashmir High Court · (1986) CriLJ 1831 : (1987) 1 RCR(Criminal) 85

Criminal Procedure Code, 1973 (CrPC) — Section 488

High Courts26 Feb 1986

Krishan Kaur Vs Kartar Singh

Jammu And Kashmir High Court · (1988) CriLJ 717

Criminal Procedure Code, 1973 (CrPC) — Section 488Ranbir Penal Code, 1989 — Section 494

High Courts26 Feb 1986

Sukh Ram Vs State

Jammu And Kashmir High Court · (1987) CriLJ 1024 : (1987) 1 RCR(Criminal) 64

Ranbir Penal Code, 1989 — Section 279, 304A, 337

High Courts30 Jan 1986

Jagjiwan Lal Vs Krishen Chand Sharma

Jammu And Kashmir High Court · (1987) CrLJ 1149 : (1986) JKLR 714 : (1986) KashLJ 345 : (1987) 2 RCR(Criminal) 185 : (1987) SriLJ 153

Constitution of Jammu and Kashmir, 1956 — Section 20, 36, 39, 41Jammu and Kashmir Criminal Procedure Code, 1989 — Section 197, 561ARanbir Penal Code, 1989 — Section 21(9)

High Courts06 Jan 1986Dismissed

Oriental Trading Corpn. and Another Vs State of J. and K. and Others

Jammu And Kashmir High Court · AIR 1986 J&K 88

Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103Sales of Goods Act, 1930 — Section 4, 5