COURT ARCHIVE

Jammu And Kashmir High Court judgments, 1987

42 judgments · page 2 of 3

High Courts22 Aug 1987

O.P.Dogra and two ors. Vs State through CBI and Anr.

Jammu And Kashmir High Court · (1989) JKLR 65 : (1987) KashLJ 730

Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2)Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471

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High Courts21 Aug 1987

Ghulam Mohd.Dar & Ors. Vs State of J&K & Ors.

Jammu And Kashmir High Court · (1988) JKLR 66 : (1988) KashLJ 179

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 2(h), 25(3)

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High Courts17 Aug 1987

Naranjan Kour Vs State of J. and K. and Ors

Jammu And Kashmir High Court · (1988) CriLJ 1141 : (1988) 2 RCR(Criminal) 211 : (1989) 1 RCR(Criminal) 13

Criminal Procedure Code, 1973 (CrPC) — Section 145, 369, 435, 94

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High Courts16 Jul 1987Allowed

Ghulam Mohammad Khan Vs Mst. Hasina

Jammu And Kashmir High Court · AIR 1988 J&K 62

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts09 Jul 1987

N.N.Kaw Vs State Bank of India and Ors.

Jammu And Kashmir High Court · (1988) JKLR 333 : (1988) KashLJ 205 : (1988) KashLJ 207

Constitution of India, 1950 — Article 2

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High Courts09 Jul 1987

Davinder Singh Vs State of J&K and Anr.

Jammu And Kashmir High Court · (1988) JKLR 124 : (1988) KashLJ 127

Constitution of India, 1950 — Article 226

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High Courts02 Jul 1987

M.A.Mufti and Anr. Vs State of J&K & Ors.

Jammu And Kashmir High Court · (1987) JKLR 11 : (1987) KashLJ 694 : (1988) SriLJ 84

Constitution of India, 1950 — Article 14, 16, 311(2)(I)

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High Courts30 Jun 1987

Khursheed Alam Khan Vs State

Jammu And Kashmir High Court · (1987) 2 Crimes 739 : (1987) JKLR 949 : (1988) KashLJ 109 : (1987) SriLJ 503

Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2), 6

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High Courts05 Jun 1987

Paras Ram and etc. Vs Sudershan Kumar Khanna and etc.

Jammu And Kashmir High Court · AIR 1987 J&K 89

Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 12(4)

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High Courts15 May 1987

Om Parkash and Ors. Vs Jagdesh Kumar

Jammu And Kashmir High Court · (1987) KashLJ 722 : (1988) SriLJ 132

Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11(h)

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High Courts15 May 1987

Chaju Ram and Anr. Vs Jagdish Kumar

Jammu And Kashmir High Court · (1988) JKLR 233 : (1987) KashLJ 678 : (1987) KashLJ 679

Jammu and Kashmir Civil Procedure Code, 1977 — Section 110

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High Courts15 May 1987Dismissed

Darshan Kumar and etc. Vs Union of India (UOI) and Others

Jammu And Kashmir High Court · AIR 1988 J&K 28

Constitution of India, 1950 — Article 19(1), 226Constitution of Jammu and Kashmir, 1956 — Section 103Railways Act, 1890 — Section 78B

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High Courts03 Apr 1987Allowed

Vijay Kumar Vs Mst. Kamla

Jammu And Kashmir High Court · AIR 1988 J&K 39

Jammu and Kashmir Hindu Marriage Act, 1980 — Section 33, 9

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High Courts25 Mar 1987

Radhya Sham Vs State of Jammu & Kashmir

Jammu And Kashmir High Court · (1988) CriLJ 447

Criminal Procedure Code, 1973 (CrPC) — Section 342Evidence Act, 1872 — Section 157, 8

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High Courts25 Mar 1987

Kundan Lal Vs Smt. Shanti Devi and Another

Jammu And Kashmir High Court · (1988) CriLJ 987 : (1988) 2 RCR(Criminal) 219

Hindu Marriage Act, 1955 — Section 9

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High Courts17 Mar 1987

Mohd.Sadiq Fani Vs Deputy Commissioner, Doda & Ors.

Jammu And Kashmir High Court · (1988) KashLJ 59 : (1988) SriLJ 44

Constitution of India, 1950 — Article 226

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High Courts17 Mar 1987

Ghulam Mohi-ud-Din and Anr. Vs Gani Joo and eight others

Jammu And Kashmir High Court · (1987) 2 JKJ 839 : (1988) KashLJ 18 : (1987) SriLJ 554

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145

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High Courts11 Mar 1987

Mohd. Rafiq Mir Vs Ghulam Mustafa Khan

Jammu And Kashmir High Court · (1988) CriLJ 1552

Criminal Procedure Code, 1973 (CrPC) — Section 145

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High Courts04 Mar 1987Partly Allowed

Smt. Kamlesh Kumari Vs Dharam Paul Khajuria

Jammu And Kashmir High Court · AIR 1988 J&K 66

Hindu Marriage Act, 1955 — Section 29, 9Jammu and Kashmir Civil Procedure Code, 1977 — Order 23 Rule 1

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High Courts21 Feb 1987

S.Mohinder Singh Alias Papi Vs District Magistrate Jammu and others

Jammu And Kashmir High Court · (1987) JKLR 993 : (1987) KashLJ 738 : (1987) SriLJ 530

Pubilc Safety Act, 1978 — Section 8

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