High Courts13 Oct 1993
Anwar Sidiqui Vs State of J & K
Jammu And Kashmir High Court · (1994) JKLR 917 : (1994) KashLJ 734 : (1995) 1 RCR(Criminal) 722 : (1994) 1 SriLJ 249 : (1994) SriLJ 249
Criminal Procedure Code, 1973 (CrPC) — Section 251A
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1993
75 judgments · page 2 of 4
High Courts12 Oct 1993
Shivnandan Singh Vs State
Jammu And Kashmir High Court · (1994) 2 SCT 129 : (1994) 2 SCT 439
Constitution of India, 1950 — Article 14Study Leave Rules, 1979 — Rule 61, 73
High Courts08 Oct 1993
Prince Salim Sheikh Vs State and Others
Jammu And Kashmir High Court · (1994) JKLR 924 : (1995) SriLJ 3
Constitution of India, 1950 — Article 22Pubilc Safety Act, 1978 — Section 13, 14, 8
High Courts08 Oct 1993
Pankaj Yaid Vs State & Ors.
Jammu And Kashmir High Court · (1994) KashLJ 699
Constitution of India, 1950 — Article 226
High Courts08 Oct 1993
Nanaji Koul Vs Oriental Insurance Co.
Jammu And Kashmir High Court · (1994) 1 SriLJ 77
High Courts05 Oct 1993Dismissed
Union of India (UOI) Vs J and K Cigarettes Ltd.
Jammu And Kashmir High Court · (1994) 73 ELT 294
High Courts05 Oct 1993Allowed
J. and K. Board of School Education Vs Dewan Badri Nath Vidya Mandir, Jammu and Others
Jammu And Kashmir High Court · AIR 1994 J&K 16
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9Constitution of India, 1950 — Article 14Jammu and Kashmir Board of School Education Act, 1975 — Section 10, 13, 31, 33
High Courts22 Sept 1993
Sharifa Bano Vs State of J&K and Others
Jammu And Kashmir High Court · (1994) JKLR 893 : (1995) KashLJ 84 : (1995) SriLJ 35 : (1994) 2 SriLJ 552
Constitution of India, 1950 — Article 16
High Courts22 Sept 1993
Jattu Ram Vs Balwant Singh and Others
Jammu And Kashmir High Court · (1994) 1 Crimes 478 : (1994) KashLJ 167 : (1995) SriLJ 138
Jammu and Kashmir Consumer Protection Act, 1987 — Section 251A, 252, 268, 435Ranbir Penal Code, 1989 — Section 302, 304
High Courts17 Sept 1993
Nachhatar Singh Vs State
Jammu And Kashmir High Court · (1994) KashLJ 117
Jammu and Kashmir Evidence Act, 1977 — Section 114Ranbir Penal Code, 1989 — Section 342, 363, 376
High Courts16 Sept 1993
Feroz Ahmad Rangrez Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1994) JKLR 928 : (1995) SriLJ 156 : (1995) SriLJ 155
Constitution of India, 1950 — Article 22(5)Pubilc Safety Act, 1978 — Section 8
High Courts16 Sept 1993
Autar Krishan Vs State
Jammu And Kashmir High Court · (1994) KashLJ 654 : (1995) SriLJ 301
Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(1)d, 5(2)
High Courts14 Sept 1993
Farida Shawl Vs State of J&K & Ors.
Jammu And Kashmir High Court · (1993) JKLR 493 : (1993) KashLJ 558
Constitution of India, 1950 — Article 226
High Courts13 Sept 1993Dismissed
Harbans Kour Vs The State
Jammu And Kashmir High Court · (1994) CriLJ 328
Criminal Procedure Code, 1973 (CrPC) — Section 497Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 36C, 37, 37(1), 8
High Courts03 Sept 1993
Parkasho Devi and Others Vs State of J. and K. and Others
Jammu And Kashmir High Court · AIR 1993 J&K 77
Constitution of India, 1950 — Article 14Jammu and Kashmir Land Acquisition Act, 1990 — Section 4(1), 5A
High Courts26 Aug 1993
Sulakshana Jasrotia Vs State and Others
Jammu And Kashmir High Court · (1994) JKLR 689 : (1994) KashLJ 41
Constitution of India, 1950 — Article 14, 16
High Courts12 Aug 1993
Balraj Vs Mannu Devi
Jammu And Kashmir High Court · (1994) JKLR 638 : (1993) KashLJ 537
Jammu and Kashmir Evidence Act, 1977 — Section 31, 58
High Courts30 Jul 1993
Mangat Ram Vs Shano Devi & Anr.
Jammu And Kashmir High Court · (1993) KashLJ 515
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 488(3)
High Courts29 Jul 1993
Pawan Samyal Vs State of J&K and Ors.
Jammu And Kashmir High Court · (1993) KashLJ 615 : (1994) 2 SCT 441 : (1994) 2 SCT 127
Constitution of India, 1950 — Article 14, 226
High Courts28 Jul 1993
Lalit Kumar Vs State & Ors.
Jammu And Kashmir High Court · (1994) JKLR 905 : (1995) KashLJ 20 : (1994) SriLJ 202 : (1994) 1 SriLJ 202
Constitution of India, 1950 — Article 226, 311Jammu and Kashmir Business Rules — Rule 12