High Courts29 Dec 1995Dismissed
State of J. and K. Vs Megha Enterprises, Jammu
Jammu And Kashmir High Court · AIR 1996 J&K 67
Arbitration Act, 1940 — Section 39
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1995
62 judgments · page 1 of 4
High Courts30 Nov 1995Dismissed
Ravinder Sharma Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1996) CriLJ 2233
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 1, 338, 369, 423, 426
High Courts16 Nov 1995
Jag Mohan Sharma Vs Life Insurance Corporation of India
Jammu And Kashmir High Court · (1996) 3 SCT 605
Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 7(3)
High Courts14 Nov 1995
Surjit Singh & Ors Vs State of J&K & Ors.
Jammu And Kashmir High Court · (1997) KashLJ 386 : (1996) 3 SCT 554
Constitution of India, 1950 — Article 226
High Courts29 Sept 1995
Abdul Aziz Shah Vs State and others
Jammu And Kashmir High Court · (1995) JKLR 763 : (1995) KashLJ 456 : (1995) SriLJ 38
High Courts22 Sept 1995Dismissed
S. Mohan Singh Vs Madan Lal
Jammu And Kashmir High Court · (1996) CriLJ 681
Criminal Procedure Code, 1973 (CrPC) — Section 242, 561ANegotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts31 Aug 1995Dismissed
Bhat Diamon Vs Anil Bhan
Jammu And Kashmir High Court · (1996) CriLJ 1030
High Courts29 Aug 1995Allowed
Mohammad Ramzan Dar Vs The State and Another
Jammu And Kashmir High Court · (1996) CriLJ 1029
Constitution of India, 1950 — Article 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 17, 19(1), 8(2), 8(4)
High Courts28 Aug 1995Allowed
State of Jammu and Kashmir Vs Jeet General Store and Others
Jammu And Kashmir High Court · AIR 1996 J&K 51
Constitution of India, 1950 — Article 21, 226
High Courts17 Aug 1995Dismissed
Jatinder Kumar Vs Tilak Raj and Others
Jammu And Kashmir High Court · (1996) CriLJ 523
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 526(8), 526(9)Ranbir Penal Code, 1989 — Section 302, 307
High Courts03 Aug 1995Dismissed
Nath Ram Bhagat and Others Vs State and Others
Jammu And Kashmir High Court · AIR 1996 J&K 63
Constitution of India, 1950 — Article 162, 226Constitution of Jammu and Kashmir, 1956 — Section 104
High Courts01 Aug 1995Dismissed
Peerzada Mohd. Muzaffar Vs Ab. Rashid Rather and Others
Jammu And Kashmir High Court · (1996) CriLJ 1028
Criminal Procedure Code, 1973 (CrPC) — Section 197(2), 435, 561ARanbir Penal Code, 1989 — Section 161, 420, 506
High Courts24 Jul 1995
Saraf Investigators Vs S.K.Dhar
Jammu And Kashmir High Court · (1999) 1 SriLJ 170 : (1999) SriLJ 170
High Courts24 Jul 1995
Manjit Kour Sason Vs State and others
Jammu And Kashmir High Court · (1996) KashLJ 271
Constitution of India, 1950 — Article 21
High Courts20 Jul 1995Allowed
Mohammad Aslam Dar Vs State of J. and K. and Another
Jammu And Kashmir High Court · (1996) CriLJ 1391
Constitution of India, 1950 — Article 21, 22, 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 10A, 14, 15, 16, 17
High Courts13 Jul 1995Allowed
Romesh Chander Vs Amar Chand and Others
Jammu And Kashmir High Court · (1996) CriLJ 3150
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 237, 435Jammu and Kashmir High Court Rules, 1975 — Rule 57(U)Ranbir Penal Code, 1989 — Section 302, 304, 34
High Courts11 Jul 1995
Rani Devi Vs Milkhi Ram
Jammu And Kashmir High Court · (1999) 3 LLJ 461
Workmens Compensation Act, 1923 — Section 3, 4
High Courts05 Jul 1995
Mohammed Altaf Shah Vs Mahmooda
Jammu And Kashmir High Court · (1995) KashLJ 362 : (1995) SriLJ 261
Jammu and Kashmir Consumer Protection Act, 1987 — Section 435, 439, 488, 69, 69(3)
High Courts04 Jul 1995
Mohd.Azam Vs State of J&K and others
Jammu And Kashmir High Court · (1996) 3 SCT 292
Constitution of India, 1950 — Article 14, 16
High Courts03 Jul 1995
Sudesh Kapoor Vs State of J&K and Others
Jammu And Kashmir High Court · (1995) JKLR 378 : (1995) SriLJ 51