High Courts04 Dec 1996Allowed
Raghunandan Bakshi and Others Vs Bidi Chand
Jammu And Kashmir High Court · (1997) CriLJ 1877
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145, 435, 438, 528
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1996
98 judgments · page 2 of 5
High Courts04 Dec 1996
State of Jammu & Kashmir through Chief Secretary, J&K Government, Code of Criminal Procedure Secretariat, Srinagar, : and Others Vs Parbhat Singh son of Bhag Singh resident of Gandhi Nagar, Jammu, Inspector No.114/NGO, Police Station Gandhi nagar, Jammu.
Jammu And Kashmir High Court · (1997) KashLJ 311 : (1998) 1 SCT 46
Constitution of India, 1950 — Article 16
High Courts03 Dec 1996Allowed
Surya Silk Mills Pvt. Ltd. and Others Vs Chenab Textile Mills
Jammu And Kashmir High Court · (1997) CriLJ 1580 : (1997) 3 RCR(Criminal) 423
Ranbir Penal Code, 1989 — Section 34, 420
High Courts02 Dec 1996Dismissed
Kashmir Handloom Industries Vs The State and Others
Jammu And Kashmir High Court · AIR 1997 J&K 108
Constitution of Jammu and Kashmir, 1956 — Section 122Jammu and Kashmir Contract Act, 1977 — Section 5
High Courts28 Nov 1996
Girdhari Lal Vs Dy.Inspector General, C.I.S.F.and Others
Jammu And Kashmir High Court · (1997) KashLJ 102
Constitution of India, 1950 — Article 311
High Courts27 Nov 1996
Kunj Lal Vs Madan Lal
Jammu And Kashmir High Court · (1997) KashLJ 56 : (1997) SriLJ 10
Jammu and Kashmir Civil Procedure Code, 1977 — Section 9Jammu and Kashmir Evidence Act, 1977 — Section 115Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 3, 8
High Courts20 Nov 1996Allowed
Dr. Sharda Parihar Vs State and Others
Jammu And Kashmir High Court · (1997) CriLJ 3143
Criminal Procedure Code, 1973 (CrPC) — Section 197, 561A
High Courts20 Nov 1996Dismissed
Ghambir Chand Kotwal and Another Vs Santosh Kumari and Others
Jammu And Kashmir High Court · AIR 1997 J&K 116
Hindu Marriage Act, 1955 — Section 13Jammu and Kashmir Civil Procedure Code, 1977 — Order 1 Rule 10
High Courts19 Nov 1996
Nek Alam Vs State and Another
Jammu And Kashmir High Court · (1997) CrLJ 3739
Pubilc Safety Act, 1978 — Section 8
High Courts15 Nov 1996Dismissed
Yog Raj Vs Romal Singh and Others
Jammu And Kashmir High Court · (1997) CriLJ 1958
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 162, 435, 561AEvidence Act, 1872 — Section 27, 8
High Courts15 Nov 1996
Yog Raj Vs Romal Singh
Jammu And Kashmir High Court · (1997) CrLJ 1958 : (1997) SriLJ 106
Constitution of India, 1950 — Article 20Jammu and Kashmir Consumer Protection Act, 1987 — Section 162Jammu and Kashmir Evidence Act, 1977 — Section 27, 8
High Courts05 Nov 1996Allowed
Chain Singh Vs Assistant Commissioner and Others
Jammu And Kashmir High Court · AIR 1997 J&K 103
Constitution of Jammu and Kashmir, 1956 — Section 104
High Courts01 Nov 1996Dismissed
Bashir Ahmad Lone Vs The State and Others
Jammu And Kashmir High Court · AIR 1997 J&K 118
Constitution of Jammu and Kashmir, 1956 — Section 104Jammu and Kashmir High Court Rules, 1975 — Rule 57
High Courts31 Oct 1996Dismissed
Managing Director, SFC and Another Vs Saif Din and Others
Jammu And Kashmir High Court · (1998) 3 LLJ 106
Workmens Compensation Act, 1923 — Section 3(1)
High Courts31 Oct 1996
State Vs J & K Subordinate Judicial Process Servers Welfare Association
Jammu And Kashmir High Court · (1997) SriLJ 139
Constitution of India, 1950 — Article 14, 39
High Courts30 Oct 1996Allowed
Mohd. Iqbal Vs Distt. Magistrate and Another
Jammu And Kashmir High Court · (1997) CriLJ 1223
Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4
High Courts29 Oct 1996
L.S.Tirlok Singh & Ors Vs State of J&K through Chief Secretary to Govt, J&K Govt.Civil Secretariat, Srinagar
Jammu And Kashmir High Court · (1997) KashLJ 554
Constitution of India, 1950 — Article 226
High Courts22 Oct 1996
Ashok Kumar,Ramesh Singh Salathia and others Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1997) 2 SCT 485
Constitution of India, 1950 — Article 226
High Courts22 Oct 1996
Ashok Kumar & Ors. Vs State of Jammu & Kashmir through Chief Secretary, J&K Govt.New Sectt., Jammu & Ors.
Jammu And Kashmir High Court · (1996) 10 J&K CK 0006
Constitution of India, 1950 — Article 226