High Courts09 Aug 1996
Amar Singh Vs State of J&K and others
Jammu And Kashmir High Court · (1997) CrLJ 4297
Constitution of India, 1950 — Article 22Pubilc Safety Act, 1978 — Section 15, 8(4)
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1996
98 judgments · page 4 of 5
High Courts05 Aug 1996Allowed
Ghulam Mohd. Lone Vs Under Secretary to Govt. Home Department (Vig) J. and K. Government and Others
Jammu And Kashmir High Court · (1997) CriLJ 173
General Clauses Act, 1897 — Section 21Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2), 6Ranbir Penal Code, 1989 — Section 161, 165
High Courts01 Aug 1996
Mehta Yog Raj Vs All J&K Labanan Sikh Centre Gurdwara
Jammu And Kashmir High Court · (1997) KashLJ 50
Jammu and Kashmir Criminal Procedure Code, 1989 — Order 26 Rule 1
High Courts01 Aug 1996Dismissed
Abdul Ahad Vs Mst. Shah Begum and Others
Jammu And Kashmir High Court · AIR 1997 J&K 22
Jammu and Kashmir Civil Procedure Code, 1977 — Section 100
High Courts31 Jul 1996
Ishtiaq Ahmad Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · AIR 1997 J&K 67
Constitution of India, 1950 — Article 19, 226
High Courts27 Jul 1996
Kuldip Book Centre Vs State of Jammu and Kashmir through Commissioner
Jammu And Kashmir High Court · (1998) KashLJ 62
Constitution of India, 1950 — Article 226
High Courts10 Jul 1996Dismissed
New India Assurance Company Vs Smt. Shakuntla Devi and Others
Jammu And Kashmir High Court · (1998) 2 ACC 418 : (1998) ACJ 195 : AIR 1997 J&K 40
Motor Vehicles Act, 1988 — Section 147, 95
High Courts05 Jul 1996Allowed
Zulikha Vs Mir Wali and Others
Jammu And Kashmir High Court · (1997) CriLJ 18
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145, 528, 528(3A), 6
High Courts05 Jul 1996Dismissed
Darshan Kumar and Others Vs Collector Assistant Commissioner (Revenue), Jammu and Others
Jammu And Kashmir High Court · AIR 1997 J&K 74
Jammu and Kashmir Civil Procedure Code, 1977 — Section 15
High Courts02 Jul 1996
Ch.Nabi Wani Vs State of J & K
Jammu And Kashmir High Court · (1997) 3 SCT 238
Constitution of India, 1950 — Article 226Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 30, 35, 36
High Courts31 May 1996Dismissed
The Jammu and Kashmir Sharnarthi Action Committee and Others Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · AIR 1997 J&K 15
Constitution of India, 1950 — Article 226Jammu and Kashmir Constitution Act, 1996 — Section 103, 47, 48, 6Jammu and Kashmir Representation of the People Act, 1957 — Section 15, 16, 4
High Courts27 May 1996
Prem Lata Malhotra Vs Shiv Nath Sharma
Jammu And Kashmir High Court · AIR 1997 J&K 130
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2, Order 13 Rule 9
High Courts27 May 1996Dismissed
Sheel Kumar and Another Vs Prem Singh and Another
Jammu And Kashmir High Court · AIR 1997 J&K 37
Civil Procedure Code, 1908 (CPC) — Section 9Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 19(3)
High Courts23 May 1996Dismissed
Behari Lala and Others Vs Allah Rakhi and Others
Jammu And Kashmir High Court · AIR 1997 J&K 79
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 4, 5
High Courts14 May 1996
Hussam-ud-din Ahmad Vs State and others
Jammu And Kashmir High Court · (1996) CrLJ 4359 : (1996) KashLJ 347
High Courts10 May 1996
Haji Mohd.Ishaq and Another Vs Haji Alam Din
Jammu And Kashmir High Court · (1996) KashLJ 360
Jammu and Kashmir Civil Procedure Code, 1977 — Order 6 Rule 17
High Courts04 May 1996Dismissed
Jyoti Gupta Vs The State and Others
Jammu And Kashmir High Court · AIR 1997 J&K 8
Constitution of India, 1950 — Article 226
High Courts03 May 1996Allowed
Sneh Sharma and Others Vs Sewa Ram and Others
Jammu And Kashmir High Court · (1996) ACJ 902
Employees Compensation Act, 1923 — Section 3Motor Vehicles Act, 1988 — Section 110, 165, 94, 95
High Courts02 May 1996
Ranjan Kumar Vs State of J & K
Jammu And Kashmir High Court · (1996) CrLJ 4198
Arms Act, 1959 — Section 25, 3Ranbir Penal Code, 1989 — Section 148, 300, 364
High Courts02 May 1996Allowed
Ram Lal Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1996) CriLJ 2827
Criminal Procedure Code, 1973 (CrPC) — Section 164, 342Evidence Act, 1872 — Section 27Ranbir Penal Code, 1989 — Section 302