High Courts30 Jul 1997
Prithvi Raj Sharma, Dr. Vs Om Prakash Baru
Jammu And Kashmir High Court · (1997) KashLJ 427 : (1999) SriLJ 340 : (1997) SriLJ 340
Criminal Procedure Code, 1973 (CrPC) — Section 251A, 252Ranbir Penal Code, 1989 — Section 304A
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1997
178 judgments · page 4 of 9
High Courts29 Jul 1997
Ab.Hamid Rather Vs State and Others
Jammu And Kashmir High Court · (1997) KashLJ 341
Constitution of India, 1950 — Article 22(5)Pubilc Safety Act, 1978 — Section 8(4)
High Courts29 Jul 1997
Ashaq Hussain Pir & Mohd.Ashraf Mir Vs State and others
Jammu And Kashmir High Court · (1997) KashLJ 360
Pubilc Safety Act, 1978 — Section 8
High Courts24 Jul 1997
Kuldip Singh Jamwal Vs State
Jammu And Kashmir High Court · (1998) CriLJ 790
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 561ARanbir Penal Code, 1989 — Section 120B, 409, 420, 467, 468
High Courts24 Jul 1997
Ghulam Mohammad Vs State of J&K through Commissioner-cum-Secretary
Jammu And Kashmir High Court · (1997) KashLJ 537
Civil Services Regulations, 1956 — Article 128
High Courts24 Jul 1997
Irshad Ahmed Masoodi, S/o Mohd.Maqbool, R/o Pirnia, Uri Vs State of J&K through Secretary to Govt, General Administration Deptt., Jammu/Srinagar
Jammu And Kashmir High Court · (1997) KashLJ 338
Constitution of Jammu and Kashmir, 1956 — Section 126(2)(c)
High Courts24 Jul 1997
Ghulam Mohd.Qureshi Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (1998) KashLJ 121
Constitution of Jammu and Kashmir, 1956 — Section 126(2)(b)
High Courts24 Jul 1997
Mohd.Maqbool, Const.No.223 8th Bn. Vs State of J&K through Addl.Secretary to Govt., Home Deptt., J & K, Srinagar and Others
Jammu And Kashmir High Court · (1997) KashLJ 319 : (1998) 4 SCT 463
Constitution of Jammu and Kashmir, 1956 — Section 126(2)(c)
High Courts24 Jul 1997
Rajinder Singh & Ors Vs State of J&K through & Ors.
Jammu And Kashmir High Court · (1997) KashLJ 524
Constitution of Jammu and Kashmir, 1956 — Section 126(2)(b)
High Courts24 Jul 1997
Manzoor Ahmed Mir Vs State of J&K through Addl.Chief Secretary
Jammu And Kashmir High Court · (1997) KashLJ 535 : (1997) SriLJ 351
Jammu and Kashmir Government Employees (Conduct) Rules, 1971 — Rule 22
High Courts24 Jul 1997
Gh.Mohd.Khan Vs State of J & K
Jammu And Kashmir High Court · (1997) KashLJ 458 : (1998) 1 SCT 173 : (1997) SriLJ 314
High Courts23 Jul 1997
United India Insurance Co.Ltd. Vs Sanjay Manmotra and Others
Jammu And Kashmir High Court · (1998) KashLJ 1 : (1998) SriLJ 93
Motor Vehicles Act, 1988 — Section 173
High Courts22 Jul 1997
Mohammad Yousuf and Others Vs State of J. and K. and Others
Jammu And Kashmir High Court · (1998) CriLJ 519
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 107, 12(1), 13, 14(2), 167
High Courts22 Jul 1997
Abdul Rehman Mir Vs State
Jammu And Kashmir High Court · (1998) KashLJ 115 : (1997) SriLJ 350
Constitution of India, 1950 — Article 311Constitution of Jammu and Kashmir, 1956 — Section 126Police Rules, 1960 — Rule 187, 359
High Courts21 Jul 1997
Tahira and another Vs Tahira Banoo & another
Jammu And Kashmir High Court · (1997) KashLJ 475
High Courts21 Jul 1997
Hakim Ab.Rashid Vs Tahira Bano
Jammu And Kashmir High Court · (1997) SriLJ 333
Jammu and Kashmir Consumer Protection Act, 1987 — Section 488
High Courts21 Jul 1997
Nazir Ahmad Khan Vs State
Jammu And Kashmir High Court · (1998) SriLJ 47
Civil Services Regulations, 1956 — Article 128Constitution of India, 1950 — Article 14, 311Constitution of Jammu and Kashmir, 1956 — Section 126
High Courts17 Jul 1997
State Vs Gh.Hassan Hajini, Dr.
Jammu And Kashmir High Court · (1997) SriLJ 374
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27
High Courts15 Jul 1997
Ghulam Ahmad Paul & Ors Vs State and others
Jammu And Kashmir High Court · (1997) KashLJ 501 : (1998) SriLJ 131
Constitution of Jammu and Kashmir, 1956 — Section 126(2)(b)
High Courts15 Jul 1997
Ghulam Ahmad Paul Vs State and Others
Jammu And Kashmir High Court · (1997) KashLJ 501 : (1998) SriLJ 131
Constitution of India, 1950 — Article 226, 311(2)(C)