COURT ARCHIVE

Jammu And Kashmir High Court judgments, 1997

178 judgments · page 6 of 9

High Courts02 Jul 1997

Colo Writing Instruments Limited Vs Michael Jackson Fashion Ltd

Jammu And Kashmir High Court · (1998) SriLJ 26

Jammu and Kashmir Consumer Protection Act, 1987 — Section 177, 204, 561ANegotiable Instruments Act, 1881 (NI) — Section 138

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High Courts01 Jul 1997

Khazir Mohammad Khirqa Vs New India Insurance Company Ltd.

Jammu And Kashmir High Court · (1997) SriLJ 387

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High Courts27 Jun 1997

Santokh Singh Vs The State

Jammu And Kashmir High Court · (1998) CriLJ 934

Evidence Act, 1872 — Section 8Jammu and Kashmir Criminal Procedure Code, 1989 — Section 173, 342, 512, 537Ranbir Penal Code, 1989 — Section 302

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High Courts26 Jun 1997

Mohd.Amin Rather Vs J & K Khadi & Village Industries Board & Ors.

Jammu And Kashmir High Court · (1997) KashLJ 465

Jammu and Kashmir Limitation Act, 1995 — Section 12

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High Courts26 Jun 1997

Iqbal Bano Vs State of Jammu and Kashmir

Jammu And Kashmir High Court · (2000) 2 SCT 961

Constitution of India, 1950 — Article 226, 227Jammu and Kashmir Educational (Gazetted) Service Recruitment Rules, 1977 — Article 87B

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High Courts26 Jun 1997

Haroon Rashid Vs Mst.Shaheena & Anr.

Jammu And Kashmir High Court · (1997) KashLJ 592

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High Courts23 Jun 1997

Chaman Lal Kana Vs Virender Kana & Ors

Jammu And Kashmir High Court · (1997) KashLJ 591

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High Courts08 Jun 1997

Manmohan Lal & Ors Vs State of Jammu and Kashmir through Chief Secretary & Ors.

Jammu And Kashmir High Court · AIR 1998 J&K 14 : (1997) KashLJ 384 : (1998) 1 SCT 16

Constitution of India, 1950 — Article 226

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High Courts04 Jun 1997

University of Kashmir Vs State

Jammu And Kashmir High Court · (1998) SriLJ 388

Constitution of India, 1950 — Article 226

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High Courts30 May 1997

State of Jammu and Kashmir Vs Dr. Karan Singh and Another

Jammu And Kashmir High Court · AIR 1997 J&K 132

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 363Evidence Act, 1872 — Section 115

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High Courts30 May 1997

Sardari Lal Vs Union of India

Jammu And Kashmir High Court · (1999) 1 SCT 747

Constitution of India, 1950 — Article 226

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High Courts30 May 1997

State of J.and K Vs Karan Singh and another

Jammu And Kashmir High Court · AIR 1997 J&K 132 : (1997) KashLJ 252 : (1997) 4 RCR(Civil) 520

Constitution of India, 1950 — Article 353Jammu and Kashmir Evidence Act, 1977 — Section 115

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High Courts28 May 1997

Javed Choudhry, Lecturer, Deptt.of Paediatrics, Government Medical College, Jammu Vs State of Jammu and Kashmir through Secretary to Government Medical Education Department, J & K, Jammu

Jammu And Kashmir High Court · (1997) KashLJ 521 : (1997) KashLJ 520 : (1998) 1 SCT 100

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 488

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High Courts26 May 1997

Mushtaq Ahmad Lone Vs Fahmeeda

Jammu And Kashmir High Court · (1997) KashLJ 590

Jammu and Kashmir Civil Procedure Code, 1977 — Order 1 Rule 10

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High Courts23 May 1997

Ghulam Mustaffa Vs State of J&K : D.I.G.Police, Jammu

Jammu And Kashmir High Court · (1997) KashLJ 189

Constitution of Jammu and Kashmir, 1956 — Section 126(2)(b)Police Rules, 1960 — Rule 359

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High Courts23 May 1997

Mohd.Usman Vs State of J&K through Secretary to Govt., Home Department, Srinagar

Jammu And Kashmir High Court · (1997) KashLJ 183

Police Rules, 1960 — Rule 187

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High Courts23 May 1997

Manjit Singh 3382999, Ex.Sepoy.R/o Village and P.O.Sujwan, Tehsil Samba, Distt.Jammu Vs Union of India through Secretary Ministry of Defence, Govt.Of India, New Delhi : CCDA (B) Allahabad

Jammu And Kashmir High Court · (1997) KashLJ 179

Defence Pension Regulations, 1961 — Regulation 173A, 173E

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High Courts23 May 1997

Mushtaq Hussain Shah Vs State of J & K

Jammu And Kashmir High Court · (1997) KashLJ 185 : (1998) 3 SCT 809

Constitution of Jammu and Kashmir, 1956 — Section 126(2)(c)

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High Courts19 May 1997

Joginder Singh :Ravinder Kumar Vs State of J&K & Ors.

Jammu And Kashmir High Court · (1997) KashLJ 290

Constitution of India, 1950 — Article 226

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High Courts19 May 1997

United India Insurance Vs Bashir Ahmad Bhat and Others

Jammu And Kashmir High Court · (1998) KashLJ 73

Motor Vehicles Act, 1988 — Section 166

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