High Courts16 May 1997
State of Jammu and Kashmir & Ors Vs Under Secretary to Government & Ors.
Jammu And Kashmir High Court · (1997) KashLJ 371
Civil Services Regulations, 1956 — Article 185D
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1997
178 judgments · page 7 of 9
High Courts16 May 1997
Mohan Lal & Ors Vs Mahmood-ur-Rehman, Chief Secretary Home Department, J&K Civil Secretariat & Ors
Jammu And Kashmir High Court · (1997) KashLJ 362
Constitution of Jammu and Kashmir, 1956 — Section 92
High Courts16 May 1997
Karnail Singh Vs Union of India
Jammu And Kashmir High Court · (1998) KashLJ 4
Pension Regulations for Army, 1961 — Rule 173A, 7
High Courts16 May 1997
Kartar Chand Kotwal, No.9079304 Rfn. Vs Commanding Officer, 3 JAK LI C/o 56 A.P.O.& ethers
Jammu And Kashmir High Court · (1997) KashLJ 193 : (1997) SriLJ 311
Arms Act, 1959 — Section 38
High Courts16 May 1997Allowed
Manmohan Singh and Others Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · AIR 1998 J&K 14
Constitution of India, 1950 — Article 226
High Courts16 May 1997
Javid Iqbal Vs State
Jammu And Kashmir High Court · (1997) SriLJ 309
Naib Tehsildari Departmental Examination Rules, 1964 — Rule 4, 5
High Courts08 May 1997
Lt. Colonel Ashok Singh and Another Vs Beant Singh and Sons
Jammu And Kashmir High Court · AIR 1997 J&K 119
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 39Jammu and Kashmir Civil Procedure Code, 1977 — Order 27 Rule 1, Order 27 Rule 2, Order 41 Rule 1, Order 6 Rule 14Jammu and Kashmir Limitation Act, 1995 — Section 5
High Courts05 May 1997
Harbans Lal Nanda S/o Kripa Lal R/o Panjtirthi Jammu. Vs State of J&K : Ravi Puri S/o Sita Ram Puri R/o Resham Garh Colony, Jammu
Jammu And Kashmir High Court · (1997) KashLJ 298
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 227
High Courts02 May 1997
Ghulam Hassan Vs Jaffar Dar
Jammu And Kashmir High Court · (1997) KashLJ 153 : (1997) SriLJ 17
Jammu and Kashmir Consumer Protection Act, 1987 — Section 526(1)
High Courts02 May 1997
Mohd.Sidiq Nargal Vs State
Jammu And Kashmir High Court · (1997) 2 SCT 483 : (1997) SriLJ 170
High Courts25 Apr 1997
Mohammad Ramzan Sofi Vs Krishen Lal
Jammu And Kashmir High Court · (1997) SriLJ 176
Jammu and Kashmir Civil Procedure Code, 1977 — Section 16, 23, 24
High Courts23 Apr 1997
Ghulam Rasool Sheikh Vs State
Jammu And Kashmir High Court · (1997) CrLJ 4179 : (1997) KashLJ 294 : (1997) SriLJ 173
Jammu and Kashmir Consumer Protection Act, 1987 — Section 561A
High Courts23 Apr 1997
Mohammad Ramzan Sofi Vs Krishen Lal
Jammu And Kashmir High Court · AIR 1997 J&K 121
Jammu and Kashmir Civil Courts Act, 1977 — Section 16Jammu and Kashmir Civil Procedure Code, 1977 — Section 24
High Courts23 Apr 1997
Ghulam Rasool Sheikh Vs State of J & k
Jammu And Kashmir High Court · (1997) KashLJ 294 : (1997) SriLJ 173
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 561A
High Courts09 Apr 1997
Associated Cement Vs Keshav Nand
Jammu And Kashmir High Court · (1997) CrLJ 3898 : (1997) KashLJ 306
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 247
High Courts08 Apr 1997
Abdul Rahim Rather Vs State of J&K and Others
Jammu And Kashmir High Court · (1997) KashLJ 40 : (1996) SriLJ 202
Constitution of India, 1950 — Article 22(5)Pubilc Safety Act, 1978 — Section 10(b), 8
High Courts07 Apr 1997
Shakti Motor Transport Vs Rimal Das Nemo for the parties
Jammu And Kashmir High Court · (1997) KashLJ 233 : (1997) KashLJ 232
Jammu and Kashmir Civil Procedure Code, 1977 — Section 20
High Courts07 Apr 1997
Mohammad Shafi Vs State of Jammu & Ors.
Jammu And Kashmir High Court · (1997) KashLJ 494
Constitution of India, 1950 — Article 311(2)
High Courts03 Apr 1997Allowed
Haji Ghulam Mohammad Vs State Bank of India, Branch Srinagar
Jammu And Kashmir High Court · AIR 1997 J&K 107
Jammu and Kashmir Civil Procedure Code, 1977 — Order 13 Rule 1
High Courts03 Apr 1997
Charanjit Lal Vs Rubeena
Jammu And Kashmir High Court · (1998) KashLJ 377 : (1997) KashLJ 219 : (1998) SriLJ 224
Jammu and Kashmir Consumer Protection Act, 1987 — Section 145, 435(4)(a)