High Courts27 Mar 1997
Mohd.Saleem : Sartaz Singh Vs State of J & K
Jammu And Kashmir High Court · (1997) KashLJ 226
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 498
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1997
178 judgments · page 8 of 9
High Courts26 Mar 1997
Wali Kaloo Vs Abdul Ahad Mir Ranbir
Jammu And Kashmir High Court · (1997) KashLJ 234 : (1997) SriLJ 278
Ranbir Penal Code, 1989 — Section 417, 420
High Courts25 Mar 1997
Mohd.Latif alias Abdul Latif Vs Commandant, J&K Armed Police
Jammu And Kashmir High Court · (1998) 2 SCT 410
High Courts25 Mar 1997Allowed
Jagdish Raj and Others Vs Additional District Magistrate and Others
Jammu And Kashmir High Court · (1998) CriLJ 792
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 2, 2(9), 3Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145
High Courts25 Mar 1997
State Through S.S.P.Vigilance Organisation, Jammu Vs Shamsher Chand Patwari, and another
Jammu And Kashmir High Court · (1997) CrLJ 4453
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 253
High Courts18 Mar 1997
Atul Sharma Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (1997) KashLJ 540 : (1998) 1 SCT 121
Public Service Commission (Conduct of Examination) Rules, 1973 — Rule 37, 7
High Courts14 Mar 1997Dismissed
Royal Polytechnic College and etc. Vs State of J. and K. and Others
Jammu And Kashmir High Court · AIR 1997 J&K 123
Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 104
High Courts12 Mar 1997
National Hydro Electric Power Corporation Vs M.M.Padha and others
Jammu And Kashmir High Court · (1997) KashLJ 552 : (1998) 1 SCT 112 : (1998) SriLJ 165 : (1998) SriLJ 164
Industrial Disputes Act, 1947 — Section 10, 2(a)
High Courts07 Mar 1997
Hatoema Vs Zamrooda
Jammu And Kashmir High Court · (1997) KashLJ 585 : (1997) SriLJ 410
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145
High Courts07 Mar 1997
Abdul Hamid Fazili Vs State of J&K through Commissioner/Secretary to Govt., Health and Medical Education, Civil Sectt., Srinagar
Jammu And Kashmir High Court · (1997) KashLJ 499
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 33
High Courts04 Mar 1997
Haji Ghulam Mohammad Vs State Bank of India
Jammu And Kashmir High Court · (1997) SriLJ 168
Jammu and Kashmir Civil Procedure Code, 1977 — Order 13 Rule 2
High Courts04 Mar 1997
State of J&K through Commissioner-cum-Secretary, Social Welfare Vs Basanti Dhar
Jammu And Kashmir High Court · (1997) KashLJ 544 : (1998) 1 SCT 117
Constitution of India, 1950 — Article 226
High Courts04 Mar 1997
Bashir Ahmad Shah Vs Munsiff Ganderbal
Jammu And Kashmir High Court · (1997) SriLJ 231
Jammu and Kashmir Civil Procedure Code, 1977 — Section 32
High Courts24 Feb 1997
State of J & K Vs Mohd.Hussain
Jammu And Kashmir High Court · (1997) 2 SCT 412
Constitution of India, 1950 — Article 226
High Courts24 Feb 1997
Sultan Mohmmad son of Sh.Faquir Khan & Ors. Vs State of J & K
Jammu And Kashmir High Court · (1997) KashLJ 351 : (1997) KashLJ 350
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 154
High Courts24 Feb 1997
State of J&K through the Commissioner/Secretary to Govt.Education Department, J & K, Jammu & Ors. Vs Mohd.Hussain & Ors
Jammu And Kashmir High Court · (1997) KashLJ 389 : (1997) 2 SCT 412 : (1997) SriLJ 389
Constitution of India, 1950 — Article 226
High Courts19 Feb 1997
Abdul Hamid Shah Vs State and Others
Jammu And Kashmir High Court · (1998) SriLJ 20
Jammu and Kashmir Daily Rated Workers/Work Charged Employees (Regularization) Rules, 1994 — Rule 7, 8
High Courts18 Feb 1997
State of Jammu and Kashmir Vs Kiran Koul
Jammu And Kashmir High Court · (1997) 2 SCT 365
Constitution of India, 1950 — Article 226
High Courts18 Feb 1997
Kranti Hotels (Pvt.) Ltd. Vs State of J. and K. and Others
Jammu And Kashmir High Court · AIR 1997 J&K 91
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115