High Courts13 Feb 1997Dismissed
Arshad Iqbal Vs The State and Others
Jammu And Kashmir High Court · AIR 1997 J&K 100
Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103Evidence Act, 1872 — Section 115
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1997
178 judgments · page 9 of 9
High Courts05 Feb 1997
Ghulam Hassan Mir Vs Jaffar Dar & Ors.
Jammu And Kashmir High Court · (1997) KashLJ 153 : (1997) SriLJ 17
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 526
High Courts31 Jan 1997
Sardar Singh Vs Karam Singh
Jammu And Kashmir High Court · (1997) CrLJ 3751 : (1997) SriLJ 161
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts31 Jan 1997Allowed
Mst. Bimla Devi Vs Bimal Kumar and Others
Jammu And Kashmir High Court · AIR 1997 J&K 105
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 31Jammu and Kashmir Transfer of Property Act, 1977 — Section 5
High Courts31 Jan 1997
Ashok Ghulati Vs Raghuvir Khajuria
Jammu And Kashmir High Court · (1997) SriLJ 200
Jammu and Kashmir Consumer Protection Act, 1987 — Section 561ANegotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts30 Jan 1997
Rajesh Kumar Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2000) 3 SCT 26
Constitution of India, 1950 — Article 14, 16
High Courts24 Jan 1997
Jawahar Lal Kher : Sudershan Singh Jamwal : Aftab Ahmad Chouhan & Anr. Vs State of J&K and Ors.
Jammu And Kashmir High Court · (1997) KashLJ 139 : (1997) SriLJ 255
Constitution of India, 1950 — Article 226
High Courts24 Jan 1997
Tulsi Das Vs Safia Begum
Jammu And Kashmir High Court · (1997) KashLJ 116 : (1997) SriLJ 268
Jammu and Kashmir Civil Procedure Code, 1977 — Order 5 Rule 17, Order 9 Rule 13
High Courts07 Jan 1997
Tilak Raj Vs State
Jammu And Kashmir High Court · (1997) KashLJ 167 : (1997) SriLJ 402
Jammu and Kashmir Evidence Act, 1977 — Section 154Jammu and Kashmir Excise Act, 1958 — Section 48
High Courts01 Jan 1997
Virender Singh Gill S/o Sh.Daulat Singh Gill Assistant Commandant, 98 Bn.CRPF at present posted in Group Centre, CRPF, Bantalab, Jammu(Age 29 years Vs Union of India through Ministry of Home Affairs, New Delhi and Others
Jammu And Kashmir High Court · (1997) KashLJ 321
Constitution of India, 1950 — Article 226
High Courts01 Jan 1997
Anna Alai Vs Commissioner & Others
Jammu And Kashmir High Court · (1997) KashLJ 235
Jammu and Kashmir Civil Procedure Code, 1977 — Section 60
High Courts01 Jan 1997
Mohan Krishen Fotedar, S/o Shri Hari Krishen Fotedar, Dental Technician, Govt, Medical College Hospital, Jammu.& Others Vs State of Jammu and Kashmir & Others
Jammu And Kashmir High Court · (1997) KashLJ 200 : (1998) 3 SCT 805
Civil Services Regulations, 1956 — Article 37Constitution of India, 1950 — Article 226
High Courts01 Jan 1997
Raj Ali, S/o Kher-ud-din Vs State of J&K & others
Jammu And Kashmir High Court · (1997) KashLJ 196
High Courts01 Jan 1997
Tilak Raj Vs State
Jammu And Kashmir High Court · (1997) KashLJ 167
Jammu and Kashmir Evidence Act, 1977 — Section 154Jammu and Kashmir Excise Act, 1958 — Section 148
High Courts01 Jan 1997
Saleem Khan son of Gulzar Khan : Gulzar Khan S/o Sh.Abdul Rashid Khan R/o Gonikhan, Srinagar. Vs State of J & K
Jammu And Kashmir High Court · (1997) KashLJ 158
Ranbir Penal Code, 1989 — Section 304(2)
High Courts01 Jan 1997
Pukhu Vs Sales Officer & others
Jammu And Kashmir High Court · (1997) KashLJ 197
Jammu and Kashmir Big Landed Estates Abolition Act, 2007 — Section 24
High Courts01 Jan 1997
Javid Iqbal Vs State of Jammu and Kashmir & Others
Jammu And Kashmir High Court · (1997) KashLJ 207
Naib Tehsildari Departmental Examination Rules, 1964 — Rule 4(D), 5(ll)
High Courts01 Jan 1997
Mohan Lal & Others Vs State of J & K
Jammu And Kashmir High Court · (1997) KashLJ 240