High Courts10 Oct 2003
Union of India & Anr. Vs Des Raj Nagpal & Ors.
Jammu And Kashmir High Court · (2004) 1 JKJ 326
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 29, 30, 39
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2003
216 judgments · page 3 of 11
High Courts10 Oct 2003Dismissed
Dr. Jagdev Singh Samyal Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2004) 1 JKJ 333
Constitution of India, 1950 — Article 16, 226
High Courts10 Oct 2003Dismissed
Mohd. Rafi Mir Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2004) 1 JKJ 589
Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 14
High Courts09 Oct 2003Dismissed
Bushan Lal Ogra Vs CBI and Another
Jammu And Kashmir High Court · (2004) 1 JKJ 177
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 561ARanbir Penal Code, 1989 — Section 420, 467, 468, 471
High Courts09 Oct 2003Dismissed
Shabnam Nahid Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2004) 1 JKJ 272
Ranbir Penal Code, 1989 — Section 120B, 420, 467, 471, 561A
High Courts09 Oct 2003Dismissed
Rashmi Raina Vs State
Jammu And Kashmir High Court · (2004) 1 JKJ 518
Constitution of India, 1950 — Article 16, 226
High Courts09 Oct 2003Dismissed
Ms. Showkat Jan Vs University of Kashmir and Another
Jammu And Kashmir High Court · (2004) 1 JKJ 563
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts09 Oct 2003
Nancy Devi and Others Vs Siraj-ud-ding Wani
Jammu And Kashmir High Court · (2004) 1 JKJ 574
Limitation Act, 1963 — Section 5
High Courts09 Oct 2003Dismissed
Riyaz Ahmed Bhat Vs Abdul Majid Bhat
Jammu And Kashmir High Court · (2004) 1 JKJ 608
Civil Procedure Code, 1908 (CPC) — Section 2(2)Limitation Act, 1963 — Section 5
High Courts09 Oct 2003
Abdul Rashid Beigh Vs The State
Jammu And Kashmir High Court · (2004) CriLJ 1706
Constitution of Jammu and Kashmir, 1956 — Section 103Jammu and Kashmir Protection of Human Rights Act, 1997 — Section 13, 18
High Courts09 Oct 2003
Ab. Rashid Beigh Vs State
Jammu And Kashmir High Court · (2010) 3 JKJ 314 : (2004) 3 RCR(Criminal) 455
Criminal Procedure Code, 1973 (CrPC) — Section 512
High Courts08 Oct 2003Dismissed
Randhir Singh Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2004) 1 JKJ 295
Ranbir Penal Code, 1989 — Section 300, 302, 304(1)
High Courts03 Oct 2003Dismissed
Beg Raj Vs State of J. and K. and Others
Jammu And Kashmir High Court · AIR 2004 J&K 57
Jammu and Kashmir Forest Act, 1987 — Section 21
High Courts01 Oct 2003Dismissed
Mohammad Yousuf Allai Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2004) 1 JKJ 463
High Courts29 Sept 2003Dismissed
Gopal Dass Vs State and Others
Jammu And Kashmir High Court · (2004) 1 JKJ 256
Constitution of India, 1950 — Article 16, 226
High Courts22 Sept 2003
Principal, Regional Engineering College and Others Vs Zameer and Co.
Jammu And Kashmir High Court · AIR 2004 J&K 71
Jammu and Kashmir Civil Procedure Code, 1977 — Section 47Jammu and Kashmir Sale of Goods Act, 1996 — Section 56
High Courts20 Sept 2003Dismissed
State of Jammu & Kashmir and Others Vs Shri Jagu Ram and Others
Jammu And Kashmir High Court · (2004) 1 JKJ 259
Constitution of India, 1950 — Article 226
High Courts17 Sept 2003
Omkar nath Wakhloo Vs Board of Governors and others
Jammu And Kashmir High Court · (2004) LIC 3644 : (2005) 1 SCT 564
Constitution of Jammu and Kashmir, 1956 — Article 124Jammu and Kashmir Universities Act, 1969 — Section 40
High Courts17 Sept 2003
Des Raj alias Parbhatu and Another Vs Raghunath Singh
Jammu And Kashmir High Court · AIR 2004 J&K 64 : (2010) 3 JKJ 431
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 9
High Courts16 Sept 2003
Shafiq Ahmad Beigh Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2004) 1 JKJ 111
Jammu and Kashmir Public Safety Act, 1978 — Section 13, 8