COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2003

216 judgments · page 4 of 11

High Courts15 Sept 2003Allowed

Rajan Gupta and Jugal Kishore Anand Vs State and Others

Jammu And Kashmir High Court · (2003) 3 JKJ 513

Constitution of India, 1950 — Article 14, 26Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 5

High Courts15 Sept 2003Dismissed

Bashir Ahmad Rather Vs State and Another

Jammu And Kashmir High Court · (2010) 3 JKJ 289

Criminal Procedure Code, 1973 (CrPC) — Section 489, 489A, 489V

High Courts12 Sept 2003Dismissed

Qazi Mohammad Ashraf Vs State of Jammu & Kashmir and Others

Jammu And Kashmir High Court · (2004) 1 JKJ 102

High Courts12 Sept 2003Dismissed

State Vs Mehboob Khan and Others

Jammu And Kashmir High Court · (2004) CriLJ 1272 : (2010) 3 JKJ 363 : (2004) 3 RCR(Criminal) 878

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 253, 435

High Courts12 Sept 2003Dismissed

Parvaiz Abdullah and Others Vs State and Others

Jammu And Kashmir High Court · (2004) 1 JKJ 150

Constitution of India, 1950 — Article 16, 226

High Courts12 Sept 2003

Parshotam Lal Vs State and Others

Jammu And Kashmir High Court · (2004) 2 JKJ 628

Constitution of India, 1950 — Article 226

High Courts09 Sept 2003Dismissed

Sham Lal Vs Swarna Devi and Another

Jammu And Kashmir High Court · (2004) 1 JKJ 571

Civil Procedure Code, 1908 (CPC) — Section 100

High Courts08 Sept 2003Allowed

Union of India (UOI) Vs Nek Ram Sharma

Jammu And Kashmir High Court · (2004) 1 JKJ 280

Limitation Act, 1963 — Section 5

High Courts08 Sept 2003

Bodh Raj and Others Vs Smt. Rano Devi

Jammu And Kashmir High Court · AIR 2004 J&K 45 : (2004) 3 RCR(Civil) 323

Jammu and Kashmir Civil Procedure Code, 1977 — Order 47 Rule 1Jammu and Kashmir Limitation Act, 1995 — Section 5

High Courts04 Sept 2003Dismissed

Abdul Rashid Mir Vs State of Ors.

Jammu And Kashmir High Court · (2004) 1 JKJ 140

Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 24(1)

High Courts02 Sept 2003

Nazir Ahmad Malla Vs State and Others

Jammu And Kashmir High Court · (2010) 4 JKJ 246

Jammu and Kashmir Public safety Act, 1978 — Section 8

High Courts30 Aug 2003

Habib Hisham Pandit Vs State and Others

Jammu And Kashmir High Court · (2003) 3 JKJ 493

Constitution of India, 1950 — Article 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 13, 8

High Courts30 Aug 2003Dismissed

Fatima (Mst.) Vs State of Jammu & Kashmir and Others

Jammu And Kashmir High Court · (2003) 3 JKJ 498

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 161, 173

High Courts30 Aug 2003

National Insurance Co. Ltd. Vs Gh. Mohd. Wani and Others

Jammu And Kashmir High Court · (2005) 2 ACC 588

Motor Vehicles Act, 1988 — Section 149, 163A

High Courts30 Aug 2003Allowed

Taqadus Gulzar Ali Vs State and Others

Jammu And Kashmir High Court · (2010) 3 JKJ 355

Constitution of Jammu and Kashmir, 1956 — Section 124

High Courts30 Aug 2003Dismissed

Afroza Akther Vs State of Jammu & Kashmir

Jammu And Kashmir High Court · (2003) 3 JKJ 549

Constitution of India, 1950 — Article 226

High Courts30 Aug 2003Dismissed

Mst. Haleema and Others Vs Sheikh Ab. Aziz

Jammu And Kashmir High Court · (2003) 3 JKJ 547

Jammu and Kashmir Succession Certificate Act, 1977 — Section 18, 6

High Courts29 Aug 2003Allowed

Raj Kumar Vs State of Jammu & Kashmir and Others

Jammu And Kashmir High Court · (2004) 1 JKJ 285

Criminal Procedure Code, 1973 (CrPC) — Section 540, 561A

High Courts29 Aug 2003Dismissed

T.R. Kalra Vs State and Others

Jammu And Kashmir High Court · (2004) 1 JKJ 595

Criminal Procedure Code, 1973 (CrPC) — Section 173, 190(1), 204Jammu and Kashmir Criminal Procedure Code, 1989 — Section 351Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2)

High Courts28 Aug 2003

Brij Lal Vs State

Jammu And Kashmir High Court · (2004) 1 JKJ 199

Criminal Procedure Code, 1973 (CrPC) — Section 161Ranbir Penal Code, 1989 — Section 147, 148, 149, 302, 307