High Courts20 May 2003Allowed
Romesh Chander Vs State
Jammu And Kashmir High Court · (2004) 1 JKJ 304
Ranbir Penal Code, 1989 — Section 471
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2003
216 judgments · page 8 of 11
High Courts20 May 2003Dismissed
State Vs Abdul Salam Bhat
Jammu And Kashmir High Court · (2003) CriLJ 4578 : (2003) 3 JKJ 120
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 417Ranbir Penal Code, 1989 — Section 420, 467, 468, 471
High Courts14 May 2003
Dharam Singh Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2004) CriLJ 1704 : (2003) 3 JKJ 553
Criminal Procedure Code, 1973 (CrPC) — Section 497Ranbir Penal Code, 1989 — Section 120A, 120B, 149, 302, 307
High Courts14 May 2003Allowed
Balbir Singh Vs State and Others
Jammu And Kashmir High Court · (2003) 3 JKJ 463
Constitution of India, 1950 — Article 22Jammu and Kashmir Public Safety Act, 1978 — Section 13
High Courts14 May 2003Dismissed
Darshan Singh and Others Vs Gurbachan Singh and Others
Jammu And Kashmir High Court · (2003) 3 JKJ 466
Jammu and Kashmir Sikh Gurdwaras and Religious Endowments Act, 1973 — Section 2Jammu and Kashmir Sikh Gurdwaras and Religious Endowments Rules, 1975 — Rule 64
High Courts13 May 2003Allowed
Jia Krishan Pandita Vs Chairman, J and K PSC and Others
Jammu And Kashmir High Court · (2003) 3 JKJ 102
Jammu and Kashmir Subordinate Accounts Service Rules, 1961 — Rule 5
High Courts08 May 2003Allowed
State of Jammu & Kashmir Vs Qasim Ali and Another
Jammu And Kashmir High Court · (2003) 3 JKJ 177
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 249
High Courts08 May 2003
Assadullah Shah and Others Vs State
Jammu And Kashmir High Court · (2003) 3 JKJ 217
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 107, 117(6), 438
High Courts08 May 2003Dismissed
Zahida Bano Vs Mohd. Rajab Parra
Jammu And Kashmir High Court · (2010) 3 JKJ 456
High Courts08 May 2003Allowed
Khan Mushtaq Ahmad Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2010) 3 JKJ 287
Arms Act, 1959 — Section 25, 7
High Courts08 May 2003Dismissed
Ghulam Mohi-ud-din Khan Vs Gulla Chak and Others
Jammu And Kashmir High Court · (2003) 3 JKJ 178
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 326, 342, 435, 439, 540
High Courts01 May 2003
Nazir Ahmed Mir Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · AIR 2004 J&K 59 : (2003) 3 JKJ 454
Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 2A, 151
High Courts29 Apr 2003
Mohd. Iqbal Sheikh Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2003) 3 JKJ 534
Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts29 Apr 2003
Javid Ahmed Khan Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2003) CriLJ 3400 : (2003) 3 JKJ 531
Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts25 Apr 2003Dismissed
Sanji Ram Vs Nand Kishore Mehta
Jammu And Kashmir High Court · (2003) 2 JKJ 794
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 439Jammu and Kashmir General Clauses Act, 1977 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts25 Apr 2003Dismissed
Bisham Jyoti Sharma Vs Gopal Sharma
Jammu And Kashmir High Court · (2003) 3 JKJ 260
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 561AJammu and Kashmir Negotiable Instruments Act, 1977 — Section 138
High Courts25 Apr 2003
J and K Public Service Commission Vs Rattan Singh Manhas and Others
Jammu And Kashmir High Court · (2003) 2 JKJ 749
High Courts25 Apr 2003Allowed
Rock Land Distilleries Pvt. Ltd. Vs State Financial Corporation, J and K
Jammu And Kashmir High Court · (2010) 4 JKJ 343
Civil Procedure Code, 1908 (CPC) — Section 141
High Courts25 Apr 2003Dismissed
Pt. Madan Lal Sharma Vs Rakesh Kumar
Jammu And Kashmir High Court · (2010) 4 JKJ 402
Ranbir Penal Code, 1989 — Section 302, 34
High Courts24 Apr 2003Dismissed
State and Others Vs Muhammad Ismail Mir
Jammu And Kashmir High Court · (2003) 2 JKJ 571
Jammu and Kashmir Limitation Act, 1995 — Section 5