Jammu And Kashmir High Court Judgments 2004

High Courts24 Dec 2004Allowed

Mst. Raja Vs State of Jammu & Kashmir and Others

Jammu And Kashmir High Court · (2005) 2 JKJ 200

Constitution of India, 1950 — Article 21, 22, 226Constitution of Jammu and Kashmir, 1956 — Section 103Jammu and Kashmir Public Safety Act, 1978 — Section 8

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High Courts24 Dec 2004Allowed

Abdul Ahad Rather Vs State of Jammu & Kashmir and Another

Jammu And Kashmir High Court · (2005) 2 JKJ 306

Arms Act, 1959 — Section 25, 7Jammu and Kashmir Public Safety Act, 1978 — Section 13, 2, 8Ranbir Penal Code, 1989 — Section 120, 149, 302, 307

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High Courts23 Dec 2004

Tilak Raj Thakur and Others Vs State of Jammu & Kashmir and Others

Jammu And Kashmir High Court · (2005) 1 JKJ 615

Constitution of India, 1950 — Article 226

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High Courts23 Dec 2004Dismissed

National Insurance Co. Ltd. and Another Vs Daizy Handoo and Others

Jammu And Kashmir High Court · (2004) 2 JKJ 170

Motor Vehicles Act, 1988 — Section 149(1), 149(2), 170, 173

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High Courts23 Dec 2004

National Insurance Company Ltd. Vs Abdul Rashid Malik and Others

Jammu And Kashmir High Court · (2005) 3 JKJ 118

Motor Vehicles Act, 1988 — Section 149(2), 149(7), 168(3), 173, 174

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High Courts21 Dec 2004

State of Jammu & Kashmir and Others Vs Vikas Jandial and Others

Jammu And Kashmir High Court · (2005) 2 JKJ 451

Constitution of India, 1950 — Article 14, 19(1), 47Jammu and Kashmir Excise Rules — Rule 15

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High Courts17 Dec 2004

Niranjan Paul Singh Chouhan [Brig.] Vs Union of India (UOI) and Others

Jammu And Kashmir High Court · (2005) 1 JKJ 632

Army Act, 1950 — Section 122, 16A, 19Army Rules, 1954 — Rule 14, 16A, 179Defence Service Army Regulations, 1987 — Regulation 67, 68, 76

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High Courts16 Dec 2004

Bishan Dass and Others Vs State of Jammu and Kashmir

Jammu And Kashmir High Court · (2005) 1 JKJ 489

Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 175, 342Ranbir Penal Code, 1989 — Section 299, 300, 302, 304, 34

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High Courts16 Dec 2004Dismissed

Ranvijay Chand and Another Vs State of Jammu & Kashmir and Others

Jammu And Kashmir High Court · (2005) 1 JKJ 236

Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103Jammu and Kashmir Electricity Act, 1997 — Section 18

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High Courts14 Dec 2004Dismissed

Ashok Kumar Jain Vs State and Others

Jammu And Kashmir High Court · (2005) 1 JKJ 450

Jammu and Kashmir Cooperative Societies Act, 1960 — Section 124Jammu and Kashmir Cooperative Societies Service Rules, 1988 — Rule 13(4)Jammu and Kashmir Cooperative Supply and Marketing Federation Service Rules, 1975 — Rule 2.12

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High Courts08 Dec 2004Dismissed

Sham Lal and Another Vs State of Jammu & Kashmir and Others

Jammu And Kashmir High Court · (2005) 1 JKJ 1

Constitution of India, 1950 — Article 14, 16

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High Courts07 Dec 2004

Anjuman-i-Ahli Sunnat Wal Jamat Kargil Vs State and Others

Jammu And Kashmir High Court · (2005) 2 JKJ 470

Ladakh Autonomous Hill Development Council Act, 1997 — Section 4(2)

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High Courts06 Dec 2004

Sajid Ali Vs State of J&K and Ors.

Jammu And Kashmir High Court · (2005) JKJ 72 Supp

Constitution of India, 1950 — Article 22(5)Pubilc Safety Act, 1978 — Section 8

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High Courts06 Dec 2004

Zafar Iqbal Vs State Jammu and Kashmir and Ors.

Jammu And Kashmir High Court · (2005) JKJ 68 Supp

Constitution of India, 1950 — Article 22(5)Pubilc Safety Act, 1978 — Section 13, 8

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High Courts06 Dec 2004

Muskeen Ali Vs State Jammu and Kashmir and Ors.

Jammu And Kashmir High Court · (2005) JKJ 79 Supp

Pubilc Safety Act, 1978 — Section 8

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High Courts06 Dec 2004Dismissed

People's Union for Civil Liberties Vs State of Jammu & Kashmir

Jammu And Kashmir High Court · (2004) 12 J&K CK 0001

Jammu and Kashmir Public Safety Act, 1978 — Section 8(1)

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High Courts02 Dec 2004Dismissed

Smt. Anjali Koul Vs Sanjay Koul

Jammu And Kashmir High Court · (2005) 2 DMC 848 : (2005) 1 JKJ 12

Jammu and Kashmir Hindu Marriage Act, 1980 — Section 16

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High Courts30 Nov 2004

Mohd.Hussain Wani Vs State of J&K & Ors.

Jammu And Kashmir High Court · (2010) 4 JKJ 434

Jammu and Kashmir Public Safety Act, 1978 — Section 13

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High Courts29 Nov 2004

Karam Chand Thappar Vs Manzoor Ahmad

Jammu And Kashmir High Court · (2005) 1 JKJ 567

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 6, Order 9 Rule 7

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High Courts29 Nov 2004Allowed

Yaqoob Laway and Others Vs Gulla and Another

Jammu And Kashmir High Court · (2005) 3 JKJ 122

Evidence Act, 1872 — Section 50Penal Code, 1860 (IPC) — Section 494, 495, 497, 498Sri Pratap Jammu and Kashmir Laws Consolidation Act, 1977 — Section 4

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Jammu And Kashmir High Court judgments, 2004