High Courts14 Sept 2004
National Insurance Co. Ltd. Vs Irfan Sidiq Bhat and Mohd Aslam Khan
Jammu And Kashmir High Court · (2005) 1 JKJ 42
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2004
230 judgments · page 4 of 12
High Courts09 Sept 2004Dismissed
Shafait Ali and Another Vs State
Jammu And Kashmir High Court · (2004) 3 JKJ 431
Arms Act, 1959 — Section 25, 3, 7Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Explosives Act, 1884 — Section 4, 5
High Courts09 Sept 2004Dismissed
Saifullah Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 1 JKJ 117
Arms Act, 1959 — Section 25Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts09 Sept 2004Dismissed
Abdul Latif Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2005) 3 JKJ 205
Constitution of India, 1950 — Article 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 13, 17, 8, 8(4)Prevention of Terrorism Act, 2002 — Section 3(1), 4
High Courts06 Sept 2004
Ravi Kant Sharma and Others Vs Mr. M.S. Pandit and Others
Jammu And Kashmir High Court · (2004) 09 J&K CK 0024
High Courts06 Sept 2004
Abdul Aziz Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2004) 09 J&K CK 0023
Constitution of India, 1950 — Article 311Constitution of Jammu and Kashmir, 1956 — Section 126
High Courts06 Sept 2004Dismissed
Ranjat Sharma Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 434
High Courts06 Sept 2004Allowed
Dr. Pawan Kumar Gupta Vs State of Jammu & Kashmir and Another
Jammu And Kashmir High Court · (2005) 3 JKJ 323
Jammu and Kashmir Medical Education (Gazetted) Service Recruitment Rules, 1979 — Rule 11, 11, 11(1), 11(2)Jammu and Kashmir Public Service Commission (Business and Procedure) Rules, 1980 — Rule 10, 57, 9Jammu and Kashmir Reservation Rules, 1994 — Rule 13
High Courts06 Sept 2004
Munshi Ram Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · AIR 2005 J&K 25 : (2004) 3 JKJ 202
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Constitution of Jammu and Kashmir, 1956 — Section 104
High Courts06 Sept 2004Allowed
Sardar Singh Vs Karam Singh
Jammu And Kashmir High Court · (2005) 1 JKJ 371
Penal Code, 1860 (IPC) — Section 405, 406, 409Ranbir Penal Code, 1989 — Section 193, 403, 405, 420
High Courts06 Sept 2004Dismissed
Jammu and Kashmir Bank Ltd. Vs Smt. K. Kanta Devi and Another
Jammu And Kashmir High Court · (2005) 3 JKJ 180
High Courts06 Sept 2004Allowed
Rajeev Soi Vs State and Others
Jammu And Kashmir High Court · (2004) 09 J&K CK 0005
Constitution of Jammu and Kashmir, 1956 — Article 311, 124, 126, 45, 456Jammu and Kashmir Police Rules, 1960 — Rule 359
High Courts06 Sept 2004
Ranjit Sharma Vs State of Jammu and Kashmir and others
Jammu And Kashmir High Court · (2005) 1 SriLJ 97
Constitution of India, 1950 — Article 16
High Courts25 Aug 2004Dismissed
National Insurance Co. Vs Mohd. Sultan Asim and Another
Jammu And Kashmir High Court · (2004) 3 JKJ 345
Motor Vehicles Act, 1988 — Section 149(2), 170
High Courts20 Aug 2004Dismissed
Romesh Chander Vs Om Parkash
Jammu And Kashmir High Court · (2005) 1 JKJ 351
Registration Act, 1908 — Section 60(2), 60(2)
High Courts20 Aug 2004Dismissed
Charan Dass Vs Chander Shekhar Gupta and Others
Jammu And Kashmir High Court · (2006) 1 JKJ 39
Jammu and Kashmir Civil Procedure Code, 1977 — Order 14 Rule 5Jammu and Kashmir Evidence Act, 1977 — Section 101
High Courts19 Aug 2004Dismissed
Controller Weights and Others Vs Maqbool Ahmad
Jammu And Kashmir High Court · (2005) 1 JKJ 211
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 226
High Courts17 Aug 2004Dismissed
Abdul Ahad Kana Vs Habibullah Kaloo
Jammu And Kashmir High Court · (2004) 3 JKJ 677
Jammu and Kashmir Transfer of Property Act, 1977 — Section 107
High Courts17 Aug 2004Dismissed
Abdul Gani Beigh Vs J and K Agro Industries Dev. Corpt. Ltd. and Others
Jammu And Kashmir High Court · (2005) 1 JKJ 27
Constitution of India, 1950 — Article 226Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 24
High Courts12 Aug 2004
State of Jammu & Kashmir Vs Joginder Parkash
Jammu And Kashmir High Court · (2005) 3 JKJ 373
General Clauses Act, 1897 — Section 6Jammu and Kashmir Government Servants (Prevention of Corruption) Act, 1975 — Section 10, 17(1), 17(6), 17(7), 20