High Courts07 Aug 2004
J & K State Forest Corporation Vs Mohd.Rashid
Jammu And Kashmir High Court · (2005) 2 JKJ 154
Workmens Compensation Act, 1923 — Section 30
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2004
230 judgments · page 5 of 12
High Courts03 Aug 2004
Bashir Ahmad Bhat and State of Jammu & Kashmir and Others Vs State of Jammu & Kashmir and Others and Mohammad Afzal Mukhdoomi
Jammu And Kashmir High Court · (2004) 3 JKJ 189
Constitution of India, 1950 — Article 14, 16Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 2, 24
High Courts03 Aug 2004Dismissed
Bodh Raj Vs J and K Tourism Dev. Corp. and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 231
Industrial Disputes Act, 1947 — Section 33, 33(1), 33C(2)
High Courts03 Aug 2004
State of J&K and others Vs Mohammad Afzal Mukhdoomi and others
Jammu And Kashmir High Court · (2005) 1 SriLJ 1
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 2(J)Constitution of India, 1950 — Article 14, 16, 226
High Courts02 Aug 2004
Tilak Raj Pandoh Vs Jagan Nath
Jammu And Kashmir High Court · (2005) JKJ 64 Supp
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 202, 561A
High Courts02 Aug 2004Allowed
Assadullah Khan Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 178
Border Security Force Act, 1968 — Section 62Border Security Force Rules, 1969 — Rule 173(8)
High Courts30 Jul 2004Dismissed
Madan Lal Sahani and Others Vs Satpal Sahani and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 183
Migrants (Stay of Proceedings) Act, 1997 — Section 3
High Courts30 Jul 2004
Ram Pal Sharma, Dr.and others Vs State of J&K and others
Jammu And Kashmir High Court · (2005) JKJ 643 Supp : (2006) SriLJ 308 : (2006) 1 SriLJ 308
High Courts27 Jul 2004
Northern Sanitation Vs Hotel Corporation of India
Jammu And Kashmir High Court · (2005) 1 ARBLR 276 : (2004) 3 JKJ 154
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 30, 33
High Courts27 Jul 2004
Yog Raj Vs Kuldip Raj Gupta
Jammu And Kashmir High Court · AIR 2005 J&K 70 : (2004) 3 JKJ 138
Jammu and Kashmir Civil Procedure Code, 1977 — Section 47, 95
High Courts24 Jul 2004Dismissed
Mohd Sajjad Bhat Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2005) 2 JKJ 159
Criminal Procedure Code, 1973 (CrPC) — Section 561APrevention of Terrorism Act, 2002 — Section 3, 4, 49, 5
High Courts22 Jul 2004
Paramjit Singh Vs Harminder Kour and Another
Jammu And Kashmir High Court · (2005) 2 JKJ 240
Hindu Marriage Act, 1955 — Section 9Jammu and Kashmir Criminal Procedure Code, 1989 — Section 488, 488(8), 561A
High Courts21 Jul 2004Dismissed
C.L. Naryana and Others Vs Union of India (UOI) and Another
Jammu And Kashmir High Court · (2004) 3 JKJ 127
Army Rules, 1954 — Rule 58, 58(2)Constitution of India, 1950 — Article 226
High Courts14 Jul 2004Allowed
Trilochan Nath Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 2 JKJ 113
Central Civil Services (Revised Pay) Rules, 1973 — Rule 1(2)Jammu and Kashmir Civil Services (Classification, Control and Appeal) (Amendment) Rules, 1976 — Rule 24Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 24
High Courts06 Jul 2004
Nazir Ahmad Wani and Mushtaq Ahmad Khateeb Vs State and Others
Jammu And Kashmir High Court · (2005) 1 JKJ 71
Constitution of India, 1950 — Article 14, 16, 226Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 85Jammu and Kashmir Drugs and Food Control (Gazetted) Service Recruitment Rules, 1997 — Rule 5
High Courts10 Jun 2004
Rattan Singh Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2010) 3 JKJ 910
Central Reserve Police Force Act, 1949 — Section 11Central Reserve Police Force Rules, 1955 — Rule 69Constitution of India, 1950 — Article 226
High Courts10 Jun 2004Dismissed
Rakesh Kumar and Eleven Ors. Vs Dinesh Sharma and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 438
Constitution of India, 1950 — Article 14, 16
High Courts10 Jun 2004Dismissed
Mst. Saleema and Others Vs Habibullah and Others
Jammu And Kashmir High Court · AIR 2005 J&K 1 : (2004) 3 JKJ 573
Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 1, Order 39 Rule 2
High Courts10 Jun 2004
Sajad Muzaffer Bhat Vs State and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 576
Constitution of India, 1950 — Article 14Jammu and Kashmir Migrant Immovable Property Preservation, Protection and Restraint on Distress Sales) Act, 1997 — Section 2(1), 5
High Courts10 Jun 2004Dismissed
Ali Mohd. Ganai and Another Vs National Insurance Co. and Others
Jammu And Kashmir High Court · (2005) 2 ACC 244 : (2005) ACJ 174 : (2004) 3 JKJ 583
Motor Vehicles Act, 1988 — Section 149(2), 149(4), 168