High Courts13 May 2004Dismissed
Divisional Manager SFC Vs Qadir Baksh and Others
Jammu And Kashmir High Court · (2005) 2 JKJ 107
Workmens Compensation Act, 1923 — Section 30, 4(1)
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2004
230 judgments · page 7 of 12
High Courts11 May 2004
Foja Singh and Others Vs State
Jammu And Kashmir High Court · (2004) CriLJ 4375 : (2004) 2 JKJ 526
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 37, 37(1), 54
High Courts11 May 2004
Farooq Ahmad Malik Vs State and Others
Jammu And Kashmir High Court · (2005) CriLJ 271 : (2010) 3 JKJ 294
Constitution of India, 1950 — Article 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts10 May 2004
Dev Raj Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 484
Army Act, 1950 — Section 30(3), 71Constitution of India, 1950 — Article 226
High Courts04 May 2004
Raj Kumar Vs State
Jammu And Kashmir High Court · (2005) CrLJ 1322 : (2004) 2 JKJ 382 : (2004) SriLJ 648
Evidence Act, 1872 — Section 27, 45Probation of Offenders Act, 1958 — Section 4
High Courts01 May 2004Allowed
Krishan Lal Vs State and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 664
Constitution of Jammu and Kashmir, 1956 — Section 124
High Courts30 Apr 2004
Surinder Kumar Vs Hotel Corp. of India and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 618
Constitution of India, 1950 — Article 14, 16, 226
High Courts30 Apr 2004
Abdul Gani Rasti Vs Public at large and Others
Jammu And Kashmir High Court · AIR 2004 J&K 122
Jammu and Kashmir Succession Certificate Act, 1977 — Section 19, 7
High Courts30 Apr 2004Dismissed
Mukhtar Ahmad Hanroo and Others Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2004) CriLJ 3451 : (2004) 2 JKJ 576
Criminal Procedure Code, 1973 (CrPC) — Section 497, 497(3), 512Ranbir Penal Code, 1989 — Section 341, 395
High Courts30 Apr 2004
Abdul Gani Rasti and Another Vs Qurat-ul-Ain and Another
Jammu And Kashmir High Court · AIR 2004 J&K 147 : (2010) 4 JKJ 290
High Courts30 Apr 2004
Tawheed Ahmad Najar and others Vs State of J&K and anothers
Jammu And Kashmir High Court · (2004) LIC 2891 : (2004) 3 SCT 234 : (2005) 1 SLR 263
Constitution of India, 1950 — Article 14, 16
High Courts30 Apr 2004
Ghulam Mohiuddin and others Vs State and others
Jammu And Kashmir High Court · (2004) 4 SCT 169
Constitution of India, 1950 — Article 14, 226
High Courts30 Apr 2004Dismissed
Mushtaq Ahmad Dhar and Others Vs Dr. Nazir Ahmad Dhar and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 377
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17, Order 6 Rule 18
High Courts29 Apr 2004
Mohd.Abdullah Mir Vs State and others
Jammu And Kashmir High Court · (2004) 3 SCT 234
Constitution of India, 1950 — Article 14, 16
High Courts29 Apr 2004
Shah Mohd. Chowdhary Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 245
Constitution of India, 1950 — Article 15(4), 46
High Courts27 Apr 2004
Firdous Ahmed Farash Vs State and Others
Jammu And Kashmir High Court · (2004) 04 J&K CK 0039
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11(2)Constitution of India, 1950 — Article 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 13, 8
High Courts27 Apr 2004Allowed
Haroon Majid Dhobi Vs State of J. and K. and Another
Jammu And Kashmir High Court · (2005) CriLJ 1055 : (2010) 4 JKJ 424
High Courts27 Apr 2004
Bashir Ahmad Sofi Vs State and Others
Jammu And Kashmir High Court · (2005) CriLJ 1104 : (2010) 4 JKJ 415
Jammu and Kashmir Public Safety Act, 1978 — Section 13, 14, 8
High Courts27 Apr 2004
Hilal Ahmed Lone Vs State and Others
Jammu And Kashmir High Court · (2004) 04 J&K CK 0004
Constitution of India, 1950 — Article 21, 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 13, 8Ranbir Penal Code, 1989 — Section 307
High Courts26 Apr 2004
State of J & K Vs Karan Singh & Ors.
Jammu And Kashmir High Court · (2005) KashLJ 216
Jammu and Kashmir Evidence Act, 1977 — Section 3