High Courts23 Apr 2004Dismissed
Waseem Abdullah Vs J and K Academy of Art, Culture and Languages and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 407
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2004
230 judgments · page 8 of 12
High Courts23 Apr 2004Dismissed
Babu Ram Vs Tehsildar and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 246
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 2(17), 4, 4(1)Jammu and Kashmir Tenancy Act, 1980 — Section 42(3), 46
High Courts22 Apr 2004Dismissed
Govind Singh Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 255
Border Security Force Act, 1968 — Section 8Border Security Force Rules, 1969 — Rule 19Constitution of India, 1950 — Article 226
High Courts21 Apr 2004Allowed
Vikas Kant and Another Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2010) 3 JKJ 112
Constitution of India, 1950 — Article 14, 16
High Courts19 Apr 2004
Sunil Kumar Gupta Vs State of Jammu & Kashmir and Another
Jammu And Kashmir High Court · (2004) 2 JKJ 267
Constitution of India, 1950 — Article 14, 16, 226Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 24
High Courts19 Apr 2004
Gorakh Nath Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2006) 1 JKJ 192
Border Security Force Act, 1968 — Section 11(2), 62Border Security Force Rules, 1969 — Rule 170, 171, 172, 173, 174Central Civil Services (Pension) Rules, 1972 — Rule 48, 48A, 48A(1), 48A(2)
High Courts19 Apr 2004Dismissed
Sunder Singh Vs State and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 226
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8
High Courts16 Apr 2004
Raj Kumar Sharma [Dr.] Vs State and Others
Jammu And Kashmir High Court · (2005) 1 JKJ 522
Central Health Service Rules, 1963 — Rule 8(2), 8(2A)Constitution of India, 1950 — Article 14Constitution of Jammu and Kashmir, 1956 — Section 124
High Courts15 Apr 2004Allowed
Kewal Krishan Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 198
Land Revenue Act — Section 432
High Courts15 Apr 2004Dismissed
Rakesh Kumar Vs State and Another
Jammu And Kashmir High Court · (2004) 3 JKJ 581
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 516A, 517
High Courts12 Apr 2004Allowed
Purolator Ltd. Vs State and Another
Jammu And Kashmir High Court · (2010) 4 JKJ 346
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Jammu and Kashmir Arbitration Act, 1945 — Section 41
High Courts12 Apr 2004
Subhash Basin Vs Vinod Gupta and Ors.
Jammu And Kashmir High Court · (2005) JKJ 61 Supp : (2004) KashLJ 629 : (2004) SriLJ 635
Jammu and Kashmir Civil Procedure Code, 1977 — Order 41
High Courts09 Apr 2004
Mohd. Afzal Shah Vs Ghulam Ahmad Shah and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 570
Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts08 Apr 2004Allowed
Darshan Singh and Others Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 2 JKJ 232
Jammu and Kashmir State Subordinate Services Recruitment Rules, 1992 — Rule 10
High Courts05 Apr 2004
Raj Kumar Vs State
Jammu And Kashmir High Court · (2005) CriLJ 1322
Criminal Procedure Code, 1973 (CrPC) — Section 342, 428, 54Ranbir Penal Code, 1989 — Section 420, 466, 467, 468, 473
High Courts05 Apr 2004Dismissed
Sharika Peeth Sanastha and Others Vs Bansilal Raina and Others
Jammu And Kashmir High Court · AIR 2004 J&K 159 : (2005) 1 ARBLR 125 : (2004) 3 JKJ 470
Jammu and Kashmir Arbitration and Conciliation Act, 1997 — Section 7
High Courts05 Apr 2004
Mohd.Yaseen Vs State
Jammu And Kashmir High Court · (2005) CrLJ 307 : (2004) 2 JKJ 346
Ranbir Penal Code, 1989 — Section 376
High Courts03 Apr 2004Dismissed
Mushtaq Ahmed Mir Vs State
Jammu And Kashmir High Court · (2004) CriLJ 2997 : (2010) 3 JKJ 464
Arms Act, 1959 — Section 7(25)Constitution of India, 1950 — Article 22(5)Jammu and Kashmir Preference Shares Act, 1978 — Section 13, 8
High Courts03 Apr 2004
Mohammad Yaseen Rather, alias Tahir Vs State
Jammu And Kashmir High Court · (2004) 04 J&K CK 0003
Constitution of India, 1950 — Article 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts02 Apr 2004
Sneh Lata Jain Vs Commissioner of Income Tax and Another
Jammu And Kashmir High Court · (2004) 192 CTR 50 : (2004) 2 JKJ 392
Constitution of India, 1950 — Article 265Income Tax Act, 1961 — Section 114, 139(1), 264, 265, 54F