High Courts02 Apr 2004Dismissed
Jammu Fruit Association Vs J.D.A and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 418
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2004
230 judgments · page 9 of 12
High Courts02 Apr 2004Dismissed
Mohammad Iqbal Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 234
Constitution of Jammu and Kashmir, 1956 — Section 126Police Rules — Rule 359
High Courts02 Apr 2004
Smt. Sneh Lata Jain Vs Commissioner of Income Tax
Jammu And Kashmir High Court · (2004) 140 TAXMAN 156
Constitution of India, 1950 — Article 265Income Tax Act, 1961 — Section 114, 139, 142, 143, 23
High Courts01 Apr 2004
Manzoor Ahmad Mir Vs State of J&K and others
Jammu And Kashmir High Court · (2004) LIC 3370 : (2005) 1 SCT 556 : (2004) 1 SriLJ 323
Civil Services Regulations, 1956 — Article 85Constitution of India, 1950 — Article 16, 226, 311
High Courts31 Mar 2004
Chandigarh Poultry Centre and Another Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · AIR 2004 J&K 152 : (2005) 2 JKJ 125
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Constitution of India, 1950 — Article 14, 299
High Courts26 Mar 2004Dismissed
Mohd Yaseen Vs State
Jammu And Kashmir High Court · (2005) CriLJ 307 : (2004) 2 JKJ 346
Ranbir Penal Code, 1989 — Section 376
High Courts26 Mar 2004Dismissed
Girdharilal and Others Vs Veena Sharma and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 418
Criminal Procedure Code, 1973 (CrPC) — Section 204Ranbir Penal Code, 1989 — Section 109, 494
High Courts26 Mar 2004Dismissed
State Vs Mohd Yasin Malik and Others
Jammu And Kashmir High Court · (2005) CriLJ 275 : (2004) 2 JKJ 242
Prevention of Terrorism Act, 2002 — Section 32, 32(5)
High Courts26 Mar 2004
Des Raj Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2004) 2 JKJ 299
Criminal Procedure Code, 1973 (CrPC) — Section 342
High Courts26 Mar 2004Dismissed
Mohan Lal Bhat Vs Hotel Corporation of India and Another
Jammu And Kashmir High Court · (2010) 3 JKJ 312
High Courts26 Mar 2004Dismissed
Ab. Majid Dar Vs Kashmir Mercantile Co-operative Bank Ltd. and Others
Jammu And Kashmir High Court · (2010) 3 JKJ 826
High Courts26 Mar 2004Dismissed
Union of India (UOI) and Another Vs Manzoor Ahmed Reshi and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 177
Constitution of India, 1950 — Article 226
High Courts26 Mar 2004Dismissed
Amar Singh Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 157
Administrative Service Rules, 1979 — Rule 5, 6, 7, 8Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 23
High Courts23 Mar 2004Allowed
Nazir Ahmad Dar Vs State of J. and K. and Others
Jammu And Kashmir High Court · (2004) CriLJ 3124 : (2010) 3 JKJ 460
Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts19 Mar 2004Dismissed
Baljeet Singh Manhas Vs Jammu Development Authority and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 404
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 7 Rule 2
High Courts19 Mar 2004
Joginder Kour and Another Vs State and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 435
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 171Ranbir Penal Code, 1989 — Section 304A
High Courts19 Mar 2004Dismissed
Sarfraz Hamid Vs High Court of Jammu and Kashmir
Jammu And Kashmir High Court · AIR 2004 J&K 157 : (2004) 2 JKJ 24
Advocates Act, 1961 — Section 6Constitution of India, 1950 — Article 226
High Courts19 Mar 2004Dismissed
Hem Raj Vs State and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 427
Constitution of India, 1950 — Article 226, 309Constitution of Jammu and Kashmir, 1956 — Section 103
High Courts19 Mar 2004
Rakesh Constructions through Sh.C.L.Koul Vs University of Jammu
Jammu And Kashmir High Court · (2004) 2 JkJ 421
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts19 Mar 2004
Seema Choudhary Vs University of Jammu and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 261
Constitution of India, 1950 — Article 226