High Courts28 Apr 2005Dismissed
National Insurance Company Vs Abdul Qayoom Dar and Others
Jammu And Kashmir High Court · (2006) 1 JKJ 7
Central Motor Vehicles Rules, 1989 — Rule 324Motor Vehicles Act, 1988 — Section 149, 149(2), 166, 170, 2(21)
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2005
262 judgments · page 10 of 14
High Courts27 Apr 2005
Premu; State Vs State; Premu
Jammu And Kashmir High Court · (2005) JKJ 674 Supp : (2006) SriLJ 355 : (2006) 1 SriLJ 355
Jammu and Kashmir Evidence Act, 1977 — Section 3Ranbir Penal Code, 1989 — Section 376
High Courts27 Apr 2005
Collector, Land Acquisition Vs Mohan Lal
Jammu And Kashmir High Court · (2005) JKJ 156 Supp
Land Acquisition Act, 1990 — Section 11, 18, 35
High Courts27 Apr 2005
State Vs Mohd Anwar and Others
Jammu And Kashmir High Court · (2005) 2 JKJ 534
Arms Act, 1959 — Section 25, 26, 27, 6, 7Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173, 344, 378(3)Prevention of Terrorism Act, 2002 — Section 2, 3, 34, 34(1), 49
High Courts27 Apr 2005Allowed
Jahan Ara Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2006) 1 JKJ 106
Jammu and Kashmir Reservation Rules, 1994 — Rule 22, 23, 24, 25, 25A
High Courts27 Apr 2005
National Insurance Company Ltd. Vs Abdul Ahat and Others
Jammu And Kashmir High Court · (2005) 3 ACC 809
High Courts26 Apr 2005
Abdul Majid Makroo Vs State of J&K and others
Jammu And Kashmir High Court · (2005) JKJ 109 Supp : (2006) SriLJ 123 : (2006) 1 SriLJ 123
Constitution of India, 1950 — Article 22(5)
High Courts16 Apr 2005
Union of India (UOI) and Another Vs Mst. Shaha and Others
Jammu And Kashmir High Court · (2005) 04 J&K CK 0014
Motor Vehicles Act, 1988 — Section 166
High Courts16 Apr 2005Dismissed
Jaidev Sethi Vs Maharaj Krishan Sethi
Jammu And Kashmir High Court · AIR 2006 J&K 1
Court Fees Act, 1870 — Article 17, 7
High Courts16 Apr 2005Dismissed
Abdul Rehman Nath Vs J and K Bank and Another
Jammu And Kashmir High Court · AIR 2006 J&K 68 : (2006) 3 JKJ 489
Jammu and Kashmir Civil Procedure Code, 1977 — Order 14
High Courts16 Apr 2005
Union of India through Defence Estates Officer Kashmir Circle, Srinagar Vs Zamindaran Sonwar Srinagar (Kashmir)
Jammu And Kashmir High Court · (2005) JKJ 243 Supp : (2005) SriLJ 611 : (2005) 2 SriLJ 611
High Courts15 Apr 2005Allowed
Ved Parkash and Another Vs Punchi Ram
Jammu And Kashmir High Court · (2010) 4 JKJ 409
Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 39(2)(g)
High Courts11 Apr 2005Allowed
University of Jammu and Another Vs Janshruti Mehta and Another
Jammu And Kashmir High Court · (2005) 04 J&K CK 0013
High Courts08 Apr 2005
Mohd.Akbar and Ors. Vs State
Jammu And Kashmir High Court · (2005) JKJ 583 Supp
Ranbir Penal Code, 1989 — Section 302, 304(2)
High Courts07 Apr 2005
Omkar Singh; State Vs State of Jammu and Kashmir; Onkar Singh and another
Jammu And Kashmir High Court · (2005) JKJ 564 Supp : (2006) 1 SriLJ 168 : (2006) SriLJ 168
Evidence Act, 1872 — Section 27, 3
High Courts04 Apr 2005
Nazir Ahmad Magray Vs State and Others
Jammu And Kashmir High Court · (2010) 3 JKJ 820
High Courts01 Apr 2005Allowed
Charanjit Singh Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 155
Constitution of India, 1950 — Article 14, 16, 226Constitution of Jammu and Kashmir, 1956 — Section 103, 124Jammu and Kashmir (Compassionate Appointment) Rules, 1994 — Rule 2, 3, 3(1), 4, 5(3)
High Courts30 Mar 2005Allowed
Javed Ahmad Langoo Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 370
High Courts29 Mar 2005Allowed
Mohammad Hussain Avan Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 400
Arms Act, 1959 — Section 25, 7Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts29 Mar 2005
Ab. Rashid Jogger Vs State of Jammu & Kashmir and Another
Jammu And Kashmir High Court · (2010) 4 JKJ 426
Jammu and Kashmir Public Safety Act, 1978 — Section 8(4)