High Courts28 Mar 2005
Javed Ahmed Langoo Vs State of J.& K.and others
Jammu And Kashmir High Court · (2006) 1 SLR 725
Constitution of India, 1950 — Article 16, 226Constitution of Jammu and Kashmir, 1956 — Section 124
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2005
262 judgments · page 11 of 14
High Courts28 Mar 2005Allowed
Devkinandan alias Pandey Vs State
Jammu And Kashmir High Court · (2005) 2 JKJ 475
Criminal Procedure Code, 1973 (CrPC) — Section 174, 342, 374Ranbir Penal Code, 1989 — Section 302
High Courts24 Mar 2005Dismissed
Sanjay Kumar Sharma Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2005) 2 JKJ 375
Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103Pension Regulations for Army, 1961 — Regulation 173, 189, 53
High Courts24 Mar 2005
Collector Land Acquisition Vs Mahinder Kumar and Another
Jammu And Kashmir High Court · (2005) 2 JKJ 592
Land Acquisition Act, 1990 — Section 18, 4(1), 6
High Courts24 Mar 2005Dismissed
State Vs Mohd. Aslam and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 1
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 251Government Act, 1320 — Section 2Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2)
High Courts24 Mar 2005Dismissed
Anil Khajuria Vs Shri Avinash Chander and Twelve Ors.
Jammu And Kashmir High Court · (2005) 2 JKJ 501
Jammu and Kashmir Civil Procedure Code, 1977 — Section 11
High Courts24 Mar 2005
Yog Raj Sudan and Kuldeep Singh Jasrotia Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2005) 2 JKJ 491
Criminal Procedure Code, 1973 (CrPC) — Section 342Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(1), 5(2)Penal Code, 1860 (IPC) — Section 409
High Courts24 Mar 2005Dismissed
Sudhir Singh and Another Vs State of Jammu & Kashmir and Another
Jammu And Kashmir High Court · (2005) 2 JKJ 421
Constitution of India, 1950 — Article 14, 16
High Courts24 Mar 2005Allowed
Abdul Rehman Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2006) 1 JKJ 1
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 561ARanbir Penal Code, 1989 — Section 302, 34
High Courts24 Mar 2005Dismissed
Santosh Raj Vs State
Jammu And Kashmir High Court · (2005) 2 JKJ 381
Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(1), 5(2)Ranbir Penal Code, 1989 — Section 409
High Courts24 Mar 2005
Ghulam Mohd Matta and Another Vs State and Others
Jammu And Kashmir High Court · (2006) 3 JKJ 552
Constitution of India, 1950 — Article 14, 31, 31(2), 31(5), 31AJammu and Kashmir Land Acquisition Act, 1990 — Section 35Land Acquisition (Amendment and Validation) Act, 1967 — Section 4(3)
High Courts24 Mar 2005
Andre Pothuon and Another Vs Shri Roshan Lal
Jammu And Kashmir High Court · (2005) 2 JKJ 511
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 561ARanbir Penal Code, 1989 — Section 199, 211, 500B
High Courts24 Mar 2005Dismissed
State of Jammu & Kashmir Vs Romesh Chander and Others
Jammu And Kashmir High Court · (2005) 03 J&K CK 0003
Constitution of India, 1950 — Article 19(I), 20, 31(O)Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228, 269Forest Act, 1927 — Section 6
High Courts23 Mar 2005
Mohd. Majnoon Mir and Others Vs State
Jammu And Kashmir High Court · (2005) 3 JKJ 189
Constitution of India, 1950 — Article 311Constitution of Jammu and Kashmir, 1956 — Section 126, 126(2)Criminal Procedure Code, 1973 (CrPC) — Section 242
High Courts22 Mar 2005Allowed
Kh. Saif-ud-Din Vs State of Jammu & Kashmir and Another
Jammu And Kashmir High Court · (2005) 2 JKJ 368
Arbitration Act, 1940 — Section 30
High Courts22 Mar 2005Dismissed
Sheikh Iftikhar Ahmad Vs Rehana Majid and Another
Jammu And Kashmir High Court · (2005) 2 DMC 284 : (2005) 3 JKJ 470
Criminal Procedure Code, 1973 (CrPC) — Section 488, 488(2)
High Courts22 Mar 2005Dismissed
Superintending Engineer and Others Vs Mohammad Shafi Magary and Another
Jammu And Kashmir High Court · (2005) 3 ACC 475 : (2006) ACJ 2558 : (2005) 3 JKJ 478
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2, Order 43 Rule 1, Order 5 Rule 9, Order 9 Rule 13Workmens Compensation Act, 1923 — Section 10, 10(1), 12, 12(1), 30Workmens Compensation Rules, 1924 — Rule 41
High Courts22 Mar 2005Allowed
Managing Director and Others Vs Mst. Saleema and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 33 : (2006) 1 LLJ 817
Jammu and Kashmir Limitation Act, 1995 — Article 119, 14
High Courts22 Mar 2005Dismissed
High Land Fashions and Others Vs Jammu and Kashmir Bank Ltd.
Jammu And Kashmir High Court · AIR 2006 J&K 84 : (2005) 4 BC 20 : (2010) 4 JKJ 304
High Courts22 Mar 2005Dismissed
Divisional Manager, National Insurance Co. Vs Aijaz Ahmad Mir and Others
Jammu And Kashmir High Court · (2010) 3 JKJ 418
Motor Vehicles Act, 1988 — Section 10