High Courts17 Mar 2005
Raghbir Lal Kohli & Ors. Vs State of J&K and Ors.
Jammu And Kashmir High Court · (2006) KashLJ 442
Jammu and Kashmir Land Revenue Act, 1996 — Section 15
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2005
262 judgments · page 12 of 14
High Courts16 Mar 2005
Rakesh Kumar Kalra and Another Vs Union of India
Jammu And Kashmir High Court · (2005) JKJ 204 Supp
High Courts16 Mar 2005Allowed
J.S. Modi Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) CriLJ 4256 : (2005) 3 JKJ 96
Constitution of India, 1950 — Article 19, 21, 226, 227Constitution of Jammu and Kashmir, 1956 — Section 103Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156, 162, 173
High Courts14 Mar 2005Dismissed
Mohd. Yousaf Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2005) CriLJ 4347 : (2005) 2 JKJ 609
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 342, 342(3)Evidence Act, 1872 — Section 114
High Courts11 Mar 2005
Chief Engineer and others Vs Zeba
Jammu And Kashmir High Court · (2007) ACJ 412 : (2005) 3 JKJ 38 : (2005) 1 SriLJ 311 : (2005) SriLJ 311
Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts11 Mar 2005Allowed
Chief Engineer and Others Vs Mst. Zeba
Jammu And Kashmir High Court · (2007) ACJ 412 : (2005) 3 JKJ 38
Family Courts Act, 1984 — Section 7(2)Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 1, Order 39 Rule 2, 151, 94Motor Vehicles Act, 1988 — Section 140
High Courts28 Feb 2005
Jagdish Singh alias Kinna Vs State
Jammu And Kashmir High Court · (2005) JKJ 264 Supp
Arms Act, 1959 — Section 27, 4Ranbir Penal Code, 1989 — Section 302
High Courts21 Feb 2005Dismissed
Executive Engineer Vs Farooq Ahmad Tantray and Another
Jammu And Kashmir High Court · (2006) ACJ 1929 : (2005) 2 JKJ 554
Workmens Compensation Act, 1923 — Section 10, 10(1), 2, 2(1), 30
High Courts21 Feb 2005Allowed
Ghulam Nabi Ganai Vs Ghulam Mohd. Wani and Others
Jammu And Kashmir High Court · (2006) ACJ 2422 : (2005) 2 JKJ 577
High Courts21 Feb 2005Dismissed
Gh. Rasool Bhat Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2005) 2 JKJ 567
Criminal Procedure Code, 1973 (CrPC) — Section 369
High Courts21 Feb 2005Dismissed
National Insurance Co. Vs Mr. Nissar Ahmad Wani and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 58
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 19A(2)Motor Vehicles Act, 1988 — Section 149, 149(1), 149(2), 170, 173
High Courts18 Feb 2005Allowed
Farooq Khan Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (2005) CriLJ 4417 : (2006) 1 JKJ 165
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 102, 103, 482Ranbir Penal Code, 1989 — Section 120B, 175, 178, 179, 180Arms Act, 1959 — Section 25, 7
High Courts18 Feb 2005
V.N.Kohli Vs State of Jammu & Kashmir & Ors.
Jammu And Kashmir High Court · (2005) JKJ 239 Supp
High Courts18 Feb 2005Dismissed
Subash Chander Gupta and Others Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 62 : (2006) 144 STC 217
Central Excises and Salt Act, 1944 — Section 4(2)Central Sales Tax Act, 1956 — Section 2(10), 3, 8, 8(2A)Central Sales Tax Rules, 1957 — Rule 7(1)
High Courts17 Feb 2005Allowed
Ghulam Rasool Vs State and Others
Jammu And Kashmir High Court · (2005) 2 JKJ 580
Jammu and Kashmir Public Safety Act, 1978 — Section 13, 15, 16, 17(1), 8
High Courts14 Feb 2005
Qazi Gh. Nabi Vs Qazi Jalal-ud-din and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 143
Arbitration and Conciliation Act, 1996 — Section 34
High Courts14 Feb 2005
State of J & K Vs Zafarullah and Others
Jammu And Kashmir High Court · (2005) JKJ 626 Supp
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 561A
High Courts14 Feb 2005Dismissed
Sarvat Kouchak Vs National Insurance Company
Jammu And Kashmir High Court · (2006) ACJ 2101 : (2005) 2 JKJ 402
Motor Vehicles Act, 1988 — Section 149(2), 170, 171, 173
High Courts14 Feb 2005
Mir Ghulam Hussain Vs State
Jammu And Kashmir High Court · (2005) 3 ARBLR 628 : (2005) 3 JKJ 9
Jammu and Kashmir Arbitration and Conciliation Act, 1997 — Section 34Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 12(2), 20, 30, 37, 43Limitation Act, 1963 — Article 137, 20, 20(1)
High Courts14 Feb 2005
Oriental Insurance Co. Ltd. Vs Mst. Misra and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 50
Contract Act, 1872 — Section 1, 25, 51, 52, 54Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 146, 147, 147(1), 147(3), 147(5)