High Courts10 Feb 2005
Mst. Fahmeeda Vs Ab. Rashid Zaindari
Jammu And Kashmir High Court · (2005) 3 JKJ 25
Jammu and Kashmir Civil Procedure Code, 1977 — Order 21 Rule 32
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2005
262 judgments · page 13 of 14
High Courts10 Feb 2005Dismissed
Rajiv Luthra and Others Vs Neena Luthra and Others
Jammu And Kashmir High Court · (2006) 1 JKJ 125
Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 13, 30, 9Jammu and Kashmir Criminal Procedure Code, 1989 — Section 155(2), 156(1), 488, 561A
High Courts10 Feb 2005
Mohd.Sharief and Ors. Vs State of J & K
Jammu And Kashmir High Court · (2005) JKJ 234 Supp
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 196, 235, 561ARanbir Penal Code, 1989 — Section 120B, 121, 121A, 122, 123
High Courts08 Feb 2005Dismissed
Barkat Bibi Vs J and K Special Tribunal and Others
Jammu And Kashmir High Court · (2005) 2 JKJ 300
Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 8
High Courts07 Feb 2005Dismissed
Deeraj Singh Vs Mst. Hajra and Others
Jammu And Kashmir High Court · (2007) 1 ACC 168 : (2006) ACJ 2250 : (2005) 2 JKJ 550
Motor Vehicles Act, 1988 — Section 110
High Courts07 Feb 2005
Gh. Qadir Naikoo and Others Vs Gh. Hussain Drabu
Jammu And Kashmir High Court · (2006) 2 BC 30 : (2005) 2 JKJ 570
Jammu and Kashmir Civil Procedure Code, 1977 — Order 37 Rule 2, Order 37 Rule 3
High Courts07 Feb 2005Dismissed
Mst. Halima Begum Vs Bal Krishan Koul
Jammu And Kashmir High Court · (2005) 2 JKJ 585
Jammu and Kashmir Civil Procedure Code, 1977 — Section 144
High Courts07 Feb 2005Allowed
Mohd. Sultan and Another Vs Oswal Woolen Mills Ltd. and Others
Jammu And Kashmir High Court · (2005) 2 JKJ 600
Jammu and Kashmir Civil Procedure Code, 1977 — Order 2 Rule 2, Order 23 Rule 2, Order 23 Rule 4, 20
High Courts07 Feb 2005Dismissed
Mohd. Maqbool Mir Vs Ali Mohd. Ganai
Jammu And Kashmir High Court · (2005) 2 JKJ 605
Jammu and Kashmir Civil Procedure Code, 1977 — Order 37, 96Jammu and Kashmir Stamp Act, 1977 — Section 13, 14, 15, 32, 35Stamp Act, 1899 — Section 13 , 35
High Courts04 Feb 2005Allowed
Shaban Guru and Abdullah Guru Vs State
Jammu And Kashmir High Court · (2005) 2 JKJ 409
Criminal Procedure Code, 1973 (CrPC) — Section 385, 386, 417, 421, 423
High Courts03 Feb 2005Dismissed
Fazal Ahmed Vs State of Jammu & Kashmir and Another
Jammu And Kashmir High Court · (2005) 2 JKJ 560
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482, 561AJammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2)
High Courts01 Feb 2005Dismissed
S.B.I. Vs Pritam Singh and Others
Jammu And Kashmir High Court · (2006) 2 BC 54 : (2010) 4 JKJ 862
High Courts12 Jan 2005
Banarsi Dass Vs State of J & K
Jammu And Kashmir High Court · (2006) 1 JKJ 587
Ranbir Penal Code, 1989 — Section 25, 304, 4
High Courts12 Jan 2005
Bhadur Singh Vs State of J & K
Jammu And Kashmir High Court · (2006) 1 JKJ 531 : (2006) KashLJ 65
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 540Jammu and Kashmir Evidence Act, 1977 — Section 114BRanbir Penal Code, 1989 — Section 375, 376
High Courts12 Jan 2005
Yashpal Kapoor Vs Gandotra Finance Corporation
Jammu And Kashmir High Court · (2006) 1 JKJ 573
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 253(2), 435
High Courts01 Jan 2005
Dharmo Devi Vs Moorti Shivji Maharaj
Jammu And Kashmir High Court · (2005) 2 SriLJ 352 : (2000) SriLJ 352
Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11Jammu and Kashmir Transfer of Property Act, 1977 — Section 111Trusts Act, 1882 — Section 4
High Courts01 Jan 2005
State of J&K and Others Vs Ved Singh
Jammu And Kashmir High Court · (2005) KashLJ 232
Constitution of India, 1950 — Article 226
High Courts01 Jan 2005
Yog Raj Sudan Vs State of J & K
Jammu And Kashmir High Court · (2005) KashLJ 599
Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2)
High Courts01 Jan 2005
Halima Begum Vs Bal Krishan Koul
Jammu And Kashmir High Court · (2005) KashLJ 579
Jammu and Kashmir Civil Procedure Code, 1977 — Section 144Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 26(6)
High Courts01 Jan 2005
Ashok Kumar Vs State of J & K
Jammu And Kashmir High Court · (2005) 3 JKJ 527 : (2005) KashLJ 538
Ranbir Penal Code, 1989 — Section 376, 377, 511