High Courts11 Aug 2005
Javed Ahmad Wani Vs State
Jammu And Kashmir High Court · (2005) JKJ 488 Supp
Jammu and Kashmir Evidence Act, 1977 — Section 32Ranbir Penal Code, 1989 — Section 302
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2005
262 judgments · page 6 of 14
High Courts11 Aug 2005Dismissed
Kehar Singh Vs CBI
Jammu And Kashmir High Court · (2010) 4 JKJ 253
Criminal Procedure Code, 1973 (CrPC) — Section 561A
High Courts11 Aug 2005
Zaffarullah Bhat and others Vs State of J&K and others
Jammu And Kashmir High Court · (2005) JKJ 443 Supp : (2006) 1 SriLJ 333 : (2006) SriLJ 333
Constitution of India, 1950 — Article 141, 15, 32, 39(d)Jammu and Kashmir Accounts Service Rules, 1972 — Rule 5
High Courts10 Aug 2005Allowed
Vaishno Flour Mills Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · AIR 2006 J&K 48 : (2006) 3 JKJ 627
Constitution of India, 1950 — Article 14
High Courts10 Aug 2005Allowed
Hans Raj Vs State
Jammu And Kashmir High Court · (2006) CriLJ 896
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 342Ranbir Penal Code, 1989 — Section 341, 376
High Courts08 Aug 2005
Miss Harleen Singh Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2006) 3 JKJ 568
Constitution of Jammu and Kashmir, 1956 — Article 14Jammu and Kashmir Certification of Outstanding Proficiency in Sports Rules, 1996 — Rule 12, 2(A), 22, 23Jammu and Kashmir Reservation Act, 2004 — Section 124, 23, 24, 24(2), 9
High Courts05 Aug 2005
Ashok Kumar Jain Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2005) JKJ 116 Supp
Constitution of India, 1950 — Article 309Jammu and Kashmir Cooperative Societies Service Rules, 1988 — Rule 13(4)
High Courts05 Aug 2005
Nazir Ahmad Khan Vs State and Ors.
Jammu And Kashmir High Court · (2005) JKJ 619 Supp
Constitution of India, 1950 — Article 299, 300
High Courts05 Aug 2005
Mohd.Ismail Mir Vs Union of India
Jammu And Kashmir High Court · (2005) JKJ 623 Supp : (2005) JKJ 613 Supp : (2005) 2 SriLJ 774
High Courts04 Aug 2005
State of J. and K. Vs Dev Raj and Others
Jammu And Kashmir High Court · (2006) CriLJ 1005 : (2006) 1 JKJ 78
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 161, 173(2), 227, 228, 268Penal Code, 1860 (IPC) — Section 302, 342Ranbir Penal Code, 1989 — Section 201, 279, 302, 304, 304II
High Courts04 Aug 2005
Jarnail Singh Vs State
Jammu And Kashmir High Court · (2005) JKJ 528 Supp : (2006) 1 SriLJ 92 : (2006) SriLJ 92
Civil Services Regulations, 1956 — Article 168A, 168C, 168D
High Courts04 Aug 2005
Kamlesh Devi and Ors. Vs Oriental Insurance Co.Ltd.& Anr.
Jammu And Kashmir High Court · (2005) JKJ 301 Supp
Jammu and Kashmir Civil Procedure Code, 1977 — Order 32, 7Motor Vehicles Act, 1988 — Section 173
High Courts04 Aug 2005Dismissed
Hem Raj Vs State
Jammu And Kashmir High Court · (2006) 1 JKJ 68
Criminal Procedure Code, 1973 (CrPC) — Section 435(4), 540Ranbir Penal Code, 1989 — Section 302
High Courts04 Aug 2005
Excise Commissioner Vs Hilal Ahmed and Another
Jammu And Kashmir High Court · (2006) 1 JKJ 71
Criminal Procedure Code, 1973 (CrPC) — Section 167(1), 167(2), 173, 437(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 19, 2, 24, 27A
High Courts04 Aug 2005
Ram Lal Vs State
Jammu And Kashmir High Court · (2005) JKJ 209 Supp : (2006) SriLJ 86 : (2006) 1 SriLJ 86
Jammu and Kashmir Consumer Protection Act, 1987 — Section 154, 161
High Courts03 Aug 2005Dismissed
Swaran Devi and Others Vs Smt. Sita Devi
Jammu And Kashmir High Court · (2006) 1 JKJ 55
Administrative Tribunals Act, 1995 — Section 21, 21(3)
High Courts03 Aug 2005
Mushtaq Ahmad Khateeb Vs Suman Lata Baghat and Others
Jammu And Kashmir High Court · (2010) 4 JKJ 358
Contempt of Courts Act, 1971 — Section 2(b)
High Courts02 Aug 2005
Mohammad Rashid-ud-Din Vs State of J&K and others
Jammu And Kashmir High Court · (2005) 2 SriLJ 783 : (2005) SriLJ 783
Jammu and Kashmir Consumer Protection Act, 1987 — Section 251A
High Courts02 Aug 2005Dismissed
Mohd. Rashid-ud-Din Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2010) 4 JKJ 259
Criminal Procedure Code, 1973 (CrPC) — Section 561APrevention of Corruption Act, 1988 — Section 5(1)(d)
High Courts02 Aug 2005
Abdul Rahman Wani Vs State through P/S Kargil
Jammu And Kashmir High Court · (2005) JKJ 166 Supp : (2005) 2 SriLJ 765 : (2005) SriLJ 765
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 540