High Courts29 Jul 2005
Azeem Ahmad Vs State and others
Jammu And Kashmir High Court · (2005) JKJ 512 Supp : (2006) SriLJ 133 : (2006) 1 SriLJ 133
Jammu and Kashmir (Compassionate Appointment) Rules, 1994 — Rule 2, 3
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2005
262 judgments · page 7 of 14
High Courts29 Jul 2005Dismissed
Ab. Rehman Mir and Others Vs Arshad Renzoo and Others
Jammu And Kashmir High Court · (2006) 1 JKJ 5
General Clauses Act, 1897 — Section 21
High Courts28 Jul 2005
Associated Company Ltd. Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2006) 3 JKJ 602
Income Tax Act, 1961 — Section 147Jammu and Kashmir General Sales Tax Act, 1962 — Section 10, 12, 7(8), 8B
High Courts27 Jul 2005
Collector, Land Acquisition Thein Dam Project Vs Geeto Devi
Jammu And Kashmir High Court · (2005) JKJ 537 Supp : (2005) JKJ 519 Supp
Land Acquisition Act, 1990 — Section 52
High Courts27 Jul 2005Dismissed
IVRCL and SEW-JV Vs State of J. and K. and Others
Jammu And Kashmir High Court · AIR 2006 J&K 39 : (2006) 1 CTLJ 364 : (2005) 3 JKJ 617
Constitution of India, 1950 — Article 226
High Courts25 Jul 2005
Habib-ul-lah Dar Vs Chairman and Others
Jammu And Kashmir High Court · (2006) 1 JKJ 205 : (2005) 2 SriLJ 757 : (2005) SriLJ 757
Constitution of India, 1950 — Article 226
High Courts25 Jul 2005Dismissed
Rohit Dhawan Vs State
Jammu And Kashmir High Court · (2006) CriLJ 944 : (2006) 3 JKJ 637
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 162, 173(2), 173(8)Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(1), 5(2)Ranbir Penal Code, 1989 — Section 120B, 420
High Courts25 Jul 2005
Farooq Ahmad Kuchay Vs State of J&K and Others
Jammu And Kashmir High Court · (2005) JKJ 22 Supp
Constitution of India, 1950 — Article 226
High Courts25 Jul 2005Allowed
Ghulam Hassan Dar Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 07 J&K CK 0010
Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts25 Jul 2005
Ghulam Mohi-ud-din Zargar Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2005) JKJ 8 Supp
Constitution of India, 1950 — Article 226
High Courts25 Jul 2005Allowed
Mohd. Baqir Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2010) 3 JKJ 124
High Courts21 Jul 2005
Th. Ashwani Singh Vs Jeet Lal Gupta
Jammu And Kashmir High Court · (2006) 1 JKJ 64
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Ranbir Penal Code, 1989 — Section 19
High Courts20 Jul 2005
Kunj Lal Vs Union of India and others
Jammu And Kashmir High Court · (2005) JKJ 608 Supp : (2006) 1 SriLJ 116
Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 1
High Courts19 Jul 2005Allowed
Manohar Lal Vs State
Jammu And Kashmir High Court · (2006) CriLJ 1029
Criminal Procedure Code, 1973 (CrPC) — Section 342Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2)Ranbir Penal Code, 1989 — Section 161
High Courts19 Jul 2005Allowed
UCO Bank Vs Jawahar Rice and General Mills and Others
Jammu And Kashmir High Court · AIR 2006 J&K 57 : (2006) 1 JKJ 256
Jammu and Kashmir Civil Procedure Code, 1977 — Order 22 Rule 1, Order 22 Rule 10A, Order 22 Rule 4Jammu and Kashmir Contract Act, 1977 — Section 37Limitation (Amendment) Act, 1995 — Section 5
High Courts19 Jul 2005
M.P.Gupta Vs State and Ors.
Jammu And Kashmir High Court · (2005) JKJ 470 Supp
Civil Services Regulations, 1956 — Article 168A, 168D(1)Revised Leave Rules, 1979 — Rule 37(2)(v)
High Courts19 Jul 2005Dismissed
The Jammu Teh. Co-op. Marketing Society Vs National Agricultural Co-op. Marketing Fedn. and Another
Jammu And Kashmir High Court · AIR 2006 J&K 45
Specific Relief Act, 1963 — Section 24
High Courts15 Jul 2005
State Vs Ajit Kumar
Jammu And Kashmir High Court · (2006) CriLJ 930 : (2006) 1 JKJ 90
Constitution of India, 1950 — Article 21Jammu and Kashmir Criminal Procedure Code, 1989 — Section 435(4), 540, 561ARanbir Penal Code, 1989 — Section 419, 420, 468
High Courts12 Jul 2005
Goutam Singh Jasrotia Vs State of J&K and others
Jammu And Kashmir High Court · (2005) JKJ 465 Supp : (2006) SriLJ 119 : (2006) 1 SriLJ 119
Jammu and Kashmir (Compassionate Appointment) Rules, 1994 — Rule 4(1)
High Courts06 Jul 2005
Ghulam Hassan Wani Vs Bashir Ahmad Wani
Jammu And Kashmir High Court · (2005) JKJ 1 Supp : (2005) 2 SriLJ 510 : (2005) SriLJ 510
Jammu and Kashmir Civil Procedure Code, 1977 — Order 22 Rule 2, Order 22 Rule 4, Order 22 Rule 5