High Courts31 Jul 2006
Abdul Rashid Reshi Vs State of J&K and Ors.
Jammu And Kashmir High Court · (2006) 3 JKJ 655 : (2007) SriLJ 92
Constitution of Jammu and Kashmir, 1956 — Section 103Pubilc Safety Act, 1978 — Section 8
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2006
207 judgments · page 4 of 11
High Courts31 Jul 2006
Shopian Oil Agency Vs State of J & K
Jammu And Kashmir High Court · (2006) 3 JKJ 658 : (2007) SriLJ 36
Constitution of India, 1950 — Article 226
High Courts31 Jul 2006Allowed
Farooq Ahmad Shah Vs State of Jammu and Kashmir and Another
Jammu And Kashmir High Court · (2007) 1 JKJ 185
Arms Act, 1959 — Section 27, 7Constitution of India, 1950 — Article 22
High Courts31 Jul 2006
Mohd.Younis Dar Vs State of J&K and Ors.
Jammu And Kashmir High Court · (2006) 3 JKJ 389 : (2007) SriLJ 55
Constitution of India, 1950 — Article 22(5)Pubilc Safety Act, 1978 — Section 8
High Courts27 Jul 2006
Sher Singh alias Shera Vs State of J & K
Jammu And Kashmir High Court · (2006) KashLJ 148
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21
High Courts26 Jul 2006
Shaheena Hassan Vs State and others
Jammu And Kashmir High Court · (2006) 3 JKJ 423 : (2006) 2 SriLJ 675
Constitution of India, 1950 — Article 16, 226
High Courts25 Jul 2006
Pardeep Kumar Grover and Another Vs J and K Bank Limited
Jammu And Kashmir High Court · (2007) 1 JKJ 41
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 420
High Courts25 Jul 2006Dismissed
M.L. Dhar Vs Collector Land and Another
Jammu And Kashmir High Court · AIR 2007 J&K 15 : (2007) 1 JKJ 312
Land Acquisition Act, 1894 — Section 11, 18, 19, 31, 32
High Courts25 Jul 2006Dismissed
Pardeep Kumar Grover and Another Vs J. and K. Bank Limited
Jammu And Kashmir High Court · (2007) CriLJ 1035
Criminal Procedure Code, 1973 (CrPC) — Section 561ARanbir Penal Code, 1989 — Section 403, 420
High Courts25 Jul 2006
Ghulam Rasool Khuroo and others ;Syed Mohammd Amin Qadiri Vs Syed Gh.Ahmad Qadiri and others
Jammu And Kashmir High Court · (2006) 3 JKJ 468 : (2006) 2 SriLJ 668
Jammu and Kashmir Civil Procedure Code, 1977 — Order 1 Rule 8, 92
High Courts25 Jul 2006
Ravinder Sharma Vs J. and K. Bank Ltd. and Others
Jammu And Kashmir High Court · (2007) CriLJ 2099 : (2010) 4 JKJ 249
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 409, 420
High Courts25 Jul 2006
Collector and another Vs Frena Boga
Jammu And Kashmir High Court · (2006) 3 JKJ 313 : (2006) SriLJ 659 : (2006) 2 SriLJ 659
Land Acquisition Act, 1990 — Section 18, 23
High Courts20 Jul 2006Allowed
Sher Singh Vs State of J. and K.
Jammu And Kashmir High Court · (2007) CriLJ 513
Criminal Procedure Code, 1973 (CrPC) — Section 173, 342Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 42, 50
High Courts12 Jul 2006
Divisional Manager, Oriental Insu.Co.Ltd. Vs Naiz Ahmad and Ors.
Jammu And Kashmir High Court · (2006) 3 JKJ 486
Motor Vehicles Act, 1988 — Section 145, 147, 149, 149(2)
High Courts12 Jul 2006Dismissed
Ghulam Nabi Naikoo Vs Abdul Rehman Bhat and Others
Jammu And Kashmir High Court · AIR 2007 J&K 32
Insurance Act, 1938 — Section 39
High Courts12 Jul 2006Allowed
Syed Mohd. Iqbal and Another Vs Deptt. of Horticulture and Another
Jammu And Kashmir High Court · (2007) CriLJ 2093
Criminal Procedure Code, 1973 (CrPC) — Section 202, 204Insecticides Act, 1968 — Section 33
High Courts07 Jul 2006
Balwant Singh and Ors. Vs State of J&K and Ors.
Jammu And Kashmir High Court · (2006) 3 JKJ 445
Ranbir Penal Code, 1989 — Section 302, 34
High Courts07 Jul 2006
Devinder Singh Vs Union of India & ors.
Jammu And Kashmir High Court · (2006) KashLJ 349
Constitution of India, 1950 — Article 226Pension Regulations for Army, 1961 — Regulation 173
High Courts07 Jul 2006Allowed
Subash Chander Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2007) 1 JKJ 443
Constitution of India, 1950 — Article 311
High Courts03 Jul 2006
Bhagwan Singh Vs Jagdev Singh and Ors.
Jammu And Kashmir High Court · (2006) 3 JKJ 159 : (2006) KashLJ 87
Jammu and Kashmir Civil Procedure Code, 1977 — Order 6 Rule 17