High Courts10 Aug 2007
Neeru Khajuria, Dr. and Another Vs State and Others
Jammu And Kashmir High Court · (2007) 3 JKJ 281
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2007
165 judgments · page 5 of 9
High Courts08 Aug 2007Allowed
Mohd. Ashiqeen Vs State
Jammu And Kashmir High Court · (2007) 3 JKJ 362
Criminal Procedure Code, 1973 (CrPC) — Section 342Evidence Act, 1872 — Section 25Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 23, 27A, 28
High Courts07 Aug 2007
Nidhi Sharma and Others Vs State and Others
Jammu And Kashmir High Court · (2007) 3 JKJ 335
Constitution of India, 1950 — Article 14, 16, 226
High Courts07 Aug 2007
Purshotam Radhey Shayam Khandelwal Vs Hotel The Vaishno Devi
Jammu And Kashmir High Court · (2007) 3 JKJ 256
Criminal Procedure Code, 1973 (CrPC) — Section 256, 435Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts07 Aug 2007Allowed
State Vs Naresh Kumar
Jammu And Kashmir High Court · (2007) 3 JKJ 258
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 342, 353
High Courts06 Aug 2007Dismissed
Habba Khatoon Filling Stations and Others Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2007) 3 JKJ 410
Essential Commodities Act, 1955 — Section 3
High Courts03 Aug 2007
Present lodges in Distt.Jail Jammu Vs State of J & K
Jammu And Kashmir High Court · (2007) KashLJ 201
Ranbir Penal Code, 1989 — Section 302
High Courts02 Aug 2007
Kikar Singh Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2007) 3 JKJ 495
Criminal Procedure Code, 1973 (CrPC) — Section 161, 342Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302
High Courts01 Aug 2007
Joint Director Handicrafts Vs Gulzar Ahmad Sofi and another
Jammu And Kashmir High Court · (2007) KashLJ 302
Constitution of India, 1950 — Article 226Payment of Wages Act, 1936 — Section 17(i)(a)
High Courts30 Jul 2007Allowed
Darshana Devi Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2007) 3 JKJ 10
Army Rules, 1954 — Rule 13(3)
High Courts26 Jul 2007
Romit Kumar and Others Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2008) 1 JKJ 154
Jammu and Kashmir Universities Act, 1969 — Section 8
High Courts24 Jul 2007Allowed
Dajodwal and Terpentines Vs Synthetic and Chemicals
Jammu And Kashmir High Court · AIR 2008 J&K 9 : (2008) 1 JKJ 351
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 22
High Courts23 Jul 2007Dismissed
Roma Devi Vs Rishi Kumar and Another
Jammu And Kashmir High Court · (2007) CriLJ 4435 : (2008) 2 JKJ 262
Constitution of India, 1950 — Article 134, 136Criminal Procedure Code, 1973 (CrPC) — Section 376, 389, 426
High Courts18 Jul 2007Allowed
Mohd. Shafi Vs State
Jammu And Kashmir High Court · AIR 2008 J&K 56 : (2008) 2 JKJ 32
Land Acquisition Act, 1894 — Section 11, 12, 17, 18, 23
High Courts16 Jul 2007Dismissed
Shabir Ahmad Dar and Others Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2007) 3 JKJ 505
Constitution of India, 1950 — Article 226
High Courts12 Jul 2007
Anita Pandita Vs Vijay Bhat and Others
Jammu And Kashmir High Court · (2007) 2 DMC 792 : (2008) 1 JKJ 402
Criminal Procedure Code, 1973 (CrPC) — Section 177, 179, 180, 190, 193
High Courts12 Jul 2007Dismissed
Surjeet Singh Vs Principal Woodland and Another
Jammu And Kashmir High Court · (2008) 1 JKJ 112
High Courts11 Jul 2007
Suresh Kumar Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2007) 3 JKJ 346
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 342
High Courts11 Jul 2007
Ruby Akhtar Vs State and Others
Jammu And Kashmir High Court · (2008) 1 JKJ 130
High Courts10 Jul 2007
Farooq Ahmad Shah Vs Ghulam Mustafa Hajini and Others
Jammu And Kashmir High Court · (2008) 1 JKJ 260