High Courts16 Apr 2007
Abdul Qayoom Ganai Vs State
Jammu And Kashmir High Court · (2007) CriLJ 4433 : (2007) 2 JKJ 431
Criminal Procedure Code, 1973 (CrPC) — Section 173, 269, 369
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2007
165 judgments · page 8 of 9
High Courts16 Apr 2007Allowed
Mohd Razak and Another Vs State of Jammu & Kashmir and Another
Jammu And Kashmir High Court · (2007) 2 JKJ 246
Criminal Procedure Code, 1973 (CrPC) — Section 497Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2)Prevention of Corruption Act, 1988 — Section 5(2)
High Courts16 Apr 2007Dismissed
Western Bus Service Vs State and Others
Jammu And Kashmir High Court · (2007) 2 JKJ 562
Motor Vehicles Act, 1988 — Section 11, 2, 71
High Courts10 Apr 2007
Parvinder Kumar Lehria Vs Jammu and Kashmir State
Jammu And Kashmir High Court · (2007) 3 JKJ 219
High Courts09 Apr 2007
Mohammad Latief Beigh Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2007) 2 JKJ 548
Jammu and Kashmir Control of Building Operation Regulations, 1988 — Section 4(7)(2)
High Courts04 Apr 2007Dismissed
Mohammad Rustum Lone Vs State and Others
Jammu And Kashmir High Court · (2007) 2 JKJ 578
Arms Act, 1959 — Section 25, 7
High Courts29 Mar 2007Dismissed
Indumeet Singh Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2007) 2 JKJ 203
High Courts29 Mar 2007Allowed
Bilal Ahmad Mir Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2007) 2 JKJ 325
Constitution of India, 1950 — Article 22
High Courts22 Mar 2007Allowed
Ajay Kumar Vs Darshana Devi
Jammu And Kashmir High Court · AIR 2007 J&K 66 : (2007) 2 JKJ 373
Registration Act, 1908 — Section 40, 41
High Courts22 Mar 2007Dismissed
Oriental Insurance Co. Ltd. and Others Vs Dhanwanti Devi and Others
Jammu And Kashmir High Court · (2007) 2 JKJ 419
Motor Vehicles Act, 1988 — Section 149
High Courts22 Mar 2007Dismissed
Paramjeet Kour Vs J and K State Financial Corporation
Jammu And Kashmir High Court · (2007) 2 JKJ 97
Criminal Procedure Code, 1973 (CrPC) — Section 192, 200, 204General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts22 Mar 2007Allowed
New India Assurance Co. Ltd. Vs Girja Devi and Others
Jammu And Kashmir High Court · (2007) 2 JKJ 395
Motor Vehicles Act, 1988 — Section 173
High Courts16 Mar 2007Dismissed
Kash Ind Roller Flour Mills and Another Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · AIR 2007 J&K 50 : (2007) 2 JKJ 423
Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 5, 6
High Courts14 Mar 2007Dismissed
Surjeet Singh Bali Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2007) 2 JKJ 382
High Courts08 Mar 2007
R.S. Gill Vs State and Others
Jammu And Kashmir High Court · (2008) CriLJ 868 : (2007) 2 JKJ 413
Constitution of India, 1950 — Article 136, 226Criminal Procedure Code, 1973 (CrPC) — Section 173
High Courts06 Mar 2007Dismissed
Union of India (UOI) and Others Vs Biro Devi
Jammu And Kashmir High Court · (2008) 1 JKJ 302
High Courts26 Feb 2007Dismissed
Abbas Khan and Others Vs Mohd. Farooq Matta
Jammu And Kashmir High Court · (2007) 2 JKJ 238
Ranbir Penal Code, 1989 — Section 420, 506
High Courts14 Feb 2007
Tariq Ahmad Mir and Others Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2007) 2 JKJ 216
High Courts13 Feb 2007Allowed
Ab. Rashid Lone Vs State of Jammu & Kashmir and Another
Jammu And Kashmir High Court · (2010) 3 JKJ 299
High Courts08 Feb 2007
Mohd.Sharief Vs State of J & K
Jammu And Kashmir High Court · (2008) CrLJ 754 : (2003) 3 JKJ 352 : (2008) 1 SriLJ 346
Evidence Act, 1872 — Section 118, 3Jammu and Kashmir Criminal Procedure Code, 1989 — Section 157Ranbir Penal Code, 1989 — Section 302