High Courts03 Apr 2008Dismissed
S.K.U.A.S.T. and Others Vs B.V. Sharma
Jammu And Kashmir High Court · (2008) 3 ARBLR 130 : (2008) 2 JKJ 28
Arbitration and Conciliation Act, 1996 — Section 16, 2, 37Civil Procedure Code, 1908 (CPC) — Section 24
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2008
323 judgments · page 14 of 17
High Courts03 Apr 2008Dismissed
Mohd. Basharat Vs State
Jammu And Kashmir High Court · (2009) CriLJ 3626
Ranbir Penal Code, 1989 — Section 376
High Courts03 Apr 2008Dismissed
Vijay Kumar and Others Vs Kaki
Jammu And Kashmir High Court · (2009) CriLJ 3702
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 435
High Courts03 Apr 2008Dismissed
Union of India (UOI) Vs Bawa Ram and Co.
Jammu And Kashmir High Court · (2008) 3 ARBLR 126 : (2008) 2 JKJ 5
High Courts03 Apr 2008Dismissed
Garoo Singh Vs State of J&K
Jammu And Kashmir High Court · (2016) 3 JKJ 109
Jammu and Kashmir Grant of Permanent Resident Certificate (Procedure) Act, 1963 - Rule 7, Section 6, Section 8
High Courts31 Mar 2008Dismissed
Oriental Insurance Co. Ltd. Vs Mohd. Ashraf and Others
Jammu And Kashmir High Court · (2009) ACJ 302 : (2008) 2 JKJ 434
Motor Vehicles Act, 1988 — Section 147, 149
High Courts31 Mar 2008
Abida Begum & Ors Vs Mst.Ziana & ors
Jammu And Kashmir High Court · (2009) 1 JKJ 506 : (2009) 1 KashLJ 2 : (2009) 2 SriLJ 569
Jammu and Kashmir Civil Procedure Code, 1977 — Order 41 Rule 24
High Courts31 Mar 2008Dismissed
Oriental Insurance Company Vs Mamta Devi and Others
Jammu And Kashmir High Court · (2009) ACJ 81 : AIR 2008 J&K 49 : (2008) 2 JKJ 204
Motor Vehicles Act, 1988 — Section 147, 149
High Courts31 Mar 2008
Inder Kumar Verma & Anr. Vs U.O.I.& Ors.
Jammu And Kashmir High Court · (2009) 3 JKJ 75
Arbitration and Conciliation Act, 1996 — Section 9
High Courts26 Mar 2008
Commissioner of Customs and Excise Vs Alu Bond Enterprises
Jammu And Kashmir High Court · (2008) 2 JKJ 499
Central Excises and Salt Act, 1944 — Section 35G, 35L
High Courts25 Mar 2008
Shavada Parveen and others. Vs State and others.
Jammu And Kashmir High Court · (2008) 3 SCT 499 : (2008) 6 SLR 284
High Courts25 Mar 2008Dismissed
Repujeet Bakshi and Others Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2008) 2 JKJ 700
High Courts25 Mar 2008Allowed
Hussan Ahmed Farooqi and Others Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2008) 2 JKJ 81
Constitution of India, 1950 — Article 14, 16Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 270
High Courts25 Mar 2008
Manmohan Choudhary Vs Krishan Kumar
Jammu And Kashmir High Court · (2008) 03 J&K CK 0007
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts25 Mar 2008
Gurmeet Singh Vs State and Others
Jammu And Kashmir High Court · (2009) 2 JKJ 665
Jammu and Kashmir Motor Vehicles Rules, 1991 — Rule 337
High Courts25 Mar 2008
Custodian Evacuee Property & Anr. Vs Gh.Nabi Dar & Ors.
Jammu And Kashmir High Court · (2009) 3 JKJ 645 : (2009) 2 SriLJ 554
Administration of Evacuee Property (Central) Rules, 1950 — Rule 13(c)Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 3, 4, 8Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 6
High Courts19 Mar 2008Allowed
Showkat Ahmed Lone Vs State and Others
Jammu And Kashmir High Court · (2008) CriLJ 3649 : (2008) 2 JKJ 464
Arms Act, 1959 — Section 25, 7Constitution of India, 1950 — Article 22Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 37, 8
High Courts19 Mar 2008
Kohinoor International Vs Shukla (Proprietor) and Others
Jammu And Kashmir High Court · (2008) 2 JKJ 276
Negotiable Instruments Act, 1881 (NI) — Section 138, 138(C)
High Courts19 Mar 2008Dismissed
Ab. Rahim Yatoo Vs Custodian General and Others
Jammu And Kashmir High Court · (2008) 2 JKJ 273
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11(d)Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 31
High Courts18 Mar 2008
Ved Prakash Vs Union of India & Ors.
Jammu And Kashmir High Court · (2009) 1 JKJ 527