High Courts20 Nov 2008
Koushal Kumar Sharma Vs State & Ors.
Jammu And Kashmir High Court · (2009) CrLJ 400 : (2009) 1 JKJ 21
Jammu and Kashmir Public Safety Act, 1978 — Section 8
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2008
323 judgments · page 4 of 17
High Courts20 Nov 2008
Manzoor Ahmad Shah Vs Union of India & Ors.
Jammu And Kashmir High Court · (2009) 1 JKJ 162 : (2009) 1 SriLJ 95
Border Security Force Rules, 1969 — Rule 22
High Courts20 Nov 2008
Divisional Manager SFC Baramulla Vs Tahira Begum & Ors.
Jammu And Kashmir High Court · (2009) 1 JKJ 227 : (2009) 1 SriLJ 83
Workmens Compensation Act, 1923 — Section 30
High Courts20 Nov 2008Allowed
Vijay Laxmi Vs Amarjeet Singh and Another
Jammu And Kashmir High Court · (2008) 3 JKJ 424
Motor Vehicles Act, 1988 — Section 168
High Courts19 Nov 2008
Maqsood Ahmad Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2009) 1 JKJ 165 : (2009) 1 SriLJ 90
Constitution of Jammu and Kashmir, 1956 — Section 126Police Rules, 1960 — Rule 359
High Courts14 Nov 2008
Sukhchain Singh Vs State & Ors.
Jammu And Kashmir High Court · (2009) 1 JKJ 277 : (2009) 2 SriLJ 530
High Courts12 Nov 2008
Mehraj-ud-din Ganai Vs Mir Yousuf
Jammu And Kashmir High Court · AIR 2009 J&K 1539 : (2009) CrLJ 814 : (2009) 1 JKJ 45
Negotiable Instruments Act, 1881 (NI) — Section 138(c), 142
High Courts12 Nov 2008Allowed
Badri Nath Vs State and Others
Jammu And Kashmir High Court · (2008) 3 JKJ 605
Jammu and Kashmir Rules, 1960 — Rule 698(3)Ranbir Penal Code, 1989 — Section 380, 382, 457
High Courts12 Nov 2008
Bhupinder Singh & Ors. Vs Gajandhar Singh and Ors.
Jammu And Kashmir High Court · AIR 2009 J&K 1467 : (2009) 1 JKJ 67 : (2009) 1 SriLJ 68
Jammu and Kashmir Civil Procedure Code, 1977 — Order 40 Rule 1
High Courts12 Nov 2008
Hotel Ellora Vs Shamboo Nath Sopori
Jammu And Kashmir High Court · (2009) 1 JKJ 234 : (2009) 1 SriLJ 116
Jammu and Kashmir Migrants (Stay of Proceedings) Act, 1997 — Section 3
High Courts12 Nov 2008
Zahoor Ah. Shah Vs Ascent Housing Developers and Another
Jammu And Kashmir High Court · AIR 2009 J&K 38
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3
High Courts11 Nov 2008
Reyaz Ahmad Mir Vs State of J&K & others
Jammu And Kashmir High Court · (2009) CrLJ 635 : (2009) JKJ 121 Supp : (2009) 1 SriLJ 61
Evidence Act, 1872 — Section 3Ranbir Penal Code, 1989 — Section 279, 338
High Courts10 Nov 2008
Bimal Indu Sharma Vs State & Ors.
Jammu And Kashmir High Court · (2009) 1 JKJ 316 : (2009) 1 KashLJ 160 : (2009) 1 SriLJ 17
High Courts10 Nov 2008
Himachal Road Transport Corp. Vs Bindu and Ors.
Jammu And Kashmir High Court · AIR 2009 J&K 2714 : (2009) 1 JKJ 10 : (2009) 2 SriLJ 540
Motor Vehicles Act, 1988 — Section 168
High Courts10 Nov 2008
Kewal Krishan Kohli Vs State & Ors.
Jammu And Kashmir High Court · (2009) 1 Crimes 667 : (2009) 1 JKJ 5 : (2009) 2 SriLJ 547
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 561A
High Courts10 Nov 2008
Vinod Kumar Gupta Vs Jai Paul
Jammu And Kashmir High Court · (2009) 1 Crimes 189 : (2009) 1 JKJ 14 : (2009) 2 SriLJ 549
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Nov 2008
Gandarb Singh Vs State
Jammu And Kashmir High Court · (2009) 2 Crimes 24 : (2009) 1 JKJ 301 : (2010) 1 RCR(Criminal) 868 : (2009) 2 SriLJ 681 : (2009) 2 SriLJ 683
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 498Ranbir Penal Code, 1989 — Section 109, 302, 307, 326, 34
High Courts05 Nov 2008
Mohd.Shafi Khan Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2009) 1 JKJ 97 : (2009) 2 SriLJ 652
High Courts05 Nov 2008
Bashir Ahmad Mir Vs Ab.Ahmad Ganai
Jammu And Kashmir High Court · AIR 2009 J&K 1540 : (2009) CrLJ 815 : (2009) 1 JKJ 56 : (2009) 1 SriLJ 59
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Nov 2008
Nazir Ahmad Ganai Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2009) 1 JKJ 87 : (2009) 1 SriLJ 26
Constitution of India, 1950 — Article 226