High Courts31 Dec 2009
Mangat Singh Vs Diwakar Singh
Jammu And Kashmir High Court · (2010) 1 JKJ 902
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2009
377 judgments · page 1 of 19
High Courts31 Dec 2009Dismissed
Raghubir Singh Bal Vs Union of India (UOI) and Another
Jammu And Kashmir High Court · (2010) 1 JKJ 910
High Courts31 Dec 2009Dismissed
Renu Sharma Vs State and Others
Jammu And Kashmir High Court · (2010) 1 JKJ 914
High Courts31 Dec 2009
Sundeep Kumar Vs State of J. and K. and Others
Jammu And Kashmir High Court · (2010) 1 JKJ 918
High Courts31 Dec 2009
Sushila Sharma and Another Vs NLM Enterprises
Jammu And Kashmir High Court · (2010) 3 JKJ 656
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts31 Dec 2009Allowed
Lok Nath Singh Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2011) 2 JKJ 254
Army Act, 1950 — Section 112(2), 3(i), 8, 9Ranbir Penal Code, 1989 — Section 302
High Courts29 Dec 2009Dismissed
J and K State Board of School Education Vs Krishan Lal Gupta (Dr.)
Jammu And Kashmir High Court · (2010) 2 JKJ 160
Jammu and Kashmir Specific Relief Act, 1977 — Section 55
High Courts24 Dec 2009
Shakeel-Ul-Rehman Jan & Ors. Vs Collector Land Acquisition & Ors.
Jammu And Kashmir High Court · (2009) JKJ 471 Supp
Land Acquisition Act, 1894 — Section 18, 49A
High Courts24 Dec 2009Dismissed
State of J. and K. Vs Gh. Rasool Bhat
Jammu And Kashmir High Court · (2010) 1 JKJ 7
Constitution of India, 1950 — Article 21Prevention of Corruption Act, 1988 — Section 6
High Courts24 Dec 2009Allowed
Ali Naiku and Others Vs Gul Mohd. and Others
Jammu And Kashmir High Court · (2010) 1 JKJ 168
High Courts24 Dec 2009
Anil John Vs State of J. and K. and Others
Jammu And Kashmir High Court · (2010) 1 JKJ 659
Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2)Ranbir Penal Code, 1989 — Section 120B, 420, 468
High Courts24 Dec 2009Allowed
Shabir Ahmad Khan Vs State and Others
Jammu And Kashmir High Court · (2010) 1 JKJ 10
Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts24 Dec 2009
Shahzada Bashir Qari and Ors. Vs Lala Sheikh and Ors.
Jammu And Kashmir High Court · (2009) JKJ 481 Supp
Azad Jammu and Kashmir Right of Prior Purchase Act, 1993 — Section 14(a), 14(b)
High Courts24 Dec 2009
Union of India Vs Abdul Hamid Bhat
Jammu And Kashmir High Court · (2009) JKJ 474 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161Ranbir Penal Code, 1989 — Section 279, 337
High Courts24 Dec 2009
Executive Engineer Vs Abdul Rashid Budoo & Ors.
Jammu And Kashmir High Court · (2009) JKJ 479 Supp
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts21 Dec 2009
Jagjit Singh & Ors. Vs Upkar Kour and Ors.
Jammu And Kashmir High Court · (2009) JKJ 477 Supp
High Courts21 Dec 2009Allowed
Abdul Hai Lone Vs State and Others
Jammu And Kashmir High Court · (2010) 1 JKJ 36
Constitution of India, 1950 — Article 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts18 Dec 2009
State Vs Ghulam Nabi Gadda and Ors.
Jammu And Kashmir High Court · (2010) 1 SriLJ 65
Jammu and Kashmir Limitation Act, 1995 — Section 5Jammu and Kashmir Tenancy Act, 1980 — Section 2(5)
High Courts18 Dec 2009Allowed
Nazir Ahmad Parray Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2010) 1 JKJ 352
Jammu and Kashmir Limitation Act, 1995 — Section 5
High Courts18 Dec 2009
Mir Hussain Vs State of J. and K. and Others
Jammu And Kashmir High Court · (2010) 1 JKJ 579
Constitution of India, 1950 — Article 21Ranbir Penal Code, 1989 — Section 376