High Courts22 May 2009
Shamim Ahmed Vs State
Jammu And Kashmir High Court · (2009) 3 JKJ 174
Police Rules, 1960 — Rule 187, 359
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2009
377 judgments · page 12 of 19
High Courts22 May 2009
Sunil Choudhary & Anr. Vs Alisha Enterprises
Jammu And Kashmir High Court · (2009) 3 JKJ 162 : (2010) 1 SriLJ 75
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 561ANegotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts21 May 2009
J & K Housing Board & Anr. Vs Kanwar Sanjay Krishan Koul & Ors.
Jammu And Kashmir High Court · (2010) 2 SriLJ 572
Land Acquisition Act, 1894 — Section 4, 5
High Courts18 May 2009
Commissioner of Income Tax Vs Vaid Milk Products Ltd.
Jammu And Kashmir High Court · (2009) JKJ 716 Supp
Income Tax Act, 1961 — Section 131, 271(1)(c)
High Courts18 May 2009Dismissed
Ab. Hamid Teli Vs State and Others
Jammu And Kashmir High Court · (2009) 2 JKJ 489
Constitution of India, 1950 — Article 16Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 14
High Courts18 May 2009
Oriental Insurance Co.Ltd. Vs Rita Koul & Ors.
Jammu And Kashmir High Court · (2009) JKJ 719 Supp
High Courts18 May 2009
Abdul Hamid Teli Vs State & Ors.
Jammu And Kashmir High Court · (2010) 2 SriLJ 951
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 16
High Courts16 May 2009
Baldev Raj Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2009) JKJ 540 Supp : (2010) 1 SriLJ 85
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 561ARanbir Penal Code, 1989 — Section 188
High Courts16 May 2009
Satluj Industries Ltd. Vs RGBJ Silk Mills
Jammu And Kashmir High Court · (2009) 3 JKJ 418 : (2009) 2 KashLJ 106
Jammu and Kashmir Civil Procedure Code, 1977 — Section 39, 43, 44
High Courts16 May 2009
Satluj Industries Ltd. Vs RGBJ Silk Mills.
Jammu And Kashmir High Court · (2010) 2 SriLJ 721
Civil Procedure Code, 1908 (CPC) — Section 44Jammu and Kashmir Civil Procedure Code, 1977 — Section 39, 44
High Courts15 May 2009
Ashok Kumar Sharma Vs Union of India & Ors.
Jammu And Kashmir High Court · (2009) JKJ 545 Supp
High Courts15 May 2009
Capt. Ajai Uniyal and Others Vs State and Another
Jammu And Kashmir High Court · (2009) 2 JKJ 787
Army Act, 1950 — Section 122, 125Dowry Prohibition Act, 1961 — Section 3, 5Ranbir Penal code, 1989 — Section 498A
High Courts15 May 2009Allowed
Surinder Singh and Others Vs State and Others
Jammu And Kashmir High Court · (2009) 2 JKJ 739
Jammu and Kashmir Subordinate Services Recruitment Rules, 1992 — Rule 13(ii)
High Courts15 May 2009Dismissed
New India Assurance Co. Vs Gh. Rasool and Others
Jammu And Kashmir High Court · (2009) 2 JKJ 692 : (2011) 2 TAC 634
Motor Vehicles Act, 1988 — Section 149(2), 170
High Courts15 May 2009
Oriental Insurance Co. Ltd. Vs Surinder Kumar and Others
Jammu And Kashmir High Court · (2009) 2 JKJ 695
High Courts15 May 2009Dismissed
Ashwani Kumar Munshi Vs Mehraj-ud-din Mandoo and Others
Jammu And Kashmir High Court · (2011) ACJ 572 : (2009) 2 JKJ 697 : (2011) 2 TAC 493
High Courts15 May 2009Allowed
Dwarka Nath Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2009) 2 JKJ 764 : (2010) 1 SLR 460
High Courts15 May 2009
Prashant Dingra Vs Chenab Textiles Mills and Another
Jammu And Kashmir High Court · (2009) 2 JKJ 794
Ranbir Penal Code, 1989 — Section 120B, 34, 420
High Courts15 May 2009
Jemmy Sambyal and Others Vs State and Others
Jammu And Kashmir High Court · (2009) 2 JKJ 619
High Courts14 May 2009
Sheelawanti & Anr. Vs Special Tribunal (J & K) & Ors.
Jammu And Kashmir High Court · (2009) 3 JKJ 457
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 3AJammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 2(g), 30A