High Courts12 May 2009
Ashok Kumar Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2009) JKJ 549 Supp
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2009
377 judgments · page 13 of 19
High Courts11 May 2009
Mohd. Maqbool Dar Vs State of J. and K.
Jammu And Kashmir High Court · (2009) 2 JKJ 408
Ranbir Penal Code, 1989 — Section 302, 307, 341
High Courts11 May 2009
Kashi Nath Tikoo Vs State Th.Home & Ors.
Jammu And Kashmir High Court · (2009) 3 JKJ 170
Constitution of India, 1950 — Article 19, 300AJammu and Kashmir Migrant Immovable Property Preservation, Protection and Restraint on Distress Sales) Act, 1997 — Section 4
High Courts11 May 2009
Prithvi Raj Vs Ram Ditta and Anr.
Jammu And Kashmir High Court · (2009) 3 JKJ 586
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 26, 27, 9Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 8
High Courts06 May 2009Dismissed
New India Insurance Company Vs Raj Kumar and Others
Jammu And Kashmir High Court · (2009) 05 J&K CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 173Evidence Act, 1872 — Section 78Motor Vehicles Act, 1988 — Section 149, 166, 173
High Courts06 May 2009
Om Prakash Verma & Ors Vs Sonu Singh & Ors.
Jammu And Kashmir High Court · (2010) 2 SriLJ 691
High Courts05 May 2009
State of J & K Vs Chaman Lal Ganjoo
Jammu And Kashmir High Court · (2009) 3 JKJ 365
Ranbir Penal Code, 1989 — Section 420, 467, 468, 471
High Courts04 May 2009
Suraj Parkash Vs SHO P/S Reasi
Jammu And Kashmir High Court · (2009) 3 JKJ 211 : (2010) 1 SriLJ 37
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 156, 173, 561ARanbir Penal Code, 1989 — Section 302
High Courts02 May 2009
Ali Mohd. Malla Vs State and Others
Jammu And Kashmir High Court · (2009) 2 JKJ 497
High Courts02 May 2009
Residents of Mandir Bagh Vs State of J. and K. and Others
Jammu And Kashmir High Court · (2009) 2 JKJ 443
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 21
High Courts02 May 2009Allowed
Shahzada Bashir Qari and Others Vs Lala Sheikh and Others
Jammu And Kashmir High Court · (2009) 2 JKJ 395
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts02 May 2009
Mushtaq Ahmad Bhat Vs State of J. and K. and Others
Jammu And Kashmir High Court · (2009) 2 JKJ 362
Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(1)(d), 5(2)Ranbir Penal Code, 1989 — Section 120B, 420, 467, 468
High Courts01 May 2009Dismissed
Ashok Kumar Raina Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2009) 05 J&K CK 0045
High Courts27 Apr 2009Dismissed
Mir Naseem Ahmad Vs State and Others
Jammu And Kashmir High Court · (2010) CriLJ 304 : (2009) 2 JKJ 369
Criminal Procedure Code, 1973 (CrPC) — Section 561AJammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2)
High Courts27 Apr 2009Allowed
Bashir Ahmad Bhat Vs State of J. and K. and Others
Jammu And Kashmir High Court · (2009) 2 JKJ 493
Jammu and Kashmir Police Manual — Rule 359
High Courts27 Apr 2009
Shyam Singh (Dr.) Vs J. and K. Public Service Commission
Jammu And Kashmir High Court · (2009) 2 JKJ 514
Jammu and Kashmir State Medical Council Act, 1998 — Section 15
High Courts27 Apr 2009
Hem Raj Vs State of Jammu & Kashmir State Vs Hem Raj
Jammu And Kashmir High Court · (2009) 04 J&K CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 173
High Courts27 Apr 2009
Prakash Chand and Ors. Vs State of J & K
Jammu And Kashmir High Court · (2009) 3 JKJ 509 : (2009) JKJ 552 Supp : (2009) 2 KashLJ 74 : (2010) 1 SriLJ 120
Ranbir Penal Code, 1989 — Section 302, 304, 324, 34
High Courts24 Apr 2009Dismissed
Ravinder Raina Vs Chairman SSRB and Others
Jammu And Kashmir High Court · (2009) 2 JKJ 768
High Courts24 Apr 2009Dismissed
Mohd. Shafi Sheikh and Another Vs State and Others
Jammu And Kashmir High Court · (2009) 2 JKJ 527
Civil Procedure Code, 1908 (CPC) — Section 151University Grants Commission Act, 1956 — Section 2(f)