High Courts17 Apr 2009
Rakesh Kumar Vs State and Ors.
Jammu And Kashmir High Court · (2009) 04 J&K CK 0013
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2009
377 judgments · page 15 of 19
High Courts17 Apr 2009Dismissed
Vinod Kumar and Another Vs State and Others
Jammu And Kashmir High Court · (2009) 2 JKJ 772
High Courts16 Apr 2009Dismissed
Shazia Masoodi Vs State of J. and K. and Others
Jammu And Kashmir High Court · (2009) 2 JKJ 509
Jammu and Kashmir Public Service Commission (Business and Procedure) Rules, 1980 — Rule 27(ii)
High Courts15 Apr 2009
Sat Pal and Others Vs State and Others
Jammu And Kashmir High Court · (2009) 2 JKJ 703
Ranbir Penal Code, 1989 — Section 120A, 302
High Courts10 Apr 2009Dismissed
Mohammad Obaid and Another Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · AIR 2010 J&K 18 : (2009) 2 JKJ 463
Indian Medical Council Act, 1956 — Section 13(4A)
High Courts09 Apr 2009
Range Officer Vs Nasib Raj
Jammu And Kashmir High Court · (2009) JKJ 655 Supp
Jammu and Kashmir Forest Act, 1987 — Section 26, 26B, 26C
High Courts08 Apr 2009Dismissed
Shakeela Akhter Vs State of J. and K. and Others
Jammu And Kashmir High Court · (2009) 2 JKJ 522
High Courts07 Apr 2009
Ab.Rahim Rather & Ors. Vs J & K Special Tribunal & Ors.
Jammu And Kashmir High Court · (2009) 3 JKJ 575 : (2009) 2 SriLJ 643
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 18, 19, 2(2), 20, 21
High Courts04 Apr 2009Dismissed
N.K. Mehta and Others Vs State of J. and K. and Others
Jammu And Kashmir High Court · (2009) 2 JKJ 1
Jammu and Kashmir Cooperative Societies Act, 1960 — Section 124Jammu and Kashmir Co-operative Societies Act, 1989 — Section 172(1)
High Courts02 Apr 2009Dismissed
Dig Vijay Singh Vs Mahavir Gupta
Jammu And Kashmir High Court · AIR 2010 J&K 21
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1
High Courts02 Apr 2009Dismissed
State Vs Ravinder Singh and Others
Jammu And Kashmir High Court · (2009) 2 JKJ 715
High Courts02 Apr 2009
Smesh Bhagar Vs State and Ors.
Jammu And Kashmir High Court · (2009) JKJ 260 Supp : (2009) 4 SCT 731
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 33, 34Constitution of India, 1950 — Article 311(2)
High Courts02 Apr 2009
Naresh Singh Vs State and another
Jammu And Kashmir High Court · (2009) 4 Crimes 214 : (2009) JKJ 667 Supp : (2010) 1 RCR(Criminal) 12
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 561ARanbir Penal Code, 1989 — Section 212, 302, 382
High Courts02 Apr 2009
Sudershan Khullar and another Vs Joginder Nath
Jammu And Kashmir High Court · (2009) JKJ 669 Supp
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts02 Apr 2009
Simbo Devi & Ors. Vs State of J & K
Jammu And Kashmir High Court · (2009) 4 Crimes 59 : (2009) JKJ 198 Supp : (2010) 1 RCR(Criminal) 341
Ranbir Penal Code, 1989 — Section 302, 498A
High Courts01 Apr 2009Allowed
Bilal Ahmad Lone Vs State of J. and K. and Others
Jammu And Kashmir High Court · (2009) 2 JKJ 480
High Courts01 Apr 2009
Residents of Channi Himmat and Another Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2009) 2 JKJ 6
Constitution of India, 1950 — Chapter 3Jammu and Kashmir Wakf Act, 1978 — Section 54(3)
High Courts31 Mar 2009
Arjun Singh & Ors. Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2009) JKJ 697 Supp : (2009) 4 SCT 735
Civil Services Regulations, 1956 — Rule 37
High Courts30 Mar 2009
Abdul Gani Bhat Vs Principal Skims & Anr.
Jammu And Kashmir High Court · (2009) 2 SriLJ 730
Constitution of India, 1950 — Article 226