COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2009

377 judgments · page 8 of 19

High Courts18 Aug 2009

Jatinder Nath Bakshi Vs State of J&K & Ors.

Jammu And Kashmir High Court · (2009) 3 JKJ 679

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 173, 190, 193, 561APrevention of Corruption Act, 1947 — Section 5(1)(d)Ranbir Penal Code, 1989 — Section 120B

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High Courts17 Aug 2009Dismissed

Thakur Ashwani Singh Vs Farooq Ahmed Zarger and Others

Jammu And Kashmir High Court · (2009) 08 J&K CK 0013

Criminal Procedure Code, 1973 (CrPC) — Section 204

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High Courts17 Aug 2009Dismissed

Raman Mattoo Vs Parvez Shera

Jammu And Kashmir High Court · (2010) 2 JKJ 365

Ranbir Penal Code, 1989 — Section 420

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High Courts17 Aug 2009Dismissed

Devinder Kour and Others Vs State and Others

Jammu And Kashmir High Court · (2010) 2 JKJ 790

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Ranbir Penal Code, 1989 — Section 304

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High Courts13 Aug 2009

Abdul Majid Bhat and Others Vs State and Others

Jammu And Kashmir High Court · (2010) 1 JKJ 688

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High Courts10 Aug 2009

State of J. and K. Vs Wazira Kounsar and Others

Jammu And Kashmir High Court · (2010) CriLJ 1857 : (2010) 7 RCR(Criminal) 827

Ranbir Penal Code, 1989 — Section 366A, 376

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High Courts10 Aug 2009

Syed Mohammad liylas Vs Jawahira & Ors.

Jammu And Kashmir High Court · (2009) JKJ 327 Supp

Jammu and Kashmir Civil Procedure Code, 1977 — Order 6 Rule 17, 151

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High Courts01 Aug 2009

Mohammad Shaban Malla Vs State of J&K & Ors.

Jammu And Kashmir High Court · (2009) JKJ 629 Supp

Jammu and Kashmir Public Safety Act, 1978 — Section 17, 18, 8

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High Courts31 Jul 2009

NIC Vs Hamnawaz and Others Hamnawaz and Others Vs NIC

Jammu And Kashmir High Court · (2011) ACJ 456 : AIR 2009 J&K 77

Ranbir Penal Code, 1989 — Section 279, 337, 338

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High Courts31 Jul 2009Allowed

Madan Lal Vs Union of India (UOI) and Others

Jammu And Kashmir High Court · (2009) 07 J&K CK 0040

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High Courts31 Jul 2009

Shabir Ali & Ors. Vs State & Ors.

Jammu And Kashmir High Court · (2010) 2 SriLJ 778

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 14, 16Jammu and Kashmir Medical Health and Family Welfare (Gazetted) Service Recruitment Rules, 2006 — Rule 11

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High Courts31 Jul 2009Allowed

Dr. Shabir Ahmed, Mohd. Younis Malik, Dr. Davinder Kour and Dr. Sajid Iqbal Malik Vs State and Others

Jammu And Kashmir High Court · (2009) 07 J&K CK 0013

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High Courts31 Jul 2009

Omkar Singh Vs Sain Singh and Ors

Jammu And Kashmir High Court · AIR 2010 J&K 9 : (2009) 3 JKJ 499

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2

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High Courts31 Jul 2009

Surinder Singh Jamwal Vs State & Ors.

Jammu And Kashmir High Court · (2009) 3 JKJ 519

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High Courts31 Jul 2009

Nasir Ahmad Sheikh Vs S.Mohan Singh

Jammu And Kashmir High Court · (2009) 3 JKJ 540

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts31 Jul 2009

Ankush Kohli Vs State & Ors.

Jammu And Kashmir High Court · (2009) 3 JKJ 529

Jammu and Kashmir (Appointment of Outstanding Sports Persons) Rules, 1998 — Rule 3

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High Courts30 Jul 2009

Mohan Singh & Ors. Vs J & K Spl.Tribunal & Ors.

Jammu And Kashmir High Court · (2009) JKJ 590 Supp

Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 22

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High Courts30 Jul 2009

Des Raj Bhagat (Dr.) Vs State & Ors.

Jammu And Kashmir High Court · (2009) JKJ 48 Supp

Medical Education (Gazetted) Service Recruitment Rules, 1979 — Rule 11(2), 6(2)

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High Courts30 Jul 2009

Ab.Hamid Dar Vs State of J & K

Jammu And Kashmir High Court · (2009) 3 JKJ 590

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 161, 164, 561AJammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(1)(d), 5(2)Ranbir Penal Code, 1989 — Section 161

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High Courts28 Jul 2009

Abdul Rashid Sofi Vs State of J & K

Jammu And Kashmir High Court · (2009) 3 JKJ 548

Ranbir Penal Code, 1989 — Section 120B, 20, 302, 364

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