High Courts15 Feb 2011Allowed
Chuni Lal Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2011) 2 JKJ 618
Army Act, 1950 — Section 106Army Rules, 1954 — Rule 115(2)
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,197 judgments · page 355 of 610
High Courts15 Feb 2011Allowed
Neerja Goswami Vs Harbans Lal
Jammu And Kashmir High Court · (2011) 2 JKJ 89
Criminal Procedure Code, 1973 (CrPC) — Section 561ARanbir Penal Code, 1989 — Section 120 B, 420
High Courts14 Feb 2011Dismissed
Mohammad Yousuf Khan Vs State and Others
Jammu And Kashmir High Court · (2011) 2 JKJ 213
Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts14 Feb 2011Dismissed
Abdul Rashid Khan and Another Vs State and Others
Jammu And Kashmir High Court · (2011) 2 JKJ 559
High Courts11 Feb 2011Allowed
Manzoor Qadir Keng (Dr.) Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2011) 2 JKJ 266
Constitution of India, 1950 — Article 16
High Courts11 Feb 2011
Karnail Chand Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2011) 1 JKJ 866
High Courts10 Feb 2011Allowed
University of Jammu and Another Vs Gurcharan Singh and Others
Jammu And Kashmir High Court · AIR 2011 J&K 84 : (2011) 1 JKJ 818
High Courts09 Feb 2011Dismissed
United India Insurance Co. Ltd. Vs Mohd. Latif Mangral and Others
Jammu And Kashmir High Court · (2011) 1 JKJ 985
Ranbir Penal Code, 1989 — Section 279, 304A
High Courts08 Feb 2011Dismissed
Farooq Ahmad Lone Vs State and Another
Jammu And Kashmir High Court · (2011) 2 JKJ 218
Jammu and Kashmir Public Safety Act, 1978 — Section 8, 8(4)
High Courts08 Feb 2011Dismissed
Naseer Ahmad Khan Vs State and Others
Jammu And Kashmir High Court · (2011) 2 JKJ 87
High Courts04 Feb 2011Dismissed
Arshad Ahmad Parray Vs State and Others
Jammu And Kashmir High Court · (2011) 2 JKJ 23
Arms Act, 1959 — Section 25, 27, 7Explosive Substances Act, 1908 — Section 4, 5
High Courts04 Feb 2011Dismissed
Farooq Ahmad Bhat Vs State and Another
Jammu And Kashmir High Court · (2011) 2 JKJ 227
Constitution of India, 1950 — Article 21, 22(5)
High Courts04 Feb 2011Allowed
Bajaj Allianz Vs Mst. Fareeda and Others
Jammu And Kashmir High Court · (2011) 2 JKJ 13 : (2011) 3 TAC 431
Motor Vehicles Act, 1988 — Section 140, 141, 166
High Courts01 Feb 2011Dismissed
Neelam Raj Baigra and Others Vs State and Others
Jammu And Kashmir High Court · (2011) 2 JKJ 98
Constitution of India, 1950 — Article 21
High Courts01 Feb 2011Dismissed
Narinder Singh Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2011) 1 JKJ 903
High Courts01 Feb 2011
Om Parkash Vs Manohar Singh and Others
Jammu And Kashmir High Court · (2011) 02 J&K CK 0006
High Courts31 Jan 2011Allowed
Shree Balaji Alloys and Others Vs Commissioner of Income Tax and Others
Jammu And Kashmir High Court · (2011) 239 CTR 70 : (2011) 198 TAXMAN 122
Central Excises and Salt Act, 1944 — Section 5AIncome Tax Act, 1961 — Section 80IB
High Courts31 Jan 2011
Shree Balaji Alloys Vs Commissioner of Income Tax and Another Singla Cables Industries Vs Commissioner of Income Tax and Others Suntec Controls Vs Income Tax Officer Mahesh Chand Goyal Vs Commissioner of Income Tax
Jammu And Kashmir High Court · (2011) 333 ITR 335 : (2011) 1 JKJ 914
Income Tax Act, 1961 — Section 260A
High Courts31 Jan 2011
Mushtaq Ahmad Bhat and Others Vs Pawan Kumar Abrol and Others
Jammu And Kashmir High Court · (2011) 2 JKJ 300
High Courts31 Jan 2011
State of J. and K. Vs Mohammad Sidiq Fafoo.
Jammu And Kashmir High Court · (2012) CriLJ 1644
Criminal Procedure Code, 1973 (CrPC) — Section 106(3), 397A, 435Ranbir Penal Code, 1989 — Section 279, 304A, 337, 423, 423(1)