High Courts12 Feb 2009
National Insurance Co. Ltd. Vs Zeba and Others
Jammu And Kashmir High Court · (2010) ACJ 1822
Ranbir Penal Code, 1989 — Section 279, 337
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,197 judgments · page 389 of 610
High Courts11 Feb 2009Dismissed
S. Kanwarjeet Singh (Dr.) Vs State and Others
Jammu And Kashmir High Court · (2009) 2 JKJ 153
High Courts11 Feb 2009
Arvind Singh Vs Union of India and Ors.
Jammu And Kashmir High Court · (2009) JKJ 254 Supp
Army Rules, 1954 — Rule 13(3)
High Courts11 Feb 2009Dismissed
Qazi Shabir Ahmed Vs Income Tax Officer and Others
Jammu And Kashmir High Court · (2009) 224 CTR 160 : (2009) 2 JKJ 302 : (2009) 183 TAXMAN 220
Income Tax Act, 1961 — Section 100, 142, 148, 260A, 271
High Courts09 Feb 2009
Sajad Ahmad Khan Vs State & Ors.
Jammu And Kashmir High Court · (2010) 2 SriLJ 743
Constitution of India, 1950 — Article 22(5)
High Courts06 Feb 2009
Manjeet Singh Vs Union of India & Ors.
Jammu And Kashmir High Court · (2009) 1 JKJ 435 : (2010) 1 SCT 32
Pension Regulations for Army, 1961 — Regulation 173
High Courts06 Feb 2009
Devendra Singh Vs Union of India & Ors.
Jammu And Kashmir High Court · (2009) 1 JKJ 432 : (2010) 1 SCT 34
Border Security Force Act, 1968 — Section 62Border Security Force Rules, 1969 — Rule 170, 49
High Courts06 Feb 2009
Peyari Lal Tickoo Vs State & Ors.
Jammu And Kashmir High Court · (2009) 1 JKJ 439 : (2010) 1 SCT 37
High Courts06 Feb 2009
Shiv Narayan and Anr. Vs Sharda Dogra and anr
Jammu And Kashmir High Court · (2009) JKJ 172 Supp
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 9, 151
High Courts06 Feb 2009
Sunil Wali Vs Maharaj Krishan Raina
Jammu And Kashmir High Court · (2011) 3 CivCC 405 : (2009) JKJ 659 Supp
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9
High Courts06 Feb 2009
Ram Paul Vs State of J&K and Ors.
Jammu And Kashmir High Court · (2009) 2 Crimes 532 : (2009) JKJ 678 Supp
Ranbir Penal Code, 1989 — Section 302, 307, 323, 324, 325
High Courts05 Feb 2009
Om Prakash & Anr. Vs Lal Din Khatana & Ors.
Jammu And Kashmir High Court · (2009) 3 JKJ 106 : (2009) 2 SriLJ 803
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 561ARanbir Penal Code, 1989 — Section 379, 447, 506B
High Courts05 Feb 2009
Iqra Hassan Khan Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2009) JKJ 31 Supp : (2009) 1 SriLJ 309
Constitution of India, 1950 — Article 14
High Courts04 Feb 2009
Abdul Ahad Parra Vs State and others
Jammu And Kashmir High Court · (2009) 2 SriLJ 796
Constitution of India, 1950 — Article 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts04 Feb 2009
Mohd.Shakoor Khatana Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2009) JKJ 5 Supp
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 28, 37
High Courts04 Feb 2009
Ab.Ahad Parra Vs State & Ors.
Jammu And Kashmir High Court · (2009) 3 JKJ 641
Jammu and Kashmir Public Safety Act, 1978 — Section 13, 8
High Courts04 Feb 2009
Jahangir Ahmed Tantry Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2009) 3 JKJ 635
Arms Act, 1959 — Section 27, 7Jammu and Kashmir Police Act, 1983 — Section 36Jammu and Kashmir Public Safety Act, 1978 — Section 13, 8
High Courts04 Feb 2009
Ratno Devi Vs Bharat Singh & Anr.
Jammu And Kashmir High Court · (2009) 1 JKJ 353
Jammu and Kashmir Civil Procedure Code, 1977 — Section 151
High Courts04 Feb 2009
Shri Krishana Trading Co.& Ors. Vs Tawi Food Pvt.Ltd.and Anr.
Jammu And Kashmir High Court · (2009) 1 JKJ 464 : (2009) 1 KashLJ 95
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 561ANegotiable Instruments Act, 1881 (NI) — Section 138