High Courts14 Nov 2008
Sukhchain Singh Vs State & Ors.
Jammu And Kashmir High Court · (2009) 1 JKJ 277 : (2009) 2 SriLJ 530
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,197 judgments · page 394 of 610
High Courts12 Nov 2008
Mehraj-ud-din Ganai Vs Mir Yousuf
Jammu And Kashmir High Court · AIR 2009 J&K 1539 : (2009) CrLJ 814 : (2009) 1 JKJ 45
Negotiable Instruments Act, 1881 (NI) — Section 138(c), 142
High Courts12 Nov 2008Allowed
Badri Nath Vs State and Others
Jammu And Kashmir High Court · (2008) 3 JKJ 605
Jammu and Kashmir Rules, 1960 — Rule 698(3)Ranbir Penal Code, 1989 — Section 380, 382, 457
High Courts12 Nov 2008
Bhupinder Singh & Ors. Vs Gajandhar Singh and Ors.
Jammu And Kashmir High Court · AIR 2009 J&K 1467 : (2009) 1 JKJ 67 : (2009) 1 SriLJ 68
Jammu and Kashmir Civil Procedure Code, 1977 — Order 40 Rule 1
High Courts12 Nov 2008
Hotel Ellora Vs Shamboo Nath Sopori
Jammu And Kashmir High Court · (2009) 1 JKJ 234 : (2009) 1 SriLJ 116
Jammu and Kashmir Migrants (Stay of Proceedings) Act, 1997 — Section 3
High Courts12 Nov 2008
Zahoor Ah. Shah Vs Ascent Housing Developers and Another
Jammu And Kashmir High Court · AIR 2009 J&K 38
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3
High Courts11 Nov 2008
Reyaz Ahmad Mir Vs State of J&K & others
Jammu And Kashmir High Court · (2009) CrLJ 635 : (2009) JKJ 121 Supp : (2009) 1 SriLJ 61
Evidence Act, 1872 — Section 3Ranbir Penal Code, 1989 — Section 279, 338
High Courts10 Nov 2008
Bimal Indu Sharma Vs State & Ors.
Jammu And Kashmir High Court · (2009) 1 JKJ 316 : (2009) 1 KashLJ 160 : (2009) 1 SriLJ 17
High Courts10 Nov 2008
Himachal Road Transport Corp. Vs Bindu and Ors.
Jammu And Kashmir High Court · AIR 2009 J&K 2714 : (2009) 1 JKJ 10 : (2009) 2 SriLJ 540
Motor Vehicles Act, 1988 — Section 168
High Courts10 Nov 2008
Kewal Krishan Kohli Vs State & Ors.
Jammu And Kashmir High Court · (2009) 1 Crimes 667 : (2009) 1 JKJ 5 : (2009) 2 SriLJ 547
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 561A
High Courts10 Nov 2008
Vinod Kumar Gupta Vs Jai Paul
Jammu And Kashmir High Court · (2009) 1 Crimes 189 : (2009) 1 JKJ 14 : (2009) 2 SriLJ 549
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Nov 2008
Gandarb Singh Vs State
Jammu And Kashmir High Court · (2009) 2 Crimes 24 : (2009) 1 JKJ 301 : (2010) 1 RCR(Criminal) 868 : (2009) 2 SriLJ 681 : (2009) 2 SriLJ 683
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 498Ranbir Penal Code, 1989 — Section 109, 302, 307, 326, 34
High Courts05 Nov 2008
Mohd.Shafi Khan Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2009) 1 JKJ 97 : (2009) 2 SriLJ 652
High Courts05 Nov 2008
Bashir Ahmad Mir Vs Ab.Ahmad Ganai
Jammu And Kashmir High Court · AIR 2009 J&K 1540 : (2009) CrLJ 815 : (2009) 1 JKJ 56 : (2009) 1 SriLJ 59
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Nov 2008
Nazir Ahmad Ganai Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2009) 1 JKJ 87 : (2009) 1 SriLJ 26
Constitution of India, 1950 — Article 226
High Courts05 Nov 2008
State of J. and K. and Others Vs Mushtaq Ahmad Wani and Others
Jammu And Kashmir High Court · (2010) ACJ 1683 : AIR 2009 J&K 56
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts03 Nov 2008
Madan Lal Sawhney Vs Sat Pal Gupta
Jammu And Kashmir High Court · AIR 2009 J&K 2834 : (2009) 2 CivCC 189 : (2009) 1 Crimes 186 : (2009) 1 JKJ 303 : (2009) 4 RCR(Criminal) 624 : (2009) 1 SriLJ 37
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts03 Nov 2008
Mohd.Rafiq Vs State and Ors.
Jammu And Kashmir High Court · (2009) 1 JKJ 18 : (2010) 1 RCR(Criminal) 670 : (2009) 2 SriLJ 536
Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts03 Nov 2008Dismissed
Balwant Rai Vs Mohan Lal
Jammu And Kashmir High Court · AIR 2009 J&K 71 : (2010) 1 JKJ 137 : (2009) 5 RCR(Civil) 593
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2
High Courts03 Nov 2008Dismissed
Madan Lal Sawhney Vs Satpal Gupta
Jammu And Kashmir High Court · (2008) CriminalCC 168
Negotiable Instruments Act, 1881 (NI) — Section 138