High Courts24 Feb 2006
State of Jammu & Kashmir and Others Vs Dr. Shabnam Choudhary and Others
Jammu And Kashmir High Court · (2006) 2 JKJ 368
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 425 of 610
High Courts24 Feb 2006Allowed
Om Parkash Bamba Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2006) 2 JKJ 377
Civil Procedure Code, 1908 (CPC) — Section 75Income Tax Act, 1961 — Section 131, 131(1), 131(1A), 2(14), 55AWealth Tax Act, 1957 — Section 16A, 16A(1), 16A(2), 16A(3), 16A(4)
High Courts16 Feb 2006Allowed
Vivek Gupta and Others Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2006) 2 JKJ 425 : (2007) 2 SLJ 345
Jammu and Kashmir Educational (Subordinate Service) Recruitment Rules, 1992 — Rule 13Constitution of India, 1950 — Article 14, 16Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 14, 14(1), 22, 5
High Courts15 Feb 2006Dismissed
Dr. Bharti Koshal Bhat Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2006) 2 JKJ 675
High Courts08 Feb 2006
Mushtaq Ahmad Hamdani Vs State & Others
Jammu And Kashmir High Court · (2006) 3 JKJ 461
Constitution of India, 1950 — Article 226
High Courts27 Jan 2006Dismissed
National Insurance Co. Ltd. Vs Baldev Singh and Others
Jammu And Kashmir High Court · (2006) 2 JKJ 271
Motor Vehicles Act, 1988 — Section 147, 168
High Courts24 Jan 2006
Shakti Devi Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2006) 2 JKJ 683
Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103Entitlement Rules for Casualty Pensionary Awards, 1982 — Rule 17
High Courts06 Jan 2006
Jeevan Lal and anr Vs State
Jammu And Kashmir High Court · (2006) KashLJ 271
Ranbir Penal Code, 1989 — Section 302, 304, 448
High Courts01 Jan 2006
Mubarik Ahmad (Dr.) Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2010) 3 JKJ 931
Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103
High Courts27 Dec 2005
Oriental Insurance Company Vs Sodager Show Room
Jammu And Kashmir High Court · (2006) 2 JKJ 394
High Courts23 Dec 2005Allowed
Dr. Surinder Kumar Bali Vs State and Others
Jammu And Kashmir High Court · (2006) 2 JKJ 76
Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 24
High Courts23 Dec 2005Dismissed
Ghulam Ahmad Mir and Another Vs State and Others
Jammu And Kashmir High Court · (2006) 2 JKJ 91
Criminal Procedure Code, 1973 (CrPC) — Section 4, 435, 435(1), 439Enemy Agents Ordinance, 2005 — Section 10, 11, 12, 13, 14
High Courts23 Dec 2005Dismissed
Raman Dev Vs State and Others
Jammu And Kashmir High Court · (2006) 2 JKJ 443
High Courts23 Dec 2005
Prateek Goel Vs BPEE and Others
Jammu And Kashmir High Court · (2010) 3 JKJ 878
Constitution of India, 1950 — Article 141Jammu and Kashmir Reservation Rules, 1994 — Rule 23
High Courts22 Dec 2005
Sonam Singh Vs SK University of Agricultural Sciences and Technology and Others
Jammu And Kashmir High Court · (2006) 2 JKJ 605
High Courts21 Dec 2005Allowed
Mohd.Yousuf Malla Vs State of Jammu & Kashmir and Another
Jammu And Kashmir High Court · (2006) 2 JKJ 538
Jammu and Kashmir Public Safety Act, 1978 — Section 13, 14, 15, 8, 8(4)Ranbir Penal Code, 1989 — Section 127, 307
High Courts20 Dec 2005Dismissed
New India Assurance Co. Ltd. and Another Vs Imtiaz Bano and Others
Jammu And Kashmir High Court · (2006) 2 JKJ 343
Motor Vehicles Act, 1988 — Section 173
High Courts20 Dec 2005Dismissed
Sudershan Singh Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (2006) 2 JKJ 362
Constitution of Jammu and Kashmir, 1956 — Section 45, 45(2)
High Courts19 Dec 2005Allowed
Oriental Insurance Co. Vs J and K State Consumer Protection Commission
Jammu And Kashmir High Court · (2006) 2 JKJ 438
Jammu and Kashmir Consumer Protection Act, 1987 — Section 10Jammu and Kashmir Limitation Act, 1995 — Article 57, 18A, 19
High Courts17 Dec 2005Dismissed
Executive Engineer Vs Abdul Rehman Naikoo and Another
Jammu And Kashmir High Court · (2006) 2 JKJ 317
Workmens Compensation Act, 1923 — Section 10, 2, 2(1), 30