COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,196 judgments · page 426 of 610

High Courts14 Dec 2005

Jagan Nath and Others Vs State of Jammu & Kashmir

Jammu And Kashmir High Court · (2005) 12 J&K CK 0027

Criminal Procedure Code, 1973 (CrPC) — Section 161, 342Evidence Act, 1872 — Section 105Ranbir Penal Code, 1989 — Section 148, 149, 302, 304, 307

High Courts09 Dec 2005Allowed

Sajad Ahmad Bhat Vs State and Others

Jammu And Kashmir High Court · (2006) 2 JKJ 248

Jammu and Kashmir Public Safety Act, 1978 — Section 10A, 8Ranbir Penal Code, 1989 — Section 212

High Courts09 Dec 2005

Fatima Vs Fayaz Ahmad Beigh and Others

Jammu And Kashmir High Court · (2007) 1 ACC 265

Motor Vehicles Act, 1988 — Section 166, 2, 3

High Courts09 Dec 2005

Ab. Hamid Zargar Vs State and Others

Jammu And Kashmir High Court · (2010) 3 JKJ 868

High Courts09 Dec 2005Allowed

Som Nath Vs State of Jammu & Kashmir and Others

Jammu And Kashmir High Court · (2005) 12 J&K CK 0004

High Courts08 Dec 2005Dismissed

Ghulam Ahmad Dar and Others Vs Mushtaq Ahmad Shah and Others

Jammu And Kashmir High Court · AIR 2006 J&K 91 : (2006) 2 JKJ 41

Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 4

High Courts08 Dec 2005Dismissed

Union of India (UOI) and Others Vs Shahnaz and Others

Jammu And Kashmir High Court · (2006) 2 JKJ 274

Constitution of India, 1950 — Article 41Penal Code, 1860 (IPC) — Section 304A

High Courts06 Dec 2005Dismissed

Jagir Singh Vs Union of India (UOI) and Others

Jammu And Kashmir High Court · (2006) 2 JKJ 214

Army Act, 1950 — Section 20, 20(1)Army Rules, 1954 — Rule 17

High Courts05 Dec 2005Allowed

Vijay Sharma Vs State of Jammu & Kashmir and Others

Jammu And Kashmir High Court · (2006) 2 JKJ 641

High Courts03 Dec 2005Dismissed

Capt. Parveen Rawat and Others Vs State of Jammu & Kashmir and Others

Jammu And Kashmir High Court · (2005) 12 J&K CK 0026

Air Force Act, 1950 — Section 176Army Act, 1950 — Section 45, 52F, 69Constitution of India, 1950 — Article 20

High Courts03 Dec 2005Allowed

Commissioner of Income Tax Vs Pankaj Jain Prop. Aagam Food Industries

Jammu And Kashmir High Court · (2006) 152 TAXMAN 80

Income Tax Act, 1961 — Section 271(1)(c), 33B, 80IB, 80J

High Courts02 Dec 2005

Abdul Majid Vs State of Jammu & Kashmir and Others

Jammu And Kashmir High Court · (2006) 2 JKJ 211

Constitution of India, 1950 — Article 21

High Courts02 Dec 2005

Gh. Rasool Ganaie Vs State and Others

Jammu And Kashmir High Court · (2006) 2 JKJ 312

High Courts01 Dec 2005

New India Assurance Company Ltd. Vs Neelam Goyal and Anr.

Jammu And Kashmir High Court · (2005) JKJ 722 Supp : (2006) KashLJ 401

Jammu and Kashmir Motor Vehicles Rules, 1991 — Rule 342Motor Vehicles Act, 1988 — Section 169, 173

High Courts01 Dec 2005

Yashpal Kapoor Vs Gandotra Finance Corporation

Jammu And Kashmir High Court · (2005) 12 J&K CK 0025

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 252, 253(2), 448, 537Negotiable Instruments Act, 1881 (NI) — Section 138Ranbir Penal Code, 1989 — Section 420

High Courts01 Dec 2005Allowed

Naresh Bhatia and Another Vs Surinder Kumar

Jammu And Kashmir High Court · (2006) 2 JKJ 366

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 561ARanbir Penal Code, 1989 — Section 503, 504, 506

High Courts01 Dec 2005

Banarsi Dass Vs State of Jammu & Kashmir

Jammu And Kashmir High Court · (2005) 12 J&K CK 0005

Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 342Ranbir Penal Code, 1989 — Section 302, 304, 309, 341

High Courts30 Nov 2005

Dr. Ab. Samad Vs Financial Commissioner and Others

Jammu And Kashmir High Court · (2006) 2 JKJ 101

High Courts30 Nov 2005Dismissed

New India Assurance Co. Ltd. Vs Farida Begum and Others

Jammu And Kashmir High Court · (2005) 11 J&K CK 0002

High Courts30 Nov 2005Dismissed

New India Assurance Company Ltd. Vs Sughra Bibi and Others

Jammu And Kashmir High Court · (2007) ACJ 2784 : (2006) 2 JKJ 292

Motor Vehicles Act, 1988 — Section 14, 14(2), 149, 149(2), 15