High Courts29 Nov 2005
Zila Doda Migrants Committee Vs State and Others
Jammu And Kashmir High Court · (2005) JKJ 705 Supp
Constitution of India, 1950 — Article 14, 15
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 427 of 610
High Courts29 Nov 2005Allowed
Kuldeep Raj Sharma Vs Citizen Co-operative Bank Ltd. and Others
Jammu And Kashmir High Court · (2006) 2 JKJ 564
Citizens Cooperative Bank Limited Employees Service Rules, 1981 — Rule 19, 19(2), 2.10, 21, 3Constitution of India, 1950 — Article 226
High Courts24 Nov 2005Dismissed
Sanjay Gupta Vs Shivalik Investments
Jammu And Kashmir High Court · (2005) 11 J&K CK 0017
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 204(1)(1A), 561A
High Courts19 Nov 2005
Syed Mushtaq Ahmed Vs State and others
Jammu And Kashmir High Court · (2006) SriLJ 290 : (2006) 1 SriLJ 290
Constitution of India, 1950 — Article 14, 226
High Courts19 Nov 2005Dismissed
Parvez S. Koul Vs Presiding Officer
Jammu And Kashmir High Court · (2006) 2 JKJ 20
Industrial Disputes Act, 1947 — Section 1(2), 10, 17B, 2
High Courts19 Nov 2005Allowed
Abdul Raqib Wani Vs State and Others
Jammu And Kashmir High Court · (2006) 2 JKJ 528
High Courts19 Nov 2005Allowed
Abdul Aziz Parray Vs State and Others
Jammu And Kashmir High Court · (2006) 2 JKJ 548
Jammu and Kashmir Civil Procedure Code, 1977 — Order 33 Rule 2, Order 33 Rule 5, Order 33 Rule 6, Order 33 Rule 9
High Courts19 Nov 2005
Kaisar Ahmad (Dr.) Vs State and Others
Jammu And Kashmir High Court · (2010) 3 JKJ 127
High Courts18 Nov 2005
Mool Raj and others Vs State
Jammu And Kashmir High Court · (2005) JKJ 717 Supp : (2006) 1 SriLJ 325 : (2006) SriLJ 325
Evidence Act, 1872 — Section 3Ranbir Penal Code, 1989 — Section 307
High Courts18 Nov 2005Dismissed
Harish Chander Vs The Oriental Insurance Co. Ltd. and Others
Jammu And Kashmir High Court · (2005) 11 J&K CK 0018
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Motor Vehicles Act, 1988 — Section 166, 173, 173(1)
High Courts18 Nov 2005Allowed
Ghulam Hyder Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2006) 2 JKJ 108
Criminal Procedure Code, 1973 (CrPC) — Section 164, 266, 267, 268, 269Evidence Act, 1872 — Section 24High Court (Criminal) Guidance of Courts Subordinate Rules — Rule 2, 3, 7
High Courts18 Nov 2005Allowed
Partap Singh Vs Swaran Singh and Others
Jammu And Kashmir High Court · (2006) 2 JKJ 375
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 561AJammu and Kashmir Civil Procedure Code, 1977 — Order 39
High Courts17 Nov 2005
Tasleema and Another Vs Aijaz Ahmad Sheikh
Jammu And Kashmir High Court · (2006) 2 JKJ 28
Criminal Procedure Code, 1973 (CrPC) — Section 125, 488Family Courts Act, 1984 — Section 7(2)
High Courts17 Nov 2005Allowed
Fayaz Ahmad Kishtwari Vs Ghulam Hassan Bhat
Jammu And Kashmir High Court · (2006) 2 JKJ 34
Criminal Procedure Code, 1973 (CrPC) — Section 473, 482, 561ALimitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142(2)
High Courts17 Nov 2005Allowed
State of Jammu & Kashmir Vs Duni Chand and Others
Jammu And Kashmir High Court · (2006) 2 JKJ 117
Criminal Procedure Code, 1973 (CrPC) — Section 161, 266, 268, 269Ranbir Penal Code, 1989 — Section 201, 307, 325, 34
High Courts17 Nov 2005Dismissed
Divergent Technologies and Others Vs Central Bank of India
Jammu And Kashmir High Court · (2010) 4 JKJ 284
High Courts15 Nov 2005Dismissed
State of Jammu & Kashmir and Others Vs Manzoor Ahmad Wagay
Jammu And Kashmir High Court · (2006) 2 JKJ 482
Constitution of India, 1950 — Article 311Constitution of Jammu and Kashmir, 1956 — Section 126, 126(2)
High Courts09 Nov 2005Dismissed
Suhail Ahmad Bhat Vs State and Others
Jammu And Kashmir High Court · (2006) 2 JKJ 226
Constitution of India, 1950 — Article 12, 14, 226
High Courts29 Oct 2005
State of Jammu & Kashmir & Ors. Vs Munish Narayan Pradhan
Jammu And Kashmir High Court · (2005) JKJ 148 Supp
Jammu and Kashmir Civil Procedure Code, 1977 — Order 20, 5
High Courts28 Oct 2005Dismissed
Rattan Lal and Others Vs State
Jammu And Kashmir High Court · (2006) 1 JKJ 134
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 149, 342Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104