High Courts28 Oct 2005Dismissed
United India Insurance Co. Ltd. Vs Balbir Singh and Others
Jammu And Kashmir High Court · (2006) 2 JKJ 97
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 428 of 610
High Courts28 Oct 2005
National Insurance Company Vs Sunder Singh Khurana
Jammu And Kashmir High Court · (2005) JKJ 707 Supp : (2006) 2 SriLJ 477
Jammu and Kashmir Transfer of Property Act, 1977 — Section 116
High Courts25 Oct 2005
National Insurace Co. Ltd. and Others Vs Om Prakash and Others
Jammu And Kashmir High Court · (2007) 1 ACC 241
Motor Vehicles Act, 1988 — Section 166, 2, 3
High Courts25 Oct 2005
National Insurance Company Ltd. Vs Parsino Devi and others
Jammu And Kashmir High Court · (2005) JKJ 397 Supp : (2006) 2 SriLJ 537
Motor Vehicles Act, 1988 — Section 163A(2), 166
High Courts24 Oct 2005
Kartar Chand Vs Union of India and four Others
Jammu And Kashmir High Court · (2005) JKJ 307 Supp
Constitution of India, 1950 — Article 226Pension Regulations for Army, 1961 — Regulation 173, 181, 14(b)
High Courts24 Oct 2005Dismissed
Suhail Ahmad Kataria Vs State
Jammu And Kashmir High Court · (2006) 2 JKJ 508
Criminal Procedure Code, 1973 (CrPC) — Section 541, 541(1)Jammu and Kashmir Public Safety Act, 1978 — Section 10, 8
High Courts21 Oct 2005Dismissed
Yash Paul Vs Neelam Kumari
Jammu And Kashmir High Court · (2006) 2 JKJ 54
Jammu and Kashmir Civil Procedure Code, 1977 — Section 115Jammu and Kashmir Hindu Marriage Act, 1980 — Section 30
High Courts18 Oct 2005
Vijay Bhushan Choudhary Vs Shiv Charan Dass Sharma
Jammu And Kashmir High Court · (2005) JKJ 534 Supp : (2006) 2 SriLJ 518
Jammu and Kashmir Civil Procedure Code, 1977 — Order 37 Rule 1, Order 5 Rule 17
High Courts18 Oct 2005Dismissed
Mst. Jana Begum Vs Prithvi Nath Razdan and Another
Jammu And Kashmir High Court · AIR 2006 J&K 73
Constitution of Jammu and Kashmir, 1956 — Section 45Jammu and Kashmir Civil Procedure Code, 1977 — Section 100
High Courts15 Oct 2005Allowed
Block Development Officer Poonch Vs Mohd Sharief and Others
Jammu And Kashmir High Court · (2006) 1 JKJ 35
Contract Act, 1872 — Section 25Jammu and Kashmir Limitation Act, 1995 — Section 12Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts15 Oct 2005Allowed
Mohd. Aslam Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2010) 4 JKJ 392
Ranbir Penal Code, 1989 — Section 420, 467, 468
High Courts13 Oct 2005
Mohd Ashraf Vs State
Jammu And Kashmir High Court · (2006) 2 JKJ 47
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 167(4), 439Jammu and Kashmir Criminal Procedure Code, 1989 — Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 19, 24, 27A, 36(1), 36A
High Courts07 Oct 2005Dismissed
Rajinder Singh Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2006) 2 JKJ 105
High Courts07 Oct 2005Dismissed
Rasheeda Akthar Vs State
Jammu And Kashmir High Court · (2006) 2 JKJ 384
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of Jammu and Kashmir, 1956 — Article 226Jammu and Kashmir Land Revenue Act, 1996 — Section 15, 24, 25, 26, 27
High Courts03 Oct 2005
Babu Din and others Vs State of J&K and others
Jammu And Kashmir High Court · (2005) JKJ 432 Supp : (2006) 2 SriLJ 685
Jammu and Kashmir Municipal Corporation Act, 2000 — Section 322, 331, 405Prevention of Food Adulteration Act, 1954 — Section 23, 9
High Courts30 Sept 2005
Fazal-e-Roub and Ors. Vs State of J&K and Others
Jammu And Kashmir High Court · (2005) JKJ 315 Supp
Constitution of India, 1950 — Article 14, 226Jammu and Kashmir Certification of Outstanding Proficiency in Sports Rules, 1996 — Rule 2
High Courts30 Sept 2005
Bhupinder Singh Vs Harbhajan Singh
Jammu And Kashmir High Court · (2006) 1 JKJ 23
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 439(4)Ranbir Penal Code, 1989 — Section 161, 279, 307, 323, 337
High Courts29 Sept 2005
Sajad Mehmood Vs State and Others
Jammu And Kashmir High Court · (2005) JKJ 594 Supp
Constitution of India, 1950 — Article 22Pubilc Safety Act, 1978 — Section 13, 8
High Courts28 Sept 2005Allowed
State Vs Ram Rattan
Jammu And Kashmir High Court · (2006) 1 JKJ 130
Criminal Procedure Code, 1973 (CrPC) — Section 133, 161, 173, 251, 252Land Revenue Act — Section 133Ranbir Penal Code, 1989 — Section 147, 188, 447, 447A
High Courts28 Sept 2005
Sonia Kumari Vs Karan Chand
Jammu And Kashmir High Court · (2005) JKJ 249 Supp
Jammu and Kashmir Civil Procedure Code, 1977 — Section 24