High Courts22 Aug 2005Dismissed
Food Corp. of India Vs Krishan Kumar
Jammu And Kashmir High Court · (2006) 1 JKJ 59
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 5Limitation (Amendment) Act, 1995 — Section 5
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 430 of 610
High Courts12 Aug 2005
Kumar Verma Vs State and other
Jammu And Kashmir High Court · (2005) JKJ 736 Supp : (2005) 2 SriLJ 674 : (2005) SriLJ 673
Jammu and Kashmir Migrant Immovable Property Preservation, Protection and Restraint on Distress Sales) Act, 1997 — Section 4, 7
High Courts12 Aug 2005
Ghulam Rasool Khan Vs Ghulam Hassan and Ors.
Jammu And Kashmir High Court · (2005) JKJ 42 Supp
Jammu and Kashmir Civil Procedure Code, 1977 — Section 100, 11Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 12(4)Jammu and Kashmir Transfer of Property Act, 1977 — Section 114
High Courts12 Aug 2005Dismissed
Power Grid Corporation of India Vs Lassi and Others
Jammu And Kashmir High Court · (2006) 1 JKJ 114
Land Acquisition Act, 1990 — Section 11, 18, 4, 4(1), 6
High Courts12 Aug 2005Dismissed
Mohammad Araf Qazi and Another Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 08 J&K CK 0017
High Courts12 Aug 2005
Ab.Rashid Ganaie & Others Vs State and Others
Jammu And Kashmir High Court · (2005) JKJ 496 Supp
Constitution of India, 1950 — Article 226
High Courts12 Aug 2005Dismissed
Dharam Paul Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2006) 3 JKJ 542
Criminal Procedure Code, 1973 (CrPC) — Section 342Prevention of Corruption Act, 1988 — Section 4, 5(2)Ranbir Penal Code, 1989 — Section 161
High Courts12 Aug 2005Dismissed
Mohd. Maqbool Mir Vs State and Others
Jammu And Kashmir High Court · (2010) 3 JKJ 902
High Courts11 Aug 2005
Dar Builders Vs Chief Engineer and Anr.
Jammu And Kashmir High Court · (2005) JKJ 502 Supp
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 39
High Courts11 Aug 2005
Javed Ahmad Wani Vs State
Jammu And Kashmir High Court · (2005) JKJ 488 Supp
Jammu and Kashmir Evidence Act, 1977 — Section 32Ranbir Penal Code, 1989 — Section 302
High Courts11 Aug 2005Dismissed
Kehar Singh Vs CBI
Jammu And Kashmir High Court · (2010) 4 JKJ 253
Criminal Procedure Code, 1973 (CrPC) — Section 561A
High Courts11 Aug 2005
Zaffarullah Bhat and others Vs State of J&K and others
Jammu And Kashmir High Court · (2005) JKJ 443 Supp : (2006) 1 SriLJ 333 : (2006) SriLJ 333
Constitution of India, 1950 — Article 141, 15, 32, 39(d)Jammu and Kashmir Accounts Service Rules, 1972 — Rule 5
High Courts10 Aug 2005Allowed
Vaishno Flour Mills Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · AIR 2006 J&K 48 : (2006) 3 JKJ 627
Constitution of India, 1950 — Article 14
High Courts10 Aug 2005Allowed
Hans Raj Vs State
Jammu And Kashmir High Court · (2006) CriLJ 896
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 342Ranbir Penal Code, 1989 — Section 341, 376
High Courts08 Aug 2005
Miss Harleen Singh Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2006) 3 JKJ 568
Constitution of Jammu and Kashmir, 1956 — Article 14Jammu and Kashmir Certification of Outstanding Proficiency in Sports Rules, 1996 — Rule 12, 2(A), 22, 23Jammu and Kashmir Reservation Act, 2004 — Section 124, 23, 24, 24(2), 9
High Courts05 Aug 2005
Ashok Kumar Jain Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2005) JKJ 116 Supp
Constitution of India, 1950 — Article 309Jammu and Kashmir Cooperative Societies Service Rules, 1988 — Rule 13(4)
High Courts05 Aug 2005
Nazir Ahmad Khan Vs State and Ors.
Jammu And Kashmir High Court · (2005) JKJ 619 Supp
Constitution of India, 1950 — Article 299, 300
High Courts05 Aug 2005
Mohd.Ismail Mir Vs Union of India
Jammu And Kashmir High Court · (2005) JKJ 623 Supp : (2005) JKJ 613 Supp : (2005) 2 SriLJ 774
High Courts04 Aug 2005
State of J. and K. Vs Dev Raj and Others
Jammu And Kashmir High Court · (2006) CriLJ 1005 : (2006) 1 JKJ 78
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 161, 173(2), 227, 228, 268Penal Code, 1860 (IPC) — Section 302, 342Ranbir Penal Code, 1989 — Section 201, 279, 302, 304, 304II
High Courts04 Aug 2005
Jarnail Singh Vs State
Jammu And Kashmir High Court · (2005) JKJ 528 Supp : (2006) 1 SriLJ 92 : (2006) SriLJ 92
Civil Services Regulations, 1956 — Article 168A, 168C, 168D