High Courts04 Aug 2005
Kamlesh Devi and Ors. Vs Oriental Insurance Co.Ltd.& Anr.
Jammu And Kashmir High Court · (2005) JKJ 301 Supp
Jammu and Kashmir Civil Procedure Code, 1977 — Order 32, 7Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 431 of 610
High Courts04 Aug 2005Dismissed
Hem Raj Vs State
Jammu And Kashmir High Court · (2006) 1 JKJ 68
Criminal Procedure Code, 1973 (CrPC) — Section 435(4), 540Ranbir Penal Code, 1989 — Section 302
High Courts04 Aug 2005
Excise Commissioner Vs Hilal Ahmed and Another
Jammu And Kashmir High Court · (2006) 1 JKJ 71
Criminal Procedure Code, 1973 (CrPC) — Section 167(1), 167(2), 173, 437(1)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 19, 2, 24, 27A
High Courts04 Aug 2005
Ram Lal Vs State
Jammu And Kashmir High Court · (2005) JKJ 209 Supp : (2006) SriLJ 86 : (2006) 1 SriLJ 86
Jammu and Kashmir Consumer Protection Act, 1987 — Section 154, 161
High Courts03 Aug 2005Dismissed
Swaran Devi and Others Vs Smt. Sita Devi
Jammu And Kashmir High Court · (2006) 1 JKJ 55
Administrative Tribunals Act, 1995 — Section 21, 21(3)
High Courts03 Aug 2005
Mushtaq Ahmad Khateeb Vs Suman Lata Baghat and Others
Jammu And Kashmir High Court · (2010) 4 JKJ 358
Contempt of Courts Act, 1971 — Section 2(b)
High Courts02 Aug 2005
Mohammad Rashid-ud-Din Vs State of J&K and others
Jammu And Kashmir High Court · (2005) 2 SriLJ 783 : (2005) SriLJ 783
Jammu and Kashmir Consumer Protection Act, 1987 — Section 251A
High Courts02 Aug 2005Dismissed
Mohd. Rashid-ud-Din Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2010) 4 JKJ 259
Criminal Procedure Code, 1973 (CrPC) — Section 561APrevention of Corruption Act, 1988 — Section 5(1)(d)
High Courts02 Aug 2005
Abdul Rahman Wani Vs State through P/S Kargil
Jammu And Kashmir High Court · (2005) JKJ 166 Supp : (2005) 2 SriLJ 765 : (2005) SriLJ 765
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 540
High Courts29 Jul 2005
Azeem Ahmad Vs State and others
Jammu And Kashmir High Court · (2005) JKJ 512 Supp : (2006) SriLJ 133 : (2006) 1 SriLJ 133
Jammu and Kashmir (Compassionate Appointment) Rules, 1994 — Rule 2, 3
High Courts29 Jul 2005Dismissed
Ab. Rehman Mir and Others Vs Arshad Renzoo and Others
Jammu And Kashmir High Court · (2006) 1 JKJ 5
General Clauses Act, 1897 — Section 21
High Courts28 Jul 2005
Associated Company Ltd. Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2006) 3 JKJ 602
Income Tax Act, 1961 — Section 147Jammu and Kashmir General Sales Tax Act, 1962 — Section 10, 12, 7(8), 8B
High Courts27 Jul 2005
Collector, Land Acquisition Thein Dam Project Vs Geeto Devi
Jammu And Kashmir High Court · (2005) JKJ 537 Supp : (2005) JKJ 519 Supp
Land Acquisition Act, 1990 — Section 52
High Courts27 Jul 2005Dismissed
IVRCL and SEW-JV Vs State of J. and K. and Others
Jammu And Kashmir High Court · AIR 2006 J&K 39 : (2006) 1 CTLJ 364 : (2005) 3 JKJ 617
Constitution of India, 1950 — Article 226
High Courts25 Jul 2005
Habib-ul-lah Dar Vs Chairman and Others
Jammu And Kashmir High Court · (2006) 1 JKJ 205 : (2005) 2 SriLJ 757 : (2005) SriLJ 757
Constitution of India, 1950 — Article 226
High Courts25 Jul 2005Dismissed
Rohit Dhawan Vs State
Jammu And Kashmir High Court · (2006) CriLJ 944 : (2006) 3 JKJ 637
Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 162, 173(2), 173(8)Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(1), 5(2)Ranbir Penal Code, 1989 — Section 120B, 420
High Courts25 Jul 2005
Farooq Ahmad Kuchay Vs State of J&K and Others
Jammu And Kashmir High Court · (2005) JKJ 22 Supp
Constitution of India, 1950 — Article 226
High Courts25 Jul 2005Allowed
Ghulam Hassan Dar Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 07 J&K CK 0010
Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts25 Jul 2005
Ghulam Mohi-ud-din Zargar Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2005) JKJ 8 Supp
Constitution of India, 1950 — Article 226
High Courts25 Jul 2005Allowed
Mohd. Baqir Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2010) 3 JKJ 124