High Courts21 Jul 2005
Th. Ashwani Singh Vs Jeet Lal Gupta
Jammu And Kashmir High Court · (2006) 1 JKJ 64
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)Ranbir Penal Code, 1989 — Section 19
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 432 of 610
High Courts20 Jul 2005
Kunj Lal Vs Union of India and others
Jammu And Kashmir High Court · (2005) JKJ 608 Supp : (2006) 1 SriLJ 116
Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 1
High Courts19 Jul 2005Allowed
Manohar Lal Vs State
Jammu And Kashmir High Court · (2006) CriLJ 1029
Criminal Procedure Code, 1973 (CrPC) — Section 342Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2)Ranbir Penal Code, 1989 — Section 161
High Courts19 Jul 2005Allowed
UCO Bank Vs Jawahar Rice and General Mills and Others
Jammu And Kashmir High Court · AIR 2006 J&K 57 : (2006) 1 JKJ 256
Jammu and Kashmir Civil Procedure Code, 1977 — Order 22 Rule 1, Order 22 Rule 10A, Order 22 Rule 4Jammu and Kashmir Contract Act, 1977 — Section 37Limitation (Amendment) Act, 1995 — Section 5
High Courts19 Jul 2005
M.P.Gupta Vs State and Ors.
Jammu And Kashmir High Court · (2005) JKJ 470 Supp
Civil Services Regulations, 1956 — Article 168A, 168D(1)Revised Leave Rules, 1979 — Rule 37(2)(v)
High Courts19 Jul 2005Dismissed
The Jammu Teh. Co-op. Marketing Society Vs National Agricultural Co-op. Marketing Fedn. and Another
Jammu And Kashmir High Court · AIR 2006 J&K 45
Specific Relief Act, 1963 — Section 24
High Courts15 Jul 2005
State Vs Ajit Kumar
Jammu And Kashmir High Court · (2006) CriLJ 930 : (2006) 1 JKJ 90
Constitution of India, 1950 — Article 21Jammu and Kashmir Criminal Procedure Code, 1989 — Section 435(4), 540, 561ARanbir Penal Code, 1989 — Section 419, 420, 468
High Courts12 Jul 2005
Goutam Singh Jasrotia Vs State of J&K and others
Jammu And Kashmir High Court · (2005) JKJ 465 Supp : (2006) SriLJ 119 : (2006) 1 SriLJ 119
Jammu and Kashmir (Compassionate Appointment) Rules, 1994 — Rule 4(1)
High Courts06 Jul 2005
Ghulam Hassan Wani Vs Bashir Ahmad Wani
Jammu And Kashmir High Court · (2005) JKJ 1 Supp : (2005) 2 SriLJ 510 : (2005) SriLJ 510
Jammu and Kashmir Civil Procedure Code, 1977 — Order 22 Rule 2, Order 22 Rule 4, Order 22 Rule 5
High Courts05 Jul 2005Allowed
Habib Ullah Dar Vs Chairman and Others
Jammu And Kashmir High Court · (2006) 1 JKJ 205 : (2006) 2 LLJ 237
Jammu and Kashmir State Road Transport Corporation Employees Service Regulations, 1979 — Regulation 32, 145, 148, 151
High Courts10 Jun 2005
Showkat Ali Zargar, Dr. Vs State and others
Jammu And Kashmir High Court · (2005) JKJ 169 Supp : (2006) SriLJ 312 : (2006) 1 SriLJ 312
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 33, 34Constitution of Jammu and Kashmir, 1956 — Section 126(1)
High Courts10 Jun 2005
Shabir Ahmed Nath Vs State and others
Jammu And Kashmir High Court · (2005) JKJ 423 Supp : (2006) 1 SriLJ 220 : (2006) SriLJ 220
Constitution of India, 1950 — Article 16, 311
High Courts10 Jun 2005Allowed
Bansi Lal Sharma Vs State and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 223
Jammu and Kashmir Civil Service Regulations, 1956 — Article 113, 163
High Courts10 Jun 2005
All J and K Civil Engg. Graduates and Others Vs State and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 236
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 16
High Courts10 Jun 2005
Hassan Bhat Vs Rehati
Jammu And Kashmir High Court · (2005) JKJ 375 Supp
Jammu and Kashmir Civil Procedure Code, 1977 — Section 96
High Courts09 Jun 2005Dismissed
State of J. and K. Vs Jalal-Ud-Din Ganai
Jammu And Kashmir High Court · (2006) CriLJ 1054 : (2010) 3 JKJ 438
Penal Code, 1860 (IPC) — Section 471Ranbir Penal Code, 1989 — Section 201, 420, 461, 467, 471
High Courts09 Jun 2005
Ghulam Hassan Bhat and others Vs State of J&K and others
Jammu And Kashmir High Court · (2006) 3 JKJ 307 : (2005) SriLJ 681 : (2005) 2 SriLJ 681
High Courts08 Jun 2005
Rajinder Kumar Gupta Vs State of J&K and others
Jammu And Kashmir High Court · (2005) JKJ 199 Supp : (2006) 1 SriLJ 368 : (2006) SriLJ 368
High Courts07 Jun 2005
Prem Chand, Ex-Sepoy Vs Union of India & Others
Jammu And Kashmir High Court · (2005) JKJ 650 Supp
Pension Regulations for Army, 1961 — Regulation 173, 173A
High Courts06 Jun 2005
Vinod Gupta [Dr.] Vs State and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 333
Civil Procedure Code, 1908 (CPC) — Section 2(17)Constitution of India, 1950 — Article 226Indian Medical Council Act, 1956 — Section 13(3)