High Courts04 Jun 2005
Rajinder Singh Hundai Vs Union of India and others
Jammu And Kashmir High Court · (2005) JKJ 312 Supp : (2005) 2 SriLJ 515 : (2005) SriLJ 515
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 433 of 610
High Courts02 Jun 2005
Anil Kumar Vs Mohd.Shafi Hajam and ors.
Jammu And Kashmir High Court · (2006) KashLJ 62
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 24
High Courts02 Jun 2005
Jagat Pal Cheema Vs Cantonment Board, Jammu & Ors
Jammu And Kashmir High Court · (2006) KashLJ 247
Cantonments Act, 1924 — Section 43, 51, 52
High Courts31 May 2005
Mohd.Bashir & ors Vs State of J & K
Jammu And Kashmir High Court · (2006) KashLJ 158
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 197, 435, 439
High Courts31 May 2005Dismissed
J.P. Industries Ltd. Vs Mohan Lal and Others
Jammu And Kashmir High Court · (2005) 05 J&K CK 0016
Workmens Compensation Act, 1923 — Section 3
High Courts28 May 2005
Tasneem Gowhar Dr. Vs State and others
Jammu And Kashmir High Court · (2005) JKJ 183 Supp : (2005) 2 SriLJ 633 : (2005) SriLJ 633
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 33Civil Services Regulations, 1956 — Article 113, 128Jammu and Kashmir Leave Rules, 1979 — Rule 25
High Courts27 May 2005
Dr. Jyotsana Lamba Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 137
Indian Medical Council Act, 1956 — Section 13, 3
High Courts27 May 2005
Dr. Irfan Rasool Gadda and Others Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 270
Constitution of India, 1950 — Article 14, 16, 309Constitution of Jammu and Kashmir, 1956 — Section 122Jammu and Kashmir Medical Education (Gazetted) Service Recruitment Rules, 1979 — Rule 8
High Courts26 May 2005
Mohammad Ishaq Malik Vs State of J&K and Ors.
Jammu And Kashmir High Court · (2005) JKJ 555 Supp
Constitution of India, 1950 — Article 311
High Courts26 May 2005
Abdul Razak Ganaie Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 05 J&K CK 0011
Constitution of India, 1950 — Article 226Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 14, 46, 49B, 6, 8
High Courts26 May 2005
Ghulam Rasool Magray Vs State of J&K and Others
Jammu And Kashmir High Court · (2005) JKJ 348 Supp : (2006) 2 SLR 542
Civil Services Regulations, 1956 — Article 226(2)Constitution of India, 1950 — Article 226
High Courts25 May 2005Dismissed
State of Jammu & Kashmir Vs Sh. Mustaq Ahmad and Others
Jammu And Kashmir High Court · (2006) 1 JKJ 43
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 51, 53Land Acquisition Act, 1990 — Section 11, 12(2), 18, 3, 30
High Courts20 May 2005
Mahmooda Nazki Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 05 J&K CK 0012
Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 18Jammu and Kashmir Education (Gazetted) College Service Recruitment Rules, 2004 — Rule 2, 5
High Courts20 May 2005
Riyaz-ud-Din Shah and Ors. Vs State of J&K and Ors.
Jammu And Kashmir High Court · (2005) JKJ 571 Supp
Constitution of India, 1950 — Article 311Constitution of Jammu and Kashmir, 1956 — Section 126(2)(c)
High Courts20 May 2005
Sangeeta Kanwal Vs Bharat Sanchar Nigam Limited
Jammu And Kashmir High Court · (2005) 2 JKJ 371
Constitution of India, 1950 — Article 142
High Courts20 May 2005
Javid Mashood Fazli; Mohd.Yousuf Dar; Mohd.Ayub Dr.; Gh.Nabi Shah; Tariq Ahmed Hakeem Vs State and Others
Jammu And Kashmir High Court · (2005) JKJ 278 Supp : (2005) SriLJ 644 : (2005) 2 SriLJ 644
Constitution of India, 1950 — Article 226, 311(2)(c)
High Courts18 May 2005
Krishan Kumar Vs State and Ors.
Jammu And Kashmir High Court · (2005) JKJ 655 Supp
Constitution of India, 1950 — Article 226
High Courts18 May 2005
Kuldeep Kumar and ors. Vs State and Ors.
Jammu And Kashmir High Court · (2005) JKJ 89 Supp : (2005) JKJ 79 Supp
Constitution of India, 1950 — Article 226
High Courts18 May 2005Dismissed
Anil Kumar and Others Vs Arun Parkash and Others
Jammu And Kashmir High Court · AIR 2006 J&K 15 : (2005) 2 JKJ 541
Azad Jammu and Kashmir Right of Prior Purchase Act, 1993 — Section 13, 14, 29Jammu and Kashmir Limitation Act, 1995 — Article 10, 10, 11, 12, 13
High Courts16 May 2005Allowed
Manzoor Ahmad Dar Vs State and Others
Jammu And Kashmir High Court · (2007) 3 JKJ 129
Arms Act, 1959 — Section 25, 7Constitution of India, 1950 — Article 22