High Courts10 May 2005
All Naqi Vs State and Ors.
Jammu And Kashmir High Court · (2005) JKJ 112 Supp
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 30, 35Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 434 of 610
High Courts10 May 2005
State of J&K and Others Vs Rasool Rather
Jammu And Kashmir High Court · (2005) 2 SriLJ 335
Jammu and Kashmir Letters Patent — Clause 12Jammu and Kashmir Limitation Act, 1995 — Section 5
High Courts09 May 2005Dismissed
Haji Gh. Mohammad Bhat and Others Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (2005) 05 J&K CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 156(2), 178, 190, 195, 251Ranbir Penal Code, 1989 — Section 120B, 385, 420
High Courts09 May 2005Allowed
Mehjabeen Simon and Another Vs Fayaz Ahmad Simon and Others
Jammu And Kashmir High Court · AIR 2006 J&K 105
Civil Procedure Code, 1908 (CPC) — Section 151Limitation Act, 1963 — Section 5Provincial Insolvency Act, 1920 — Section 4, 5
High Courts09 May 2005Allowed
Gh. Hassan Khan and Others Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2010) 3 JKJ 937
High Courts06 May 2005
Bawa Ram and Company Vs Union of India (UOI)
Jammu And Kashmir High Court · (2006) 3 ARBLR 318
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 20, 39
High Courts05 May 2005Dismissed
Surinder Mohan Aggarwal Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2006) 2 BC 105
Civil Procedure Code, 1908 (CPC) — Section 20
High Courts03 May 2005Dismissed
M.A. Wani (Prof.) Vs SKIMS, Srinagar
Jammu And Kashmir High Court · (2010) 3 JKJ 924
High Courts02 May 2005Dismissed
Sanjay Arora and Another Vs State of J. and K.
Jammu And Kashmir High Court · (2006) CriLJ 54 : (2006) 1 JKJ 94
Arms Act, 1959 — Section 27, 4Criminal Procedure Code, 1973 (CrPC) — Section 342, 374Ranbir Penal Code, 1989 — Section 302, 324, 334, 34
High Courts28 Apr 2005Dismissed
National Insurance Company Vs Abdul Qayoom Dar and Others
Jammu And Kashmir High Court · (2006) 1 JKJ 7
Central Motor Vehicles Rules, 1989 — Rule 324Motor Vehicles Act, 1988 — Section 149, 149(2), 166, 170, 2(21)
High Courts27 Apr 2005
Premu; State Vs State; Premu
Jammu And Kashmir High Court · (2005) JKJ 674 Supp : (2006) SriLJ 355 : (2006) 1 SriLJ 355
Jammu and Kashmir Evidence Act, 1977 — Section 3Ranbir Penal Code, 1989 — Section 376
High Courts27 Apr 2005
Collector, Land Acquisition Vs Mohan Lal
Jammu And Kashmir High Court · (2005) JKJ 156 Supp
Land Acquisition Act, 1990 — Section 11, 18, 35
High Courts27 Apr 2005
State Vs Mohd Anwar and Others
Jammu And Kashmir High Court · (2005) 2 JKJ 534
Arms Act, 1959 — Section 25, 26, 27, 6, 7Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 173, 344, 378(3)Prevention of Terrorism Act, 2002 — Section 2, 3, 34, 34(1), 49
High Courts27 Apr 2005Allowed
Jahan Ara Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2006) 1 JKJ 106
Jammu and Kashmir Reservation Rules, 1994 — Rule 22, 23, 24, 25, 25A
High Courts27 Apr 2005
National Insurance Company Ltd. Vs Abdul Ahat and Others
Jammu And Kashmir High Court · (2005) 3 ACC 809
High Courts26 Apr 2005
Abdul Majid Makroo Vs State of J&K and others
Jammu And Kashmir High Court · (2005) JKJ 109 Supp : (2006) SriLJ 123 : (2006) 1 SriLJ 123
Constitution of India, 1950 — Article 22(5)
High Courts16 Apr 2005
Union of India (UOI) and Another Vs Mst. Shaha and Others
Jammu And Kashmir High Court · (2005) 04 J&K CK 0014
Motor Vehicles Act, 1988 — Section 166
High Courts16 Apr 2005Dismissed
Jaidev Sethi Vs Maharaj Krishan Sethi
Jammu And Kashmir High Court · AIR 2006 J&K 1
Court Fees Act, 1870 — Article 17, 7
High Courts16 Apr 2005Dismissed
Abdul Rehman Nath Vs J and K Bank and Another
Jammu And Kashmir High Court · AIR 2006 J&K 68 : (2006) 3 JKJ 489
Jammu and Kashmir Civil Procedure Code, 1977 — Order 14
High Courts16 Apr 2005
Union of India through Defence Estates Officer Kashmir Circle, Srinagar Vs Zamindaran Sonwar Srinagar (Kashmir)
Jammu And Kashmir High Court · (2005) JKJ 243 Supp : (2005) SriLJ 611 : (2005) 2 SriLJ 611