High Courts15 Apr 2005Allowed
Ved Parkash and Another Vs Punchi Ram
Jammu And Kashmir High Court · (2010) 4 JKJ 409
Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 39(2)(g)
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 435 of 610
High Courts11 Apr 2005Allowed
University of Jammu and Another Vs Janshruti Mehta and Another
Jammu And Kashmir High Court · (2005) 04 J&K CK 0013
High Courts08 Apr 2005
Mohd.Akbar and Ors. Vs State
Jammu And Kashmir High Court · (2005) JKJ 583 Supp
Ranbir Penal Code, 1989 — Section 302, 304(2)
High Courts07 Apr 2005
Omkar Singh; State Vs State of Jammu and Kashmir; Onkar Singh and another
Jammu And Kashmir High Court · (2005) JKJ 564 Supp : (2006) 1 SriLJ 168 : (2006) SriLJ 168
Evidence Act, 1872 — Section 27, 3
High Courts04 Apr 2005
Nazir Ahmad Magray Vs State and Others
Jammu And Kashmir High Court · (2010) 3 JKJ 820
High Courts01 Apr 2005Allowed
Charanjit Singh Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 155
Constitution of India, 1950 — Article 14, 16, 226Constitution of Jammu and Kashmir, 1956 — Section 103, 124Jammu and Kashmir (Compassionate Appointment) Rules, 1994 — Rule 2, 3, 3(1), 4, 5(3)
High Courts30 Mar 2005Allowed
Javed Ahmad Langoo Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 370
High Courts29 Mar 2005Allowed
Mohammad Hussain Avan Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 400
Arms Act, 1959 — Section 25, 7Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts29 Mar 2005
Ab. Rashid Jogger Vs State of Jammu & Kashmir and Another
Jammu And Kashmir High Court · (2010) 4 JKJ 426
Jammu and Kashmir Public Safety Act, 1978 — Section 8(4)
High Courts28 Mar 2005
Javed Ahmed Langoo Vs State of J.& K.and others
Jammu And Kashmir High Court · (2006) 1 SLR 725
Constitution of India, 1950 — Article 16, 226Constitution of Jammu and Kashmir, 1956 — Section 124
High Courts28 Mar 2005Allowed
Devkinandan alias Pandey Vs State
Jammu And Kashmir High Court · (2005) 2 JKJ 475
Criminal Procedure Code, 1973 (CrPC) — Section 174, 342, 374Ranbir Penal Code, 1989 — Section 302
High Courts24 Mar 2005Dismissed
Sanjay Kumar Sharma Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2005) 2 JKJ 375
Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103Pension Regulations for Army, 1961 — Regulation 173, 189, 53
High Courts24 Mar 2005
Collector Land Acquisition Vs Mahinder Kumar and Another
Jammu And Kashmir High Court · (2005) 2 JKJ 592
Land Acquisition Act, 1990 — Section 18, 4(1), 6
High Courts24 Mar 2005Dismissed
State Vs Mohd. Aslam and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 1
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 251Government Act, 1320 — Section 2Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2)
High Courts24 Mar 2005Dismissed
Anil Khajuria Vs Shri Avinash Chander and Twelve Ors.
Jammu And Kashmir High Court · (2005) 2 JKJ 501
Jammu and Kashmir Civil Procedure Code, 1977 — Section 11
High Courts24 Mar 2005
Yog Raj Sudan and Kuldeep Singh Jasrotia Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2005) 2 JKJ 491
Criminal Procedure Code, 1973 (CrPC) — Section 342Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(1), 5(2)Penal Code, 1860 (IPC) — Section 409
High Courts24 Mar 2005Dismissed
Sudhir Singh and Another Vs State of Jammu & Kashmir and Another
Jammu And Kashmir High Court · (2005) 2 JKJ 421
Constitution of India, 1950 — Article 14, 16
High Courts24 Mar 2005Allowed
Abdul Rehman Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2006) 1 JKJ 1
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 561ARanbir Penal Code, 1989 — Section 302, 34
High Courts24 Mar 2005Dismissed
Santosh Raj Vs State
Jammu And Kashmir High Court · (2005) 2 JKJ 381
Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(1), 5(2)Ranbir Penal Code, 1989 — Section 409
High Courts24 Mar 2005
Ghulam Mohd Matta and Another Vs State and Others
Jammu And Kashmir High Court · (2006) 3 JKJ 552
Constitution of India, 1950 — Article 14, 31, 31(2), 31(5), 31AJammu and Kashmir Land Acquisition Act, 1990 — Section 35Land Acquisition (Amendment and Validation) Act, 1967 — Section 4(3)