High Courts01 Feb 2005Dismissed
S.B.I. Vs Pritam Singh and Others
Jammu And Kashmir High Court · (2006) 2 BC 54 : (2010) 4 JKJ 862
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 438 of 610
High Courts12 Jan 2005
Banarsi Dass Vs State of J & K
Jammu And Kashmir High Court · (2006) 1 JKJ 587
Ranbir Penal Code, 1989 — Section 25, 304, 4
High Courts12 Jan 2005
Bhadur Singh Vs State of J & K
Jammu And Kashmir High Court · (2006) 1 JKJ 531 : (2006) KashLJ 65
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 540Jammu and Kashmir Evidence Act, 1977 — Section 114BRanbir Penal Code, 1989 — Section 375, 376
High Courts12 Jan 2005
Yashpal Kapoor Vs Gandotra Finance Corporation
Jammu And Kashmir High Court · (2006) 1 JKJ 573
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 253(2), 435
High Courts01 Jan 2005
Dharmo Devi Vs Moorti Shivji Maharaj
Jammu And Kashmir High Court · (2005) 2 SriLJ 352 : (2000) SriLJ 352
Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11Jammu and Kashmir Transfer of Property Act, 1977 — Section 111Trusts Act, 1882 — Section 4
High Courts01 Jan 2005
State of J&K and Others Vs Ved Singh
Jammu And Kashmir High Court · (2005) KashLJ 232
Constitution of India, 1950 — Article 226
High Courts01 Jan 2005
Yog Raj Sudan Vs State of J & K
Jammu And Kashmir High Court · (2005) KashLJ 599
Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2)
High Courts01 Jan 2005
Halima Begum Vs Bal Krishan Koul
Jammu And Kashmir High Court · (2005) KashLJ 579
Jammu and Kashmir Civil Procedure Code, 1977 — Section 144Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 26(6)
High Courts01 Jan 2005
Ashok Kumar Vs State of J & K
Jammu And Kashmir High Court · (2005) 3 JKJ 527 : (2005) KashLJ 538
Ranbir Penal Code, 1989 — Section 376, 377, 511
High Courts01 Jan 2005
Irfan Rasool Gadda & Ors.; 2.Dr.Sanjeev Bhardwaj & Ors.; 3.Dr.Ibrar Bashir Sherzi & Ors. Vs State of J&K & others; 2.State Through Pub.Ser.Com.; 3.State Through H & M Deptt.
Jammu And Kashmir High Court · (2005) KashLJ 446
Constitution of India, 1950 — Article 14, 226
High Courts01 Jan 2005
Karanjit Singh Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2005) KashLJ 106
Jammu and Kashmir Evidence Act, 1977 — Section 45Ranbir Penal Code, 1989 — Section 302
High Courts24 Dec 2004Allowed
Mst. Raja Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 2 JKJ 200
Constitution of India, 1950 — Article 21, 22, 226Constitution of Jammu and Kashmir, 1956 — Section 103Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts24 Dec 2004Allowed
Abdul Ahad Rather Vs State of Jammu & Kashmir and Another
Jammu And Kashmir High Court · (2005) 2 JKJ 306
Arms Act, 1959 — Section 25, 7Jammu and Kashmir Public Safety Act, 1978 — Section 13, 2, 8Ranbir Penal Code, 1989 — Section 120, 149, 302, 307
High Courts23 Dec 2004
Tilak Raj Thakur and Others Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 1 JKJ 615
Constitution of India, 1950 — Article 226
High Courts23 Dec 2004Dismissed
National Insurance Co. Ltd. and Another Vs Daizy Handoo and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 170
Motor Vehicles Act, 1988 — Section 149(1), 149(2), 170, 173
High Courts23 Dec 2004
National Insurance Company Ltd. Vs Abdul Rashid Malik and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 118
Motor Vehicles Act, 1988 — Section 149(2), 149(7), 168(3), 173, 174
High Courts21 Dec 2004
State of Jammu & Kashmir and Others Vs Vikas Jandial and Others
Jammu And Kashmir High Court · (2005) 2 JKJ 451
Constitution of India, 1950 — Article 14, 19(1), 47Jammu and Kashmir Excise Rules — Rule 15
High Courts17 Dec 2004
Niranjan Paul Singh Chouhan [Brig.] Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2005) 1 JKJ 632
Army Act, 1950 — Section 122, 16A, 19Army Rules, 1954 — Rule 14, 16A, 179Defence Service Army Regulations, 1987 — Regulation 67, 68, 76
High Courts16 Dec 2004
Bishan Dass and Others Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2005) 1 JKJ 489
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 175, 342Ranbir Penal Code, 1989 — Section 299, 300, 302, 304, 34
High Courts16 Dec 2004Dismissed
Ranvijay Chand and Another Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 1 JKJ 236
Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103Jammu and Kashmir Electricity Act, 1997 — Section 18