COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,196 judgments · page 439 of 610

High Courts14 Dec 2004Dismissed

Ashok Kumar Jain Vs State and Others

Jammu And Kashmir High Court · (2005) 1 JKJ 450

Jammu and Kashmir Cooperative Societies Act, 1960 — Section 124Jammu and Kashmir Cooperative Societies Service Rules, 1988 — Rule 13(4)Jammu and Kashmir Cooperative Supply and Marketing Federation Service Rules, 1975 — Rule 2.12

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High Courts08 Dec 2004Dismissed

Sham Lal and Another Vs State of Jammu & Kashmir and Others

Jammu And Kashmir High Court · (2005) 1 JKJ 1

Constitution of India, 1950 — Article 14, 16

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High Courts07 Dec 2004

Anjuman-i-Ahli Sunnat Wal Jamat Kargil Vs State and Others

Jammu And Kashmir High Court · (2005) 2 JKJ 470

Ladakh Autonomous Hill Development Council Act, 1997 — Section 4(2)

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High Courts06 Dec 2004

Sajid Ali Vs State of J&K and Ors.

Jammu And Kashmir High Court · (2005) JKJ 72 Supp

Constitution of India, 1950 — Article 22(5)Pubilc Safety Act, 1978 — Section 8

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High Courts06 Dec 2004

Zafar Iqbal Vs State Jammu and Kashmir and Ors.

Jammu And Kashmir High Court · (2005) JKJ 68 Supp

Constitution of India, 1950 — Article 22(5)Pubilc Safety Act, 1978 — Section 13, 8

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High Courts06 Dec 2004

Muskeen Ali Vs State Jammu and Kashmir and Ors.

Jammu And Kashmir High Court · (2005) JKJ 79 Supp

Pubilc Safety Act, 1978 — Section 8

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High Courts06 Dec 2004Dismissed

People's Union for Civil Liberties Vs State of Jammu & Kashmir

Jammu And Kashmir High Court · (2004) 12 J&K CK 0001

Jammu and Kashmir Public Safety Act, 1978 — Section 8(1)

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High Courts02 Dec 2004Dismissed

Smt. Anjali Koul Vs Sanjay Koul

Jammu And Kashmir High Court · (2005) 2 DMC 848 : (2005) 1 JKJ 12

Jammu and Kashmir Hindu Marriage Act, 1980 — Section 16

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High Courts30 Nov 2004

Mohd.Hussain Wani Vs State of J&K & Ors.

Jammu And Kashmir High Court · (2010) 4 JKJ 434

Jammu and Kashmir Public Safety Act, 1978 — Section 13

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High Courts29 Nov 2004

Karam Chand Thappar Vs Manzoor Ahmad

Jammu And Kashmir High Court · (2005) 1 JKJ 567

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 6, Order 9 Rule 7

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High Courts29 Nov 2004Allowed

Yaqoob Laway and Others Vs Gulla and Another

Jammu And Kashmir High Court · (2005) 3 JKJ 122

Evidence Act, 1872 — Section 50Penal Code, 1860 (IPC) — Section 494, 495, 497, 498Sri Pratap Jammu and Kashmir Laws Consolidation Act, 1977 — Section 4

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High Courts24 Nov 2004

Subash Chand Vs National Bank for Agriculture and Another

Jammu And Kashmir High Court · (2005) 1 JKJ 294

Constitution of India, 1950 — Article 226National Bank for Agriculture and Rural Development (Staff) Rules 1982 — Rule 26, 28, 34, 38, 47

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High Courts23 Nov 2004

Khatoon Magray and Others Vs Subhan Magray and Others

Jammu And Kashmir High Court · (2005) 2 JKJ 210

Jammu and Kashmir Civil Procedure Code, 1977 — Order 41 Rule 31

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High Courts16 Nov 2004

Mushtaq Ahmad Dar and Another Vs Ali Mohd. Rather

Jammu And Kashmir High Court · (2005) 1 JKJ 434

Civil Procedure Code, 1908 (CPC) — Section 151

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High Courts10 Nov 2004

Ghulam Mohd. Shah Vs Mohd. Shafi and Another

Jammu And Kashmir High Court · (2006) 3 JKJ 558

Criminal Procedure Code, 1973 (CrPC) — Section 516

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High Courts07 Nov 2004

Abdul Rashid Shah and Others Vs State and Others

Jammu And Kashmir High Court · (2005) JKJ 687 Supp : (2004) SriLJ 711

Constitution of India, 1950 — Article 226

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High Courts05 Nov 2004Allowed

Andre Pothoun Vs State

Jammu And Kashmir High Court · (2005) 1 JKJ 263

Criminal Procedure Code, 1973 (CrPC) — Section 561AJammu and Kashmir Motor Transport Workers Rules, 1972 — Rule 39Motor Transport Workers Act, 1961 — Section 2, 24(1)

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High Courts03 Nov 2004Allowed

Laxman Dass Vs Union of India (UOI) and Others

Jammu And Kashmir High Court · (2005) 1 JKJ 61

Central Reserve Police Force Rules, 1955 — Rule 27Ranbir Penal Code, 1989 — Section 302

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High Courts02 Nov 2004

Ghulam Rasool Hajam and others Vs Abdul Razak and others

Jammu And Kashmir High Court · (2005) JKJ 10 Supp : (2005) SriLJ 86 : (2005) 1 SriLJ 86

Jammu and Kashmir Civil Courts Act, 1977 — Section 13, 17, 24Jammu and Kashmir Small Causes Courts Act, 1968 — Section 14, 15, 29

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High Courts02 Nov 2004

Mohammad Ayoob Gujri Vs State of Jammu & Kashmir and Others

Jammu And Kashmir High Court · (2004) 11 J&K CK 0004

Arms Act, 1959 — Section 25, 7Jammu and Kashmir Public Safety Act, 1978 — Section 8Ranbir Penal Code, 1989 — Section 302, 307, 34

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