High Courts01 Nov 2004
Shah Latif Vs State and Others
Jammu And Kashmir High Court · (2005) JKJ 219 Supp
Constitution of India, 1950 — Article 226, 310
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 440 of 610
High Courts01 Nov 2004
Tariq Ahmed Sheikh Vs State
Jammu And Kashmir High Court · (2005) 1 JKJ 256
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 435, 561ARanbir Penal Code, 1989 — Section 302, 306, 498A
High Courts01 Nov 2004Dismissed
State of Jammu & Kashmir and Others Vs Zamindaran of Villages Khanpora and Others
Jammu And Kashmir High Court · (2005) 1 JKJ 241
Civil Procedure Code, 1908 (CPC) — Section 148Land Acquisition Act, 1894 — Section 54
High Courts01 Nov 2004
State Vs Tariq Ahmed Sheikh
Jammu And Kashmir High Court · (2005) CriLJ 1514 : (2005) 1 JKJ 256
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 435, 561ARanbir Penal Code, 1989 — Section 302, 306, 498A
High Courts01 Nov 2004
Gh. Mohd. Matoo Vs Gh. Rasool Sofi and Others
Jammu And Kashmir High Court · AIR 2005 J&K 48 : (2005) 1 JKJ 272
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 31Registration Act, 1908 — Section 61(3)Transfer of Property Act, 1882 — Section 54
High Courts28 Oct 2004
Abdul Rahim Shoru Vs Jawahir Lal Koul Jalali and Others
Jammu And Kashmir High Court · (2005) 1 JKJ 480
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, 153Constitution of India, 1950 — Article 226Jammu and Kashmir Agrarian Reforms Rules, 1977 — Rule 14, 14(1), 14(2)
High Courts15 Oct 2004Allowed
Daljit Singh Vs State and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 250
Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103
High Courts15 Oct 2004Allowed
Sagra Singh and Others Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2005) 3 JKJ 440
Criminal Procedure Code, 1973 (CrPC) — Section 161Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2)Police Act, 1861 — Section 36
High Courts15 Oct 2004Allowed
Tarlok Chand Mahajan Vs State
Jammu And Kashmir High Court · (2005) 3 JKJ 486
Arms Act, 1959 — Section 25, 3Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 498
High Courts15 Oct 2004Dismissed
Khalid Tanveer and Others Vs State and Others
Jammu And Kashmir High Court · (2004) 10 J&K CK 0003
Jammu and Kashmir Public Service Commission (Business and Procedure) Rules, 1980 — Rule 37
High Courts14 Oct 2004
Richika Vs University of Jammu and Others
Jammu And Kashmir High Court · (2007) 1 JKJ 150
Constitution of India, 1950 — Article 13, 14, 16, 226Constitution of Jammu and Kashmir, 1956 — Section 103
High Courts11 Oct 2004Dismissed
Union of India (UOI) and Others Vs Amit Mahajan and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 594
High Courts11 Oct 2004
Commissioner of Income Tax Vs R.B. Jodha Mal, Bishan Lal
Jammu And Kashmir High Court · (2005) 142 TAXMAN 310
Income Tax Act, 1961 — Section 256, 32AB, 80, 80E, 80HH
High Courts11 Oct 2004
Commissioner of Income Tax Vs R.B. Jodha Mal Bishan Lal
Jammu And Kashmir High Court · (2006) 202 CTR 289 : (2006) 1 JKJ 236
Income Tax Act, 1961 — Section 256(1), 29, 30, 31, 32
High Courts08 Oct 2004
Sher Singh alias Shera Vs State of J & K
Jammu And Kashmir High Court · (2005) JKJ 58 Supp
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
High Courts06 Oct 2004
National Insurance Company Vs Shah Mali and other connected petitions
Jammu And Kashmir High Court · (2005) 2 SriLJ 580 : (2005) SriLJ 580
Motor Vehicles Act, 1988 — Section 3
High Courts06 Oct 2004
Raj Kumar Raman Dev Singh & Ors. Vs Union of India and Another
Jammu And Kashmir High Court · (2005) 2 JKJ 246
Land Acquisition Act, 1990 — Section 23, 28, 35
High Courts04 Oct 2004Dismissed
Sushil Dhar and Another Vs State
Jammu And Kashmir High Court · (2005) 3 JKJ 482
Criminal Procedure Code, 1973 (CrPC) — Section 161, 561ANegotiable Instruments Act, 1881 (NI) — Section 138, 141Ranbir Penal Code, 1989 — Section 120B, 406, 420
High Courts30 Sept 2004
Upkar Transport Company and Anr. Vs Birla Typres Gandhi Nagar, Jammu
Jammu And Kashmir High Court · (2005) JKJ 87 Supp
Jammu and Kashmir Consumer Protection Act, 1987 — Section 12
High Courts30 Sept 2004Dismissed
Falail Singh Vs State and Others
Jammu And Kashmir High Court · (2005) 1 JKJ 364
Constitution of India, 1950 — Article 14, 16, 226Constitution of Jammu and Kashmir, 1956 — Section 103