High Courts30 Sept 2004Dismissed
Union of India (UOI) and Another Vs Shri Bharat Bhushan Shri Bharat Bhushan Vs Union of India (UOI) and Another
Jammu And Kashmir High Court · (2005) 2 JKJ 282
Civil Procedure Code, 1908 (CPC) — Section 80
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 441 of 610
High Courts30 Sept 2004
Madan Lal Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (2005) 2 JKJ 255
Constitution of India, 1950 — Article 22Jammu and Kashmir Public Safety Act, 1978 — Section 14, 8Ranbir Penal Code, 1989 — Section 211, 342, 382, 392, 420
High Courts30 Sept 2004Dismissed
Nanak Chand Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2005) 2 JKJ 266
High Courts29 Sept 2004Allowed
Ali Mohd Wani Vs Qazi Abdul Rashid
Jammu And Kashmir High Court · (2005) 1 JKJ 206
Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 12(4)
High Courts29 Sept 2004
Sumeet Mahajan Vs State and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 472
High Courts28 Sept 2004Allowed
Altaf Hussain Mir Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 1 JKJ 224
Jammu and Kashmir Public Safety Act, 1978 — Section 13, 14, 15, 8
High Courts24 Sept 2004
Sandeep Singh and Others Vs University of Jammu and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 452
Jammu and Kashmir Universities Act, 1969 — Section 13, 5
High Courts23 Sept 2004Dismissed
Mohammad Farooq and Another Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 1 JKJ 192
Constitution of Jammu and Kashmir, 1956 — Article 311Jammu and Kashmir Government Employees (Conduct) Rules, 1971 — Rule 5(1), 6
High Courts22 Sept 2004Dismissed
Ajit Kumar Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2004) 3 JKJ 247
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 438Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 120B, 161, 5(2)
High Courts17 Sept 2004Dismissed
S. Naseeb Singh Vs State and Others
Jammu And Kashmir High Court · (2005) 2 JKJ 97
Constitution of India, 1950 — Article 14, 31Land Acquisition Act, 1894 — Section 16
High Courts17 Sept 2004Allowed
Zahoor Ahmed Shah Vs State and Others
Jammu And Kashmir High Court · (2005) 2 JKJ 121
Constitution of India, 1950 — Article 311Police Rules — Rule 187
High Courts14 Sept 2004
National Insurance Co. Ltd. Vs Irfan Sidiq Bhat and Mohd Aslam Khan
Jammu And Kashmir High Court · (2005) 1 JKJ 42
High Courts09 Sept 2004Dismissed
Shafait Ali and Another Vs State
Jammu And Kashmir High Court · (2004) 3 JKJ 431
Arms Act, 1959 — Section 25, 3, 7Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2)Explosives Act, 1884 — Section 4, 5
High Courts09 Sept 2004Dismissed
Saifullah Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 1 JKJ 117
Arms Act, 1959 — Section 25Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts09 Sept 2004Dismissed
Abdul Latif Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2005) 3 JKJ 205
Constitution of India, 1950 — Article 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 13, 17, 8, 8(4)Prevention of Terrorism Act, 2002 — Section 3(1), 4
High Courts06 Sept 2004
Ravi Kant Sharma and Others Vs Mr. M.S. Pandit and Others
Jammu And Kashmir High Court · (2004) 09 J&K CK 0024
High Courts06 Sept 2004
Abdul Aziz Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2004) 09 J&K CK 0023
Constitution of India, 1950 — Article 311Constitution of Jammu and Kashmir, 1956 — Section 126
High Courts06 Sept 2004Dismissed
Ranjat Sharma Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 434
High Courts06 Sept 2004Allowed
Dr. Pawan Kumar Gupta Vs State of Jammu & Kashmir and Another
Jammu And Kashmir High Court · (2005) 3 JKJ 323
Jammu and Kashmir Medical Education (Gazetted) Service Recruitment Rules, 1979 — Rule 11, 11, 11(1), 11(2)Jammu and Kashmir Public Service Commission (Business and Procedure) Rules, 1980 — Rule 10, 57, 9Jammu and Kashmir Reservation Rules, 1994 — Rule 13
High Courts06 Sept 2004
Munshi Ram Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · AIR 2005 J&K 25 : (2004) 3 JKJ 202
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Constitution of Jammu and Kashmir, 1956 — Section 104