High Courts06 Sept 2004Allowed
Sardar Singh Vs Karam Singh
Jammu And Kashmir High Court · (2005) 1 JKJ 371
Penal Code, 1860 (IPC) — Section 405, 406, 409Ranbir Penal Code, 1989 — Section 193, 403, 405, 420
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 442 of 610
High Courts06 Sept 2004Dismissed
Jammu and Kashmir Bank Ltd. Vs Smt. K. Kanta Devi and Another
Jammu And Kashmir High Court · (2005) 3 JKJ 180
High Courts06 Sept 2004Allowed
Rajeev Soi Vs State and Others
Jammu And Kashmir High Court · (2004) 09 J&K CK 0005
Constitution of Jammu and Kashmir, 1956 — Article 311, 124, 126, 45, 456Jammu and Kashmir Police Rules, 1960 — Rule 359
High Courts06 Sept 2004
Ranjit Sharma Vs State of Jammu and Kashmir and others
Jammu And Kashmir High Court · (2005) 1 SriLJ 97
Constitution of India, 1950 — Article 16
High Courts25 Aug 2004Dismissed
National Insurance Co. Vs Mohd. Sultan Asim and Another
Jammu And Kashmir High Court · (2004) 3 JKJ 345
Motor Vehicles Act, 1988 — Section 149(2), 170
High Courts20 Aug 2004Dismissed
Romesh Chander Vs Om Parkash
Jammu And Kashmir High Court · (2005) 1 JKJ 351
Registration Act, 1908 — Section 60(2), 60(2)
High Courts20 Aug 2004Dismissed
Charan Dass Vs Chander Shekhar Gupta and Others
Jammu And Kashmir High Court · (2006) 1 JKJ 39
Jammu and Kashmir Civil Procedure Code, 1977 — Order 14 Rule 5Jammu and Kashmir Evidence Act, 1977 — Section 101
High Courts19 Aug 2004Dismissed
Controller Weights and Others Vs Maqbool Ahmad
Jammu And Kashmir High Court · (2005) 1 JKJ 211
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 226
High Courts17 Aug 2004Dismissed
Abdul Ahad Kana Vs Habibullah Kaloo
Jammu And Kashmir High Court · (2004) 3 JKJ 677
Jammu and Kashmir Transfer of Property Act, 1977 — Section 107
High Courts17 Aug 2004Dismissed
Abdul Gani Beigh Vs J and K Agro Industries Dev. Corpt. Ltd. and Others
Jammu And Kashmir High Court · (2005) 1 JKJ 27
Constitution of India, 1950 — Article 226Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 24
High Courts12 Aug 2004
State of Jammu & Kashmir Vs Joginder Parkash
Jammu And Kashmir High Court · (2005) 3 JKJ 373
General Clauses Act, 1897 — Section 6Jammu and Kashmir Government Servants (Prevention of Corruption) Act, 1975 — Section 10, 17(1), 17(6), 17(7), 20
High Courts07 Aug 2004
J & K State Forest Corporation Vs Mohd.Rashid
Jammu And Kashmir High Court · (2005) 2 JKJ 154
Workmens Compensation Act, 1923 — Section 30
High Courts03 Aug 2004
Bashir Ahmad Bhat and State of Jammu & Kashmir and Others Vs State of Jammu & Kashmir and Others and Mohammad Afzal Mukhdoomi
Jammu And Kashmir High Court · (2004) 3 JKJ 189
Constitution of India, 1950 — Article 14, 16Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 2, 24
High Courts03 Aug 2004Dismissed
Bodh Raj Vs J and K Tourism Dev. Corp. and Others
Jammu And Kashmir High Court · (2005) 3 JKJ 231
Industrial Disputes Act, 1947 — Section 33, 33(1), 33C(2)
High Courts03 Aug 2004
State of J&K and others Vs Mohammad Afzal Mukhdoomi and others
Jammu And Kashmir High Court · (2005) 1 SriLJ 1
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 2(J)Constitution of India, 1950 — Article 14, 16, 226
High Courts02 Aug 2004
Tilak Raj Pandoh Vs Jagan Nath
Jammu And Kashmir High Court · (2005) JKJ 64 Supp
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 202, 561A
High Courts02 Aug 2004Allowed
Assadullah Khan Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 178
Border Security Force Act, 1968 — Section 62Border Security Force Rules, 1969 — Rule 173(8)
High Courts30 Jul 2004Dismissed
Madan Lal Sahani and Others Vs Satpal Sahani and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 183
Migrants (Stay of Proceedings) Act, 1997 — Section 3
High Courts30 Jul 2004
Ram Pal Sharma, Dr.and others Vs State of J&K and others
Jammu And Kashmir High Court · (2005) JKJ 643 Supp : (2006) SriLJ 308 : (2006) 1 SriLJ 308
High Courts27 Jul 2004
Northern Sanitation Vs Hotel Corporation of India
Jammu And Kashmir High Court · (2005) 1 ARBLR 276 : (2004) 3 JKJ 154
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 30, 33