High Courts27 Jul 2004
Yog Raj Vs Kuldip Raj Gupta
Jammu And Kashmir High Court · AIR 2005 J&K 70 : (2004) 3 JKJ 138
Jammu and Kashmir Civil Procedure Code, 1977 — Section 47, 95
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 443 of 610
High Courts24 Jul 2004Dismissed
Mohd Sajjad Bhat Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2005) 2 JKJ 159
Criminal Procedure Code, 1973 (CrPC) — Section 561APrevention of Terrorism Act, 2002 — Section 3, 4, 49, 5
High Courts22 Jul 2004
Paramjit Singh Vs Harminder Kour and Another
Jammu And Kashmir High Court · (2005) 2 JKJ 240
Hindu Marriage Act, 1955 — Section 9Jammu and Kashmir Criminal Procedure Code, 1989 — Section 488, 488(8), 561A
High Courts21 Jul 2004Dismissed
C.L. Naryana and Others Vs Union of India (UOI) and Another
Jammu And Kashmir High Court · (2004) 3 JKJ 127
Army Rules, 1954 — Rule 58, 58(2)Constitution of India, 1950 — Article 226
High Courts14 Jul 2004Allowed
Trilochan Nath Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 2 JKJ 113
Central Civil Services (Revised Pay) Rules, 1973 — Rule 1(2)Jammu and Kashmir Civil Services (Classification, Control and Appeal) (Amendment) Rules, 1976 — Rule 24Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 24
High Courts06 Jul 2004
Nazir Ahmad Wani and Mushtaq Ahmad Khateeb Vs State and Others
Jammu And Kashmir High Court · (2005) 1 JKJ 71
Constitution of India, 1950 — Article 14, 16, 226Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 85Jammu and Kashmir Drugs and Food Control (Gazetted) Service Recruitment Rules, 1997 — Rule 5
High Courts10 Jun 2004
Rattan Singh Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2010) 3 JKJ 910
Central Reserve Police Force Act, 1949 — Section 11Central Reserve Police Force Rules, 1955 — Rule 69Constitution of India, 1950 — Article 226
High Courts10 Jun 2004Dismissed
Rakesh Kumar and Eleven Ors. Vs Dinesh Sharma and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 438
Constitution of India, 1950 — Article 14, 16
High Courts10 Jun 2004Dismissed
Mst. Saleema and Others Vs Habibullah and Others
Jammu And Kashmir High Court · AIR 2005 J&K 1 : (2004) 3 JKJ 573
Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 1, Order 39 Rule 2
High Courts10 Jun 2004
Sajad Muzaffer Bhat Vs State and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 576
Constitution of India, 1950 — Article 14Jammu and Kashmir Migrant Immovable Property Preservation, Protection and Restraint on Distress Sales) Act, 1997 — Section 2(1), 5
High Courts10 Jun 2004Dismissed
Ali Mohd. Ganai and Another Vs National Insurance Co. and Others
Jammu And Kashmir High Court · (2005) 2 ACC 244 : (2005) ACJ 174 : (2004) 3 JKJ 583
Motor Vehicles Act, 1988 — Section 149(2), 149(4), 168
High Courts10 Jun 2004Dismissed
Bharat Sanchar Nigam Ltd. Vs Bhupinder Singh Bhargava, Advocate
Jammu And Kashmir High Court · AIR 2005 J&K 11 : (2005) 1 JKJ 91
Jammu and Kashmir Consumer Protection Act, 1987 — Section 2, 3Telegraph Act, 1885 — Section 7B
High Courts10 Jun 2004Dismissed
Kalu Ram Vs J and K Special Tribunal and Others
Jammu And Kashmir High Court · (2005) 2 JKJ 155
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 19, Order 47 Rule 1Constitution of India, 1950 — Article 136
High Courts10 Jun 2004
Raj Kumar Raman Dev Singh and Others Vs Union of India (UOI) and Another
Jammu And Kashmir High Court · (2005) 2 JKJ 246
Jammu and Kashmir Land Acquisition Act, 1990 — Section 16, 23, 23(1), 28, 34
High Courts10 Jun 2004Allowed
National Insurance Co. Ltd. Vs Shah Mali and Others
Jammu And Kashmir High Court · (2010) 4 JKJ 313
Jammu and Kashmir Motor Vehicles Rules, 1991 — Rule 4(1)(a)Motor Vehicles Act, 1988 — Section 2(10)
High Courts08 Jun 2004Allowed
Ab. Hamid Bhat Vs State and Others
Jammu And Kashmir High Court · (2010) 4 JKJ 418
Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts07 Jun 2004Dismissed
Mukhtar-ul-Aziz Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 2 JKJ 583 : (2005) 2 LLJ 1059
Civil Procedure Code, 1908 (CPC) — Section 2(17)Constitution of India, 1950 — Article 14, 226Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 5
High Courts05 Jun 2004Allowed
State of Jammu & Kashmir Vs D.N. Kotwal and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 376
Constitution of Jammu and Kashmir, 1956 — Section 132
High Courts04 Jun 2004Allowed
Mohd. Maqbool Dar and Another Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · AIR 2005 J&K 45 : (2004) 3 JKJ 443
Land Acquisition Act, 1990 — Section 11, 17(1), 4, 6, 7
High Courts01 Jun 2004
Ghulam Nabi Shah Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 565
Jammu and Kashmir Public Safety Act, 1978 — Section 8