High Courts28 May 2004Dismissed
Dharmej Singh Vs State
Jammu And Kashmir High Court · (2004) CriLJ 4341 : (2005) 2 DMC 607 : (2005) 2 JKJ 140 : (2005) 1 RCR(Criminal) 546
Evidence Act, 1872 — Section 32Ranbir Penal Code, 1989 — Section 306, 498A
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 444 of 610
High Courts26 May 2004Dismissed
Karanjit Singh Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2004) CriLJ 4139 : (2005) 2 JKJ 71
Ranbir Penal Code, 1989 — Section 300
High Courts21 May 2004Dismissed
Balwan Singh Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2004) 3 JKJ 606
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 497ARanbir Penal Code, 1989 — Section 109, 302, 307, 34
High Courts20 May 2004Dismissed
Sudesh Tikoo Vs Smt. Raj Vanshi
Jammu And Kashmir High Court · (2004) 3 JKJ 613
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Houses and Shops Rent Control Act, 1996 — Section 11, 11(1), 12
High Courts20 May 2004Dismissed
State of Jammu and Kashmir Vs Zahid Iqbal and Another
Jammu And Kashmir High Court · (2005) CriLJ 864 : (2010) 4 JKJ 267
Ranbir Penal Code, 1989 — Section 380
High Courts19 May 2004Dismissed
State of Jammu & Kashmir and Others Vs Gh. Mohammad Khuroo
Jammu And Kashmir High Court · (2004) 2 JKJ 305
Jammu and Kashmir Civil Procedure Code, 1977 — Order 2, 47, 9Jammu and Kashmir Limitation Act, 1995 — Section 3
High Courts18 May 2004
Iftikhar Hussain Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 543 : (2005) 3 SLJ 321
Recruitment to Jammu and Kashmir Scale Administrative Service — Rule 10
High Courts18 May 2004
Sanjeev Kumar and Others Vs State and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 554
Constitution of India, 1950 — Article 14, 16, 226
High Courts14 May 2004Dismissed
Sirat ul Nisa Vs State and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 340
High Courts14 May 2004Dismissed
Dr. Harjit Rai and Others Vs Board of Professional Entrance Examination and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 540
Constitution of India, 1950 — Article 226
High Courts13 May 2004
Surjeet Kour and Another Vs Bachhitar Singh
Jammu And Kashmir High Court · (2004) 3 JKJ 636
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 488, 489
High Courts13 May 2004Dismissed
Divisional Manager SFC Vs Qadir Baksh and Others
Jammu And Kashmir High Court · (2005) 2 JKJ 107
Workmens Compensation Act, 1923 — Section 30, 4(1)
High Courts11 May 2004
Foja Singh and Others Vs State
Jammu And Kashmir High Court · (2004) CriLJ 4375 : (2004) 2 JKJ 526
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 37, 37(1), 54
High Courts11 May 2004
Farooq Ahmad Malik Vs State and Others
Jammu And Kashmir High Court · (2005) CriLJ 271 : (2010) 3 JKJ 294
Constitution of India, 1950 — Article 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts10 May 2004
Dev Raj Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 484
Army Act, 1950 — Section 30(3), 71Constitution of India, 1950 — Article 226
High Courts04 May 2004
Raj Kumar Vs State
Jammu And Kashmir High Court · (2005) CrLJ 1322 : (2004) 2 JKJ 382 : (2004) SriLJ 648
Evidence Act, 1872 — Section 27, 45Probation of Offenders Act, 1958 — Section 4
High Courts01 May 2004Allowed
Krishan Lal Vs State and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 664
Constitution of Jammu and Kashmir, 1956 — Section 124
High Courts30 Apr 2004
Surinder Kumar Vs Hotel Corp. of India and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 618
Constitution of India, 1950 — Article 14, 16, 226
High Courts30 Apr 2004
Abdul Gani Rasti Vs Public at large and Others
Jammu And Kashmir High Court · AIR 2004 J&K 122
Jammu and Kashmir Succession Certificate Act, 1977 — Section 19, 7
High Courts30 Apr 2004Dismissed
Mukhtar Ahmad Hanroo and Others Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2004) CriLJ 3451 : (2004) 2 JKJ 576
Criminal Procedure Code, 1973 (CrPC) — Section 497, 497(3), 512Ranbir Penal Code, 1989 — Section 341, 395