High Courts30 Apr 2004
Abdul Gani Rasti and Another Vs Qurat-ul-Ain and Another
Jammu And Kashmir High Court · AIR 2004 J&K 147 : (2010) 4 JKJ 290
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 445 of 610
High Courts30 Apr 2004
Tawheed Ahmad Najar and others Vs State of J&K and anothers
Jammu And Kashmir High Court · (2004) LIC 2891 : (2004) 3 SCT 234 : (2005) 1 SLR 263
Constitution of India, 1950 — Article 14, 16
High Courts30 Apr 2004
Ghulam Mohiuddin and others Vs State and others
Jammu And Kashmir High Court · (2004) 4 SCT 169
Constitution of India, 1950 — Article 14, 226
High Courts30 Apr 2004Dismissed
Mushtaq Ahmad Dhar and Others Vs Dr. Nazir Ahmad Dhar and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 377
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 6 Rule 17, Order 6 Rule 18
High Courts29 Apr 2004
Mohd.Abdullah Mir Vs State and others
Jammu And Kashmir High Court · (2004) 3 SCT 234
Constitution of India, 1950 — Article 14, 16
High Courts29 Apr 2004
Shah Mohd. Chowdhary Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 245
Constitution of India, 1950 — Article 15(4), 46
High Courts27 Apr 2004
Firdous Ahmed Farash Vs State and Others
Jammu And Kashmir High Court · (2004) 04 J&K CK 0039
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11(2)Constitution of India, 1950 — Article 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 13, 8
High Courts27 Apr 2004Allowed
Haroon Majid Dhobi Vs State of J. and K. and Another
Jammu And Kashmir High Court · (2005) CriLJ 1055 : (2010) 4 JKJ 424
High Courts27 Apr 2004
Bashir Ahmad Sofi Vs State and Others
Jammu And Kashmir High Court · (2005) CriLJ 1104 : (2010) 4 JKJ 415
Jammu and Kashmir Public Safety Act, 1978 — Section 13, 14, 8
High Courts27 Apr 2004
Hilal Ahmed Lone Vs State and Others
Jammu And Kashmir High Court · (2004) 04 J&K CK 0004
Constitution of India, 1950 — Article 21, 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 13, 8Ranbir Penal Code, 1989 — Section 307
High Courts26 Apr 2004
State of J & K Vs Karan Singh & Ors.
Jammu And Kashmir High Court · (2005) KashLJ 216
Jammu and Kashmir Evidence Act, 1977 — Section 3
High Courts23 Apr 2004Dismissed
Waseem Abdullah Vs J and K Academy of Art, Culture and Languages and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 407
Constitution of India, 1950 — Article 14, 16, 226
High Courts23 Apr 2004Dismissed
Babu Ram Vs Tehsildar and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 246
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 2(17), 4, 4(1)Jammu and Kashmir Tenancy Act, 1980 — Section 42(3), 46
High Courts22 Apr 2004Dismissed
Govind Singh Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 255
Border Security Force Act, 1968 — Section 8Border Security Force Rules, 1969 — Rule 19Constitution of India, 1950 — Article 226
High Courts21 Apr 2004Allowed
Vikas Kant and Another Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2010) 3 JKJ 112
Constitution of India, 1950 — Article 14, 16
High Courts19 Apr 2004
Sunil Kumar Gupta Vs State of Jammu & Kashmir and Another
Jammu And Kashmir High Court · (2004) 2 JKJ 267
Constitution of India, 1950 — Article 14, 16, 226Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 24
High Courts19 Apr 2004
Gorakh Nath Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2006) 1 JKJ 192
Border Security Force Act, 1968 — Section 11(2), 62Border Security Force Rules, 1969 — Rule 170, 171, 172, 173, 174Central Civil Services (Pension) Rules, 1972 — Rule 48, 48A, 48A(1), 48A(2)
High Courts19 Apr 2004Dismissed
Sunder Singh Vs State and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 226
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8
High Courts16 Apr 2004
Raj Kumar Sharma [Dr.] Vs State and Others
Jammu And Kashmir High Court · (2005) 1 JKJ 522
Central Health Service Rules, 1963 — Rule 8(2), 8(2A)Constitution of India, 1950 — Article 14Constitution of Jammu and Kashmir, 1956 — Section 124
High Courts15 Apr 2004Allowed
Kewal Krishan Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 198
Land Revenue Act — Section 432