High Courts15 Apr 2004Dismissed
Rakesh Kumar Vs State and Another
Jammu And Kashmir High Court · (2004) 3 JKJ 581
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 516A, 517
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 446 of 610
High Courts12 Apr 2004Allowed
Purolator Ltd. Vs State and Another
Jammu And Kashmir High Court · (2010) 4 JKJ 346
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Jammu and Kashmir Arbitration Act, 1945 — Section 41
High Courts12 Apr 2004
Subhash Basin Vs Vinod Gupta and Ors.
Jammu And Kashmir High Court · (2005) JKJ 61 Supp : (2004) KashLJ 629 : (2004) SriLJ 635
Jammu and Kashmir Civil Procedure Code, 1977 — Order 41
High Courts09 Apr 2004
Mohd. Afzal Shah Vs Ghulam Ahmad Shah and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 570
Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 1, Order 39 Rule 2, 115
High Courts08 Apr 2004Allowed
Darshan Singh and Others Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2005) 2 JKJ 232
Jammu and Kashmir State Subordinate Services Recruitment Rules, 1992 — Rule 10
High Courts05 Apr 2004
Raj Kumar Vs State
Jammu And Kashmir High Court · (2005) CriLJ 1322
Criminal Procedure Code, 1973 (CrPC) — Section 342, 428, 54Ranbir Penal Code, 1989 — Section 420, 466, 467, 468, 473
High Courts05 Apr 2004Dismissed
Sharika Peeth Sanastha and Others Vs Bansilal Raina and Others
Jammu And Kashmir High Court · AIR 2004 J&K 159 : (2005) 1 ARBLR 125 : (2004) 3 JKJ 470
Jammu and Kashmir Arbitration and Conciliation Act, 1997 — Section 7
High Courts05 Apr 2004
Mohd.Yaseen Vs State
Jammu And Kashmir High Court · (2005) CrLJ 307 : (2004) 2 JKJ 346
Ranbir Penal Code, 1989 — Section 376
High Courts03 Apr 2004Dismissed
Mushtaq Ahmed Mir Vs State
Jammu And Kashmir High Court · (2004) CriLJ 2997 : (2010) 3 JKJ 464
Arms Act, 1959 — Section 7(25)Constitution of India, 1950 — Article 22(5)Jammu and Kashmir Preference Shares Act, 1978 — Section 13, 8
High Courts03 Apr 2004
Mohammad Yaseen Rather, alias Tahir Vs State
Jammu And Kashmir High Court · (2004) 04 J&K CK 0003
Constitution of India, 1950 — Article 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts02 Apr 2004
Sneh Lata Jain Vs Commissioner of Income Tax and Another
Jammu And Kashmir High Court · (2004) 192 CTR 50 : (2004) 2 JKJ 392
Constitution of India, 1950 — Article 265Income Tax Act, 1961 — Section 114, 139(1), 264, 265, 54F
High Courts02 Apr 2004Dismissed
Jammu Fruit Association Vs J.D.A and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 418
Constitution of India, 1950 — Article 14, 226
High Courts02 Apr 2004Dismissed
Mohammad Iqbal Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 234
Constitution of Jammu and Kashmir, 1956 — Section 126Police Rules — Rule 359
High Courts02 Apr 2004
Smt. Sneh Lata Jain Vs Commissioner of Income Tax
Jammu And Kashmir High Court · (2004) 140 TAXMAN 156
Constitution of India, 1950 — Article 265Income Tax Act, 1961 — Section 114, 139, 142, 143, 23
High Courts01 Apr 2004
Manzoor Ahmad Mir Vs State of J&K and others
Jammu And Kashmir High Court · (2004) LIC 3370 : (2005) 1 SCT 556 : (2004) 1 SriLJ 323
Civil Services Regulations, 1956 — Article 85Constitution of India, 1950 — Article 16, 226, 311
High Courts31 Mar 2004
Chandigarh Poultry Centre and Another Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · AIR 2004 J&K 152 : (2005) 2 JKJ 125
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5Constitution of India, 1950 — Article 14, 299
High Courts26 Mar 2004Dismissed
Mohd Yaseen Vs State
Jammu And Kashmir High Court · (2005) CriLJ 307 : (2004) 2 JKJ 346
Ranbir Penal Code, 1989 — Section 376
High Courts26 Mar 2004Dismissed
Girdharilal and Others Vs Veena Sharma and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 418
Criminal Procedure Code, 1973 (CrPC) — Section 204Ranbir Penal Code, 1989 — Section 109, 494
High Courts26 Mar 2004Dismissed
State Vs Mohd Yasin Malik and Others
Jammu And Kashmir High Court · (2005) CriLJ 275 : (2004) 2 JKJ 242
Prevention of Terrorism Act, 2002 — Section 32, 32(5)
High Courts26 Mar 2004
Des Raj Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2004) 2 JKJ 299
Criminal Procedure Code, 1973 (CrPC) — Section 342