High Courts26 Mar 2004Dismissed
Mohan Lal Bhat Vs Hotel Corporation of India and Another
Jammu And Kashmir High Court · (2010) 3 JKJ 312
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 447 of 610
High Courts26 Mar 2004Dismissed
Ab. Majid Dar Vs Kashmir Mercantile Co-operative Bank Ltd. and Others
Jammu And Kashmir High Court · (2010) 3 JKJ 826
High Courts26 Mar 2004Dismissed
Union of India (UOI) and Another Vs Manzoor Ahmed Reshi and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 177
Constitution of India, 1950 — Article 226
High Courts26 Mar 2004Dismissed
Amar Singh Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 157
Administrative Service Rules, 1979 — Rule 5, 6, 7, 8Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 23
High Courts23 Mar 2004Allowed
Nazir Ahmad Dar Vs State of J. and K. and Others
Jammu And Kashmir High Court · (2004) CriLJ 3124 : (2010) 3 JKJ 460
Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts19 Mar 2004Dismissed
Baljeet Singh Manhas Vs Jammu Development Authority and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 404
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 7 Rule 2
High Courts19 Mar 2004
Joginder Kour and Another Vs State and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 435
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 171Ranbir Penal Code, 1989 — Section 304A
High Courts19 Mar 2004Dismissed
Sarfraz Hamid Vs High Court of Jammu and Kashmir
Jammu And Kashmir High Court · AIR 2004 J&K 157 : (2004) 2 JKJ 24
Advocates Act, 1961 — Section 6Constitution of India, 1950 — Article 226
High Courts19 Mar 2004Dismissed
Hem Raj Vs State and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 427
Constitution of India, 1950 — Article 226, 309Constitution of Jammu and Kashmir, 1956 — Section 103
High Courts19 Mar 2004
Rakesh Constructions through Sh.C.L.Koul Vs University of Jammu
Jammu And Kashmir High Court · (2004) 2 JkJ 421
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts19 Mar 2004
Seema Choudhary Vs University of Jammu and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 261
Constitution of India, 1950 — Article 226
High Courts19 Mar 2004Dismissed
Gurvinder Kour Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 601
Constitution of India, 1950 — Article 14Telegraph Rules, 1951 — Rule 443
High Courts19 Mar 2004
Gian Chand Khajuria Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 604
Constitution of India, 1950 — Article 14, 16
High Courts19 Mar 2004Dismissed
Baj Singh Vs Custodian General E.P. and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 36
Constitution of India, 1950 — Article 14, 226
High Courts18 Mar 2004Dismissed
Raj Kumar Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 239
Central Services (Temporary Services) Rules, 1965 — Rule 5(1)Constitution of India, 1950 — Article 226
High Courts18 Mar 2004Dismissed
Dr. Dalip Singh Jamwal Vs University of Jammu and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 545
Constitution of India, 1950 — Article 16, 226Jammu and Kashmir Universities Act, 1969 — Section 36
High Courts18 Mar 2004
Archana Sharma and Another Vs M.K. Sharma
Jammu And Kashmir High Court · (2010) 3 JKJ 388
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts15 Mar 2004Allowed
Rajiv Puri and Another Vs Naranian Mohalla Welfare Ass. and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 1
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115Land Acquisition Act, 1990 — Section 46
High Courts10 Mar 2004Dismissed
State of Jammu & Kashmir and Another Vs Parvinder Kour
Jammu And Kashmir High Court · (2004) 03 J&K CK 0022
High Courts09 Mar 2004
Deepak Kumar and Another Vs Rattan Lal Koul
Jammu And Kashmir High Court · (2004) 2 JKJ 432
Criminal Procedure Code, 1973 (CrPC) — Section 155, 173, 250, 251A, 561ARanbir Penal Code, 1989 — Section 186, 190