High Courts01 Jan 2004
Bashir Ahmad Rather Vs State J&K and Others
Jammu And Kashmir High Court · (2003) JKJ 188 Supp : (2004) KashLJ 446 : (2004) SriLJ 550
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 450 of 610
High Courts22 Dec 2003
Zamindaran Committee Kareva Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2003) JKJ 251 Supp : (2005) KashLJ 299 : (2005) 1 RCR(Civil) 473 : (2004) SriLJ 514
Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968 — Section 6
High Courts22 Dec 2003
Mohd. Ashfaq and Others Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2004) 1 JKJ 576
Constitution of India, 1950 — Article 14, 16, 226Police Rules — Rule 176
High Courts17 Dec 2003Allowed
Peoples Action and Public Account Vs State and Others
Jammu And Kashmir High Court · (2003) 12 J&K CK 0011
Press Council Act, 1978 — Section 5(2)
High Courts17 Dec 2003
Dharinter Singh Vs Union of India and others
Jammu And Kashmir High Court · (2004) 3 RSJ 460 : (2004) 3 SCT 125
Border Security Force Act, 1968 — Section 20(b), 40Border Security Force Rules, 1969 — Rule 142
High Courts17 Dec 2003Dismissed
Hiria Farooqi Vs University of Kashmir and Another
Jammu And Kashmir High Court · (2010) 3 JKJ 325
High Courts15 Dec 2003
Enn Aay Enterprises Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 68
Jammu and Kashmir Court Fees Act, 1977 — Section 6
High Courts15 Dec 2003
Mohd.Amin Dugga Vs State of J&K and Others
Jammu And Kashmir High Court · (2003) JKJ 215 Supp : (2004) KashLJ 603 : (2004) KashLJ 602 : (2004) SriLJ 498
Constitution of India, 1950 — Article 226
High Courts09 Dec 2003Dismissed
Misra Bibi Vs Mohd Hussain and Another
Jammu And Kashmir High Court · AIR 2004 J&K 108 : (2004) 1 JKJ 486
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 11, 47, 47(3)
High Courts09 Dec 2003
State Vs Hav. Mangla Kumar and A.M. Sangma
Jammu And Kashmir High Court · (2004) 2 JKJ 498
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 549Ranbir Penal Code, 1989 — Section 302, 304, 307
High Courts09 Dec 2003
Diwan Singh Vs State and Another
Jammu And Kashmir High Court · (2010) 3 JKJ 367
Criminal Procedure Code, 1973 (CrPC) — Section 439, 497A
High Courts08 Dec 2003Dismissed
Hotel Rachina Vs J and K Bank Ltd. and Others
Jammu And Kashmir High Court · (2004) 2 JKJ 106
Jammu and Kashmir Civil Procedure Code, 1977 — Section 8
High Courts04 Dec 2003
Laboratory Sales Corporation Vs State and others
Jammu And Kashmir High Court · (2003) JKJ 248 Supp : (2005) KashLJ 286 : (2004) SriLJ 539
Constitution of India, 1950 — Article 226
High Courts01 Dec 2003
Mohd.Shafi Ahanger Vs Yasir Paul
Jammu And Kashmir High Court · (2003) JKJ 273 Supp : (2004) KashLJ 504
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts28 Nov 2003
Mushtaq Ahmad Khan Vs State of J & K
Jammu And Kashmir High Court · (2004) 1 SriLJ 166
High Courts28 Nov 2003
Vipan Kumari Vs Garish Kumar Sharma
Jammu And Kashmir High Court · (2004) 1 JKJ 543
Jammu and Kashmir Hindu Marriage Act, 1980 — Section 34, 34(4)Limitation Act, 1963 — Section 5
High Courts28 Nov 2003Dismissed
Lasu Sheikh and Others Vs Ramzan Parray
Jammu And Kashmir High Court · (2004) 1 JKJ 617
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts28 Nov 2003
Manzoor Ahmad Shah Vs Sameena
Jammu And Kashmir High Court · (2004) 2 JKJ 537
Criminal Procedure Code, 1973 (CrPC) — Section 435(4), 488, 488(4)
High Courts25 Nov 2003
Khursheed Ahmed & others Vs State of Jammu and Kashmir & others
Jammu And Kashmir High Court · (2004) 2 SCT 703
Constitution of India, 1950 — Article 14
High Courts25 Nov 2003
Ab. Ahad Tantray Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2010) 3 JKJ 292
Arms Act, 1959 — Section 25, 7