High Courts24 Apr 2003Dismissed
State and Others Vs Muhammad Ismail Mir
Jammu And Kashmir High Court · (2003) 2 JKJ 571
Jammu and Kashmir Limitation Act, 1995 — Section 5
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 458 of 610
High Courts24 Apr 2003
State of Jammu & Kashmir Vs Shabir Ahmad Dar
Jammu And Kashmir High Court · (2003) CriLJ 3367 : (2003) 2 JKJ 723 : (2003) 4 RCR(Criminal) 689
Arms Act, 1959 — Section 25, 3Jammu and Kashmir Criminal Procedure Code, 1989 — Section 205D
High Courts24 Apr 2003Allowed
Ali Mohd. Najar Vs State of Jammu & Kashmir and Another
Jammu And Kashmir High Court · (2003) 2 JKJ 732
High Courts24 Apr 2003Allowed
Competent Authority, Entrance Examination Vs Rajesh Pandita Wasim Rasool Vs Competent Authority, Entrance Exam.
Jammu And Kashmir High Court · (2003) 2 JKJ 757
High Courts23 Apr 2003Dismissed
Abdul Khaliq and Others Vs State and Others
Jammu And Kashmir High Court · (2003) 2 JKJ 726
High Courts23 Apr 2003Dismissed
Life Insurance Corp. of India Vs Sofi Ghulam Nabi
Jammu And Kashmir High Court · (2003) 2 JKJ 696
Jammu and Kashmir Limitation Act, 1995 — Section 5
High Courts22 Apr 2003Dismissed
Reyyan Fazil Vs State and Others
Jammu And Kashmir High Court · (2010) 3 JKJ 352
Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 33
High Courts17 Apr 2003
Jammu Development Authority and Others Vs Baljeet Singh
Jammu And Kashmir High Court · (2003) 2 JKJ 690
Jammu and Kashmir Civil Procedure Code, 1977 — Order 7 Rule 11
High Courts17 Apr 2003
Gh. Qadir Malik Vs Special Tribunal, J and K
Jammu And Kashmir High Court · (2010) 3 JKJ 837
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 8
High Courts10 Apr 2003
Mohd. Younis Khan Vs State and Another
Jammu And Kashmir High Court · (2003) 2 JKJ 580
Constitution of India, 1950 — Article 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 13, 8
High Courts10 Apr 2003
Mohd. Shaban Chopan Vs State and Another
Jammu And Kashmir High Court · (2003) 2 JKJ 524
Constitution of India, 1950 — Article 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts10 Apr 2003Dismissed
Naznina Akhter Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2003) 2 JKJ 522
High Courts10 Apr 2003
Razak Rather and Ors. Vs Chairman, J&K State Agr.& Rural Dev.Bank
Jammu And Kashmir High Court · (2004) KashLJ 246
Jammu and Kashmir Cooperative Societies Act, 1960 — Section 160
High Courts10 Apr 2003
National Insurance Co. Ltd. Vs Mohd. Ishaq and Others
Jammu And Kashmir High Court · (2005) 1 ACC 667
Motor Vehicles Act, 1988 — Section 149, 166
High Courts09 Apr 2003Dismissed
Ghulam Ahmad Bhat and Another Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (2003) 2 JKJ 508
Constitution of India, 1950 — Article 226Jammu and Kashmir Civil Procedure Code, 1977 — Section 114
High Courts09 Apr 2003Dismissed
Peer Noor-ul-Haq Vs State and Others
Jammu And Kashmir High Court · (2003) 2 JKJ 693
High Courts08 Apr 2003
Reyaz Ahmed Bhat Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2003) 3 JKJ 544
Constitution of India, 1950 — Article 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 13, 8
High Courts07 Apr 2003Dismissed
New India Insurance Co. Ltd. Vs Wahida Ali and Others and Javeed Ahmad and Others
Jammu And Kashmir High Court · (2003) 2 JKJ 713
Motor Vehicles Act, 1988 — Section 170, 173
High Courts07 Apr 2003Dismissed
Satnam Singh Vs Union of India (UOI) and Another
Jammu And Kashmir High Court · (2003) 2 JKJ 791
Constitution of India, 1950 — Article 14, 226
High Courts01 Apr 2003
Neeraj Kumar Vs Surita Sharma
Jammu And Kashmir High Court · (2010) 3 JKJ 818
Criminal Procedure Code, 1973 (CrPC) — Section 288