High Courts21 Jul 1997
Nazir Ahmad Khan Vs State
Jammu And Kashmir High Court · (1998) SriLJ 47
Civil Services Regulations, 1956 — Article 128Constitution of India, 1950 — Article 14, 311Constitution of Jammu and Kashmir, 1956 — Section 126
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,204 judgments · page 526 of 611
High Courts17 Jul 1997
State Vs Gh.Hassan Hajini, Dr.
Jammu And Kashmir High Court · (1997) SriLJ 374
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27
High Courts15 Jul 1997
Ghulam Ahmad Paul & Ors Vs State and others
Jammu And Kashmir High Court · (1997) KashLJ 501 : (1998) SriLJ 131
Constitution of Jammu and Kashmir, 1956 — Section 126(2)(b)
High Courts15 Jul 1997
Ghulam Ahmad Paul Vs State and Others
Jammu And Kashmir High Court · (1997) KashLJ 501 : (1998) SriLJ 131
Constitution of India, 1950 — Article 226, 311(2)(C)
High Courts14 Jul 1997
Farooq Ahmad Naqashbandi, S/o Sadu-ud-Oin, R/o Aqilmir, Khanyar, : Shazada W/o Farooq Ahmad Vs Peer Ghulam Shah, S/o Peer Ali Shah, R/o Aqilmir, Khanyar, Srinagar.
Jammu And Kashmir High Court · (1997) KashLJ 344
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 561A
High Courts14 Jul 1997
Gulla Mir & Ors Vs Nazir Ahmad Mir & Ors
Jammu And Kashmir High Court · (1997) KashLJ 370
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 561A
High Courts14 Jul 1997
Gulla Mir and Others Vs Nazir Ahmad Mir and Others
Jammu And Kashmir High Court · (1998) CriLJ 3544
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145(1), 145(4), 561A
High Courts11 Jul 1997
Mohinder Singh Vs Honble Chief Justice
Jammu And Kashmir High Court · (1997) KashLJ 424 : (1998) SriLJ 90
Civil Services Regulations, 1956 — Article 174, 177, 226
High Courts11 Jul 1997
Anil Kumar Vs Sain Dass
Jammu And Kashmir High Court · (1998) KashLJ 34 : (1998) SriLJ 84
Jammu and Kashmir Civil Procedure Code, 1977 — Section 37
High Courts11 Jul 1997
Madan Mohan Bhaigav Vs Cantonment Board, Jammu
Jammu And Kashmir High Court · (1997) KashLJ 505 : (1997) SriLJ 353
Cantonments Act, 1924 — Section 259
High Courts11 Jul 1997
Thakurdawara Nihala Shah Vs S.Bashir Ahmed Mir
Jammu And Kashmir High Court · (1997) KashLJ 593 : (1998) SriLJ 89
Jammu and Kashmir Civil Procedure Code, 1977 — Order 20A Rule 10, Order 21 Rule 16
High Courts11 Jul 1997
United India Insurance Company Ltd. Vs Savitri Devi
Jammu And Kashmir High Court · (1998) SriLJ 122
Motor Vehicles Act, 1988 — Section 166, 168
High Courts08 Jul 1997
Ab.Majid Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (1998) KashLJ 208
Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2)Ranbir Penal Code, 1989 — Section 161
High Courts07 Jul 1997
Baldev Singh and Another Vs The State
Jammu And Kashmir High Court · (1997) 07 J&K CK 0033
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 342, 537Ranbir Penal Code, 1989 — Section 300, 302, 307, 323, 324
High Courts07 Jul 1997
Baldev Singh & Ors Vs State
Jammu And Kashmir High Court · (1997) KashLJ 511 : (1997) SriLJ 300
Ranbir Penal Code, 1989 — Section 304(2)
High Courts04 Jul 1997
Rais Ahmad Gazi; Syedan Shafi Vs State
Jammu And Kashmir High Court · (1997) SriLJ 178
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 30Constitution of India, 1950 — Article 311(2)CConstitution of Jammu and Kashmir, 1956 — Section 126(2)(c)
High Courts04 Jul 1997
Ghulam Mohd., Constable Vs State of J&K through Director General of Police at Srinagar
Jammu And Kashmir High Court · (1997) KashLJ 422
Constitution of Jammu and Kashmir, 1956 — Section 126(2)
High Courts04 Jul 1997
Naseer Ahmad Malla son of Mohmmad Yousuf Malla Vs State of Jammu and Kashmir & Ors.
Jammu And Kashmir High Court · (1997) KashLJ 419
Constitution of India, 1950 — Article 226
High Courts04 Jul 1997
Ghulam Qadir Mir son of Ghulam Mohd.Mir resident of Lachipora Uri District Baramulla Vs State of Jammu and Kashmir 2.Additional Chief Secretary to Government of J & K, Home Department, Winter Secretariat, Srinagar
Jammu And Kashmir High Court · (1997) KashLJ 346
Constitution of Jammu and Kashmir, 1956 — Section 126(2)(c)
High Courts04 Jul 1997
Abdul Rashid Banday & Ors. Vs State of J&K through Commissioner/ Secretary to Govt.Education Department, Civil Secretariat, J & K, Srinagar
Jammu And Kashmir High Court · (1997) KashLJ 421
Constitution of India, 1950 — Article 226