High Courts04 Jul 1997
Jahangir Ahmad Mir Vs State of J&K and others
Jammu And Kashmir High Court · (1997) KashLJ 413 : (1998) SriLJ 134
Constitution of India, 1950 — Article 311Police Rules, 1960 — Rule 337, 359
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,204 judgments · page 527 of 611
High Courts03 Jul 1997
Shakti Motor Transport Vs Bimal Das
Jammu And Kashmir High Court · (1997) SriLJ 281
Jammu and Kashmir Civil Procedure Code, 1977 — Section 22
High Courts03 Jul 1997
Haleema Vs Zamrooda
Jammu And Kashmir High Court · (1997) KashLJ 585 : (1997) KashLJ 410 : (1997) SriLJ 410
Jammu and Kashmir Consumer Protection Act, 1987 — Section 145(1), 145(4)
High Courts03 Jul 1997
Abdul Hamid Fazili Vs State of J&K and others
Jammu And Kashmir High Court · (1997) KashLJ 499 : (1998) SriLJ 86
Civil Services Regulations, 1956 — Article 128Constitution of India, 1950 — Article 14, 31Constitution of Jammu and Kashmir, 1956 — Section 126
High Courts02 Jul 1997
Colo Writing Instruments Limited Vs Michael Jackson Fashion Ltd
Jammu And Kashmir High Court · (1998) SriLJ 26
Jammu and Kashmir Consumer Protection Act, 1987 — Section 177, 204, 561ANegotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Jul 1997
Khazir Mohammad Khirqa Vs New India Insurance Company Ltd.
Jammu And Kashmir High Court · (1997) SriLJ 387
High Courts27 Jun 1997
Santokh Singh Vs The State
Jammu And Kashmir High Court · (1998) CriLJ 934
Evidence Act, 1872 — Section 8Jammu and Kashmir Criminal Procedure Code, 1989 — Section 173, 342, 512, 537Ranbir Penal Code, 1989 — Section 302
High Courts26 Jun 1997
Mohd.Amin Rather Vs J & K Khadi & Village Industries Board & Ors.
Jammu And Kashmir High Court · (1997) KashLJ 465
Jammu and Kashmir Limitation Act, 1995 — Section 12
High Courts26 Jun 1997
Iqbal Bano Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2000) 2 SCT 961
Constitution of India, 1950 — Article 226, 227Jammu and Kashmir Educational (Gazetted) Service Recruitment Rules, 1977 — Article 87B
High Courts26 Jun 1997
Haroon Rashid Vs Mst.Shaheena & Anr.
Jammu And Kashmir High Court · (1997) KashLJ 592
High Courts23 Jun 1997
Chaman Lal Kana Vs Virender Kana & Ors
Jammu And Kashmir High Court · (1997) KashLJ 591
High Courts08 Jun 1997
Manmohan Lal & Ors Vs State of Jammu and Kashmir through Chief Secretary & Ors.
Jammu And Kashmir High Court · AIR 1998 J&K 14 : (1997) KashLJ 384 : (1998) 1 SCT 16
Constitution of India, 1950 — Article 226
High Courts04 Jun 1997
University of Kashmir Vs State
Jammu And Kashmir High Court · (1998) SriLJ 388
Constitution of India, 1950 — Article 226
High Courts30 May 1997
State of Jammu and Kashmir Vs Dr. Karan Singh and Another
Jammu And Kashmir High Court · AIR 1997 J&K 132
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 363Evidence Act, 1872 — Section 115
High Courts30 May 1997
Sardari Lal Vs Union of India
Jammu And Kashmir High Court · (1999) 1 SCT 747
Constitution of India, 1950 — Article 226
High Courts30 May 1997
State of J.and K Vs Karan Singh and another
Jammu And Kashmir High Court · AIR 1997 J&K 132 : (1997) KashLJ 252 : (1997) 4 RCR(Civil) 520
Constitution of India, 1950 — Article 353Jammu and Kashmir Evidence Act, 1977 — Section 115
High Courts28 May 1997
Javed Choudhry, Lecturer, Deptt.of Paediatrics, Government Medical College, Jammu Vs State of Jammu and Kashmir through Secretary to Government Medical Education Department, J & K, Jammu
Jammu And Kashmir High Court · (1997) KashLJ 521 : (1997) KashLJ 520 : (1998) 1 SCT 100
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 488
High Courts26 May 1997
Mushtaq Ahmad Lone Vs Fahmeeda
Jammu And Kashmir High Court · (1997) KashLJ 590
Jammu and Kashmir Civil Procedure Code, 1977 — Order 1 Rule 10
High Courts23 May 1997
Ghulam Mustaffa Vs State of J&K : D.I.G.Police, Jammu
Jammu And Kashmir High Court · (1997) KashLJ 189
Constitution of Jammu and Kashmir, 1956 — Section 126(2)(b)Police Rules, 1960 — Rule 359
High Courts23 May 1997
Mohd.Usman Vs State of J&K through Secretary to Govt., Home Department, Srinagar
Jammu And Kashmir High Court · (1997) KashLJ 183
Police Rules, 1960 — Rule 187