High Courts01 Jan 1997
Javid Iqbal Vs State of Jammu and Kashmir & Others
Jammu And Kashmir High Court · (1997) KashLJ 207
Naib Tehsildari Departmental Examination Rules, 1964 — Rule 4(D), 5(ll)
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,204 judgments · page 531 of 611
High Courts01 Jan 1997
Mohan Lal & Others Vs State of J & K
Jammu And Kashmir High Court · (1997) KashLJ 240
High Courts31 Dec 1996
Billa & Ors. Vs State & Ors.
Jammu And Kashmir High Court · (1997) KashLJ 122
Jammu and Kashmir Land Revenue Act, 1996 — Section 133
High Courts31 Dec 1996Dismissed
Union of India (UOI) and Another Vs Ashokkumar
Jammu And Kashmir High Court · AIR 1997 J&K 83
Motor Vehicles Act, 1988 — Section 166(3)
High Courts27 Dec 1996
Rovkar Vs P.S.Gill & Others
Jammu And Kashmir High Court · (1997) KashLJ 242
Constitution of Jammu and Kashmir, 1956 — Section 94
High Courts27 Dec 1996
Manga Ram Vs State
Jammu And Kashmir High Court · (1997) KashLJ 107 : (1999) 1 SriLJ 97 : (1999) SriLJ 97
Jammu and Kashmir Consumer Protection Act, 1987 — Section 421, 423
High Courts26 Dec 1996
Nirmal Singh Vs Manager, Central Cooperative Bank, Seer Anantnag
Jammu And Kashmir High Court · (1997) KashLJ 210 : (1997) SriLJ 90
Jammu and Kashmir Consumer Protection Act, 1987 — Section 17
High Courts26 Dec 1996
R.C.Puri Vs State of J&K & Ors.
Jammu And Kashmir High Court · (1997) KashLJ 117 : (1997) SriLJ 264
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 31
High Courts26 Dec 1996
Nirmal Singh Vs Manager, Central Co-operative bank, Seer Anantnag
Jammu And Kashmir High Court · (1997) KashLJ 80 : (1996) KashLJ 80
Jammu and Kashmir Consumer Protection Act, 1987 — Section 17
High Courts26 Dec 1996
Nirmal Singh Vs Manager, Central Cooperative Bank
Jammu And Kashmir High Court · (1997) SriLJ 90
Jammu and Kashmir Consumer Protection Act, 1987 — Section 17
High Courts23 Dec 1996Allowed
Dr. Khalida Hakim and Another Vs S.K. Institute of Medical Sciences, Soura and Others
Jammu And Kashmir High Court · AIR 1997 J&K 86
Jammu and Kashmir Civil Procedure Code, 1977 — Section 151
High Courts20 Dec 1996
Pradeep Kumar Khajuria Vs State and others
Jammu And Kashmir High Court · (1997) 2 SCT 465
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 115
High Courts20 Dec 1996
M.S.Tandon Vs State and others
Jammu And Kashmir High Court · (1997) 2 SCT 420
Constitution of India, 1950 — Article 14, 16, 300A
High Courts18 Dec 1996
Kesar Singh Vs State & Ors.
Jammu And Kashmir High Court · (1997) KashLJ 112
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 21, 37
High Courts16 Dec 1996
Davinder Singh S/o S.Harbans Singh C/o 19 MB, Gandhinagar.Jammu and others Vs State of J&K through Divisional Commissioner at Jammu Mr.B.R.Kundal & ors.
Jammu And Kashmir High Court · (1997) KashLJ 132
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 561A
High Courts12 Dec 1996
Bara Singh Vs Vice chancellor
Jammu And Kashmir High Court · (1997) KashLJ 84
Constitution of India, 1950 — Article 26
High Courts11 Dec 1996
G.N.Mullick & Anr. Vs State & Ors.
Jammu And Kashmir High Court · (1997) KashLJ 105 : (1997) SriLJ 65
Constitution of India, 1950 — Article 14, 16
High Courts11 Dec 1996
Srinagar Development Authority through its chairman Vs Mohd.Amin Jogoo, S/o Abdul Majid Jogoo.: Gh.Mohd.Mir, S/o Abdul Aziz Mir :Mohd.Yousuf Sheikh, S/o Ghulam Mohd.and others
Jammu And Kashmir High Court · (1997) KashLJ 72
Jammu and Kashmir Civil Procedure Code, 1977 — Section 80
High Courts11 Dec 1996
Srinagar Development Authority Vs Mohd.Amin Jogoo
Jammu And Kashmir High Court · (1997) KashLJ 73 : (1997) SriLJ 82
High Courts10 Dec 1996
Haji Kala Khan Vs State and ors.
Jammu And Kashmir High Court · (1997) KashLJ 93
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 88