High Courts02 May 1996
Ranjan Kumar Vs State of J & K
Jammu And Kashmir High Court · (1996) CrLJ 4198
Arms Act, 1959 — Section 25, 3Ranbir Penal Code, 1989 — Section 148, 300, 364
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,204 judgments · page 535 of 611
High Courts02 May 1996Allowed
Ram Lal Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1996) CriLJ 2827
Criminal Procedure Code, 1973 (CrPC) — Section 164, 342Evidence Act, 1872 — Section 27Ranbir Penal Code, 1989 — Section 302
High Courts01 May 1996
Abdul Rahim and Others Vs State
Jammu And Kashmir High Court · (1996) KashLJ 479
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 497A, 497B
High Courts19 Apr 1996
Avtar Singh, Brig. Vs Union of India and Another
Jammu And Kashmir High Court · (1996) KashLJ 318
Constitution of India, 1950 — Article 14, 16, 226
High Courts12 Apr 1996
Mohammad Shafi Mir Vs State
Jammu And Kashmir High Court · (1997) SriLJ 164
Constitution of India, 1950 — Article 311(2)Constitution of Jammu and Kashmir, 1956 — Section 126(2)
High Courts08 Apr 1996
Randeep Singh Vs State and another
Jammu And Kashmir High Court · (1996) CrLJ 4052
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145
High Courts22 Mar 1996
State of Jammu and Kashmir Vs Shri Chander Chinar Bada Akhara Udasin Society, Srinagar and Others
Jammu And Kashmir High Court · AIR 1996 J&K 76
Constitution of India, 1950 — Article 226
High Courts15 Mar 1996Dismissed
New India Assurance Company Vs Santosh Kumari and Others
Jammu And Kashmir High Court · (1997) 3 LLJ 1114
High Courts15 Mar 1996
H.C.L, Limited and Others Vs C.L.Verma
Jammu And Kashmir High Court · (1996) KashLJ 120
Jammu and Kashmir Consumer Protection Act, 1987 — Section 2(d)
High Courts12 Mar 1996
Khursheed Ahmad : Hafiz Ullah Vs State of J & K
Jammu And Kashmir High Court · (1997) KashLJ 213 : (1998) SriLJ 166
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts28 Feb 1996
Bachhiter Singh Vs State of J&K and Others
Jammu And Kashmir High Court · (1996) KashLJ 75 : (1996) SriLJ 122
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 31(2)
High Courts26 Feb 1996
Sara Vs State
Jammu And Kashmir High Court · (1997) SriLJ 33
Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103Land Acquisition Act, 1990 — Section 18
High Courts23 Feb 1996
State of Jammu and Kashmir, through Commissioner/Secretary, Power Development Department, Government of J & K, Jammu.; Chief Engineer, Electric.Ma Vs Shri Sita Ram, S/o Shri Rekhi Rarn, R/o Ward No : 4, near old Bus Stand, Rajouri.(Shri Babu Rarn Sharma, Advocate)
Jammu And Kashmir High Court · (1996) KashLJ 113 : (1997) 4 SCT 138
Civil Services Regulations, 1956 — Article 226
High Courts20 Feb 1996
State Vs Ghulam Nabi Gojri
Jammu And Kashmir High Court · (1998) SriLJ 46
Jammu and Kashmir Civil Procedure Code, 1977 — Order 3 Rule 1, Order 41
High Courts12 Feb 1996Dismissed
Dr. Gh. Rasool Malik Vs Mst. Amina and Others
Jammu And Kashmir High Court · (1996) CriLJ 3252
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 188(6), 488, 488(8), 531Limitation Act, 1963 — Section 29(2), 3, 5
High Courts05 Feb 1996Allowed
New India Distillery and Another Vs State of J. and K. and Others
Jammu And Kashmir High Court · AIR 1997 J&K 1
Constitution of India, 1950 — Article 14, 299
High Courts27 Jan 1996
Robkar Vs P.S.Gill
Jammu And Kashmir High Court · (1997) KashLJ 242 : (1997) SriLJ 21
High Courts11 Jan 1996
Competent Authority Entrance Examination, Jammu and Kashmir Srinagar, through its Chairman, Civil Secretariat, Srinagar. Vs Wasim Ashraf & Ors
Jammu And Kashmir High Court · (1997) KashLJ 435
Constitution of India, 1950 — Article 226
High Courts03 Jan 1996
Sukhdev Vs National Insurance Company Ltd.
Jammu And Kashmir High Court · (1996) KashLJ 236 : (1997) SriLJ 41
Insurance Act, 1938 — Section 46
High Courts01 Jan 1996
Ghulam Rasool Wani Vs Gh.Qadir Rathar
Jammu And Kashmir High Court · (1996) KashLJ 496
Jammu and Kashmir Civil Procedure Code, 1977 — Order 6 Rule 17