High Courts31 Jan 1995Allowed
Feroz Ahmad Shah Vs State and Others
Jammu And Kashmir High Court · (1996) CriLJ 897
Constitution of India, 1950 — Article 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 14, 15
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,204 judgments · page 539 of 611
High Courts01 Jan 1995
Tehmina Akhtar Vs Syed Shamim Ahmad
Jammu And Kashmir High Court · (1999) KashLJ 656
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 561
High Courts26 Dec 1994
J & K Khadi Village and Industries Board Vs Mohd.Amin
Jammu And Kashmir High Court · (1995) JKLR 255 : (1995) SriLJ 210
Jammu and Kashmir Civil Procedure Code, 1977 — Order 43 Rule 1R, 115
High Courts23 Dec 1994
Mohd.Ashraf Sofi Vs State
Jammu And Kashmir High Court · (1996) 1 SCT 87 : (1995) SriLJ 112
Constitution of India, 1950 — Article 14, 16
High Courts13 Dec 1994
Gurdeep Singh Vs State and Another
Jammu And Kashmir High Court · (1995) JKLR 585 : (1995) SriLJ 193
Constitution of India, 1950 — Article 14, 142, 226
High Courts09 Dec 1994
Jammu Ispat (Pvt) Ltd Vs State of J&K and others
Jammu And Kashmir High Court · (1995) JKLR 589 : (1995) SriLJ 173
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29
High Courts06 Dec 1994
Punjab & Sind Bank Vs Akash Timber Traders and Others
Jammu And Kashmir High Court · (1995) JKLR 206 : (1995) SriLJ 205
Jammu and Kashmir Civil Procedure Code, 1977 — Order 13 Rule 1, Order 13 Rule 2
High Courts02 Dec 1994Dismissed
Hakim Din Vs Chatroo and Others
Jammu And Kashmir High Court · (1995) CriLJ 3080
Jammu and Kashmir Agrarian Reforms Rules, 1977 — Rule 58Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145, 145(1), 145(4), 145(5), 435(4A)
High Courts17 Nov 1994
Habib.Rather Vs State of J&K and others
Jammu And Kashmir High Court · (1995) JKLR 720 : (1995) KashLJ 77 : (1995) SriLJ 169
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 43, 7
High Courts11 Nov 1994
Jeet Kumar Vs State and Others
Jammu And Kashmir High Court · (1995) JKLR 83 : (1994) KashLJ 555 : (1995) 2 SCT 773 : (1995) SriLJ 115
Constitution of India, 1950 — Article 14
High Courts10 Nov 1994
Ali Mohd.Mir Vs Union of India
Jammu And Kashmir High Court · (1995) 3 SCT 68
Constitution of India, 1950 — Article 226
High Courts08 Nov 1994
Jammu and Kashmir State Board of School Education Vs Mohd.Sharief
Jammu And Kashmir High Court · (1995) SriLJ 158
Jammu and Kashmir Limitation Act, 1995 — Article 167, 3
High Courts07 Nov 1994
Chander Kiran Vs State of jammu and Kashmir
Jammu And Kashmir High Court · (1995) 2 SCT 775
Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103
High Courts28 Oct 1994
State Vs Joginder Kumar and Others
Jammu And Kashmir High Court · (1995) JKLR 596 : (1995) SriLJ 84
Jammu and Kashmir Consumer Protection Act, 1987 — Section 173, 497B, 538B
High Courts28 Oct 1994
Om Prakash Nargotra Vs Union of India and Others
Jammu And Kashmir High Court · (1995) JKLR 396 : (1995) SriLJ 119
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 16, 20, 30, 33
High Courts28 Oct 1994
J.S.Sandhu Vs Union of India and others
Jammu And Kashmir High Court · (1994) JKLR 467 : (1994) KashLJ 570 : (1995) SriLJ 146
High Courts24 Oct 1994
Union of India Vs President, Divisional Forum and Others
Jammu And Kashmir High Court · (1995) JKLR 447 : (1984) KashLJ 484 : (1995) SriLJ 108
Jammu and Kashmir Consumer Protection Act, 1987 — Section 15
High Courts20 Oct 1994
Jammu and Kashmir Bank Ltd. Vs Moti Lal Wattal
Jammu And Kashmir High Court · (1995) JKLR 644 : (1995) SriLJ 98
Constitution of India, 1950 — Article 311Jammu and Kashmir Specific Relief Act, 1977 — Section 42, 56
High Courts17 Oct 1994
Habib Dar Vs Mohd.Akbar
Jammu And Kashmir High Court · (1994) JKLR 1033 : (1995) SriLJ 26
Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 7, Order 43 Rule 1, 115, 151
High Courts04 Oct 1994
Mohd.Ibrahim Khan Vs State and Others
Jammu And Kashmir High Court · (1995) SriLJ 186
Civil Services Regulations, 1956 — Article 20C, 226(1)