High Courts15 Sept 1987
Assad Shah Vs Ahmad Wani and ors.
Jammu And Kashmir High Court · (1987) 09 J&K CK 0001
Jammu and Kashmir Civil Procedure Code, 1977 — Order 6 Rule 17(1)
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 556 of 609
High Courts08 Sept 1987
Shiv Charan Sharma Vs Commissioner, Geology & Mining Department
Jammu And Kashmir High Court · (1988) KashLJ 37 : (1988) SriLJ 150
Jammu and Kashmir Land Revenue Act, 1996 — Section 90
High Courts03 Sept 1987
Mst.Mehtabi Vs Aziz Mir and Ors.
Jammu And Kashmir High Court · (1987) 3 Crimes 576 : (1988) JKLR 97 : (1988) KashLJ 152 : (1988) SriLJ 8
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145
High Courts28 Aug 1987Dismissed
East India Hotels Ltd. and Another Vs State and Another
Jammu And Kashmir High Court · (1988) 70 STC 10
High Courts22 Aug 1987
O.P.Dogra and two ors. Vs State through CBI and Anr.
Jammu And Kashmir High Court · (1989) JKLR 65 : (1987) KashLJ 730
Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2)Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471
High Courts21 Aug 1987
Ghulam Mohd.Dar & Ors. Vs State of J&K & Ors.
Jammu And Kashmir High Court · (1988) JKLR 66 : (1988) KashLJ 179
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 2(h), 25(3)
High Courts17 Aug 1987
Naranjan Kour Vs State of J. and K. and Ors
Jammu And Kashmir High Court · (1988) CriLJ 1141 : (1988) 2 RCR(Criminal) 211 : (1989) 1 RCR(Criminal) 13
Criminal Procedure Code, 1973 (CrPC) — Section 145, 369, 435, 94
High Courts16 Jul 1987Allowed
Ghulam Mohammad Khan Vs Mst. Hasina
Jammu And Kashmir High Court · AIR 1988 J&K 62
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts09 Jul 1987
N.N.Kaw Vs State Bank of India and Ors.
Jammu And Kashmir High Court · (1988) JKLR 333 : (1988) KashLJ 205 : (1988) KashLJ 207
Constitution of India, 1950 — Article 2
High Courts09 Jul 1987
Davinder Singh Vs State of J&K and Anr.
Jammu And Kashmir High Court · (1988) JKLR 124 : (1988) KashLJ 127
Constitution of India, 1950 — Article 226
High Courts02 Jul 1987
M.A.Mufti and Anr. Vs State of J&K & Ors.
Jammu And Kashmir High Court · (1987) JKLR 11 : (1987) KashLJ 694 : (1988) SriLJ 84
Constitution of India, 1950 — Article 14, 16, 311(2)(I)
High Courts30 Jun 1987
Khursheed Alam Khan Vs State
Jammu And Kashmir High Court · (1987) 2 Crimes 739 : (1987) JKLR 949 : (1988) KashLJ 109 : (1987) SriLJ 503
Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2), 6
High Courts05 Jun 1987
Paras Ram and etc. Vs Sudershan Kumar Khanna and etc.
Jammu And Kashmir High Court · AIR 1987 J&K 89
Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 12(4)
High Courts15 May 1987
Om Parkash and Ors. Vs Jagdesh Kumar
Jammu And Kashmir High Court · (1987) KashLJ 722 : (1988) SriLJ 132
Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11(h)
High Courts15 May 1987
Chaju Ram and Anr. Vs Jagdish Kumar
Jammu And Kashmir High Court · (1988) JKLR 233 : (1987) KashLJ 678 : (1987) KashLJ 679
Jammu and Kashmir Civil Procedure Code, 1977 — Section 110
High Courts15 May 1987Dismissed
Darshan Kumar and etc. Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · AIR 1988 J&K 28
Constitution of India, 1950 — Article 19(1), 226Constitution of Jammu and Kashmir, 1956 — Section 103Railways Act, 1890 — Section 78B
High Courts03 Apr 1987Allowed
Vijay Kumar Vs Mst. Kamla
Jammu And Kashmir High Court · AIR 1988 J&K 39
Jammu and Kashmir Hindu Marriage Act, 1980 — Section 33, 9
High Courts25 Mar 1987
Radhya Sham Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (1988) CriLJ 447
Criminal Procedure Code, 1973 (CrPC) — Section 342Evidence Act, 1872 — Section 157, 8
High Courts25 Mar 1987
Kundan Lal Vs Smt. Shanti Devi and Another
Jammu And Kashmir High Court · (1988) CriLJ 987 : (1988) 2 RCR(Criminal) 219
Hindu Marriage Act, 1955 — Section 9
High Courts17 Mar 1987
Mohd.Sadiq Fani Vs Deputy Commissioner, Doda & Ors.
Jammu And Kashmir High Court · (1988) KashLJ 59 : (1988) SriLJ 44
Constitution of India, 1950 — Article 226