High Courts30 Nov 1988
Roroesh Kumar Gandotra Vs Roroesh Kumar Gandotra
Jammu And Kashmir High Court · (1989) JKLR 1 : (1989) KashLJ 134 : (1989) KashLJ 133 : (1989) SriLJ 547
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1988
36 judgments · page 1 of 2
High Courts18 Nov 1988
Nand Lal Vs Sudesh Kumari and Ors.
Jammu And Kashmir High Court · (1989) JKLR 6 : (1989) KashLJ 63 : (1989) SriLJ 102
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 177
High Courts03 Nov 1988
Executive Engineer National Highways Vs Commissioner, Workmen Compensation and Ors.
Jammu And Kashmir High Court · (1989) KashLJ 45 : (1989) SriLJ 170
Constitution of India, 1950 — Article 227Constitution of Jammu and Kashmir, 1956 — Section 104
High Courts03 Nov 1988
National Insurance Company Vs Chajju Ram
Jammu And Kashmir High Court · (1988) JKLR 1405 : (1989) KashLJ 659 : (1989) SriLJ 586
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 30, 33Jammu and Kashmir Civil Procedure Code, 1977 — Section 34
High Courts27 Oct 1988
Mulkh Raj Bimal Kumar Vs Income Tax Officer and Another
Jammu And Kashmir High Court · (1990) 181 ITR 149
Income Tax Act, 1961 — Section 271(4A)
High Courts27 Oct 1988
Mohd. Umar and Co. Vs Income Tax Officer and Another
Jammu And Kashmir High Court · (1990) 181 ITR 146 : (1989) 44 TAXMAN 98
Income Tax Act, 1961 — Section 271(4A)
High Courts22 Oct 1988
Evacuee Property Deptt. Vs Zahood-ud-Din and Ors.
Jammu And Kashmir High Court · (1988) JKLR 1361 : (1989) KashLJ 146 : (1989) SriLJ 569
Jammu and Kashmir Civil Procedure Code, 1977 — Order 47 Rule 1Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 30
High Courts21 Oct 1988
Mohammad Amin Salati & Ors. Vs Chairman & Ors.
Jammu And Kashmir High Court · (1989) JKLR 330 : (1989) KashLJ 492
Civil Services Regulations, 1956 — Article 226(2), 42Road Transport Corporations Act, 1950 — Section 34, 45(2)
High Courts23 Sept 1988Dismissed
Pine Chemicals Vs Assessing Authority and Others
Jammu And Kashmir High Court · (1989) 73 STC 101
High Courts26 Aug 1988Dismissed
Abdul Rashid Dar Vs Mohd. Ismail and Others
Jammu And Kashmir High Court · AIR 1989 J&K 48
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 98
High Courts22 Jul 1988
Mohan Meakin Ltd. Vs Kashmir Dreamland Distilleries and Another
Jammu And Kashmir High Court · AIR 1990 J&K 42
Copyright Act, 1957 — Section 62Trade and Merchandise Marks Act, 1958 — Section 105, 106
High Courts12 Jul 1988Dismissed
Mst. Gullan Devi Vs Mst. Puna alias Puran Devi and Others
Jammu And Kashmir High Court · AIR 1989 J&K 51
Evidence Act, 1872 — Section 68Jammu and Kashmir Evidence Act, 1977 — Section 68Succession Act, 1925 — Section 59
High Courts08 Jul 1988
J.K. Cigarettes Co. Ltd. Vs Union of India (UOI)
Jammu And Kashmir High Court · (1988) 18 ECC 34 : (1989) 39 ELT 355
Constitution (Application to Jammu and Kashmir) (Amendment) Order, 1958 — Order 55, Order 56Constitution (Application to Jammu and Kashmir) Order, 1954 — Article 1, 238, 246, 306A, 370Constitution of India, 1950 — Article 370, 372, 395
High Courts05 Jul 1988Dismissed
New India Assurance Co. Ltd. Vs Ghulam Mohd. Tunda and Others
Jammu And Kashmir High Court · (1990) ACJ 177
Motor Vehicles Act, 1988 — Section 95, 96
High Courts01 Jul 1988
Pahalgam Hotel Vs State of J&K and Anr.
Jammu And Kashmir High Court · (1989) KashLJ 33 : (1989) SriLJ 48 : (1989) SriLJ 52
Constitution of India, 1950 — Article 14Jammu and Kashmir Hotel (Amenities and Services) Tariff Taxation Act, 1980 — Section 12
High Courts29 Jun 1988
Ali Mohammad Vs State and Ors.
Jammu And Kashmir High Court · (1989) JKLR 236 : (1989) KashLJ 8 : (1988) SriLJ 549
Constitution of India, 1950 — Article 226
High Courts29 Jun 1988
State of J&K & Ors. Vs Kewal Krishan Gandotra
Jammu And Kashmir High Court · (1989) KashLJ 119 : (1989) SriLJ 23
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 20(4)
High Courts10 Jun 1988
S.M.Rizvi Vs Ajab Khan and Others
Jammu And Kashmir High Court · (1988) JKLR 1084 : (1989) KashLJ 19 : (1988) SriLJ 507
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145
High Courts09 Jun 1988Dismissed
Union of India (UOI) and Another Vs B.D. Sharma
Jammu And Kashmir High Court · (1988) 06 J&K CK 0004
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 8 Rule 8AEvidence Act, 1872 — Section 155
High Courts01 Jun 1988
Nagarmal Vs The State and Others
Jammu And Kashmir High Court · (1989) CriLJ 1584
Jammu and Kashmir Public Safety Act, 1978 — Section 8