High Courts01 Jun 1988
Mohan Singh Vs The State and Another
Jammu And Kashmir High Court · (1989) CriLJ 1199 : (1989) 2 RCR(Criminal) 534
Criminal Procedure Code, 1973 (CrPC) — Section 241, 242, 243, 244, 245Penal Code, 1860 (IPC) — Section 447
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1988
36 judgments · page 2 of 2
High Courts27 May 1988Dismissed
J.K. Cigarettes Ltd. Vs Superintendent of Central Excise
Jammu And Kashmir High Court · (1988) 17 ECC 390 : (1989) 39 ELT 373
Central Excises and Salt Act, 1944 — Section 2, 3, 4, 4(1)
High Courts21 May 1988
Phagu Mal Rattan Chand and Another Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (1989) CriLJ 1098
Constitution of India, 1950 — Article 370
High Courts16 May 1988
Gulam Ahmad Lone Vs State
Jammu And Kashmir High Court · (1989) CriLJ 1267
Criminal Procedure Code, 1973 (CrPC) — Section 337
High Courts10 May 1988
Lal Chand and Another Vs Assistant Collector, Customs
Jammu And Kashmir High Court · (1989) CriLJ 731
Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 247, 253, 259, 438, 55
High Courts25 Apr 1988Dismissed
National Insurance Co. Vs Surjit Singh and Others
Jammu And Kashmir High Court · (1989) 1 ACC 514 : (1988) ACJ 1122 : (1989) 66 CompCas 636
Motor Vehicles Act, 1939 — Section 110A, 92A, 96
High Courts22 Apr 1988Dismissed
Shyam Lal and Another Vs State of J. and K. and Another
Jammu And Kashmir High Court · AIR 1989 J&K 22 : (1991) 71 CompCas 505
Constitution of India, 1950 — Article 14
High Courts14 Apr 1988
Ali Mohd. Wazir and etc. Vs State of J. and K.
Jammu And Kashmir High Court · (1989) CriLJ 493
Constitution of India, 1950 — Article 143, 226
High Courts30 Mar 1988
Hamza Dar Vs The State and Another
Jammu And Kashmir High Court · (1989) CriLJ 1500
Constitution of India, 1950 — Article 22
High Courts15 Mar 1988Dismissed
Union of India (UOI) and Another Vs Kusum Sharma and Others
Jammu And Kashmir High Court · (1988) 03 J&K CK 0003
Evidence Act, 1872 — Section 59, 62Motor Vehicles Act, 1988 — Section 110A
High Courts09 Mar 1988
Shameema and Others Vs Ghulam Ahmad Mir
Jammu And Kashmir High Court · (1998) SriLJ 179
Jammu and Kashmir Consumer Protection Act, 1987 — Section 488
High Courts19 Feb 1988
Krishan Chand Girdhari Lal and Co. Vs Commissioner of Income Tax and Another
Jammu And Kashmir High Court · (1988) 69 CTR 33 : (1988) 171 ITR 498 : (1988) 39 TAXMAN 35
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 23(3)Income Tax Act, 1961 — Section 264
High Courts19 Feb 1988Allowed
Ghani Bhat Vs Yagoot Firdous and Others etc.
Jammu And Kashmir High Court · AIR 1989 J&K 43
Azad Jammu and Kashmir Right of Prior Purchase Act, 1993 — Section 21
High Courts01 Feb 1988
National Insurance Co. Ltd. Vs Sh. Romesh Kumar Gandotra
Jammu And Kashmir High Court · AIR 1989 J&K 65
Jammu and Kashmir Civil Procedure Code, 1977 — Order 14 Rule 1, Order 14 Rule 3
High Courts27 Jan 1988
Altaf Ahmad Matoo Vs State and Others
Jammu And Kashmir High Court · (1989) CriLJ 1270
Constitution of India, 1950 — Article 22
High Courts01 Jan 1988
Moon Light Cinema, Kathua and Ors. Vs State of J&K and Ors.
Jammu And Kashmir High Court · (1988) KashLJ 226 : (1988) SriLJ 248
Constitution of India, 1950 — Article 276Entertainment Tax (Cinematograph Shows) Act, 1962 — Section 2(1), 3