High Courts11 May 1989
Prabh Dayal Vs Dhan Devi & Ors.
Jammu And Kashmir High Court · (1989) KashLJ 436
Jammu and Kashmir Civil Procedure Code, 1977 — Order 22
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1989
37 judgments · page 2 of 2
High Courts03 May 1989
Zubair Ahmad Bhat Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1990) CriLJ 103
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(3), 435, 438, 497A
High Courts01 May 1989
Mohi-ud-Din Khan Vs Union of India
Jammu And Kashmir High Court · (1989) JKLR 634 : (1989) KashLJ 584 : (1989) SriLJ 300
Administrative Tribunals Act, 1985 — Section 29Constitution of India, 1950 — Article 226, 227
High Courts25 Apr 1989
Ashok Kumar Vs Abdul Latif and Others
Jammu And Kashmir High Court · (1989) CriLJ 1856 : (1990) 2 RCR(Criminal) 574
Criminal Procedure Code, 1973 (CrPC) — Section 247, 259
High Courts22 Apr 1989Allowed
Pritam Dass Vs Krishan Chand
Jammu And Kashmir High Court · (1989) 2 ACC 71 : (1990) ACJ 456
Employees Compensation Act, 1923 — Section 3, 30, 4
High Courts12 Apr 1989Allowed
Ghulam Mustaffa and Another Vs Custodian General Evacuee Property Jammu and Others
Jammu And Kashmir High Court · AIR 1990 J&K 76
Constitution of Jammu and Kashmir, 1956 — Section 100Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 9(2)(1)
High Courts08 Apr 1989Allowed
Dhian Singh and Another Vs National Hydro Electric Corpn. Ltd. and Others
Jammu And Kashmir High Court · (1991) 2 LLJ 382
Constitution of India, 1950 — Article 14, 16, 39
High Courts30 Mar 1989
Dr. Sajad Majid Vs Dr. Syed Zahoor Ahmed and Another
Jammu And Kashmir High Court · (1989) CriLJ 2065
Civil Procedure Code, 1908 (CPC) — Section 82Constitution of India, 1950 — Article 136
High Courts30 Mar 1989
Kuldeep Raj Vs State of Jammu & Kashmir and Another
Jammu And Kashmir High Court · (1989) CriLJ 1941
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167
High Courts17 Mar 1989Allowed
Abdul Rehman Bandey Vs Mst. Sakina Begum
Jammu And Kashmir High Court · AIR 1989 J&K 93
Jammu and Kashmir Court Fees Act, 1977 — Section 7Limitation Act, 1963 — Article 142
High Courts17 Mar 1989
Vinar Ltd. and Others Vs Chenab Textile Mills
Jammu And Kashmir High Court · (1989) CriLJ 1858 : (1990) 2 RCR(Criminal) 577
Criminal Procedure Code, 1973 (CrPC) — Section 561Ranbir Penal Code, 1989 — Section 420
High Courts07 Mar 1989Dismissed
Dev Son (P.) Ltd. Vs Union of India
Jammu And Kashmir High Court · (1991) 56 TAXMAN 122
Income Tax Act, 1961 — Section 147, 147(a), 148, 149, 154
High Courts23 Feb 1989
Collector, Land Acquisition PWD, Jammu Vs Dharmarth Council
Jammu And Kashmir High Court · AIR 1990 J&K 28
Civil Procedure Code, 1908 (CPC) — Section 2(2)(9), 47Jammu and Kashmir Land Acquisition Act, 1990 — Section 26(2), 31, 32, 35
High Courts22 Feb 1989Dismissed
K.C. Vanaspati Vs Assessing Authority and Another
Jammu And Kashmir High Court · (1989) 74 STC 349
Constitution of India, 1950 — Article 14, 226
High Courts17 Feb 1989
Gh.Rasool Najar & Ors. Vs Residents of Darech
Jammu And Kashmir High Court · (1989) KashLJ 469
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 133
High Courts16 Feb 1989Allowed
Prabjeet Singh Vs Administrator, Notified Area Committee, Tangmarg/Gulmarg and Others
Jammu And Kashmir High Court · AIR 1989 J&K 75
Constitution of India, 1950 — Article 14Town Planning Act, 1963 — Section 10
High Courts02 Feb 1989
Madan Singh and Suraj Parkash Vs State
Jammu And Kashmir High Court · (1989) KashLJ 533
Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 120B, 5(2)Ranbir Penal Code, 1989 — Section 409