COURT ARCHIVE

Jammu And Kashmir High Court judgments, 1990

27 judgments · page 2 of 2

High Courts06 Apr 1990Allowed

Anil Soni Vs Income Tax Officer

Jammu And Kashmir High Court · (1990) 52 TAXMAN 48

Constitution of India, 1950 — Article 103, 104, 226Income Tax Act, 1961 — Section 143, 144

High Courts27 Mar 1990

Jammu And Kashmir High Court · (1994) 116 CTR 628 : (1993) 204 ITR 258 : (1994) 76 TAXMAN 593

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147, 148, 178, 178(1), 178(2)

High Courts26 Mar 1990

Jammu And Kashmir High Court · (1990) JKLR 208 : (1991) KashLJ 1 : (1990) SriLJ 158

Jammu and Kashmir Specific Relief Act, 1977 — Section 42

High Courts07 Mar 1990

Jammu And Kashmir High Court · (1990) JKLR 182 : (1991) KashLJ 463 : (1990) SriLJ 179

General Sales Tax Act, 1962 — Section 4

High Courts15 Feb 1990

Jammu And Kashmir High Court · (1990) 1 Crimes 748 : (1990) JKLR 263 : (1991) KashLJ 130 : (1990) SriLJ 140

Constitution of India, 1950 — Article 226

High Courts08 Feb 1990

Jammu And Kashmir High Court · AIR 1990 J&K 72

Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Section 12

High Courts08 Feb 1990Dismissed

Jammu And Kashmir High Court · (1990) CriLJ 1359

Ranbir Penal Code, 1989 — Section 304A, 403A