High Courts18 Jul 1991
Laxmi Dass & Ors. Vs Collector, Land Acquisition, Doda & ors.
Jammu And Kashmir High Court · (1992) JKLR 526 : (1991) KashLJ 478
Land Acquisition Act, 1990 — Section 18, 30
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1991
39 judgments · page 2 of 2
High Courts18 Jul 1991
Suman & ors. Vs Vaishno Saroop & Ors.
Jammu And Kashmir High Court · (1992) JKLR 522 : (1991) KashLJ 446 : (1992) SriLJ 448
Jammu and Kashmir Civil Procedure Code, 1977 — Order 22, 4(4)
High Courts16 Jul 1991
Sahira Bano and Others Vs Bawa Ram and Co.
Jammu And Kashmir High Court · (1994) 1 ACC 684
Civil Procedure Code, 1908 (CPC) — Section 109Employees Compensation Act, 1923 — Section 30
High Courts31 May 1991Dismissed
Sattar Din Vs Mir Mohd. and Another
Jammu And Kashmir High Court · AIR 1993 J&K 1
Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 30, 30AJammu and Kashmir Special Tribunal Act, 1988 — Section 3
High Courts31 May 1991Dismissed
Harnam Dass Maheshwar Vs Commissioner of Income Tax
Jammu And Kashmir High Court · (1991) 05 J&K CK 0002
Constitution of India, 1950 — Article 136Income Tax Act, 1961 — Section 143(2), 254, 256, 256(2), 66(1)
High Courts23 May 1991Dismissed
Mohd. Yasin Ahanger Vs State and Others
Jammu And Kashmir High Court · (1993) CriLJ 727
Constitution of Jammu and Kashmir, 1956 — Section 43, 45, 45(2)Jammu and Kashmir Government Business Rules — Rule 11, 12, 30, 54, 7Jammu and Kashmir Public Safety Act, 1978 — Section 10A, 13(1), 13(2), 26, 8
High Courts10 May 1991
Balkar Singh Vs State of J. and K. and Others
Jammu And Kashmir High Court · (1992) CriLJ 3428
Constitution of India, 1950 — Article 22Jammu and Kashmir Public Safety Act, 1978 — Section 13
High Courts04 May 1991
Rafiq Ahmad Magloo Vs State of J & K
Jammu And Kashmir High Court · (1992) JKLR 148 : (1992) KashLJ 650
High Courts01 May 1991
R.B.Jodhamal Vs Panchayat Atholi and Anr.
Jammu And Kashmir High Court · (1992) KashLJ 22
High Courts28 Mar 1991
Shiv Ram Vs Sitawanti & Others
Jammu And Kashmir High Court · (1991) KashLJ 310
Jammu and Kashmir Civil Procedure Code, 1977 — Order 20, Order 41, 107
High Courts01 Mar 1991
State Vs Mohd.Shafi and others
Jammu And Kashmir High Court · (1991) JKLR 350 : (1991) KashLJ 241 : (1991) SriLJ 93
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 271
High Courts01 Mar 1991Allowed
Krishan Singh and Others Vs Romesh Kumar
Jammu And Kashmir High Court · (1992) CriLJ 1063
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(3), 145(4)
High Courts22 Feb 1991
Abdul Ahad Vs State of Jammu and Kashmir and Another
Jammu And Kashmir High Court · (1992) ACJ 28
Criminal Procedure Code, 1973 (CrPC) — Section 80
High Courts22 Feb 1991
National Insurance Co. Ltd. Vs Ravi Kumar and Others
Jammu And Kashmir High Court · (1992) 2 ACC 681
Limitation Act, 1963 — Section 12
High Courts20 Feb 1991
Bashir Vs State
Jammu And Kashmir High Court · (1991) 1 Crimes 675 : (1991) JKLR 211 : (1991) KashLJ 258 : (1991) SriLJ 196
Ranbir Penal Code, 1989 — Section 376, 511
High Courts19 Feb 1991
Ghulam Mohd. Vs Mst. Rasoolan
Jammu And Kashmir High Court · (1991) CriLJ 2937
Criminal Procedure Code, 1973 (CrPC) — Section 478, 488, 488(6), 68, 69
High Courts31 Jan 1991
Mohd.Shaban Ganai Vs Managing Director J and K RTC Srinagar
Jammu And Kashmir High Court · (1991) 3 SCT 368
Constitution of India, 1950 — Article 311(i)Jammu and Kashmir Road Transport Service Conditions Rules and Regulations, 1979 — Rule 148, 152
High Courts11 Jan 1991
Akhtar Jan Naqeeb Vs State of J&K and others
Jammu And Kashmir High Court · (1991) JKLR 114 : (1992) KashLJ 211 : (1992) SriLJ 131
Constitution of India, 1950 — Article 14, 226
High Courts01 Jan 1991
Sewa Singh Vs Kapoor Singh & anr.
Jammu And Kashmir High Court · (1991) KashLJ 672
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145