High Courts23 Jul 1992Dismissed
Abdul Majid Vs Ch. Jagat Ram and Co.
Jammu And Kashmir High Court · AIR 1993 J&K 64
Jammu and Kashmir Civil Procedure Code, 1977 — Order 41 Rule 1
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1992
67 judgments · page 2 of 4
High Courts23 Jul 1992
Nagar Mal Vs Accountant General and Others
Jammu And Kashmir High Court · (1995) JKLR 264 : (1994) KashLJ 54 : (1995) SriLJ 175 : (1995) SriLJ 154
Jammu and Kashmir Stamp Act, 1977 — Section 31, 32, 33
High Courts17 Jul 1992
State of J & K Vs Kashmir Electric and Hardware Corporation
Jammu And Kashmir High Court · (1992) JKLR 252 : (1992) KashLJ 356 : (1993) SriLJ 213
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 39
High Courts10 Jul 1992Dismissed
Nahar Singh and Another Vs Manohar Kumar and Others
Jammu And Kashmir High Court · (1993) ACJ 269 : AIR 1993 J&K 69
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1939 — Section 110D, 96(2)
High Courts03 Jul 1992
Jagdev Singh Vs Teedi
Jammu And Kashmir High Court · AIR 1993 J&K 74
Jammu and Kashmir Hindu Marriage Act, 1980 — Section 30, 34
High Courts29 Jun 1992
Nishat Ahmad Vs State
Jammu And Kashmir High Court · (1994) 1 SriLJ 104
Constitution of India, 1950 — Article 226, 311Constitution of Jammu and Kashmir, 1956 — Section 126Jammu and Kashmir Police Manual — Rule 334, 335, 337, 339
High Courts29 Jun 1992
Anjum Afshan Vs State
Jammu And Kashmir High Court · (1994) 1 SriLJ 147
Constitution of India, 1950 — Article 14
High Courts15 Jun 1992Allowed
Sunil Kumar and Another Vs State and Another
Jammu And Kashmir High Court · (1994) CriLJ 264
Arms Act, 1959 — Section 25, 27, 4Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4Constitution of India, 1950 — Article 21, 22
High Courts05 Jun 1992
R.K.Shoes Vs State and Others
Jammu And Kashmir High Court · (1992) KashLJ 252 : (1993) SriLJ 300
Jammu and Kashmir Sales Tax Act, 1962 — Section 7(15)
High Courts04 Jun 1992Dismissed
Smt. Kanta Rani Vs Som Nath
Jammu And Kashmir High Court · AIR 1993 J&K 60
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 100Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11(1)
High Courts26 May 1992
Dev Raj Kohli Vs Nirmal Kumari
Jammu And Kashmir High Court · (1994) JKLR 711 : (1993) KashLJ 525
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 195, 467Ranbir Penal Code, 1989 — Section 193
High Courts25 May 1992
Ghulam Muhammad Baqal Vs State of J&K and Others
Jammu And Kashmir High Court · (1998) SriLJ 97
Civil Services Regulations, 1956 — Article 128Constitution of India, 1950 — Article 226, 311
High Courts22 May 1992
Prem Singh & Ors. Vs State
Jammu And Kashmir High Court · (1993) JKLR 470 : (1994) SriLJ 174 : (1994) 1 SriLJ 174
Jammu and Kashmir Children Act, 1970 — Section 2(d), 22, 24
High Courts22 May 1992
State Vs Inder Singh
Jammu And Kashmir High Court · (1993) 3 Crimes 10 : (1993) JKLR 464 : (1993) KashLJ 208
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 417
High Courts22 May 1992
Prem Singh and Ors. Vs State
Jammu And Kashmir High Court · (1993) JKLR 470 : (1993) KashLJ 221 : (1994) SriLJ 174
Jammu and Kashmir Children Act, 1970 — Section 2(d), 22, 24Jammu and Kashmir Criminal Procedure Code, 1989 — Section 239, 274Jammu and Kashmir Evidence Act, 1977 — Section 114, 3
High Courts22 May 1992
State Vs Krishna
Jammu And Kashmir High Court · (1994) JKLR 729 : (1994) SriLJ 265 : (1994) 1 SriLJ 265
Criminal Procedure Code, 1973 (CrPC) — Section 205E, 251A, 252
High Courts21 May 1992
Sharat and Co. Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · AIR 1993 J&K 4
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 28, 30
High Courts21 May 1992Allowed
Triro Vs Dev Raj and Others
Jammu And Kashmir High Court · AIR 1993 J&K 14
Evidence Act, 1872 — Section 102Limitation Act, 1963 — Section 3
High Courts11 May 1992
Ajay Kumar Kohli Vs Karanvir
Jammu And Kashmir High Court · (1993) JKLR 329 : (1992) KashLJ 700 : (1994) SriLJ 368 : (1994) 2 SriLJ 368
Jammu and Kashmir Civil Procedure Code, 1977 — Section 2(2), 47Jammu and Kashmir Partnership Act, 1996 — Section 69
High Courts01 May 1992
Suraj Mal Ram Lal Vs Union of India & Anr.
Jammu And Kashmir High Court · (1993) JKLR 326 : (1992) KashLJ 477 : (1993) SriLJ 326 : (1993) SriLJ 123
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 20