High Courts23 Jul 1993
Nagar Mal Vs Accountant General & Ors.
Jammu And Kashmir High Court · (1994) KashLJ 54
Jammu and Kashmir Stamp Act, 1977 — Section 31, 32, 33
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1993
75 judgments · page 3 of 4
High Courts23 Jul 1993
Jagan Nath & Ors.; Krishan Kumar Vs Gokal Chand
Jammu And Kashmir High Court · (1993) KashLJ 547
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145, 146
High Courts16 Jul 1993
Surjeet Kumar Vs State of J & K
Jammu And Kashmir High Court · (1994) JKLR 857 : (1994) KashLJ 24
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 369, 561, 561A
High Courts16 Jul 1993
Ghulam Hassan Naik and others Vs District Dev.Commissioner
Jammu And Kashmir High Court · (1994) 2 SCT 137 : (1994) 2 SCT 443
Constitution of India, 1950 — Article 14, 16, 226
High Courts16 Jul 1993
Gh.Hassan Naik Vs District Development Commissioner & Ors.
Jammu And Kashmir High Court · (1993) JKLR 79 : (1993) JKLR 78 : (1993) KashLJ 471 : (1994) 2 SCT 443 : (1994) 2 SCT 137
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 226
High Courts30 Jun 1993
Raja Vs Safdar Khan & Ors.
Jammu And Kashmir High Court · (1995) JKLR 707 : (1994) 1 SriLJ 172
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts24 May 1993
Mohammad Yousuf Sheikh Vs State and Others
Jammu And Kashmir High Court · (1995) SriLJ 107
Constitution of India, 1950 — Article 16, 233
High Courts20 May 1993Dismissed
Sunita Devi Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (1994) 1 DMC 30
Constitution of India, 1950 — Article 15, 16(4), 336(24), 341
High Courts20 May 1993
State Vs Suresh Kohli and Others
Jammu And Kashmir High Court · (1993) CriLJ 3209
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 205, 205(8), 205(D), 337, 337(1)Ranbir Penal Code, 1989 — Section 120B, 161, 165, 165A, 216A
High Courts17 May 1993
Abdul Rashid Vs Ghulam Mohd.& Gul Mohd.& Anr.
Jammu And Kashmir High Court · (1993) KashLJ 624
Jammu and Kashmir Civil Procedure Code, 1977 — Order 21 Rule 35(2), 11
High Courts13 May 1993Dismissed
State of J. and K. Vs Radhika Narogtra and Others
Jammu And Kashmir High Court · AIR 1993 J&K 75
Constitution of India, 1950 — Article 226
High Courts13 May 1993
Narinder Mohan Vs State
Jammu And Kashmir High Court · (1994) JKLR 1 : (1994) KashLJ 573 : (1994) 2 SCT 487 : (1994) 1 SriLJ 205 : (1994) SriLJ 205
Constitution of India, 1950 — Article 14, 16, 162, 309Constitution of Jammu and Kashmir, 1956 — Article 133
High Courts02 May 1993
Custodian Evacuees Property Vs Pushpa Wati
Jammu And Kashmir High Court · (1993) JKLR 258 : (1993) KashLJ 406 : (1993) SriLJ 318 : (1993) SriLJ 317
Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 10A(2)
High Courts08 Apr 1993
Dina Nath Vs Commissioner of Income Tax
Jammu And Kashmir High Court · (1993) 204 ITR 667
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 6, Order 5 Rule 20Income Tax Act, 1961 — Section 143, 282
High Courts08 Apr 1993Allowed
Ghulam Rasool Azad and Assadullah War Vs State of J. and K. and State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (1994) 1 LLJ 699
Jammu and Kashmir Civil Service Regulations, 1956 — Article 226(2)
High Courts08 Apr 1993
State of J & K Vs V.P.Modi
Jammu And Kashmir High Court · (1994) JKLR 190 : (1994) KashLJ 1
Civil Services Regulations, 1956 — Article 226(2)
High Courts08 Apr 1993
Ram Sewak Pathak Vs Union of India & Ors.
Jammu And Kashmir High Court · (1993) JKLR 67 : (1993) KashLJ 454
High Courts06 Apr 1993Allowed
Askar Hussain Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (1994) 1 LLJ 704
Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 31(2)
High Courts02 Apr 1993
Shiva Gun Factory Vs Commissioner of Income Tax
Jammu And Kashmir High Court · (1993) 203 ITR 617
Income Tax Act, 1961 — Section 256
High Courts30 Mar 1993
State of J&K & Ors. Vs Amina Begum & Ors.
Jammu And Kashmir High Court · (1993) KashLJ 309
Constitution of India, 1950 — Article 226