High Courts31 Dec 1999
Lekh Raj Vs State of J & K
Jammu And Kashmir High Court · (2001) 4 SCT 808
Constitution of India, 1950 — Article 14Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 31(1)
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1999
187 judgments · page 1 of 10
High Courts30 Dec 1999Allowed
Ghulam Mohammad Mir Vs State of J. and K. and Another
Jammu And Kashmir High Court · (2000) CriLJ 3233
Arms Act, 1959 — Section 25, 5, 7Constitution of India, 1950 — Article 22, 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts29 Dec 1999
Abdul Aziz Sheikh Vs State of J & K
Jammu And Kashmir High Court · (2000) 3 SCT 970
High Courts29 Dec 1999
Mohmmad Maqbool Ganai Vs State
Jammu And Kashmir High Court · (2000) 3 SCT 965
Constitution of India, 1950 — Article 14, 16, 226
High Courts23 Dec 1999
State of J & K Vs Ahad Sheikh and Others
Jammu And Kashmir High Court · (2000) 2 SriLJ 622 : (2000) SriLJ 622
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 169, 190, 193, 269
High Courts21 Dec 1999Dismissed
Attar Singh Vs J and K Special Tribunal and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 487
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 13, 13(2), 2(12), 2(17), 21(1)
High Courts17 Dec 1999
Riaz Ahmed Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2000) 2 SCT 861
Constitution of Jammu and Kashmir, 1956 — Section 126
High Courts15 Dec 1999
Union of India Vs K.M.Mehrotra
Jammu And Kashmir High Court · (2001) 3 SCT 705
Constitution of India, 1950 — Article 14, 16, 226
High Courts14 Dec 1999Dismissed
Suresh Lal Koul Vs Union of India (UOI) and Another
Jammu And Kashmir High Court · (2001) CriLJ 423
Border Security Force Act, 1968 — Section 84Border Security Force Rules, 1969 — Rule 65(1), 65(4), 67Constitution of India, 1950 — Article 104, 226, 227
High Courts08 Dec 1999
State of J&K and Others Vs Abdul Khaliq Dar and Others
Jammu And Kashmir High Court · (2000) SriLJ 619 : (2000) 2 SriLJ 619
Jammu and Kashmir Limitation Act, 1995 — Section 5
High Courts03 Dec 1999
Bhagwan Singh (Ex.Nk) Vs Union of India
Jammu And Kashmir High Court · (2000) 2 SCT 1061
Army Rules, 1954 — Rule 13(3) Item III(i)Pension Regulations for Army, 1961 — Rule 173
High Courts02 Dec 1999
Hans Raj Vs Union of India
Jammu And Kashmir High Court · (2000) 2 SCT 909
Constitution of Jammu and Kashmir, 1956 — Section 126A
High Courts01 Dec 1999Dismissed
Mst. Noora Begum Vs Tehsildar, Bandipora Dist. Baramulla and Others
Jammu And Kashmir High Court · AIR 2000 J&K 72
Constitution of Jammu and Kashmir, 1956 — Section 103
High Courts01 Dec 1999
Sonaullah Dar Vs State of J&K through Commr./Secy.PWD Sgr./Jammu.
Jammu And Kashmir High Court · (2000) 4 SCT 98
Constitution of India, 1950 — Article 226Jammu and Kashmir Civil Service Regulations, 1956 — Regulation 52(B)
High Courts29 Nov 1999
Pritam Singh Vs Union of India
Jammu And Kashmir High Court · (2000) 2 SCT 862
Constitution of Jammu and Kashmir, 1956 — Section 126
High Courts17 Nov 1999
Commissioner of Income Tax Vs DEVANS MODERN BREWERIES LTD.
Jammu And Kashmir High Court · (2001) 117 TAXMAN 433
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 256, 37, 40A
High Courts17 Nov 1999Dismissed
Beli Ram Vs Chairman, Special Tribunal
Jammu And Kashmir High Court · (2004) 3 JKJ 492
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 27
High Courts15 Nov 1999Allowed
Pankaj Samnotra Vs Designated Authority
Jammu And Kashmir High Court · (2001) 118 TAXMAN 901
High Courts11 Nov 1999
Modern Hotel Jammu Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2000) SriLJ 389 : (2000) 2 SriLJ 389
Constitution of India, 1950 — Article 14Jammu and Kashmir Excise Act, 1958 — Section 24A
High Courts09 Nov 1999
Ghulam Qadir Sheikh Vs High Court of Jammu and Kashmir
Jammu And Kashmir High Court · (2000) 1 SCT 746 : (1999) 2 SriLJ 550
Constitution of India, 1950 — Article 304Constitution of Jammu and Kashmir, 1956 — Section 124Jammu and Kashmir Civil Courts Act, 1977 — Section 30(4)