COURT ARCHIVE

Jammu And Kashmir High Court judgments, 1999

187 judgments · page 10 of 10

High Courts28 Jan 1999

Mehar Singh Dutta, Food Inspector Vs Sadiq Mohd.Alias Rehmat

Jammu And Kashmir High Court · (2000) KashLJ 125

Motor Vehicles Act, 1988 — Section 10, 16, 7

High Courts01 Jan 1999

Jammu And Kashmir High Court · (1999) 1 SriLJ 250

Army Act, 1950 — Section 3(i)

High Courts01 Jan 1999

Jammu And Kashmir High Court · (1999) 1 SriLJ 146

Jammu and Kashmir Land Revenue Act, 1996 — Section 15

High Courts01 Jan 1999

Jammu And Kashmir High Court · (1999) 2 SCT 124

Constitution of India, 1950 — Article 14, 16

High Courts01 Jan 1999

Jammu And Kashmir High Court · (1999) KashLJ 686 : (1999) KashLJ 586 : (1999) KashLJ 585 : (1999) 1 SriLJ 125 : (1999) SriLJ 125

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27, 31

High Courts01 Jan 1999

Jammu And Kashmir High Court · (1999) 1 SriLJ 234

High Courts01 Jan 1999

Jammu And Kashmir High Court · (2000) KashLJ 26 : (1999) 1 SriLJ 252

Constitution of India, 1950 — Article 226Jammu and Kashmir Consumer Protection Act, 1987 — Section 156, 174