High Courts08 Sept 1999Dismissed
National Insurance Co. Ltd. Vs Abdul Rashid Kichloo
Jammu And Kashmir High Court · AIR 2001 J&K 30 : (2001) 4 RCR(Civil) 464
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1999
187 judgments · page 3 of 10
High Courts07 Sept 1999
Masooda Hassan Vs State of J & K
Jammu And Kashmir High Court · (2000) 2 SriLJ 680 : (2000) SriLJ 680
Constitution of India, 1950 — Article 14, 16
High Courts06 Sept 1999
Union of India Vs D.P.Bose, Ex.Lt.
Jammu And Kashmir High Court · (2000) SriLJ 34 : (2000) 1 SriLJ 34
Army Act, 1950 — Section 164, 39, 71Constitution of India, 1950 — Article 226
High Courts01 Sept 1999
Nafisa Akhtar Shah Vs Director, Sher-i-Kashmir Institute of Medical Sciences
Jammu And Kashmir High Court · (2000) 3 SCT 971
Constitution of Jammu and Kashmir, 1956 — Section 126Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 33, 34, 35
High Courts27 Aug 1999
Dasrshan Lal Vs State of J & K
Jammu And Kashmir High Court · (2000) 2 SriLJ 552 : (2000) SriLJ 552
Constitution of India, 1950 — Article 21Jammu and Kashmir Criminal Procedure Code, 1989 — Section 435(4)(a), 561A
High Courts27 Aug 1999Dismissed
Jogeshwar Vs Sunder and Others
Jammu And Kashmir High Court · (2003) 3 JKJ 338
Jammu and Kashmir Evidence Act, 1977 — Section 40
High Courts24 Aug 1999
Mohd.Aslam Laigaroo Vs State of J&K and another
Jammu And Kashmir High Court · (2000) 1 SCT 626 : (1999) 2 SriLJ 429
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 31
High Courts23 Aug 1999
State of J & K Vs B.L.Choudhary and Anr.
Jammu And Kashmir High Court · (2001) 3 SCT 699 : (2000) 1 SriLJ 257 : (2000) SriLJ 257
High Courts23 Aug 1999
State of J & K Vs Vimal Devi
Jammu And Kashmir High Court · (2000) SriLJ 155 : (2000) 1 SriLJ 155
Jammu and Kashmir Consumer Protection Act, 1987 — Section 417Jammu and Kashmir Evidence Act, 1977 — Section 114CRanbir Penal Code, 1989 — Section 498A
High Courts23 Aug 1999Dismissed
Mehta Food Pvt. Ltd. Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (1999) 08 J&K CK 0002
Jammu and Kashmir General Sales Tax Act, 1962 — Section 2, 5Jammu and Kashmir Levy of Tolls Act, 1995 — Section 3, 5
High Courts20 Aug 1999
Saifuddin Vs State of J & K
Jammu And Kashmir High Court · (2000) 1 SCT 802
Constitution of Jammu and Kashmir, 1956 — Section 104, 126Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 33
High Courts20 Aug 1999
Ab.Raheem Reshi Vs State of J & K
Jammu And Kashmir High Court · (1999) SriLJ 488 : (1999) 2 SriLJ 488
Jammu and Kashmir Daily Rated Workers/Work Charged Employees (Regularization) Rules, 1994 — Rule 4, 5
High Courts17 Aug 1999Allowed
Kumari Sunita Charak Vs Ajay Kumar Sharma
Jammu And Kashmir High Court · (2000) 3 CivCC 679 : (2000) CriLJ 2572
Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
High Courts13 Aug 1999Dismissed
Munshi Ram Thappa Vs Rattan Singh and Another
Jammu And Kashmir High Court · (2000) CriLJ 3513
Criminal Procedure Code, 1973 (CrPC) — Section 435, 439, 540, 561Evidence Act, 1872 — Section 165Ranbir Penal Code, 1989 — Section 149, 302
High Courts12 Aug 1999
Khurshid Ahmad Lolo Vs Govt.of India and Others
Jammu And Kashmir High Court · (2000) 1 SCT 747 : (1999) SriLJ 466 : (1999) 2 SriLJ 466
Constitution of India, 1950 — Article 12
High Courts10 Aug 1999
Bihari Lal Bhagat Vs Central Bureau of Investigation
Jammu And Kashmir High Court · (2000) KashLJ 587 : (2000) SriLJ 586 : (2000) 2 SriLJ 586
High Courts10 Aug 1999
Krishan Lal and Another Vs Dhani Ram and Others
Jammu And Kashmir High Court · (2004) 3 JKJ 497
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 12
High Courts06 Aug 1999Dismissed
Union of India (UOI) and Others Vs Smt. Dilair Kour and Others
Jammu And Kashmir High Court · AIR 2000 J&K 63
Motor Vehicles Act, 1988 — Section 163A, 168
High Courts06 Aug 1999
Robkar Vs Abdul Razaq Bhat
Jammu And Kashmir High Court · (2000) 2 SriLJ 566 : (2000) SriLJ 566
Constitution of Jammu and Kashmir, 1956 — Section 96Jammu and Kashmir Contempt of Courts Act, 1997 — Section 12, 2(b)