High Courts04 Jun 1999Dismissed
Shamshada Akhter Vs State of J. and K. and Others
Jammu And Kashmir High Court · AIR 2000 J&K 70
Constitution of Jammu and Kashmir, 1956 — Section 103
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1999
187 judgments · page 5 of 10
High Courts04 Jun 1999
J & K Accounts Employees Association Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1999) 2 SriLJ 585
Constitution of India, 1950 — Article 226, 309
High Courts03 Jun 1999
Rita Gupta and Anr. Vs State of J&K and Others
Jammu And Kashmir High Court · (2000) SriLJ 88 : (2000) 1 SriLJ 88
Education (Gazetted) College Service Recruitment Rules, 2004 — Rule 5, Schedule 2
High Courts02 Jun 1999
Javed Iqbal Balwan Vs State of J & K
Jammu And Kashmir High Court · (1999) 2 SriLJ 303 : (1999) SriLJ 303
Constitution of India, 1950 — Article 226
High Courts01 Jun 1999Dismissed
Mohd. Yousuf Palla Vs District Judge, Anantnag and Others
Jammu And Kashmir High Court · AIR 2000 J&K 52
Civil Procedure Code, 1908 (CPC) — Section 21AConstitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103
High Courts01 Jun 1999
Farooq Ahmad & Ors. Vs State and Ors.
Jammu And Kashmir High Court · (2000) 1 SriLJ 135
High Courts28 May 1999
Union of India Vs Lalit Kumar Raina
Jammu And Kashmir High Court · (2000) 2 SriLJ 564 : (2000) SriLJ 564
Jammu and Kashmir Civil Procedure Code, 1977 — Section 80Jammu and Kashmir Transfer of Property Act, 1977 — Section 106
High Courts28 May 1999
State of J & K Vs Ghulam Jeelani Bhat
Jammu And Kashmir High Court · (2000) 1 SCT 1114 : (1999) 2 SriLJ 435 : (1999) SriLJ 435
Constitution of India, 1950 — Article 311(2)(c)Constitution of Jammu and Kashmir, 1956 — Section 126(2)(c)
High Courts25 May 1999
Tarlochan Singh and Others Vs State
Jammu And Kashmir High Court · (2000) KashLJ 179
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 227
High Courts24 May 1999
Regional Manager Vs Bashir Ahmad Rangrez and Brothers
Jammu And Kashmir High Court · (2000) 1 SriLJ 47 : (2000) SriLJ 47
High Courts20 May 1999
State of Jammu and Kashmir another Vs Bashir Ahmed Bhat and others
Jammu And Kashmir High Court · (1999) SriLJ 587 : (1999) 2 SriLJ 587
Jammu and Kashmir Letters Patent — Clause 12Jammu and Kashmir Limitation Act, 1995 — Section 5
High Courts19 May 1999Dismissed
Hussam-ud-din Ahmad Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · AIR 1999 J&K 136
Constitution of India, 1950 — Article 14Passports Act, 1967 — Section 10(3), 11
High Courts14 May 1999
Syed Riyaz Ahmad Rufai. Vs University of Kashmir
Jammu And Kashmir High Court · (2000) SriLJ 187 : (2000) 1 SriLJ 187
Jammu and Kashmir Civil Procedure Code, 1977 — Order 41, 151Jammu and Kashmir Limitation Act, 1995 — Article 168, 5
High Courts14 May 1999
Mansha Singh Vs State of J & K
Jammu And Kashmir High Court · (2000) KashLJ 379 : (2000) SriLJ 122 : (2000) 1 SriLJ 122
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 251A, 540Jammu and Kashmir Evidence Act, 1977 — Section 16Ranbir Penal Code, 1989 — Section 109, 419, 420, 467, 468
High Courts13 May 1999
Oriental Insurance Company Ltd. Vs Ghulam Mohd.Siraj and Another
Jammu And Kashmir High Court · (1999) KashLJ 647 : (1999) 1 SriLJ 235 : (1999) SriLJ 235
Insurance Act, 1938 — Section 64BJammu and Kashmir Consumer Protection Act, 1987 — Section 18A(1)
High Courts13 May 1999
Oriental Insurance Company Ltd.and five other Similar Appeals Vs Ghulam Mohd.Siraj and Another
Jammu And Kashmir High Court · (1999) KashLJ 647 : (1999) SriLJ 235
Jammu and Kashmir Consumer Protection Act, 1987 — Section 17
High Courts13 May 1999
Nasir Ahmad Dar and Others Vs State of J&K and Others
Jammu And Kashmir High Court · (1999) KashLJ 773 : (1999) 2 SriLJ 536 : (1999) SriLJ 536
High Courts12 May 1999
Nagar Mal Vs State of J&K and Others
Jammu And Kashmir High Court · (2000) 2 SriLJ 585
Civil Services Regulations, 1956 — Article 226
High Courts06 May 1999Allowed
Tej Bahadur Singh Vs State
Jammu And Kashmir High Court · (2010) 3 JKJ 920
High Courts06 May 1999
Ghulam Hassan and others Vs State and others
Jammu And Kashmir High Court · (1999) KashLJ 698
Constitution of India, 1950 — Article 226