High Courts30 Apr 1999
Bashir Ahmed Shah Vs Union of India
Jammu And Kashmir High Court · (1999) 1 SriLJ 136 : (1999) SriLJ 136
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1999
187 judgments · page 6 of 10
High Courts29 Apr 1999
Mohammad Shafi Dar Vs Sate of J&K and others
Jammu And Kashmir High Court · (1999) KashLJ 771 : (2001) 1 SCT 674
High Courts28 Apr 1999
Mohd.Amin Andarbi Vs State of J & K
Jammu And Kashmir High Court · (1999) 2 SriLJ 527
Constitution of India, 1950 — Article 21Jammu and Kashmir Consumer Protection Act, 1987 — Section 271, 561A
High Courts28 Apr 1999
Roop Chand Vs State of J. and K. and Others
Jammu And Kashmir High Court · AIR 2000 J&K 43
Jammu and Kashmir Civil Procedure Code, 1977 — Order 20 Rule 4, 2(14), 2(2), 2(9)Jammu and Kashmir High Court Rules, 1999 — Rule 57(3)Jammu and Kashmir Preservation of Specified Trees Act, 1969 — Section 5
High Courts26 Apr 1999
Muhammad Akram Yatoo Vs State of J&K and others
Jammu And Kashmir High Court · (1999) KashLJ 694
Constitution of India, 1950 — Article 226
High Courts26 Apr 1999
National Hydro Electric Power Corporation Ltd. Vs Jaswant Singh and others
Jammu And Kashmir High Court · (1999) SriLJ 381 : (1999) 2 SriLJ 381
Constitution of India, 1950 — Article 14, 226Jammu and Kashmir Civil Procedure Code, 1977 — Order 20 Rule 4Jammu and Kashmir High Court Rules, 1975 — Rule 57(3)
High Courts26 Apr 1999
Syed ul Qawnain, Dr. Vs Director, Sher-i-Kashmir Institute of Medical Sciences
Jammu And Kashmir High Court · (1999) KashLJ 716 : (1999) 2 SriLJ 443
Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 115, 80
High Courts20 Apr 1999
Jammu and Kashmir Women's Development Corporation Ltd. and Another Vs Kawkab Jabeen and Others
Jammu And Kashmir High Court · (1999) 2 LLJ 1403
Civil Procedure Code, 1908 (CPC) — Section 115Specific Relief Act, 1963 — Section 21
High Courts20 Apr 1999
Ali Mohd.Mir and Others Vs Akbar Lone
Jammu And Kashmir High Court · (1999) 2 SriLJ 463
Jammu and Kashmir Limitation Act, 1995 — Section 14, 5
High Courts19 Apr 1999
Jatindra Kumar Vs Channi Singh and Others
Jammu And Kashmir High Court · (2000) KashLJ 142 : (2000) KashLJ 141
Motor Vehicles Act, 1988 — Section 166
High Courts16 Apr 1999
H.S.Sahni and others Vs State of J & K
Jammu And Kashmir High Court · (2010) 8 JKJ 525 : (2000) KashLJ 548 : (1999) 1 SriLJ 105 : (1999) SriLJ 105
High Courts15 Apr 1999
New India Assurance Company Vs Uri Civil Constructions
Jammu And Kashmir High Court · (2000) ACJ 1540 : (1999) 2 SriLJ 451 : (1999) SriLJ 451
Jammu and Kashmir Civil Procedure Code, 1977 — Section 113, 115Motor Vehicles Act, 1988 — Section 140
High Courts15 Apr 1999
K.S.Salathia Vs Sanjay Dhar
Jammu And Kashmir High Court · (2000) 2 SriLJ 673 : (2000) SriLJ 673
Jammu and Kashmir Civil Services (Judicial) Recruitment Rules, 1967 — Rule 9
High Courts15 Apr 1999
New India Assurance Company through its Divisional Manager Kulwant Singh Sonawar Road Vs Uri Civil Constructions A and B through their personal Manager Gingal Uri and others
Jammu And Kashmir High Court · (1999) KashLJ 734
Motor Vehicles Act, 1988 — Section 140
High Courts15 Apr 1999
Zahida Parveen Vs State of J&K through Secretary to State Social Welfare Advisory Board; 2.Chairman/Chairperson Welfare Extension Project
Jammu And Kashmir High Court · (1999) KashLJ 713
Constitution of India, 1950 — Article 14, 16, 226
High Courts15 Apr 1999
Secretary to Honble the Chief Justice, J&K High Court, Jammu Vs Chanchal Singh
Jammu And Kashmir High Court · (1999) 1 SriLJ 264
Constitution of India, 1950 — Article 311Jammu and Kashmir Civil Courts Act, 1977 — Section 30
High Courts13 Apr 1999
Muhammad Amin Mir Vs Union of India
Jammu And Kashmir High Court · (1999) KashLJ 775 : (1999) 1 SriLJ 129
Constitution of India, 1950 — Article 14, 16, 311
High Courts06 Apr 1999
Gh.Mohi-ud-Din Sheikh Vs State of J & K
Jammu And Kashmir High Court · (1999) 4 Crimes 198 : (2000) KashLJ 10
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 561A
High Courts02 Apr 1999
State of J&K through District Magistrate Budgam Vs Gh.Mohi-ud-din
Jammu And Kashmir High Court · (1999) 2 SriLJ 481
Constitution of India, 1950 — Article 22(5)
High Courts02 Apr 1999Allowed
State of J. and K. Vs Gh. Mohi-ud-din and Others
Jammu And Kashmir High Court · (2000) CriLJ 1270
Jammu and Kashmir Public Safety Act, 1978 — Section 8, 8(2)