High Courts15 Mar 1999
Nana Raina & others Vs Chairman, General Insurance Corporation of India & others
Jammu And Kashmir High Court · (1999) KashLJ 628 : (2000) 3 SCT 73
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1999
187 judgments · page 8 of 10
High Courts15 Mar 1999
Ishfaq Ahmad Rather Vs State of J & K
Jammu And Kashmir High Court · (1999) 1 SriLJ 119
Constitution of India, 1950 — Article 22(5)Pubilc Safety Act, 1978 — Section 13
High Courts15 Mar 1999
Mehraj-ud-din Sheikh Vs State of J & K
Jammu And Kashmir High Court · (1999) 1 SriLJ 216
Constitution of India, 1950 — Article 22(5)
High Courts12 Mar 1999
Mohd Ishaq Bhat Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2001) 3 SCT 703
Constitution of India, 1950 — Article 14, 16
High Courts12 Mar 1999
Mohd.Ishaq Bhat Vs State of J&K and Others
Jammu And Kashmir High Court · (2000) KashLJ 274
Constitution of India, 1950 — Article 311
High Courts11 Mar 1999
Hans Raj Vs Paloo Devi and Ors.
Jammu And Kashmir High Court · (2000) 1 SriLJ 217
Jammu and Kashmir Transfer of Property Act, 1977 — Section 111, 91
High Courts11 Mar 1999
Tariq Ahmad Ganai Vs State of J & K
Jammu And Kashmir High Court · (1999) SriLJ 315
Constitution of India, 1950 — Article 14, 16Jammu and Kashmir (Compassionate Appointment) Rules, 1994 — Rule 2, 3(1)
High Courts10 Mar 1999
Sat Paul Sharma Vs Managing Director, J&K Handicrafts (Sale and Export) Corporation, Srinagar and others
Jammu And Kashmir High Court · (2000) KashLJ 115
Jammu and Kashmir Limitation Act, 1995 — Section 14
High Courts08 Mar 1999
Rehmatullah Khan Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1999) KashLJ 641 : (2000) 3 SCT 1035 : (1999) 3 SCT 351 : (1999) 1 SriLJ 99 : (1999) SriLJ 99
Jammu and Kashmir Financial Code — Rule 35A
High Courts08 Mar 1999
Gh.Mohmmad Bhat Vs J & K Industries Ltd and Others
Jammu And Kashmir High Court · (1999) KashLJ 437 : (1999) 1 SriLJ 86 : (1999) SriLJ 86 : (1999) SriLJ 16
Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts08 Mar 1999
M.K.Raina Vs University of Kashmir
Jammu And Kashmir High Court · (2001) 3 SCT 928
Constitution of India, 1950 — Article 14, 16
High Courts04 Mar 1999
Farooq Ahmad Vs State of J & K
Jammu And Kashmir High Court · (1999) 1 SriLJ 122
General Criminal Rules — Chapter 13 Rule 9Jammu and Kashmir Criminal Procedure Code, 1989 — Section 540
High Courts01 Mar 1999
Dr. Tehmina Akhtar Vs Syed Shamim Ahmad
Jammu And Kashmir High Court · (1999) CriLJ 4620
Guardians and Wards Act, 1890 — Section 15, 25Jammu and Kashmir Criminal Procedure Code, 1989 — Section 155(2), 156(1), 190, 193, 194Passports Act, 1967 — Section 15
High Courts01 Mar 1999
Ali Mohmmad Wani Vs Qazi Abdul Rashid
Jammu And Kashmir High Court · (1999) SriLJ 56 : (1999) 1 SriLJ 56
Jammu and Kashmir Civil Procedure Code, 1977 — Order 9, 114, 115Jammu and Kashmir High Court Rules, 1975 — Rule 51(2)
High Courts26 Feb 1999
Sagar Chand and Another Vs State of J. and K. and Another
Jammu And Kashmir High Court · (2001) ACJ 420 : AIR 1999 J&K 154
Motor Vehicles Act, 1988 — Section 140
High Courts25 Feb 1999
New India Assurance Company Ltd. Vs Nabla Ashraf Zehgir and Others
Jammu And Kashmir High Court · (2000) KashLJ 122
Motor Vehicles Act, 1988 — Section 149
High Courts25 Feb 1999Allowed
Prem Chand and Another Vs State of J. and K.
Jammu And Kashmir High Court · (1999) CriLJ 3649
Criminal Procedure Code, 1973 (CrPC) — Section 174Jammu and Kashmir Evidence Act, 1977 — Section 27Ranbir Penal Code, 1989 — Section 302, 34
High Courts25 Feb 1999
Mohd.Jaffar Mir Vs State of J&K through Addl.Chief Secy.Home Srinagar; 2.District Magistrate Budgam
Jammu And Kashmir High Court · (1999) KashLJ 790
Pubilc Safety Act, 1978 — Section 11
High Courts24 Feb 1999
Allied Shabir and Co Vs State
Jammu And Kashmir High Court · (1999) 1 SriLJ 142 : (1999) SriLJ 142
Central Sales Tax Act, 1956 — Section 13Constitution of India, 1950 — Article 19
High Courts22 Feb 1999
Abdul Hamid Hajam Vs State of J & K
Jammu And Kashmir High Court · (1999) SriLJ 577 : (1999) 2 SriLJ 577
Constitution of India, 1950 — Article 22, 226Pubilc Safety Act, 1978 — Section 8