High Courts28 Jul 1999
Abdul Hamid Mir Vs State of J&K and another
Jammu And Kashmir High Court · (1999) SriLJ 583 : (1999) 2 SriLJ 583
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,194 judgments · page 498 of 610
High Courts26 Jul 1999
Un-aided Private Schools Federation Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2000) KashLJ 596 : (2000) SriLJ 576 : (2000) 2 SriLJ 576
Jammu and Kashmir Board of School Education Act, 1975 — Section 3
High Courts26 Jul 1999
Bhagwan Dass alias Kala Vs State of J & K
Jammu And Kashmir High Court · (2000) KashLJ 359 : (2000) 1 SriLJ 79
Jammu and Kashmir Consumer Protection Act, 1987 — Section 342Jammu and Kashmir Evidence Act, 1977 — Section 27, 3Ranbir Penal Code, 1989 — Section 302, 411
High Courts20 Jul 1999Dismissed
Mohammad Maqbool Hakim and Others Vs State of J. and K. and Others
Jammu And Kashmir High Court · (2000) CriLJ 645
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173, 482Jammu and Kashmir Criminal Procedure Code, 1989 — Section 561A
High Courts19 Jul 1999
Tajinder Singh Vs State of J & K
Jammu And Kashmir High Court · (2000) SriLJ 581 : (2000) 2 SriLJ 581
High Courts16 Jul 1999
Nitco Roadways Ltd. Vs State of J&K and Ors.
Jammu And Kashmir High Court · (2002) 3 SCT 1083
Apprentices Act, 1961 — Section 2(aa), 20(2)Industrial Disputes Act, 1947 — Section 33C(2)
High Courts15 Jul 1999
Mohd.Bashir Vs Saif Ali and Others
Jammu And Kashmir High Court · (2000) KashLJ 154 : (2000) KashLJ 153
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 498
High Courts07 Jul 1999
State of J & K Vs Abdul Karim Lone
Jammu And Kashmir High Court · (1999) 2 SriLJ 416
Constitution of India, 1950 — Article 311Police Rules, 1960 — Rule 363, 374
High Courts05 Jul 1999
Fayaz Ahmad Khuroo Vs State of J & K
Jammu And Kashmir High Court · (2000) 1 SCT 454 : (2000) 1 SriLJ 40 : (2000) SriLJ 40
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 31Constitution of India, 1950 — Article 14
High Courts01 Jul 1999
Ghulam Mohammad Wani Vs State of J & K
Jammu And Kashmir High Court · (2000) 2 SriLJ 695
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 31
High Courts01 Jul 1999
Oriental Insurance Company Ltd. Vs Subash Chander Gupta
Jammu And Kashmir High Court · (2000) SriLJ 129 : (2000) 1 SriLJ 129
Jammu and Kashmir Civil Procedure Code, 1977 — Section 47
High Courts01 Jul 1999
State of J & K Vs Bashir Ahmed Sheikh
Jammu And Kashmir High Court · (2000) SriLJ 142 : (2000) 1 SriLJ 142
Constitution of Jammu and Kashmir, 1956 — Section 104
High Courts28 Jun 1999
State Vs Joginder Lal Jain
Jammu And Kashmir High Court · (2000) SriLJ 688 : (2000) 2 SriLJ 688
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 157, 4(1)(o)
High Courts04 Jun 1999
Surakha Bhan Vs Union of India
Jammu And Kashmir High Court · (1999) 2 SriLJ 447 : (1999) SriLJ 447
Constitution of India, 1950 — Article 16, 226
High Courts04 Jun 1999Allowed
Abdul Rahim Bhat Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (2000) 2 LLJ 1070
General Clauses Act, 1897 — Section 16Jammu and Kashmir Khadi and Village Industries Board Act, 1965 — Section 35
High Courts04 Jun 1999
Jammu and Kashmir Projects ConstructionCorporation Vs Fatima Begum and Others
Jammu And Kashmir High Court · (2000) ACJ 1145
General Clauses Act, 1897 — Section 6Motor Vehicles Act, 1988 — Section 173, 217
High Courts04 Jun 1999
Rajesh Dhar Vs Chief Engineer, R. and B. Public Works, Srinagar and Another
Jammu And Kashmir High Court · AIR 2000 J&K 100
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 30
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
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 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