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
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,206 judgments · page 503 of 611
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
High Courts22 Feb 1999
Rajinder Kumar Vs Chuni Lal and Others
Jammu And Kashmir High Court · (2000) KashLJ 111
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 435
High Courts19 Feb 1999
Hardesh Kumar and Others Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (2000) 2 LLJ 626
Constitution of India, 1950 — Article 14, 16
High Courts17 Feb 1999
Mohan Lal Vs Bholi Devi and Others
Jammu And Kashmir High Court · (1999) 2 SriLJ 372 : (1999) SriLJ 372
Jammu and Kashmir Consumer Protection Act, 1987 — Section 488
High Courts17 Feb 1999
Manmohan Singh & others Vs State & Others
Jammu And Kashmir High Court · (1999) KashLJ 611
Constitution of India, 1950 — Article 226
High Courts16 Feb 1999
Un-aided Private Schools Federation (J & K) through its Convenor Varinder Khajuria Vs State of J&K through Commr/Secretary Education Deptt.Civil Sectt.Jammu/Sgr
Jammu And Kashmir High Court · (2000) KashLJ 199
Constitution of India, 1950 — Article 226Jammu and Kashmir State Board of School Education Act, 1975 — Section 10
High Courts15 Feb 1999
Mohd.Yousuf Vs State of J & K
Jammu And Kashmir High Court · (2000) 3 SCT 27
Constitution of India, 1950 — Article 14, 16Constitution of Jammu and Kashmir, 1956 — Section 126
High Courts10 Feb 1999
Glaxy Industrial Corporation; Shanker Dass Davinder Kumar Vs State of J&K and Others
Jammu And Kashmir High Court · (2000) KashLJ 204
Constitution of India, 1950 — Article 300
High Courts09 Feb 1999
Karnail Singh Vs Shyam Lal and Others
Jammu And Kashmir High Court · (1999) 2 SriLJ 500 : (1999) SriLJ 500
Jammu and Kashmir Consumer Protection Act, 1987 — Section 145
High Courts09 Feb 1999
State of J & K Vs Ramesh Singh
Jammu And Kashmir High Court · (1999) 1 SriLJ 205 : (1999) SriLJ 205 : (1999) SriLJ 77
Jammu and Kashmir Consumer Protection Act, 1987 — Section 268, 269Ranbir Penal Code, 1989 — Section 302, 376
High Courts09 Feb 1999
State of J & K Vs Romesh Singh and Another
Jammu And Kashmir High Court · (2000) KashLJ 113
Ranbir Penal Code, 1989 — Section 376, 511
High Courts09 Feb 1999
National Insurance Company Vs Roopa Rani Koul
Jammu And Kashmir High Court · (1999) KashLJ 494
Jammu and Kashmir Consumer Protection Act, 1987 — Section 15
High Courts08 Feb 1999
Showkat Hussain Mir Vs State and Others
Jammu And Kashmir High Court · (1999) KashLJ 390 : (1999) 3 SCT 347 : (1999) 1 SriLJ 94 : (1999) SriLJ 94
Constitution of India, 1950 — Article 14, 16, 226
High Courts04 Feb 1999
State of J & K Vs Gh.Mohi-ud-din and others
Jammu And Kashmir High Court · (2000) CrLJ 1270
Pubilc Safety Act, 1978 — Section 8(2)
High Courts04 Feb 1999
Devi Dass Gopal Krishen Ltd. Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1999) KashLJ 532 : (1999) 1 SriLJ 71
Constitution of India, 1950 — Article 14, 141, 301, 304General Sales Tax Act, 1962 — Section 4(1)
High Courts03 Feb 1999Allowed
Saraswati Hire-Purchase Co. Vs Vipan Gupta
Jammu And Kashmir High Court · (1999) CriLJ 3816 : (1999) 4 RCR(Criminal) 492
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 247, 256Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts02 Feb 1999
J & K Board of School Education Vs Janak Singh
Jammu And Kashmir High Court · (2000) 3 SCT 313 : (1999) SriLJ 399 : (1999) 2 SriLJ 399
Jammu and Kashmir Civil Procedure Code, 1977 — Order 7 Rule 1(e)Jammu and Kashmir Limitation Act, 1995 — Article 67
High Courts02 Feb 1999
Collector Vs Dhanna and Others
Jammu And Kashmir High Court · (2000) KashLJ 149
Land Acquisition Act, 1990 — Section 18, 6