High Courts28 Jan 1999
Municipal Council, Jammu Vs Sadiq Mohd.
Jammu And Kashmir High Court · (2000) KashLJ 125 : (1999) 2 SriLJ 360 : (1999) SriLJ 360
Prevention of Food Adulteration Act, 1954 — Section 7
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,206 judgments · page 504 of 611
High Courts28 Jan 1999Dismissed
New India Assurance Co. Ltd. Vs Uri Civil Contractors and Others
Jammu And Kashmir High Court · (2000) ACJ 1540
Motor Vehicles Act, 1988 — Section 140
High Courts28 Jan 1999
William Riberio Dr.and others Vs Union of India and others
Jammu And Kashmir High Court · (2000) KashLJ 260
Motor Vehicles Act, 1988 — Section 166
High Courts28 Jan 1999
Mehar Singh Dutta, Food Inspector Vs Sadiq Mohd.Alias Rehmat
Jammu And Kashmir High Court · (2000) KashLJ 125
Motor Vehicles Act, 1988 — Section 10, 16, 7
High Courts01 Jan 1999
Mohinder Kour Vs Union of India
Jammu And Kashmir High Court · (1999) 1 SriLJ 250
Army Act, 1950 — Section 3(i)
High Courts01 Jan 1999
Fata Bibi Vs Tasleema
Jammu And Kashmir High Court · (1999) 1 SriLJ 146
Jammu and Kashmir Land Revenue Act, 1996 — Section 15
High Courts01 Jan 1999
Vishal Gupta Vs Jammu University
Jammu And Kashmir High Court · (1999) 2 SCT 124
Constitution of India, 1950 — Article 14, 16
High Courts01 Jan 1999
Habib-ul-lah Bhat Vs Divisional Commissioner
Jammu And Kashmir High Court · (1999) KashLJ 686 : (1999) KashLJ 586 : (1999) KashLJ 585 : (1999) 1 SriLJ 125 : (1999) SriLJ 125
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27, 31
High Courts01 Jan 1999
Master Ghulam Rasool Vs State of J & K
Jammu And Kashmir High Court · (1999) 1 SriLJ 234
High Courts01 Jan 1999
President Nari Jagarn Manch Vs State of J & K
Jammu And Kashmir High Court · (2000) KashLJ 26 : (1999) 1 SriLJ 252
Constitution of India, 1950 — Article 226Jammu and Kashmir Consumer Protection Act, 1987 — Section 156, 174
High Courts31 Dec 1998
Rachhpal Singh Vs Union of India & Ors.
Jammu And Kashmir High Court · (1999) KashLJ 478
Constitution of India, 1950 — Article 226
High Courts31 Dec 1998
Som Nath Vs State of J&K through Chief Secretary, J&K Govt.
Jammu And Kashmir High Court · (1999) 1 SCT 787
Constitution of India, 1950 — Article 14, 16, 309
High Courts31 Dec 1998
Kh.Ghulam Mohd. Vs Jolly Arts
Jammu And Kashmir High Court · (1998) SriLJ 309
Jammu and Kashmir Civil Procedure Code, 1977 — Order 16 Rule 1, Order 28 Rule 3
High Courts29 Dec 1998
Kohli Transport Carriers Pvt.Ltd Vs Santosh Kumari W/o.Sham Singh
Jammu And Kashmir High Court · (2000) KashLJ 243
Workmens Compensation Act, 1923 — Section 10, 2, 30
High Courts28 Dec 1998
Anju Rana Vs Vice Chancellor, Jammu University
Jammu And Kashmir High Court · (1999) 2 SCT 33
Constitution of India, 1950 — Article 14, 16
High Courts25 Dec 1998
Ramesh Lal Mullah Vs Union of India
Jammu And Kashmir High Court · (1998) 4 SCT 22
High Courts25 Dec 1998
Manohar Lal Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1999) 2 SCT 103
Constitution of India, 1950 — Article 14, 16
High Courts24 Dec 1998
Som Parkash Vs Bansi Lal
Jammu And Kashmir High Court · (2000) KashLJ 105
Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11Jammu and Kashmir Transfer of Property Act, 1977 — Section 107
High Courts24 Dec 1998
Shah Pasandeeda Vs Bashir Ahmed & Ors.
Jammu And Kashmir High Court · (1999) KashLJ 76 : (1999) 3 SCT 334
Constitution of India, 1950 — Article 16
High Courts22 Dec 1998
Kanshi Ram Vs Banso Devi
Jammu And Kashmir High Court · (2000) KashLJ 94 : (1999) SriLJ 502 : (1999) 2 SriLJ 502
Jammu and Kashmir Consumer Protection Act, 1987 — Section 488Jammu and Kashmir Criminal Procedure Code, 1989 — Section 125