High Courts21 Dec 1992
Ghulam Mohi-ud-din Paul Vs State and others
Jammu And Kashmir High Court · (1992) JKLR 245 : (1992) KashLJ 508
Pubilc Safety Act, 1978 — Section 8
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 545 of 609
High Courts07 Dec 1992
Shahnaz Bhatt Vs Divisional Commissioner, Jammu
Jammu And Kashmir High Court · (1994) KashLJ 470 : (1994) 1 SriLJ 273 : (1994) SriLJ 273
Constitution of India, 1950 — Article 14
High Courts30 Nov 1992
State of J&K and Ors. Vs Hans Raj Sharma
Jammu And Kashmir High Court · (1994) JKLR 652 : (1993) KashLJ 666 : (1993) SriLJ 191
Jammu and Kashmir Civil Procedure Code, 1977 — Section 115
High Courts18 Nov 1992
Ashok Kumar Sharma Vs Ashok Kumar Sharma
Jammu And Kashmir High Court · (1994) JKLR 634 : (1994) KashLJ 723
Civil Services Regulations, 1956 — Regulation 113
High Courts04 Nov 1992Allowed
Council of Scientific and Industrial Research and Another Vs Ganga Construction Corporation
Jammu And Kashmir High Court · AIR 1993 J&K 47
Arbitration Act, 1940 — Section 8
High Courts04 Nov 1992
Mohd.Ibrahim Paddar Vs Union of India and Ors.
Jammu And Kashmir High Court · (1993) KashLJ 347
Central Reserve Police Force Act, 1949 — Section 10, 11, 2(d)
High Courts23 Oct 1992
Rajinder Kumar Vs State of J&K and Ors.
Jammu And Kashmir High Court · (1994) 1 SriLJ 282
Jammu and Kashmir Stamp Act, 1977 — Section 33, 40, 48
High Courts03 Oct 1992
Inder Kaur Vs Administrator, Associated Hospitals and Others
Jammu And Kashmir High Court · (1992) KashLJ 286
High Courts25 Sept 1992
Dalbir Kumar Soni Vs Sham Lal
Jammu And Kashmir High Court · (1994) JKLR 307 : (1992) KashLJ 424
High Courts07 Sept 1992
Ajaz Rasool Kar Vs State
Jammu And Kashmir High Court · (1995) SriLJ 145
Jammu and Kashmir Small Scale Industries Development Corporation limited (Staff) Service Rules, 1977 — Rule 65(2)
High Courts04 Sept 1992
Oriental Insurance Co. Vs Sangeeta and Others
Jammu And Kashmir High Court · (1994) 1 ACC 699
Motor Vehicles Act, 1988 — Section 96
High Courts04 Sept 1992Allowed
Nagar Mal alias Kaka Vs State and Others
Jammu And Kashmir High Court · (1994) CriLJ 1140
Constitution of India, 1950 — Article 22(4), 22(5), 22(7)Jammu and Kashmir Public Safety Act, 1978 — Section 15, 16, 8(4)
High Courts03 Sept 1992
Yash Paul Vs Income Tax Officer
Jammu And Kashmir High Court · (1994) 76 TAXMAN 584
Income Tax Act, 1961 — Section 179, 226(3)
High Courts27 Aug 1992
Parmanand & Ors. Vs State and Others
Jammu And Kashmir High Court · (1993) JKLR 1 : (1992) KashLJ 391
Jammu and Kashmir Big Landed Estates Abolition Act, 2007 — Section 30, 31
High Courts20 Aug 1992
Pancham Singh Vs Health Services and Others
Jammu And Kashmir High Court · (1993) JKLR 43 : (1993) JKLR 42 : (1993) KashLJ 380 : (1993) SriLJ 261
Constitution of India, 1950 — Article 311(2)
High Courts06 Aug 1992
Uttam Singh Vs District Development Commissioner, Doda
Jammu And Kashmir High Court · (1994) 2 SCT 226
Constitution of India, 1950 — Article 14, 226
High Courts30 Jul 1992
Balraj Sharma Vs A.K.Angurana & Ors.
Jammu And Kashmir High Court · (1993) JKLR 47 : (1993) KashLJ 369 : (1994) 2 SCT 482 : (1993) SriLJ 344
High Courts30 Jul 1992
Bodh Raj & Anr. Vs State
Jammu And Kashmir High Court · (1993) JKLR 74 : (1993) KashLJ 494
Ranbir Penal Code, 1989 — Section 376
High Courts23 Jul 1992Dismissed
Abdul Majid Vs Ch. Jagat Ram and Co.
Jammu And Kashmir High Court · AIR 1993 J&K 64
Jammu and Kashmir Civil Procedure Code, 1977 — Order 41 Rule 1
High Courts23 Jul 1992
Nagar Mal Vs Accountant General and Others
Jammu And Kashmir High Court · (1995) JKLR 264 : (1994) KashLJ 54 : (1995) SriLJ 175 : (1995) SriLJ 154
Jammu and Kashmir Stamp Act, 1977 — Section 31, 32, 33