High Courts19 Feb 1991
Ghulam Mohd. Vs Mst. Rasoolan
Jammu And Kashmir High Court · (1991) CriLJ 2937
Criminal Procedure Code, 1973 (CrPC) — Section 478, 488, 488(6), 68, 69
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 550 of 609
High Courts31 Jan 1991
Mohd.Shaban Ganai Vs Managing Director J and K RTC Srinagar
Jammu And Kashmir High Court · (1991) 3 SCT 368
Constitution of India, 1950 — Article 311(i)Jammu and Kashmir Road Transport Service Conditions Rules and Regulations, 1979 — Rule 148, 152
High Courts11 Jan 1991
Akhtar Jan Naqeeb Vs State of J&K and others
Jammu And Kashmir High Court · (1991) JKLR 114 : (1992) KashLJ 211 : (1992) SriLJ 131
Constitution of India, 1950 — Article 14, 226
High Courts01 Jan 1991
Sewa Singh Vs Kapoor Singh & anr.
Jammu And Kashmir High Court · (1991) KashLJ 672
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145
High Courts27 Dec 1990
Rajbir Singh Dogra Vs University of Jammu & Ors.
Jammu And Kashmir High Court · (1991) KashLJ 204 : (1991) SriLJ 63
Constitution of India, 1950 — Article 14, 15, 16
High Courts22 Dec 1990
Sonia Nayyar Vs State and Others
Jammu And Kashmir High Court · (1991) KashLJ 71
High Courts20 Dec 1990
State Vs Bishan Dass Sharma and Others
Jammu And Kashmir High Court · (1991) CriLJ 2806
Constitution of Jammu and Kashmir, 1956 — Section 43, 45, 45(2)Jammu and Kashmir Government Business Rules — Rule 11, 12, 30, 54, 7Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2), 5(3), 6
High Courts18 Dec 1990Dismissed
Nain Singh Vs Nain Singh and Others
Jammu And Kashmir High Court · (1992) CriLJ 2004 : (1991) 3 RCR(Criminal) 330
Criminal Procedure Code, 1973 (CrPC) — Section 270, 271Ranbir Penal Code, 1989 — Section 307
High Courts18 Dec 1990
Ranbir Singh Vs General Court Martial and Another
Jammu And Kashmir High Court · (1991) CriLJ 2850
Army Act, 1950 — Section 63Army Rules, 1954 — Rule 101, 105, 147, 95Constitution of India, 1950 — Article 12, 14, 141, 20, 21
High Courts29 Nov 1990
Shanti Devi & Ors. Vs State and Ors.
Jammu And Kashmir High Court · (1991) KashLJ 503
High Courts29 Nov 1990
Jagjit Singh and Sons Vs Garrison Engineer
Jammu And Kashmir High Court · AIR 1991 J&K 43
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 13, 30
High Courts12 Oct 1990Allowed
Teerath Ram and Others Vs Revenue Minister and Others
Jammu And Kashmir High Court · AIR 1991 J&K 40
Constitution of Jammu and Kashmir, 1956 — Section 157, 7Jammu and Kashmir Grant of Permanent Resident Certificate (Procedure) Act, 1963 — Section 2, 6
High Courts20 Sept 1990
Joginder Nath Vs State
Jammu And Kashmir High Court · (1990) JKLR 423 : (1991) KashLJ 492 : (1990) SriLJ 262
Jammu and Kashmir Evidence Act, 1977 — Section 114Ranbir Penal Code, 1989 — Section 380, 457
High Courts13 Sept 1990
Nikhil Kumar Vs State of J & K
Jammu And Kashmir High Court · (1990) JKLR 470 : (1990) JKLR 449 : (1991) KashLJ 366 : (1991) SriLJ 14
Constitution of India, 1950 — Article 14, 16
High Courts07 Sept 1990Dismissed
The Jammu and Kashmir Bank Limited Vs Packart and Others
Jammu And Kashmir High Court · AIR 1992 J&K 15
Jammu and Kashmir Civil Procedure Code, 1977 — Order 23 Rule 3
High Courts04 Sept 1990
Robkar Adalat Vs B.B. Singh, Munsiff Judicial Magistrate 1st Class
Jammu And Kashmir High Court · (1992) CriLJ 16
Criminal Procedure Code, 1973 (CrPC) — Section 517Ranbir Penal Code, 1989 — Section 188
High Courts04 Sept 1990Allowed
Gurcharan Singh Vs Kuldeep Singh
Jammu And Kashmir High Court · (1991) 1 ACC 692 : (1992) ACJ 63 : AIR 1991 J&K 47
Motor Vehicles Act, 1939 — Section 110D
High Courts17 Aug 1990
Shamsher Singh Vs State of J&K & Ors.
Jammu And Kashmir High Court · (1991) KashLJ 44
High Courts09 Aug 1990
Rajinder Singh Vs State and other
Jammu And Kashmir High Court · (1991) KashLJ 28
High Courts30 Jun 1990
Anmolak Singh Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (1999) KashLJ 47 : (1999) 1 SCT 801 : (1998) SriLJ 426
Jammu and Kashmir (Compassionate Appointment) Rules, 1994 — Rule 3