High Courts25 Aug 1989
National Insurance Vs Lajwanti and Others
Jammu And Kashmir High Court · (1990) 2 ACC 511
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 552 of 609
High Courts23 Aug 1989Allowed
Juthi Devi and Others Vs Pine Chemicals Ltd. and Another
Jammu And Kashmir High Court · (1990) ACJ 364 : (1991) 2 LLJ 386
Workmens Compensation Act, 1923 — Section 2(1)
High Courts04 Jul 1989
Insurance Co Ltd.& Anr. Vs Union of India & Anr.
Jammu And Kashmir High Court · (1989) JKLR 827 : (1989) KashLJ 711 : (1989) KashLJ 712
High Courts29 Jun 1989
Mohd. Altaf Vs Hariprasad Narotamdas Jani and Others, Mahendra Somachand Thakkar and Others and Gitaban Vadilal Thakkar and Others
Jammu And Kashmir High Court · (1989) 2 ACC 459
Motor Vehicles Act, 1988 — Section 95
High Courts29 Jun 1989
G.M.Zaroo Vs Commissioner, Sales Tax and Ors.
Jammu And Kashmir High Court · (1989) JKLR 793 : (1989) KashLJ 697
Jammu and Kashmir Sales Tax Act, 1962 — Section 7
High Courts22 Jun 1989
Ghulam Mohammad Wani & Others Vs Brij Mohini Dhar & Ors.
Jammu And Kashmir High Court · (1989) JKLR 995 : (1989) KashLJ 635 : (1989) KashLJ 634 : (1989) SriLJ 502
Jammu and Kashmir Civil Procedure Code, 1977 — Section 100, 103
High Courts02 Jun 1989
Shabir Ahmad Khan Vs State of J. and K.
Jammu And Kashmir High Court · (1989) CriLJ 2486
Criminal Procedure Code, 1973 (CrPC) — Section 103, 161, 342, 374
High Courts02 Jun 1989Dismissed
Dr. Cheeran Abraham Varghese Vs Maulvi Ab. Hamid
Jammu And Kashmir High Court · (1990) CriLJ 533
Criminal Procedure Code, 1973 (CrPC) — Section 182, 195, 561AInsecticides Act, 1968 — Section 17, 18, 27, 29, 29Penal Code, 1860 (IPC) — Section 172, 172, 173, 174, 176
High Courts02 Jun 1989
Desa Singh Vs Union of India
Jammu And Kashmir High Court · (1989) JKLR 817 : (1989) KashLJ 622
Border Security Force Rules, 1969 — Rule 7Civil Service Servants (Conduct) Rules — Rule 21Constitution of India, 1950 — Article 14
High Courts02 Jun 1989
State of J&K and Anr. Vs Dev Datt Pandit
Jammu And Kashmir High Court · (1989) JKLR 509 : (1989) KashLJ 559
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 20, 30, 32, 39Jammu and Kashmir Civil Procedure Code, 1977 — Section 34
High Courts01 Jun 1989Allowed
Smt. Savitri Devi Vs Bhushan Chander Jain
Jammu And Kashmir High Court · AIR 1991 J&K 15
Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11, 12
High Courts11 May 1989
Prabh Dayal Vs Dhan Devi & Ors.
Jammu And Kashmir High Court · (1989) KashLJ 436
Jammu and Kashmir Civil Procedure Code, 1977 — Order 22
High Courts03 May 1989
Zubair Ahmad Bhat Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1990) CriLJ 103
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(3), 435, 438, 497A
High Courts01 May 1989
Mohi-ud-Din Khan Vs Union of India
Jammu And Kashmir High Court · (1989) JKLR 634 : (1989) KashLJ 584 : (1989) SriLJ 300
Administrative Tribunals Act, 1985 — Section 29Constitution of India, 1950 — Article 226, 227
High Courts25 Apr 1989
Ashok Kumar Vs Abdul Latif and Others
Jammu And Kashmir High Court · (1989) CriLJ 1856 : (1990) 2 RCR(Criminal) 574
Criminal Procedure Code, 1973 (CrPC) — Section 247, 259
High Courts22 Apr 1989Allowed
Pritam Dass Vs Krishan Chand
Jammu And Kashmir High Court · (1989) 2 ACC 71 : (1990) ACJ 456
Employees Compensation Act, 1923 — Section 3, 30, 4
High Courts12 Apr 1989Allowed
Ghulam Mustaffa and Another Vs Custodian General Evacuee Property Jammu and Others
Jammu And Kashmir High Court · AIR 1990 J&K 76
Constitution of Jammu and Kashmir, 1956 — Section 100Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 9(2)(1)
High Courts08 Apr 1989Allowed
Dhian Singh and Another Vs National Hydro Electric Corpn. Ltd. and Others
Jammu And Kashmir High Court · (1991) 2 LLJ 382
Constitution of India, 1950 — Article 14, 16, 39
High Courts30 Mar 1989
Dr. Sajad Majid Vs Dr. Syed Zahoor Ahmed and Another
Jammu And Kashmir High Court · (1989) CriLJ 2065
Civil Procedure Code, 1908 (CPC) — Section 82Constitution of India, 1950 — Article 136
High Courts30 Mar 1989
Kuldeep Raj Vs State of Jammu & Kashmir and Another
Jammu And Kashmir High Court · (1989) CriLJ 1941
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167