High Courts17 Mar 1989Allowed
Abdul Rehman Bandey Vs Mst. Sakina Begum
Jammu And Kashmir High Court · AIR 1989 J&K 93
Jammu and Kashmir Court Fees Act, 1977 — Section 7Limitation Act, 1963 — Article 142
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 553 of 609
High Courts17 Mar 1989
Vinar Ltd. and Others Vs Chenab Textile Mills
Jammu And Kashmir High Court · (1989) CriLJ 1858 : (1990) 2 RCR(Criminal) 577
Criminal Procedure Code, 1973 (CrPC) — Section 561Ranbir Penal Code, 1989 — Section 420
High Courts07 Mar 1989Dismissed
Dev Son (P.) Ltd. Vs Union of India
Jammu And Kashmir High Court · (1991) 56 TAXMAN 122
Income Tax Act, 1961 — Section 147, 147(a), 148, 149, 154
High Courts23 Feb 1989
Collector, Land Acquisition PWD, Jammu Vs Dharmarth Council
Jammu And Kashmir High Court · AIR 1990 J&K 28
Civil Procedure Code, 1908 (CPC) — Section 2(2)(9), 47Jammu and Kashmir Land Acquisition Act, 1990 — Section 26(2), 31, 32, 35
High Courts22 Feb 1989Dismissed
K.C. Vanaspati Vs Assessing Authority and Another
Jammu And Kashmir High Court · (1989) 74 STC 349
Constitution of India, 1950 — Article 14, 226
High Courts17 Feb 1989
Gh.Rasool Najar & Ors. Vs Residents of Darech
Jammu And Kashmir High Court · (1989) KashLJ 469
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 133
High Courts16 Feb 1989Allowed
Prabjeet Singh Vs Administrator, Notified Area Committee, Tangmarg/Gulmarg and Others
Jammu And Kashmir High Court · AIR 1989 J&K 75
Constitution of India, 1950 — Article 14Town Planning Act, 1963 — Section 10
High Courts02 Feb 1989
Madan Singh and Suraj Parkash Vs State
Jammu And Kashmir High Court · (1989) KashLJ 533
Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 120B, 5(2)Ranbir Penal Code, 1989 — Section 409
High Courts30 Nov 1988
Roroesh Kumar Gandotra Vs Roroesh Kumar Gandotra
Jammu And Kashmir High Court · (1989) JKLR 1 : (1989) KashLJ 134 : (1989) KashLJ 133 : (1989) SriLJ 547
Constitution of India, 1950 — Article 226
High Courts18 Nov 1988
Nand Lal Vs Sudesh Kumari and Ors.
Jammu And Kashmir High Court · (1989) JKLR 6 : (1989) KashLJ 63 : (1989) SriLJ 102
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 177
High Courts03 Nov 1988
Executive Engineer National Highways Vs Commissioner, Workmen Compensation and Ors.
Jammu And Kashmir High Court · (1989) KashLJ 45 : (1989) SriLJ 170
Constitution of India, 1950 — Article 227Constitution of Jammu and Kashmir, 1956 — Section 104
High Courts03 Nov 1988
National Insurance Company Vs Chajju Ram
Jammu And Kashmir High Court · (1988) JKLR 1405 : (1989) KashLJ 659 : (1989) SriLJ 586
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 30, 33Jammu and Kashmir Civil Procedure Code, 1977 — Section 34
High Courts27 Oct 1988
Mulkh Raj Bimal Kumar Vs Income Tax Officer and Another
Jammu And Kashmir High Court · (1990) 181 ITR 149
Income Tax Act, 1961 — Section 271(4A)
High Courts27 Oct 1988
Mohd. Umar and Co. Vs Income Tax Officer and Another
Jammu And Kashmir High Court · (1990) 181 ITR 146 : (1989) 44 TAXMAN 98
Income Tax Act, 1961 — Section 271(4A)
High Courts22 Oct 1988
Evacuee Property Deptt. Vs Zahood-ud-Din and Ors.
Jammu And Kashmir High Court · (1988) JKLR 1361 : (1989) KashLJ 146 : (1989) SriLJ 569
Jammu and Kashmir Civil Procedure Code, 1977 — Order 47 Rule 1Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 30
High Courts21 Oct 1988
Mohammad Amin Salati & Ors. Vs Chairman & Ors.
Jammu And Kashmir High Court · (1989) JKLR 330 : (1989) KashLJ 492
Civil Services Regulations, 1956 — Article 226(2), 42Road Transport Corporations Act, 1950 — Section 34, 45(2)
High Courts23 Sept 1988Dismissed
Pine Chemicals Vs Assessing Authority and Others
Jammu And Kashmir High Court · (1989) 73 STC 101
High Courts26 Aug 1988Dismissed
Abdul Rashid Dar Vs Mohd. Ismail and Others
Jammu And Kashmir High Court · AIR 1989 J&K 48
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 35, Order 21 Rule 97, Order 21 Rule 98
High Courts22 Jul 1988
Mohan Meakin Ltd. Vs Kashmir Dreamland Distilleries and Another
Jammu And Kashmir High Court · AIR 1990 J&K 42
Copyright Act, 1957 — Section 62Trade and Merchandise Marks Act, 1958 — Section 105, 106
High Courts12 Jul 1988Dismissed
Mst. Gullan Devi Vs Mst. Puna alias Puran Devi and Others
Jammu And Kashmir High Court · AIR 1989 J&K 51
Evidence Act, 1872 — Section 68Jammu and Kashmir Evidence Act, 1977 — Section 68Succession Act, 1925 — Section 59