COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,177 judgments · page 554 of 609

High Courts08 Jul 1988

J.K. Cigarettes Co. Ltd. Vs Union of India (UOI)

Jammu And Kashmir High Court · (1988) 18 ECC 34 : (1989) 39 ELT 355

Constitution (Application to Jammu and Kashmir) (Amendment) Order, 1958 — Order 55, Order 56Constitution (Application to Jammu and Kashmir) Order, 1954 — Article 1, 238, 246, 306A, 370Constitution of India, 1950 — Article 370, 372, 395

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High Courts05 Jul 1988Dismissed

New India Assurance Co. Ltd. Vs Ghulam Mohd. Tunda and Others

Jammu And Kashmir High Court · (1990) ACJ 177

Motor Vehicles Act, 1988 — Section 95, 96

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High Courts01 Jul 1988

Pahalgam Hotel Vs State of J&K and Anr.

Jammu And Kashmir High Court · (1989) KashLJ 33 : (1989) SriLJ 48 : (1989) SriLJ 52

Constitution of India, 1950 — Article 14Jammu and Kashmir Hotel (Amenities and Services) Tariff Taxation Act, 1980 — Section 12

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High Courts29 Jun 1988

Ali Mohammad Vs State and Ors.

Jammu And Kashmir High Court · (1989) JKLR 236 : (1989) KashLJ 8 : (1988) SriLJ 549

Constitution of India, 1950 — Article 226

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High Courts29 Jun 1988

State of J&K & Ors. Vs Kewal Krishan Gandotra

Jammu And Kashmir High Court · (1989) KashLJ 119 : (1989) SriLJ 23

Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 20(4)

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High Courts10 Jun 1988

S.M.Rizvi Vs Ajab Khan and Others

Jammu And Kashmir High Court · (1988) JKLR 1084 : (1989) KashLJ 19 : (1988) SriLJ 507

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145

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High Courts09 Jun 1988Dismissed

Union of India (UOI) and Another Vs B.D. Sharma

Jammu And Kashmir High Court · (1988) 06 J&K CK 0004

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 2, Order 8 Rule 8AEvidence Act, 1872 — Section 155

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High Courts01 Jun 1988

Nagarmal Vs The State and Others

Jammu And Kashmir High Court · (1989) CriLJ 1584

Jammu and Kashmir Public Safety Act, 1978 — Section 8

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High Courts01 Jun 1988

Mohan Singh Vs The State and Another

Jammu And Kashmir High Court · (1989) CriLJ 1199 : (1989) 2 RCR(Criminal) 534

Criminal Procedure Code, 1973 (CrPC) — Section 241, 242, 243, 244, 245Penal Code, 1860 (IPC) — Section 447

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High Courts27 May 1988Dismissed

J.K. Cigarettes Ltd. Vs Superintendent of Central Excise

Jammu And Kashmir High Court · (1988) 17 ECC 390 : (1989) 39 ELT 373

Central Excises and Salt Act, 1944 — Section 2, 3, 4, 4(1)

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High Courts21 May 1988

Phagu Mal Rattan Chand and Another Vs Union of India (UOI) and Others

Jammu And Kashmir High Court · (1989) CriLJ 1098

Constitution of India, 1950 — Article 370

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High Courts16 May 1988

Gulam Ahmad Lone Vs State

Jammu And Kashmir High Court · (1989) CriLJ 1267

Criminal Procedure Code, 1973 (CrPC) — Section 337

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High Courts10 May 1988

Lal Chand and Another Vs Assistant Collector, Customs

Jammu And Kashmir High Court · (1989) CriLJ 731

Constitution of India, 1950 — Article 20Criminal Procedure Code, 1973 (CrPC) — Section 247, 253, 259, 438, 55

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High Courts25 Apr 1988Dismissed

National Insurance Co. Vs Surjit Singh and Others

Jammu And Kashmir High Court · (1989) 1 ACC 514 : (1988) ACJ 1122 : (1989) 66 CompCas 636

Motor Vehicles Act, 1939 — Section 110A, 92A, 96

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High Courts22 Apr 1988Dismissed

Shyam Lal and Another Vs State of J. and K. and Another

Jammu And Kashmir High Court · AIR 1989 J&K 22 : (1991) 71 CompCas 505

Constitution of India, 1950 — Article 14

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High Courts14 Apr 1988

Ali Mohd. Wazir and etc. Vs State of J. and K.

Jammu And Kashmir High Court · (1989) CriLJ 493

Constitution of India, 1950 — Article 143, 226

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High Courts30 Mar 1988

Hamza Dar Vs The State and Another

Jammu And Kashmir High Court · (1989) CriLJ 1500

Constitution of India, 1950 — Article 22

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High Courts15 Mar 1988Dismissed

Union of India (UOI) and Another Vs Kusum Sharma and Others

Jammu And Kashmir High Court · (1988) 03 J&K CK 0003

Evidence Act, 1872 — Section 59, 62Motor Vehicles Act, 1988 — Section 110A

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High Courts09 Mar 1988

Shameema and Others Vs Ghulam Ahmad Mir

Jammu And Kashmir High Court · (1998) SriLJ 179

Jammu and Kashmir Consumer Protection Act, 1987 — Section 488

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High Courts19 Feb 1988

Krishan Chand Girdhari Lal and Co. Vs Commissioner of Income Tax and Another

Jammu And Kashmir High Court · (1988) 69 CTR 33 : (1988) 171 ITR 498 : (1988) 39 TAXMAN 35

Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 23(3)Income Tax Act, 1961 — Section 264

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