High Courts19 Feb 1988Allowed
Ghani Bhat Vs Yagoot Firdous and Others etc.
Jammu And Kashmir High Court · AIR 1989 J&K 43
Azad Jammu and Kashmir Right of Prior Purchase Act, 1993 — Section 21
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 555 of 609
High Courts01 Feb 1988
National Insurance Co. Ltd. Vs Sh. Romesh Kumar Gandotra
Jammu And Kashmir High Court · AIR 1989 J&K 65
Jammu and Kashmir Civil Procedure Code, 1977 — Order 14 Rule 1, Order 14 Rule 3
High Courts27 Jan 1988
Altaf Ahmad Matoo Vs State and Others
Jammu And Kashmir High Court · (1989) CriLJ 1270
Constitution of India, 1950 — Article 22
High Courts01 Jan 1988
Moon Light Cinema, Kathua and Ors. Vs State of J&K and Ors.
Jammu And Kashmir High Court · (1988) KashLJ 226 : (1988) SriLJ 248
Constitution of India, 1950 — Article 276Entertainment Tax (Cinematograph Shows) Act, 1962 — Section 2(1), 3
High Courts31 Dec 1987Allowed
Amar Kaur and Another Vs Kulbir Singh and Others
Jammu And Kashmir High Court · (1989) 1 ACC 323 : (1988) ACJ 630 : AIR 1989 J&K 7
Constitution of India, 1950 — Article 227Jammu and Kashmir Civil Procedure Code, 1977 — Section 24Jammu and Kashmir Constitution Act, 1996 — Section 104
High Courts29 Dec 1987Dismissed
Didar Singh Vs State Bank of India
Jammu And Kashmir High Court · AIR 1988 J&K 73
Jammu and Kashmir Debtors Relief Act, 1979 — Section 2(1), 2(2)
High Courts14 Dec 1987
Peer Hissam-ud-din Vs State
Jammu And Kashmir High Court · (1988) CriLJ 1500
Constitution of India, 1950 — Article 21, 22
High Courts11 Dec 1987
Mohb Akbar Sheikh & Ors. Vs State of J&K & Ors.
Jammu And Kashmir High Court · (1987) 3 Crimes 438 : (1988) JKLR 545 : (1987) JKLR 963 : (1988) KashLJ 141
Pubilc Safety Act, 1978 — Section 10A
High Courts18 Nov 1987
Hakim Ghulam Hassan Vs State of J. and K. and Another
Jammu And Kashmir High Court · (1988) CriLJ 1282
Constitution of India, 1950 — Article 22Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 1, 4
High Courts18 Nov 1987
Abdul Majid Wani and Anr. Vs State and other
Jammu And Kashmir High Court · (1988) JKLR 532 : (1988) KashLJ 243
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27
High Courts18 Nov 1987
Mohammad Altaf Shah Vs State and Another
Jammu And Kashmir High Court · (1989) JKLR 123 : (1988) KashLJ 217 : (1988) KashLJ 216 : (1990) SriLJ 128
Pubilc Safety Act, 1978 — Section 8
High Courts17 Nov 1987
Executive Engineer, Municipality, Jammu Vs Inderjeet Singh and another
Jammu And Kashmir High Court · AIR 1988 J&K 72 : (1988) JKLR 682 : (1988) KashLJ 99 : (1988) SriLJ 164
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 20
High Courts30 Oct 1987
Jagat Ram and Sons Vs Bodh Raj & Others
Jammu And Kashmir High Court · (1991) KashLJ 749 : (1988) SriLJ 173
Jammu and Kashmir Civil Procedure Code, 1977 — Order 22, Order 30, 4Jammu and Kashmir Contract Act, 1977 — Section 45
High Courts30 Oct 1987
Firm Amar Nath Baldev Raj Forest Lessees Vs Des Raj & two Ors.
Jammu And Kashmir High Court · (1989) JKLR 79 : (1989) KashLJ 89 : (1991) SriLJ 297
Jammu and Kashmir Limitation Act, 1995 — Section 5Workmens Compensation Act, 1923 — Section 30(3)
High Courts26 Oct 1987
Syed Tassadque Hussain Vs Unioo of India and Anr.
Jammu And Kashmir High Court · (1988) 2 Crimes 374 : (1987) KashLJ 760 : (1988) SriLJ 125
Arms Act, 1959 — Section 13, 25, 4Constitution of India, 1950 — Article 14, 19, 21
High Courts21 Oct 1987Dismissed
Arun Kumar Vs University of Jammu and Others
Jammu And Kashmir High Court · AIR 1989 J&K 1
Jammu University Statutes — Status 17
High Courts16 Oct 1987Dismissed
Manager, Rosin and Turpentine Factory Vs Ali Begma
Jammu And Kashmir High Court · (1987) 10 J&K CK 0005
Workmens Compensation Act, 1923 — Section 3(1)
High Courts29 Sept 1987
Bhagat Parshotam Dass Vs Financial Commissioner & Ors.
Jammu And Kashmir High Court · (1988) JKLR 105 : (1988) JKLR 103 : (1988) KashLJ 169 : (1988) SriLJ 26
Jammu and Kashmir Civil Procedure Code, 1977 — Order 47 Rule 1Jammu and Kashmir Land Revenue Act, 1996 — Section 13(1)
High Courts24 Sept 1987
Ghulam Mohiuddin Mir & another Vs State of J & K
Jammu And Kashmir High Court · (1989) 1 Crimes 608 : (1988) JKLR 195 : (1987) KashLJ 753
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 173(2), 173(8), 561A
High Courts16 Sept 1987
Omkar Nath and ors. Vs Autar Krishen and ors.
Jammu And Kashmir High Court · (1988) JKLR 268 : (1991) KashLJ 101
Jammu and Kashmir Civil Procedure Code, 1977 — Section 100A