High Courts02 Jul 1998
Kuldeep Singh and Others Vs S.Prithpaul Singh
Jammu And Kashmir High Court · (2000) KashLJ 17 : (1999) SriLJ 554
Jammu and Kashmir Civil Procedure Code, 1977 — Order 2 Rule 2
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1998
356 judgments · page 10 of 18
High Courts02 Jul 1998
New India Insurance Company Ltd. Vs Mushtaq Ahmad Dalai
Jammu And Kashmir High Court · (1998) SriLJ 388 : (1998) SriLJ 389
Jammu and Kashmir Limitation Act, 1995 — Section 14, 5
High Courts02 Jul 1998
Mehta Foods Pvt. Ltd. Vs State of J. and K. and Others
Jammu And Kashmir High Court · AIR 1999 J&K 43
Constitution of India, 1950 — Article 14, 19(1), 226, 265, 286(1)Levy of Tools Act, Samvat, 1995 — Section 3
High Courts02 Jul 1998
Kuldeep Singh Vs S.Prithpaul Singh
Jammu And Kashmir High Court · (2000) KashLJ 17 : (1999) 2 SriLJ 554 : (1999) SriLJ 554
Jammu and Kashmir Civil Procedure Code, 1977 — Order 2 Rule 2, Order 2 Rule 4, Order 6 Rule 17, 115
High Courts02 Jul 1998
Maqbool Ahmad Vs Haji Ghulam Hassan
Jammu And Kashmir High Court · (1998) SriLJ 199
Jammu and Kashmir Limitation Act, 1995 — Section 5
High Courts30 Jun 1998
R.C.Parmar Vs Union of India and others
Jammu And Kashmir High Court · (2000) 3 SCT 400
Constitution of India, 1950 — Article 226, 227
High Courts30 Jun 1998
Bashir Ahmad Shah Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1999) 2 SriLJ 333
Civil Services Regulations, 1956 — Article 163Constitution of India, 1950 — Article 14
High Courts29 Jun 1998
Ghulam Hassan Sheikh Vs Registrar of Registration and others
Jammu And Kashmir High Court · (1999) KashLJ 597 : (1999) SriLJ 375 : (1999) 2 SriLJ 375
Jammu and Kashmir Registration Act, 1977 — Section 35, 58
High Courts29 Jun 1998Dismissed
State Vs Jagir Singh and Others
Jammu And Kashmir High Court · (1999) CriLJ 614
Criminal Procedure Code, 1973 (CrPC) — Section 342Ranbir Penal Code, 1989 — Section 109, 323, 324, 34, 376
High Courts29 Jun 1998
State of J. and K. Vs Darshan Singh and Others
Jammu And Kashmir High Court · (1999) CriLJ 1249
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 397(2), 435, 435(4), 439, 482Jammu and Kashmir Forest Act, 1987 — Section 39, 6Ranbir Penal Code, 1989 — Section 379
High Courts29 Jun 1998
Ghulam Nabi Sheikh Vs State of J&K through Managing Director Govt.Bemina Woolen General Manager, Bemina Woolen Mills, Srinagar
Jammu And Kashmir High Court · (1999) KashLJ 467 : (1999) 3 SCT 343
Constitution of India, 1950 — Article 225
High Courts26 Jun 1998
State of J & K Vs Darshan Singh & Others
Jammu And Kashmir High Court · (1999) CrLJ 1249 : (1999) KashLJ 52 : (1998) SriLJ 372
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 435, 439
High Courts26 Jun 1998Allowed
Shanker Vs Dy. Commissioner and Others
Jammu And Kashmir High Court · (2005) 1 JKJ 520
High Courts25 Jun 1998
State of J&K and another Vs Abdul Gaffer Surma
Jammu And Kashmir High Court · (1999) 2 SriLJ 495
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 20Jammu and Kashmir Civil Procedure Code, 1977 — Section 34
High Courts23 Jun 1998
Fata Bibi Vs Indian Red Cross Society J&K State
Jammu And Kashmir High Court · (1999) KashLJ 234 : (1999) 1 SriLJ 213 : (1999) SriLJ 213
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 30, 32Constitution of India, 1950 — Article 12, 226, 311
High Courts23 Jun 1998
Mohammad Maqbool Ors. Vs J.K.Industries Srinagar and Ors.
Jammu And Kashmir High Court · (1999) KashLJ 32
Constitution of India, 1950 — Article 311
High Courts23 Jun 1998
Master Ghulam Rasool Vs Commissioner Jammu and Commissioner Jammu and Kashmir Srinagar/Jammu
Jammu And Kashmir High Court · (1999) KashLJ 786 : (1999) SriLJ 234
High Courts23 Jun 1998
Mohamad Maqbool Vs J.K.Industries Srinagar
Jammu And Kashmir High Court · (1998) SriLJ 405
Constitution of India, 1950 — Article 14
High Courts23 Jun 1998
Management of Centaur Vs State of J&K and others
Jammu And Kashmir High Court · (1999) 1 SriLJ 210
Industrial Disputes Act, 1947 — Section 2(a)
High Courts01 Jun 1998
Rita Sharma Vs State of J & K
Jammu And Kashmir High Court · (1999) 1 SriLJ 18 : (1999) SriLJ 18