High Courts19 May 1998
Noni Rigzin Vs Renu Dyson Rigzin
Jammu And Kashmir High Court · (1999) 2 SriLJ 518
Jammu and Kashmir Christian Marriage and Divorce Act, 1957 — Section 75
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1998
356 judgments · page 12 of 18
High Courts18 May 1998
Harjit Singh Vs Union of India
Jammu And Kashmir High Court · (1998) 4 SCT 13
Constitution of India, 1950 — Article 14, 16
High Courts18 May 1998Dismissed
Mir Abdullah Vs The State and Others
Jammu And Kashmir High Court · (1998) CriLJ 4654
High Courts15 May 1998
Arshad Hussain Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1999) 1 SCT 697 : (1999) SriLJ 68 : (1999) 1 SriLJ 68
Constitution of India, 1950 — Article 14, 15, 16
High Courts15 May 1998
Rakesh Singh Vs Hindustan Petroleum Corporation
Jammu And Kashmir High Court · (1998) SriLJ 371
Constitution of India, 1950 — Article 309
High Courts13 May 1998
Dil Afroza Vs State of J&K and Others
Jammu And Kashmir High Court · (1999) KashLJ 420 : (1999) 2 SriLJ 373
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 25
High Courts12 May 1998
Administrator S.M.C and Others Vs Zamindaran Village Lasjan
Jammu And Kashmir High Court · (1998) SriLJ 233
Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts11 May 1998
Illam Din Vs Mohd.Hafiz and Another
Jammu And Kashmir High Court · (2000) KashLJ 193
Jammu and Kashmir Civil Procedure Code, 1977 — Order 6 Rule 17
High Courts11 May 1998
United India Insurance Vs Gh.Mohd.Mir, Company Limited
Jammu And Kashmir High Court · (1999) 1 SriLJ 276
Jammu and Kashmir Consumer Protection Act, 1987 — Section 12Jammu and Kashmir Contract Act, 1977 — Section 140
High Courts05 May 1998
State of J&K through Executive Officer, Srinagar; 2.Administrator, Srinagar Municipality Vs Sanitary Inspectors Association, Srinagar, Municipality through its President
Jammu And Kashmir High Court · (1999) KashLJ 752
Constitution of India, 1950 — Article 226
High Courts05 May 1998
S.Attar Singh Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1999) 1 SriLJ 197 : (1999) SriLJ 197
Constitution of India, 1950 — Article 226
High Courts04 May 1998
Mohammed Irfan Khan Vs Addl. Chief Secretary, Home and Another
Jammu And Kashmir High Court · (1998) CriLJ 4753
Constitution of India, 1950 — Article 22International Airports Authority Act, 1971 — Section 27, 7Jammu and Kashmir Public Safety Act, 1978 — Section 27, 7, 8
High Courts04 May 1998
State of Jammu and Kashmir and others Vs Syed and Co.
Jammu And Kashmir High Court · (1999) 1 SriLJ 4 : (1999) SriLJ 4
Jammu and Kashmir Civil Procedure Code, 1977 — Order 21, 82
High Courts04 May 1998
Netar Prakash Vs State
Jammu And Kashmir High Court · (1998) KashLJ 722 : (1999) SriLJ 29 : (1999) 1 SriLJ 29
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 514
High Courts03 May 1998
Khajoor Singh Vs O.R.Sharma
Jammu And Kashmir High Court · (1998) KashLJ 398
Jammu and Kashmir Civil Procedure Code, 1977 — Section 100
High Courts03 May 1998
Satish Kumar Vs Reserve Bank of India and ors.
Jammu And Kashmir High Court · (1998) KashLJ 361
Constitution of India, 1950 — Article 226
High Courts03 May 1998
Mohd.Bashir Khan Vs State of Jammu & Kashmir and Ors.
Jammu And Kashmir High Court · (1998) KashLJ 358
Constitution of India, 1950 — Article 226
High Courts02 May 1998
Tej Krishan and others Vs State of J & K
Jammu And Kashmir High Court · (1999) SriLJ 20 : (1999) 1 SriLJ 20
Civil Services Regulations, 1956 — Article 207Constitution of India, 1950 — Article 226, 32Jammu and Kashmir Civil Procedure Code, 1977 — Order 23 Rule 1, 11
High Courts01 May 1998
Ghulam Muhmad Reshi and others Vs State of J&K and others
Jammu And Kashmir High Court · (1998) KashLJ 621 : (1999) 1 SriLJ 25 : (1999) SriLJ 25
Constitution of India, 1950 — Article 14, 16Jammu and Kashmir Combined Examination Rules — Rule 8, 9
High Courts30 Apr 1998
Ashok Kumar Vs Union of India
Jammu And Kashmir High Court · (1998) 4 SCT 16
Constitution of India, 1950 — Article 311