High Courts30 Apr 1998
Salal Workers Union (Regd.) Vs Union of India
Jammu And Kashmir High Court · (1998) 3 SCT 132
Industrial Disputes Act, 1947 — Section 10
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1998
356 judgments · page 13 of 18
High Courts30 Apr 1998
Provincial Power Employees Union Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1998) 3 SCT 131
Constitution of India, 1950 — Article 14, 16
High Courts30 Apr 1998
J.C.Bali, Senior Superintendent of Police Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1998) 3 SCT 128
Constitution of India, 1950 — Article 14, 16
High Courts30 Apr 1998Allowed
Sohanlal Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2000) 1 LLJ 201
Industrial Disputes Act, 1947 — Section 25F
High Courts29 Apr 1998
Manzoor Ahmad Baqal Vs Srinagar Municipality
Jammu And Kashmir High Court · (1998) SriLJ 283
Constitution of India, 1950 — Article 14, 311
High Courts28 Apr 1998
Chief Engineer, J&K Urban Environmental Engineering Department, Srinagar Vs Residents of Chanpora, Housing Colony near Ahlahadis Masjid through Mr Bashir Ahmad Bashir Advocate & Ors.
Jammu And Kashmir High Court · (1999) KashLJ 156
Constitution of India, 1950 — Article 226
High Courts28 Apr 1998
Abdul Aziz Shah Vs Union of India and Others
Jammu And Kashmir High Court · (1998) SriLJ 189
Civil Services Regulations, 1956 — Article 226(1)
High Courts22 Apr 1998
Sharief-ud-Din Vs Harbans Singh, Dr.
Jammu And Kashmir High Court · (1998) SriLJ 161
High Courts22 Apr 1998Dismissed
Mohammad Yousuf Magray Vs Haji Ghulam Hassan and Others
Jammu And Kashmir High Court · AIR 1998 J&K 84
Civil Procedure Code, 1908 (CPC) — Section 151Jammu and Kashmir Civil Procedure Code, 1977 — Section 114Jammu and Kashmir Limitation Act, 1995 — Section 5
High Courts21 Apr 1998
Latif Ahmad Wani Vs State of J. and K. and Another
Jammu And Kashmir High Court · (1998) CriLJ 4287
Constitution of India, 1950 — Article 21Jammu and Kashmir Public Safety Act, 1978 — Section 14, 15, 16, 8Ranbir Penal Code, 1989 — Section 120B, 3
High Courts20 Apr 1998
State of J & K Vs Prem Nath Patwari Halqa Chogal
Jammu And Kashmir High Court · (2000) KashLJ 59
Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2)Ranbir Penal Code, 1989 — Section 161
High Courts20 Apr 1998Dismissed
State Vs Subash Singh
Jammu And Kashmir High Court · (1999) CriLJ 220
Ranbir Penal Code, 1989 — Section 304A
High Courts16 Apr 1998Dismissed
Collector, Land Acquisition U.E.E.D. Vs Zamindarani Brari Nambal
Jammu And Kashmir High Court · AIR 1999 J&K 93
Evidence Act, 1872 — Section 11Land Acquisition Act, 1894 — Section 11(3), 18, 48
High Courts07 Apr 1998Allowed
Vinay Kumar and Others Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (1999) CriLJ 1537
Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 313, 342Ranbir Penal Code, 1989 — Section 147, 148, 149, 302, 307
High Courts07 Apr 1998Allowed
Mohammad Shaffi and Others Vs State of J. and K.
Jammu And Kashmir High Court · (1999) CriLJ 2020
Arms Act, 1959 — Section 27, 4Criminal Procedure Code, 1973 (CrPC) — Section 342Ranbir Penal Code, 1989 — Section 148, 149, 302, 307, 323
High Courts07 Apr 1998
Ghulam Muzaffar Shah Vs Kamraz Rural Bank
Jammu And Kashmir High Court · (1999) SriLJ 354 : (1999) 2 SriLJ 354
Constitution of India, 1950 — Article 226Kamraz Rural Bank Staff Service Regulations, 1982 — Regulation 30, 30(2)
High Courts06 Apr 1998Dismissed
Gh. Hassan Mir and Another Vs Registrar, High Court of J. and K. and Another
Jammu And Kashmir High Court · (1998) CriLJ 3119
Constitution of India, 1950 — Article 14
High Courts06 Apr 1998
Ashrafa Jeelani Vs State of J&K through Chief; 2.Commissioner-cum-Secretary; 3.Director Colleges, Higher; 4.Professor Syed Bashir Ahmed
Jammu And Kashmir High Court · (1999) KashLJ 543
Jammu and Kashmir Civil Procedure Code, 1977 — Order 41
High Courts06 Apr 1998
Mushtaq Ahmad Sheikh Vs State of J & K
Jammu And Kashmir High Court · (1998) SriLJ 401
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Constitution of India, 1950 — Article 16, 311
High Courts06 Apr 1998
Union of India Vs Ghulam Nabi Sheikh
Jammu And Kashmir High Court · (1998) SriLJ 175
Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 1, Order 39 Rule 2, 115, 80, 80(3)