High Courts19 Mar 1998
Milkhi Ram Bhagat Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2009) 2 SCT 44 : (1999) SriLJ 31 : (1999) 1 SriLJ 31 : (1997) SriLJ 31
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1998
356 judgments · page 15 of 18
High Courts19 Mar 1998
Hem Raj Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1998) 2 SCT 817
High Courts19 Mar 1998
State of J&K & Ors. Vs Gh.Rasool Bhat & Ors.
Jammu And Kashmir High Court · (1999) KashLJ 150
Constitution of India, 1950 — Article 226
High Courts19 Mar 1998Allowed
Mulkh Raj Vs Ram Kumar
Jammu And Kashmir High Court · (1999) CriLJ 617
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145
High Courts19 Mar 1998
New India Assurance Company Limited Vs Bashir Ahmad Wani
Jammu And Kashmir High Court · (1990) 2 ACC 185 : (1990) ACJ 177 : (1999) SriLJ 568 : (1999) 2 SriLJ 568
Constitution of Jammu and Kashmir, 1956 — Section 104Jammu and Kashmir Civil Procedure Code, 1977 — Section 115
High Courts19 Mar 1998
State Vs Gh.Rasool Bhat
Jammu And Kashmir High Court · (1998) SriLJ 379
Constitution of India, 1950 — Article 226
High Courts17 Mar 1998
Oriental Insurance Vs Sudesh Kumari
Jammu And Kashmir High Court · (1998) KashLJ 672 : (1998) KashLJ 671
Motor Vehicles Act, 1988 — Section 149
High Courts17 Mar 1998Allowed
Haji Ghulam Muhammad Shah Vs District Magistrate Srinagar and Another
Jammu And Kashmir High Court · (1998) CriLJ 4289
Constitution of India, 1950 — Article 22(5), 226Criminal Law (Amendment) Act, 1932 — Section 10, 11International Airports Authority Act, 1971 — Section 25, 3
High Courts11 Mar 1998
N.D. Radha Krishen and Co. Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · AIR 1999 J&K 8
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 29, 30
High Courts10 Mar 1998Allowed
Puran Chand and Others Vs State of J. and K.
Jammu And Kashmir High Court · (1998) CriLJ 3062
Evidence Act, 1872 — Section 165Jammu and Kashmir Criminal Procedure Code, 1989 — Section 540Ranbir Penal Code, 1989 — Section 147, 148, 325, 34
High Courts10 Mar 1998
Abdul Majid Vs State of J & K
Jammu And Kashmir High Court · (1998) SriLJ 128
Constitution of India, 1950 — Article 226Police Rules, 1960 — Rule 363
High Courts09 Mar 1998
Mushtaq Ahmad Dar Vs Mohmmad Ishaq Zaroo and others
Jammu And Kashmir High Court · AIR 1999 J&K 125
Jammu and Kashmir Civil Procedure Code, 1977 — Section 24
High Courts09 Mar 1998
H.S.Vaid Vs State of Jammu & Kashmir & Ors.
Jammu And Kashmir High Court · (1998) KashLJ 352
Constitution of India, 1950 — Article 226
High Courts04 Mar 1998
Ram Panjwani and Company, Jammu Vs State of J&K and others
Jammu And Kashmir High Court · AIR 1999 J&K 41
Jammu and Kashmir Transfer of Property Act, 1977 — Section 105
High Courts03 Mar 1998
Sardar Singh alias Sardari and others Vs State
Jammu And Kashmir High Court · (1998) KashLJ 455 : (1999) 1 SriLJ 1 : (1999) SriLJ 1
Jammu and Kashmir Evidence Act, 1977 — Section 27Ranbir Penal Code, 1989 — Section 300, 307, 97
High Courts02 Mar 1998
Kanta Devi Vs Prabh Dayal
Jammu And Kashmir High Court · (1998) KashLJ 663 : (1999) SriLJ 45 : (1999) 1 SriLJ 45
Jammu and Kashmir Land Revenue Act, 1996 — Section 118, 23, 31
High Courts02 Mar 1998Allowed
Inderjeet Kour Vs Gandotra Trading and Leasing Corpn.
Jammu And Kashmir High Court · (1998) CriLJ 3659 : (1999) 4 RCR(Criminal) 346
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 155(2), 156(1), 2, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
High Courts27 Feb 1998
Kirpal Singh Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1998) 2 SCT 233
High Courts27 Feb 1998
Mohd.Aslam Wani,Ghulam Rasool Bhat & Ors., Som Raj Katoch & Ors., ,Abdul Qayoom Ban and Ors., Shah Din Dar & Ors., Sajid Mustfa & Ors. Vs State of J&K and Ors.
Jammu And Kashmir High Court · (1998) KashLJ 473
Constitution of India, 1950 — Article 226
High Courts27 Feb 1998
Kailash Kumari Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (1998) KashLJ 303
Constitution of India, 1950 — Article 226