High Courts27 Feb 1998
Yash Paul Sharma & Yaseer Ejaz Tak Vs University of Jammu & Ors.
Jammu And Kashmir High Court · (2000) 1 SriLJ 192 : (2000) SriLJ 192
Constitution of India, 1950 — Article 14Constitution of Jammu and Kashmir, 1956 — Section 20
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1998
356 judgments · page 16 of 18
High Courts27 Feb 1998
Joginder Kumar Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1999) 1 SCT 759
Constitution of India, 1950 — Article 311(2)Constitution of Jammu and Kashmir, 1956 — Section 126(2)
High Courts27 Feb 1998
Mohammad Yousuf Dar Vs State of J & K
Jammu And Kashmir High Court · (1999) 1 SriLJ 101 : (1999) SriLJ 101
Civil Services Regulations, 1956 — Article 85, 87
High Courts26 Feb 1998Dismissed
Lalit Goel Vs State of J. and K. and Others
Jammu And Kashmir High Court · (1998) CriLJ 3569
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7
High Courts24 Feb 1998
Abdul Aziz Gatoo Vs State of J. and K. and Another
Jammu And Kashmir High Court · (1998) CriLJ 4291
Constitution of India, 1950 — Article 21, 22, 226Constitution of Jammu and Kashmir, 1956 — Section 103
High Courts24 Feb 1998Dismissed
Karan Kumar Vs Rajinder Kumar Gupta and Others
Jammu And Kashmir High Court · AIR 1998 J&K 97
Jammu and Kashmir Civil Procedure Code, 1977 — Order 5 Rule 12, Order 5 Rule 16, Order 9 Rule 1
High Courts23 Feb 1998
Vikram Trisal Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · AIR 1998 J&K 92
Constitution of India, 1950 — Article 14Telegraph Act, 1885 — Section 7
High Courts20 Feb 1998
Miss.Atya Shamim Vs Deputy Commissioner/Collector, Delhi (Prescribed Authority under Citizenship Act) and others
Jammu And Kashmir High Court · AIR 1999 J&K 140 : (1999) 2 SriLJ 311
Constitution of India, 1950 — Article 226
High Courts20 Feb 1998
Sudershan Sethi Vs State of J & K
Jammu And Kashmir High Court · (1998) 3 SCT 563
Jammu and Kashmir Civil Service Regulations, 1956 — Article 113
High Courts20 Feb 1998Dismissed
Miss. Atya Shamim Vs Deputy Commissioner/Collector, Delhi (Prescribed Authority under Citizenship Act) and Others
Jammu And Kashmir High Court · AIR 1999 J&K 140
Constitution of India, 1950 — Article 226, 8Constitution of Jammu and Kashmir, 1956 — Section 103
High Courts20 Feb 1998
Paramjit Singh Vs Ajit Singh
Jammu And Kashmir High Court · (1998) KashLJ 464
Jammu and Kashmir Civil Procedure Code, 1977 — Order 9, 9
High Courts20 Feb 1998Dismissed
State of J. and K. Vs Mohammad Amin and Another
Jammu And Kashmir High Court · (1998) CriLJ 3197
Ranbir Penal Code, 1989 — Section 201, 302, 304A
High Courts20 Feb 1998
Vidya Sadotra Vs State
Jammu And Kashmir High Court · (1998) SriLJ 460
Civil Services Regulations, 1956 — Article 177, 177A, 226
High Courts19 Feb 1998
Kulwant Singh Vs State
Jammu And Kashmir High Court · (1998) KashLJ 324 : (1998) 3 SCT 80 : (1998) SriLJ 368
High Courts19 Feb 1998
Girdhari Lal Raina Vs Shri Ved Mandir, Jammu, through Tilak Raj Sharma
Jammu And Kashmir High Court · (1999) 2 SriLJ 576 : (1999) SriLJ 576
Jammu and Kashmir Civil Procedure Code, 1977 — Order 1 Rule 10, Order 6 Rule 17
High Courts18 Feb 1998Allowed
Jangi Ram Vs State of J. and K.
Jammu And Kashmir High Court · (1998) CriLJ 3065
Criminal Procedure Code, 1973 (CrPC) — Section 161, 165, 165AJammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(1), 5(2), 6
High Courts18 Feb 1998
Hem Raj & Ors. Vs State of J&K & Ors.
Jammu And Kashmir High Court · (1998) KashLJ 329
High Courts18 Feb 1998
New India Assurance Co. Ltd. Vs Abdul Ahad Kanna
Jammu And Kashmir High Court · AIR 1998 J&K 104
Jammu and Kashmir Consumer Protection Act, 1987 — Section 17, 24Jammu and Kashmir Consumer Protection Rules, 1987 — Rule 10
High Courts17 Feb 1998
State of Jammu and Kashmir Vs Ghulam Nabi
Jammu And Kashmir High Court · (1999) SriLJ 330 : (1999) 2 SriLJ 330
Jammu and Kashmir Evidence Act, 1977 — Section 31Police Rules, 1960 — Rule 30
High Courts17 Feb 1998
Ravi Kumar, Mohd.Rafiq Gujjar Khan Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1998) 3 SCT 792