High Courts17 Feb 1998
Balbir Singh Vs J & K S.R.T.C.through Managing Director
Jammu And Kashmir High Court · (1998) 3 SCT 77
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1998
356 judgments · page 17 of 18
High Courts17 Feb 1998
Balir Singh Vs J & K S.R.T.C
Jammu And Kashmir High Court · (1998) SriLJ 392
Constitution of India, 1950 — Article 14, 16
High Courts16 Feb 1998
State of J & K Vs Nazir Ahmad Bhat
Jammu And Kashmir High Court · (1998) SriLJ 38
High Courts13 Feb 1998
S.Hakeekat Singh Vs State of J & K
Jammu And Kashmir High Court · (1999) SriLJ 562 : (1999) 2 SriLJ 562
Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103Jammu and Kashmir Migrant Immovable Property Preservation, Protection and Restraint on Distress Sales) Act, 1997 — Section 5, 7
High Courts13 Feb 1998
Mehboob Ahmed Bhat Vs State of J & K
Jammu And Kashmir High Court · (1998) 3 SCT 562
Constitution of India, 1950 — Article 16, 226
High Courts13 Feb 1998Dismissed
Ram Swaroop Chowdhary Vs Jammu Development Authority and Others
Jammu And Kashmir High Court · AIR 1998 J&K 53
Jammu and Kashmir Development Act, 1970 — Section 17
High Courts13 Feb 1998
Ram, Ravaif Chand, Major Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · AIR 1999 J&K 30 : (1998) KashLJ 447
Land Acquisition Act, 1990 — Section 4
High Courts13 Feb 1998Dismissed
Ram and Another Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · AIR 1999 J&K 130
Jammu and Kashmir Land Acquisition Act, 1990 — Section 4
High Courts12 Feb 1998Allowed
Hussain Alam Vs The State
Jammu And Kashmir High Court · (1999) CriLJ 880 : (1999) 2 RCR(Criminal) 428
Criminal Procedure Code, 1973 (CrPC) — Section 100, 342Ranbir Penal Code, 1989 — Section 366
High Courts10 Feb 1998
Joginder Singh Vs State through Commissioner-Cum-Secretary
Jammu And Kashmir High Court · (2000) 3 SCT 24
Constitution of India, 1950 — Article 14, 16Jammu and Kashmir Subordinate Services Recruitment Board Act, 1990 — Section 2(c)
High Courts10 Feb 1998Allowed
Gotam Raj Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1999) CriLJ 479
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 342Evidence Act, 1872 — Section 24, 26
High Courts07 Feb 1998
Arun Kumar Goel, G.D.Sharma & Mehta Foods Pvt.Ltd Vs State of J&K & Ors.
Jammu And Kashmir High Court · (1999) KashLJ 64
Jammu and Kashmir High Court Rules, 1975 — Rule 18
High Courts07 Feb 1998
Vikram Singh Vs State of J&K and others
Jammu And Kashmir High Court · (2000) KashLJ 55
High Courts05 Feb 1998
New India Assurance Co. Ltd. Vs National Rubber and Another
Jammu And Kashmir High Court · AIR 1998 J&K 96
High Courts05 Feb 1998Allowed
Jameel Ahmad Mirza Vs New India Assurance Co. Ltd. and Another
Jammu And Kashmir High Court · AIR 1998 J&K 108
Arbitration Act, 1940 — Section 8Jammu and Kashmir Civil Procedure Code, 1977 — Order 33 Rule 3
High Courts05 Feb 1998
Ramesh Singh Jasrotia Vs Managing Director
Jammu And Kashmir High Court · (1998) 2 SCT 227 : (1998) SriLJ 325
High Courts05 Feb 1998
Abdul Hamid Kachroo Vs Gh.Hassan Jafri
Jammu And Kashmir High Court · (1998) SriLJ 252
Jammu and Kashmir Consumer Protection Act, 1987 — Section 202, 203Ranbir Penal Code, 1989 — Section 379, 420
High Courts04 Feb 1998
Reeka Devi Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (1998) KashLJ 282 : (1998) 3 SCT 85
Constitution of India, 1950 — Article 226
High Courts04 Feb 1998
K.S.Jamwal, Lt.Col. Vs Rajni Sehgal
Jammu And Kashmir High Court · (1998) SriLJ 119
Jammu and Kashmir Consumer Protection Act, 1987 — Section 197, 561ARanbir Penal Code, 1989 — Section 294, 323, 332, 344, 353
High Courts03 Feb 1998
Gh.Ahmad Bhat Vs State of J & K
Jammu And Kashmir High Court · (1999) SriLJ 560 : (1999) 2 SriLJ 560
Constitution of India, 1950 — Article 226, 311