COURT ARCHIVE

Jammu And Kashmir High Court judgments, 1998

356 judgments · page 18 of 18

High Courts03 Feb 1998

Munshi Ram Dogra Vs State of J&K and others

Jammu And Kashmir High Court · (1998) 3 SCT 81 : (1998) SriLJ 115

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27Constitution of India, 1950 — Article 14, 226

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High Courts02 Feb 1998

Sudesh Kumari Vs Om Parkash

Jammu And Kashmir High Court · (1998) KashLJ 392 : (1999) 1 SriLJ 161 : (1999) SriLJ 161

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High Courts31 Jan 1998

Jia Lal Vs Union of India

Jammu And Kashmir High Court · (1999) 1 SCT 694

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High Courts28 Jan 1998Allowed

Davinder Singh Vs State of J. and K. and Others

Jammu And Kashmir High Court · (1998) CriLJ 3179

Arms Act, 1959 — Section 25, 3, 5Jammu and Kashmir Public Safety Act, 1978 — Section 17(1), 8National Security Act, 1980 — Section 3(2)

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High Courts28 Jan 1998Allowed

Puran Singh and Another Vs State of J. and K.

Jammu And Kashmir High Court · (1998) CriLJ 3391

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 342Penal Code, 1860 (IPC) — Section 302Ranbir Penal Code, 1989 — Section 307

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High Courts21 Jan 1998

Jugal Raj Gandotra and Another Vs Yashpal Sahni and Another

Jammu And Kashmir High Court · AIR 1999 J&K 21

Jammu and Kashmir Civil Procedure Code, 1977 — Order 11 Rule 1

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High Courts08 Jan 1998

Bashir Ahmed Vs State of J&K through Chief Secretary

Jammu And Kashmir High Court · (1998) KashLJ 116

Constitution of India, 1950 — Article 226

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High Courts01 Jan 1998

Abdul Ahad Mir Vs Syeda Widow of Mohmad Lone; Nazir Ahmad Lone; Bashir Ahmad Lone

Jammu And Kashmir High Court · (1999) KashLJ 706

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145

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High Courts01 Jan 1998

Managing Director, J&K Industries Ltd Vs Ghulam Ahmad Sofi

Jammu And Kashmir High Court · (1998) SriLJ 280

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High Courts01 Jan 1998

Abdul Latif Thokkar Vs State of J & K

Jammu And Kashmir High Court · (1998) KashLJ 267

Arms Act, 1959 — Section 25, 7Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3

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High Courts01 Jan 1998

Naseer Ahmad Malla Vs State of Jammu and Kashmir and Others

Jammu And Kashmir High Court · (1998) SriLJ 88

Constitution of India, 1950 — Article 14, 31

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High Courts01 Jan 1998

Raja Bashir Ahmad Khan Vs State

Jammu And Kashmir High Court · (1998) SriLJ 64

Jammu and Kashmir Government Servants Prevention of Corruption (Commission) Act, 1962 — Section 17(6), 18

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High Courts01 Jan 1998

Virender Singh Gill Vs Union of India

Jammu And Kashmir High Court · (2005) 3 JKJ 215 : (1997) KashLJ 321 : (1998) 1 SCT 280 : (1998) SriLJ 9

Constitution of India, 1950 — Article 14, 226, 311

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High Courts01 Jan 1998

Tramboo Joinery Private Limited Vs Authority under Payment of Wages Act

Jammu And Kashmir High Court · (1998) 1 SCT 47 : (1998) SriLJ 78

Constitution of India, 1950 — Article 226

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High Courts01 Jan 1998

Farooq Ahmad Wani Vs State of J&K through Commr/Secy

Jammu And Kashmir High Court · (1999) 3 SCT 333 : (1998) SriLJ 254

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High Courts01 Jan 1998

Jan Mohammad and Mohammad Ismail Bhat. Vs State and Others

Jammu And Kashmir High Court · (1998) SriLJ 290

Constitution of India, 1950 — Article 226Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2)

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