High Courts10 Dec 1998
Union of India Vs Rattan Lal
Jammu And Kashmir High Court · (1999) 2 SCT 39
Army Rules, 1954 — Rule 13(3), 7(b)
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1998
356 judgments · page 2 of 18
High Courts09 Dec 1998
State of J&K and Others Vs S.Kehar Singh
Jammu And Kashmir High Court · (2000) KashLJ 311
Constitution of India, 1950 — Article 311
High Courts09 Dec 1998
State of J&K and Others Vs M.Anawar Hussain and Others
Jammu And Kashmir High Court · (2002) 2 SCT 278 : (1999) 1 SriLJ 84
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 31Constitution of India, 1950 — Article 226
High Courts08 Dec 1998
Rakesh Khajuria Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1999) 1 SCT 820
Jammu and Kashmir Reservation Rules, 1994 — Rule 13
High Courts08 Dec 1998
Naresh Kumar Gupta Vs S.F.C.
Jammu And Kashmir High Court · (1999) 1 SCT 797
Constitution of India, 1950 — Article 14, 16
High Courts08 Dec 1998
Parvez Ahmed Naik Vs University of Jammu and Others
Jammu And Kashmir High Court · (2000) KashLJ 53
Constitution of India, 1950 — Article 14, 16
High Courts07 Dec 1998
Mohd.Abdullah Lone Vs Sate of J & K
Jammu And Kashmir High Court · (1999) 3 SCT 340 : (1998) SriLJ 406
Constitution of India, 1950 — Article 16, 226
High Courts04 Dec 1998
Jagan Natn Bhan and anothers Vs State of J & K
Jammu And Kashmir High Court · (2000) 3 SCT 60
Constitution of India, 1950 — Article 226, 227
High Courts03 Dec 1998
Gian Chand Vs Kamlesh Devi
Jammu And Kashmir High Court · (1999) 2 SriLJ 492
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 488(8)
High Courts03 Dec 1998Dismissed
Wasthim Travels and Tours Vs J. and K. Bank Ltd. and Another
Jammu And Kashmir High Court · AIR 1999 J&K 88
Jammu and Kashmir Consumer Protection Act, 1987 — Section 20
High Courts03 Dec 1998
Simla Kumari Vs Union of India and Ors.
Jammu And Kashmir High Court · (1999) KashLJ 499
Constitution of India, 1950 — Article 226
High Courts03 Dec 1998
Hans Raj Master Vs Narain Singh
Jammu And Kashmir High Court · (2000) KashLJ 45 : (1998) SriLJ 346
Jammu and Kashmir Civil Procedure Code, 1977 — Order 9 Rule 3
High Courts02 Dec 1998
Rakesh Kumar Misri Vs Chairman J&K Service Selection Recruitment Board
Jammu And Kashmir High Court · (1998) 3 SCT 221
Constitution of India, 1950 — Article 14, 16
High Courts02 Dec 1998
Rattan Lal Vs Maheshwar Singh
Jammu And Kashmir High Court · (1998) KashLJ 287
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145(9)
High Courts02 Dec 1998
State of J & K Vs Tilak Raj
Jammu And Kashmir High Court · (2000) 3 SCT 135
Constitution of India, 1950 — Article 226Jammu and Kashmir Police Manual — Regulation 187
High Courts01 Dec 1998
General Officer Commanding Vs State of J&K through Advocate General
Jammu And Kashmir High Court · (1999) KashLJ 689
Army Act, 1950 — Section 125
High Courts01 Dec 1998
Abdul Rashid Dar Vs State
Jammu And Kashmir High Court · (1998) SriLJ 409
Jammu and Kashmir Consumer Protection Act, 1987 — Section 498Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts01 Dec 1998
National Insurance Company Ltd. Vs Narrinder Kumar
Jammu And Kashmir High Court · (2000) KashLJ 49
Jammu and Kashmir Consumer Protection Act, 1987 — Section 17
High Courts30 Nov 1998Dismissed
Ghulam Mohammad Wani and Others Vs State of J. and K. and Others
Jammu And Kashmir High Court · AIR 1999 J&K 74
Evidence Act, 1872 — Section 115Sales of Goods Act, 1930 — Section 18, 19, 20
High Courts30 Nov 1998
Sikander Lal Bangotra Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1999) 1 SCT 696
Constitution of India, 1950 — Article 14, 16