High Courts30 Nov 1998
Jagar Nath Vs Union of India
Jammu And Kashmir High Court · (1999) 1 SCT 793
Constitution of India, 1950 — Article 14, 16
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1998
356 judgments · page 3 of 18
High Courts27 Nov 1998Allowed
Arjun Dev Kohli Vs State of J. and K. and Another
Jammu And Kashmir High Court · (1999) CriLJ 4967
Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5, 5(2), 5A(1), 6Jammu and Kashmir Public Men and Public Servants (Declaration of Assets and Other Provisions) Act, 1983 — Section 12, 14Penal Code, 1860 (IPC) — Section 21
High Courts27 Nov 1998Dismissed
Syed Asgar Ali and Others Vs State of J. and K. and Others
Jammu And Kashmir High Court · (2000) CriLJ 306
Constitution of India, 1950 — Article 14, 19(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156, 197, 482Jammu and Kashmir Government Employees (Conduct) Rules, 1971 — Rule 10(2), 9(4)
High Courts27 Nov 1998
K.Bahadur Singh Vs State of J&K and others
Jammu And Kashmir High Court · (2000) KashLJ 74 : (2000) KashLJ 75 : (2000) 3 SCT 262
Constitution of Jammu and Kashmir, 1956 — Section 126
High Courts26 Nov 1998
Advance Goods Carriers Vs J & K State
Jammu And Kashmir High Court · (2000) KashLJ 38 : (1998) SriLJ 347
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 20, 8
High Courts24 Nov 1998Dismissed
Sheikh Arif Nazir and Others Vs State of J. and K. and Others
Jammu And Kashmir High Court · AIR 1999 J&K 77
Constitution of India, 1950 — Article 14, 226Jammu and Kashmir Private Medical Education Institutions (Selection and Admission) Rules, 1996 — Rule 6
High Courts24 Nov 1998
Kuldip Raj Vs Citizen Co-operative Bank Ltd.
Jammu And Kashmir High Court · (1998) KashLJ 83 : (1998) 3 SCT 543 : (1998) SriLJ 377
Jammu and Kashmir Civil Procedure Code, 1977 — Section 9Jammu and Kashmir Cooperative Societies Act, 1960 — Section 124(2), 63
High Courts24 Nov 1998
State of J & K Vs Tirath Ram
Jammu And Kashmir High Court · (1998) SriLJ 350
Jammu and Kashmir Evidence Act, 1977 — Section 3
High Courts23 Nov 1998
Arvind Goswami Vs Vice Chancellor, University of Jammu and Others
Jammu And Kashmir High Court · (2000) KashLJ 4 : (1999) SriLJ 255 : (1999) 1 SriLJ 255
Constitution of India, 1950 — Article 226
High Courts23 Nov 1998
Romesh Lal and Others Vs State and Others
Jammu And Kashmir High Court · (2000) KashLJ 170
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 561A
High Courts20 Nov 1998
Union of India Vs Hari Tara Charitable Trust, Jammu
Jammu And Kashmir High Court · (1999) 2 SriLJ 390 : (1999) SriLJ 390
Jammu and Kashmir Civil Procedure Code, 1977 — Section 80Jammu and Kashmir Transfer of Property Act, 1977 — Section 106
High Courts20 Nov 1998
Life Insurance Corporation of India Vs Anuradha
Jammu And Kashmir High Court · (1999) 1 RCR(Civil) 489 : (1999) 2 SriLJ 529
Jammu and Kashmir Evidence Act, 1977 — Section 107, 108Life Insurance Corporation Ltd. Rules — Rule 14
High Courts20 Nov 1998
Lal Mirjan Vs State and Others
Jammu And Kashmir High Court · (1999) KashLJ 21 : (1998) SriLJ 376
Constitution of India, 1950 — Article 14
High Courts18 Nov 1998
Parveena Akhtar Vs State of J & K
Jammu And Kashmir High Court · (1999) KashLJ 165 : (1999) 3 SCT 335 : (1998) SriLJ 381
Constitution of India, 1950 — Article 14, 226
High Courts14 Nov 1998
National Insurance Company Vs Abdul Razak Mir and Sons Bud Shah
Jammu And Kashmir High Court · (1999) KashLJ 528
Jammu and Kashmir Consumer Protection Act, 1987 — Section 2
High Courts13 Nov 1998
Oriental Insurance Company Ltd.and another Vs Pyare Lal Koul
Jammu And Kashmir High Court · (1999) SriLJ 405 : (1999) 2 SriLJ 405
High Courts13 Nov 1998
Bimla Kumari Vs Union of India and Others
Jammu And Kashmir High Court · (1999) KashLJ 500 : (1999) 1 SCT 819 : (1999) 2 SriLJ 526 : (1999) SriLJ 526
High Courts12 Nov 1998
Rajeev Kumar and others Vs Union of India
Jammu And Kashmir High Court · (2000) 3 SCT 131 : (1999) 2 SriLJ 300 : (1999) SriLJ 300
Indian Medical Council Act, 1956 — Section 32, 33
High Courts12 Nov 1998
Permanand Vs J & K Special Tribunal, Jammu
Jammu And Kashmir High Court · (1999) SriLJ 245 : (1999) 1 SriLJ 245