High Courts12 Nov 1998
Abid Ali Vs Additional Chief Secretary (Home), J&K Government Civil Secretariat, Jammu and Others
Jammu And Kashmir High Court · (2000) KashLJ 209 : (2000) 3 SCT 275
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1998
356 judgments · page 4 of 18
High Courts12 Nov 1998
Nazir Ahmad Sheikh Vs State and Others
Jammu And Kashmir High Court · (1999) KashLJ 70 : (1998) SriLJ 354
High Courts11 Nov 1998Allowed
Abdul Gani Rather Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (2000) 1 LLJ 1392
High Courts10 Nov 1998
Lal Chand Vs Collector, Land Acquisition
Jammu And Kashmir High Court · (2000) KashLJ 238 : (1999) 2 SriLJ 574 : (1999) SriLJ 574
Constitution of India, 1950 — Article 31Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 28, 8
High Courts10 Nov 1998
Oriental Insurance Company Vs Krishan Chand Sharma
Jammu And Kashmir High Court · (1999) SriLJ 394 : (1999) 2 SriLJ 394
Motor Vehicles Act, 1988 — Section 170
High Courts10 Nov 1998
Lal Chand; Mani Ram; Labu Ram Vs Collector, Land Acquisition Northern Railway, Jammu Udhampur Railway Line Project, Jammu; Chief Engineer/Dy.Chief Engineer, (Construction)
Jammu And Kashmir High Court · (2000) KashLJ 238 : (1999) SriLJ 574
Land Acquisition Act, 1990 — Section 8
High Courts10 Nov 1998
Umerdin Vs State of J. and K. and Another
Jammu And Kashmir High Court · (1999) CriLJ 1247
Jammu and Kashmir Public Safety Act, 1978 — Section 8
High Courts09 Nov 1998Dismissed
Yudhvir Khanna Vs Sarita Gupta and Another
Jammu And Kashmir High Court · (2000) CriLJ 610
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 561ANegotiable Instruments Act, 1881 (NI) — Section 118, 138, 139Ranbir Penal Code, 1989 — Section 420
High Courts09 Nov 1998
Javed Iqbal and Others Vs State of J&K and Others
Jammu And Kashmir High Court · (2000) KashLJ 292 : (2000) 3 SCT 77
Constitution of India, 1950 — Article 226
High Courts06 Nov 1998
Thakur Divakar Singh Vs State of J&K and Others
Jammu And Kashmir High Court · (2000) KashLJ 1
Constitution of India, 1950 — Article 19(1)(g), 226
High Courts05 Nov 1998
Abdul Majid Fazili Vs State of J & K
Jammu And Kashmir High Court · (1999) 1 SriLJ 231 : (1999) SriLJ 231
High Courts05 Nov 1998
Raj Singh Vs State of J&K and others
Jammu And Kashmir High Court · (2000) KashLJ 86 : (2002) 2 SCT 888
High Courts03 Nov 1998
Javed Anwar Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1999) 1 SCT 692
Constitution of India, 1950 — Article 226
High Courts23 Oct 1998
S.Gurcharan Singh Vs S.Kuldip Singh
Jammu And Kashmir High Court · (2000) KashLJ 300
Motor Vehicles Act, 1988 — Section 166
High Courts22 Oct 1998
Riyaz Ahmad Vs State of J & K
Jammu And Kashmir High Court · (1999) SriLJ 224 : (1999) 1 SriLJ 224
Civil Services Regulations, 1956 — Article 84
High Courts22 Oct 1998Dismissed
Jagir Singh Vs Union of India
Jammu And Kashmir High Court · (2010) 4 JKJ 227
Army Act, 1950 — Section 20(i)
High Courts22 Oct 1998Dismissed
Zainab Abdullah and Others Vs State of J. and K. and Others
Jammu And Kashmir High Court · AIR 1999 J&K 103
Constitution of Jammu and Kashmir, 1956 — Article 103
High Courts22 Oct 1998
Amarpali Structural Pvt.Ltd. Vs State of J&K through Commissioner/Secretary Power Development Department, Civil Secretariat, Jammu Chief Engineer, Electric Construction Wing, Power
Jammu And Kashmir High Court · (1999) KashLJ 483
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 20, 30, 33
High Courts22 Oct 1998
O.P.Sharma Vs Union of India
Jammu And Kashmir High Court · (2003) 1 SriLJ 149
Army Rules, 1954 — Rule 17Constitution of India, 1950 — Article 311
High Courts21 Oct 1998
Puran Chand Vs Bishan Dass
Jammu And Kashmir High Court · (1998) 3 Crimes 378 : (1998) CrLJ 3062 : (2000) KashLJ 84 : (1999) 1 SriLJ 198
Jammu and Kashmir Civil Procedure Code, 1977 — Section 100