High Courts21 Oct 1998
Puran Chand, Des Raj Vs Bishan Dass
Jammu And Kashmir High Court · (1998) 3 Crimes 378 : (1998) CrLJ 3062 : (2000) KashLJ 84
Jammu and Kashmir Civil Procedure Code, 1977 — Section 100
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1998
356 judgments · page 5 of 18
High Courts21 Oct 1998
Ghulam Mohammad Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1999) KashLJ 511 : (1999) KashLJ 512 : (1999) 3 SCT 435 : (1998) SriLJ 351
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 33Civil Services Regulations, 1956 — Article 128
High Courts20 Oct 1998
Abdul Aziz Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (1999) KashLJ 678
Army Act, 1950 — Section 17
High Courts20 Oct 1998
Abdul Aziz Vs State of J & K
Jammu And Kashmir High Court · (1999) 2 SriLJ 295
Arms Act, 1959 — Section 15Constitution of India, 1950 — Article 14
High Courts16 Oct 1998
Ghulam Qadir Bhat Vs Union of India & Ors.
Jammu And Kashmir High Court · (1999) KashLJ 142
High Courts16 Oct 1998
Majid Khan Vs State of J&K & Ors.
Jammu And Kashmir High Court · (1999) KashLJ 26
Constitution of India, 1950 — Article 311
High Courts14 Oct 1998Dismissed
Mrs. Salima Jabeen Vs National Insurance Company Ltd. and Others
Jammu And Kashmir High Court · AIR 1999 J&K 110
Contract Act, 1872 — Section 62
High Courts14 Oct 1998Allowed
Mohan Singh S. Vs State of Jammu & Kashmir and Another
Jammu And Kashmir High Court · (2000) 3 LLJ 641
Jammu and Kashmir Civil Service Regulations, 1956 — Article 226(2)
High Courts14 Oct 1998
Suresh Chander Sharma Vs State of J&K and Another
Jammu And Kashmir High Court · (2000) KashLJ 232
Constitution of India, 1950 — Article 226
High Courts13 Oct 1998Allowed
Ved Parkash Vs Special Tribunal, Jammu and Another
Jammu And Kashmir High Court · AIR 1999 J&K 101
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 1, 30
High Courts13 Oct 1998
Sukh Dev Singh Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (2000) KashLJ 50
Jammu and Kashmir Civil Procedure Code, 1977 — Order 7 Rule 11, 11
High Courts13 Oct 1998
State of J & K Vs Mohd.Ashraf Rather
Jammu And Kashmir High Court · (1998) SriLJ 355
High Courts12 Oct 1998
T.K.Tickoo Vs National Hydro Electronic Power Corporation Ltd.(NHPC) A Govt.of India Enterprises
Jammu And Kashmir High Court · (2000) KashLJ 252
Civil Services Regulations, 1956 — Article 52
High Courts12 Oct 1998
Shahid Iftikhar Vs State & Ors.
Jammu And Kashmir High Court · (1999) KashLJ 596
Constitution of India, 1950 — Article 226Land Acquisition Act, 1990 — Section 3
High Courts08 Oct 1998
Rakha Singh Vs Executive Engineer
Jammu And Kashmir High Court · (2000) KashLJ 35
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 29, 30, 33
High Courts06 Oct 1998
National Insurance Company Ltd. Vs Abdul Razak Mir and Sons
Jammu And Kashmir High Court · (1999) KashLJ 528 : (1999) 2 SriLJ 293 : (1999) SriLJ 293
High Courts06 Oct 1998
Notified Area Committee Nowshera, through its Chairman Vs Bharat Bhushan
Jammu And Kashmir High Court · (2000) KashLJ 80 : (1999) SriLJ 200 : (1999) 1 SriLJ 200
High Courts25 Sept 1998
Abdullah Jhat and Another Vs State of Jammu and Kashmir and Another
Jammu And Kashmir High Court · (1999) CriLJ 3034
Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 173, 229, 271Jammu and Kashmir Criminal Procedure Code, 1989 — Section 269(2), 270, 374, 465Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts25 Sept 1998
Ghulam Ahmad Nagoo Vs Managing Director, J&K State Forest
Jammu And Kashmir High Court · (2000) SriLJ 583 : (2000) 2 SriLJ 583
Constitution of India, 1950 — Article 14, 226, 311
High Courts25 Sept 1998Dismissed
Pt. Govind Ram Vs Ram Saroop
Jammu And Kashmir High Court · AIR 1999 J&K 63
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 9Constitution of India, 1950 — Article 136Jammu and Kashmir Representation of the People Act, 1957 — Section 106, 107, 123, 95