High Courts12 Aug 1998
Kirpal Singh; Amlok Ram Vs Kirpal Singh; Amlok Ram
Jammu And Kashmir High Court · (1998) SriLJ 456
Jammu and Kashmir Specific Relief Act, 1977 — Section 42, 56, 6
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1998
356 judgments · page 8 of 18
High Courts10 Aug 1998
Johan Massih Vs State of Jammu & Kashmir and others
Jammu And Kashmir High Court · (2000) 2 SCT 960
Constitution of India, 1950 — Article 226, 227
High Courts10 Aug 1998
Inspector, Customs and Central Excise Vs Jagdev Singh alias Jaba and Others
Jammu And Kashmir High Court · (1999) CriLJ 365
Criminal Procedure Code, 1973 (CrPC) — Section 17, 9, 9(1), 9(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 23, 25, 26, 27
High Courts04 Aug 1998
Saraj Singh Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2000) 3 SCT 64 : (1999) SriLJ 396 : (1999) 2 SriLJ 396
High Courts31 Jul 1998
Bua Ditta Vs Ananti
Jammu And Kashmir High Court · (2000) KashLJ 112 : (1999) 2 SriLJ 524 : (1999) SriLJ 524
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 19, 25
High Courts31 Jul 1998Allowed
Administrator, Srinagar Municipality and Another Vs KAIS Group and Others
Jammu And Kashmir High Court · AIR 1999 J&K 106
Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 2
High Courts31 Jul 1998Allowed
Ghansham Vs Chief Conservator of Forests and Others
Jammu And Kashmir High Court · (2000) 1 LLJ 459
Employees (Regulation) Rules, 1994 — Rule 4, 8Industrial Disputes Act, 1947 — Section 25F
High Courts31 Jul 1998
Shashi Prabha Vs University of Jammu
Jammu And Kashmir High Court · (1999) 1 SCT 735
High Courts31 Jul 1998
Mohd Hayat Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1999) 1 SCT 733
High Courts31 Jul 1998
Bhag Singh Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1999) 1 SCT 728
High Courts30 Jul 1998Dismissed
Mohd. Yunis Shah Vs State of J. and K. and Others
Jammu And Kashmir High Court · AIR 1999 J&K 90
Constitution of India, 1950 — Article 14, 226
High Courts30 Jul 1998
India Unit 1st Srinagar Division, Zero Bridge, through Vs Abdul Aziz Bhat
Jammu And Kashmir High Court · (1999) KashLJ 521
Jammu and Kashmir Consumer Protection Act, 1987 — Section 17
High Courts29 Jul 1998
Farooq Ahmad Matoo Vs State and Others
Jammu And Kashmir High Court · (2000) KashLJ 20
Constitution of India, 1950 — Article 226
High Courts29 Jul 1998
Suraj Parkash Sharma, Harinder Singh Jamwal Vs State of Jammu and Kashmir, Union of India
Jammu And Kashmir High Court · (1999) 1 SCT 684
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 24Constitution of India, 1950 — Article 14, 16, 226
High Courts29 Jul 1998
Upender Pachnanda, ACF Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (1999) 1 SCT 839
Constitution of India, 1950 — Article 16
High Courts29 Jul 1998
Maryam Bano Vs State of J & K
Jammu And Kashmir High Court · (1999) 1 SCT 807
Civil Service Regulations — Article 37A, 37B, 37C
High Courts29 Jul 1998
Syed Aijaz Faride Vs State
Jammu And Kashmir High Court · (1999) 2 SriLJ 326
Constitution of India, 1950 — Article 311Constitution of Jammu and Kashmir, 1956 — Section 126
High Courts29 Jul 1998
Suraj Prakash Sharma Vs State of J & K
Jammu And Kashmir High Court · (1998) SriLJ 306
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 25
High Courts29 Jul 1998
V.P.S.Panwar, Commandant Vs Union of India
Jammu And Kashmir High Court · (1999) KashLJ 102 : (1999) 1 SCT 680 : (1998) SriLJ 429
High Courts27 Jul 1998
Des Raj Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1998) 3 SCT 789
Constitution of India, 1950 — Article 211