High Courts27 Jul 1998
Babu Ram & Ors. Vs State of J&K & Ors.
Jammu And Kashmir High Court · (1999) KashLJ 130
Jammu and Kashmir Civil Procedure Code, 1977 — Section 6
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1998
356 judgments · page 9 of 18
High Courts24 Jul 1998
Ravi Kant Abrol Vs Punjab National Bank & Anr.
Jammu And Kashmir High Court · (1999) KashLJ 1
Payment of Gratuity Act, 1972 — Section 13
High Courts22 Jul 1998Allowed
Kamal Saini Vs Chandan Kumar
Jammu And Kashmir High Court · (1999) CriLJ 652
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 197, 197(1), 200, 561APenal Code, 1860 (IPC) — Section 120BRanbir Penal Code, 1989 — Section 323, 341
High Courts20 Jul 1998
Subash Singh and Others Vs J & K State Road Transport Corporation and Others
Jammu And Kashmir High Court · (1999) 2 SriLJ 552
High Courts20 Jul 1998
Subash Singh & Ors. Vs J & K State Road Transport Corporation & Ors.
Jammu And Kashmir High Court · (1999) KashLJ 126
Constitution of India, 1950 — Article 225
High Courts20 Jul 1998
Subhash Singh Vs J & K State Road Transport Corpn.
Jammu And Kashmir High Court · (1999) 2 SCT 112
Constitution of India, 1950 — Article 14, 16
High Courts20 Jul 1998
Mohammad Ramzan Bhat Vs State of J&K and others
Jammu And Kashmir High Court · (1998) SriLJ 349
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 31A
High Courts16 Jul 1998
Sheikh Mohd.Musharaf Vs State
Jammu And Kashmir High Court · (1999) 1 SriLJ 225
Constitution of India, 1950 — Article 14, 16
High Courts14 Jul 1998
Muhammad Mansoor Wani Vs State of Jammu and Kashmir through District Magistrate
Jammu And Kashmir High Court · (1999) KashLJ 758
Pubilc Safety Act, 1978 — Section 13
High Courts13 Jul 1998
Mool Chand Vs Union of India
Jammu And Kashmir High Court · (1998) 3 SCT 796
Constitution of India, 1950 — Article 14, 16, 21
High Courts09 Jul 1998
Anjum Asgar Vs Union of India
Jammu And Kashmir High Court · (1998) SriLJ 321
Central Civil Services (Conduct) Rules, 1964 — Rule 21Central Industrial Security Force Rules, 1969 — Rule 12(a)
High Courts09 Jul 1998
Dharinder Singh Vs Union of India
Jammu And Kashmir High Court · (1999) KashLJ 107 : (1999) 1 SCT 751 : (1998) SriLJ 412
Border Security Force Act, 1968 — Section 20, 40
High Courts08 Jul 1998
Ab.Rehman Bhat Vs Ali Mohd.Manroo
Jammu And Kashmir High Court · (1999) KashLJ 565
Jammu and Kashmir Specific Relief Act, 1977 — Section 9
High Courts06 Jul 1998
Anwar Farooqi Vs Union of India
Jammu And Kashmir High Court · (1998) 3 SCT 794
Constitution of India, 1950 — Article 14, 16
High Courts06 Jul 1998
Shalini Sharma Vs State of J&K & Anr.
Jammu And Kashmir High Court · (1999) KashLJ 15 : (1999) 1 SCT 839
High Courts03 Jul 1998
Ghulam Mohi-ud-din Sheikh Vs Senior Supdt.of P & T and Ors.
Jammu And Kashmir High Court · (1999) KashLJ 549 : (1999) 3 SCT 521
Constitution of India, 1950 — Article 311
High Courts03 Jul 1998
Abdul Salam Vs Ghulam Ahmed Magrey
Jammu And Kashmir High Court · (1998) KashLJ 239 : (1998) SriLJ 239
Jammu and Kashmir Consumer Protection Act, 1987 — Section 561ARanbir Penal Code, 1989 — Section 499, 500
High Courts02 Jul 1998
Ufaira Rashid Vs State of J. and K. and Another
Jammu And Kashmir High Court · AIR 1999 J&K 99
Constitution of Jammu and Kashmir, 1956 — Article 124Jammu and Kashmir Reservation Rules, 1994 — Rule 1