High Courts03 Dec 1998
Simla Kumari Vs Union of India and Ors.
Jammu And Kashmir High Court · (1999) KashLJ 499
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,206 judgments · page 506 of 611
High Courts03 Dec 1998
Hans Raj Master Vs Narain Singh
Jammu And Kashmir High Court · (2000) KashLJ 45 : (1998) SriLJ 346
Jammu and Kashmir Civil Procedure Code, 1977 — Order 9 Rule 3
High Courts02 Dec 1998
Rakesh Kumar Misri Vs Chairman J&K Service Selection Recruitment Board
Jammu And Kashmir High Court · (1998) 3 SCT 221
Constitution of India, 1950 — Article 14, 16
High Courts02 Dec 1998
Rattan Lal Vs Maheshwar Singh
Jammu And Kashmir High Court · (1998) KashLJ 287
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145(9)
High Courts02 Dec 1998
State of J & K Vs Tilak Raj
Jammu And Kashmir High Court · (2000) 3 SCT 135
Constitution of India, 1950 — Article 226Jammu and Kashmir Police Manual — Regulation 187
High Courts01 Dec 1998
General Officer Commanding Vs State of J&K through Advocate General
Jammu And Kashmir High Court · (1999) KashLJ 689
Army Act, 1950 — Section 125
High Courts01 Dec 1998
Abdul Rashid Dar Vs State
Jammu And Kashmir High Court · (1998) SriLJ 409
Jammu and Kashmir Consumer Protection Act, 1987 — Section 498Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
High Courts01 Dec 1998
National Insurance Company Ltd. Vs Narrinder Kumar
Jammu And Kashmir High Court · (2000) KashLJ 49
Jammu and Kashmir Consumer Protection Act, 1987 — Section 17
High Courts30 Nov 1998Dismissed
Ghulam Mohammad Wani and Others Vs State of J. and K. and Others
Jammu And Kashmir High Court · AIR 1999 J&K 74
Evidence Act, 1872 — Section 115Sales of Goods Act, 1930 — Section 18, 19, 20
High Courts30 Nov 1998
Sikander Lal Bangotra Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1999) 1 SCT 696
Constitution of India, 1950 — Article 14, 16
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
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