High Courts05 Nov 1998
Abdul Majid Fazili Vs State of J & K
Jammu And Kashmir High Court · (1999) 1 SriLJ 231 : (1999) SriLJ 231
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,206 judgments · page 508 of 611
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
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
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