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
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,204 judgments · page 509 of 611
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
High Courts24 Sept 1998
National Insurance Company Vs Kanta Raina; 2.Anamika Raina, (Minor); 3.Ashish Raina (minor)
Jammu And Kashmir High Court · (1999) KashLJ 488
Jammu and Kashmir Consumer Protection Act, 1987 — Section 15Motor Vehicles Act, 1988 — Section 147
High Courts24 Sept 1998
Krishan Chand Vs State of J & K
Jammu And Kashmir High Court · (2000) KashLJ 63 : (2000) 3 SCT 210
Civil Services Regulations, 1956 — Article 177
High Courts23 Sept 1998
Beacon Shyam Lal & Co. Vs Presiding Officer
Jammu And Kashmir High Court · (1999) KashLJ 10
Industrial Disputes Act, 1947 — Section 33(C)(2)
High Courts23 Sept 1998
Life Insurance Corporation of India Vs Ab.Aziz Bhat
Jammu And Kashmir High Court · (1999) KashLJ 521 : (1998) SriLJ 287
Insurance Act, 1938 — Section 45
High Courts21 Sept 1998
Jalal-ud-din Vs State of Jammu & Kashmir and Others
Jammu And Kashmir High Court · (1999) KashLJ 6
High Courts21 Sept 1998
Sarfraz Ahmed Choudhary Vs Union of India through Chief General Manager, Chief General Manager J & K, Circle, Exchange
Jammu And Kashmir High Court · (1999) KashLJ 665
Constitution of India, 1950 — Article 226
High Courts18 Sept 1998
Collector, (Assistant Commissioner) Land Acquisition, Jammu Vs Sansar Chand and Others
Jammu And Kashmir High Court · (2000) KashLJ 160
Land Acquisition Act, 1990 — Section 18
High Courts17 Sept 1998
Gayas-ud-Din Vs Managing Director and Others
Jammu And Kashmir High Court · (1999) KashLJ 225 : (1999) SriLJ 449 : (1999) 2 SriLJ 449
Jammu and Kashmir State Road Transport Regulations — Regulation 152
High Courts16 Sept 1998
Sanjeev Sharma Vs State of J & K
Jammu And Kashmir High Court · (2000) KashLJ 224 : (2000) 2 SCT 953 : (1999) SriLJ 228 : (1999) 1 SriLJ 228
Jammu and Kashmir Subordinate Service Recruitment Rules, 1972 — Article 14, 16, 13
High Courts11 Sept 1998
Health Ways Chemists Pulwama Vs Chairman, Notified Area Committee Pulwama & Others
Jammu And Kashmir High Court · (1999) KashLJ 22
High Courts11 Sept 1998
Girdhari Singh, Abdul Karim Vs Chairman, National Hydroelectric Power Corporation Ltd.
Jammu And Kashmir High Court · (1999) 2 SCT 109
High Courts10 Sept 1998
Ab. Rashid Badu Vs Executive Officer
Jammu And Kashmir High Court · AIR 1999 J&K 87
Jammu and Kashmir Municipal Act, 2008 — Section 222