High Courts20 Aug 1998
Bachan Lal Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2009) 2 SCT 43 : (1998) SriLJ 433
Constitution of India, 1950 — Article 311Police Rules, 1960 — Rule 187
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,204 judgments · page 511 of 611
High Courts20 Aug 1998
R.K.Raina, Dr.Principal, Govt.Medical College Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2000) KashLJ 221 : (2000) 3 SCT 365 : (1999) 2 SriLJ 402
Constitution of India, 1950 — Article 311
High Courts17 Aug 1998Allowed
Ghulam Mohammad Malla Vs Mst. Halima and Another
Jammu And Kashmir High Court · (1999) CriLJ 1109
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 125, 386, 488, 488(3)
High Courts13 Aug 1998
Joginder Lal Kuthiala and Others Vs Administrator, Jammu Municipality and Others
Jammu And Kashmir High Court · AIR 1999 J&K 47
Jammu and Kashmir Municipal Act, 1951 — Section 224
High Courts13 Aug 1998
Joginder Lal Kuthiala and others Vs Administrator, Jammu Municipality and others
Jammu And Kashmir High Court · AIR 1999 J&K 47 : (1999) KashLJ 97 : (1998) SriLJ 445
High Courts12 Aug 1998
Naseema Firdous, Dr. Vs State of J&K and Others
Jammu And Kashmir High Court · (2000) KashLJ 126 : (1999) 2 SriLJ 440 : (1999) SriLJ 440
High Courts12 Aug 1998
Manmohan Singh & Ors. Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1999) KashLJ 45
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 561A
High Courts12 Aug 1998Dismissed
Smt. Kanta Devi Vs Maan Singh
Jammu And Kashmir High Court · (1999) CriLJ 951
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 488, 488(1)
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
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