High Courts29 Jul 1998
Maryam Bano Vs State of J & K
Jammu And Kashmir High Court · (1999) 1 SCT 807
Civil Service Regulations — Article 37A, 37B, 37C
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 512 of 610
High Courts29 Jul 1998
Syed Aijaz Faride Vs State
Jammu And Kashmir High Court · (1999) 2 SriLJ 326
Constitution of India, 1950 — Article 311Constitution of Jammu and Kashmir, 1956 — Section 126
High Courts29 Jul 1998
Suraj Prakash Sharma Vs State of J & K
Jammu And Kashmir High Court · (1998) SriLJ 306
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 25
High Courts29 Jul 1998
V.P.S.Panwar, Commandant Vs Union of India
Jammu And Kashmir High Court · (1999) KashLJ 102 : (1999) 1 SCT 680 : (1998) SriLJ 429
High Courts27 Jul 1998
Des Raj Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1998) 3 SCT 789
Constitution of India, 1950 — Article 211
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
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