High Courts26 Jun 1998Allowed
Shanker Vs Dy. Commissioner and Others
Jammu And Kashmir High Court · (2005) 1 JKJ 520
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,204 judgments · page 514 of 611
High Courts25 Jun 1998
State of J&K and another Vs Abdul Gaffer Surma
Jammu And Kashmir High Court · (1999) 2 SriLJ 495
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 20Jammu and Kashmir Civil Procedure Code, 1977 — Section 34
High Courts23 Jun 1998
Fata Bibi Vs Indian Red Cross Society J&K State
Jammu And Kashmir High Court · (1999) KashLJ 234 : (1999) 1 SriLJ 213 : (1999) SriLJ 213
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 30, 32Constitution of India, 1950 — Article 12, 226, 311
High Courts23 Jun 1998
Mohammad Maqbool Ors. Vs J.K.Industries Srinagar and Ors.
Jammu And Kashmir High Court · (1999) KashLJ 32
Constitution of India, 1950 — Article 311
High Courts23 Jun 1998
Master Ghulam Rasool Vs Commissioner Jammu and Commissioner Jammu and Kashmir Srinagar/Jammu
Jammu And Kashmir High Court · (1999) KashLJ 786 : (1999) SriLJ 234
High Courts23 Jun 1998
Mohamad Maqbool Vs J.K.Industries Srinagar
Jammu And Kashmir High Court · (1998) SriLJ 405
Constitution of India, 1950 — Article 14
High Courts23 Jun 1998
Management of Centaur Vs State of J&K and others
Jammu And Kashmir High Court · (1999) 1 SriLJ 210
Industrial Disputes Act, 1947 — Section 2(a)
High Courts01 Jun 1998
Rita Sharma Vs State of J & K
Jammu And Kashmir High Court · (1999) 1 SriLJ 18 : (1999) SriLJ 18
High Courts01 Jun 1998Allowed
Kanshi Ram and Others Vs Smt. Morni
Jammu And Kashmir High Court · (1999) CriLJ 409
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 200, 203, 204Jammu and Kashmir Criminal Procedure Code, 1989 — Section 205(E), 205(E)(1)Ranbir Penal Code, 1989 — Section 147, 148, 149, 325, 452
High Courts01 Jun 1998Dismissed
Associate Dean/Incharge Academic and Administration, Faculty of Veterinary Science and Animal Husbandry, Srinagar Vs University of Agricultural Science and Technology and Others
Jammu And Kashmir High Court · AIR 1999 J&K 113
Sheri Kashmir University of Agriculture Act, 1982 — Section 47
High Courts01 Jun 1998
S.Aya Sing Vs State of J&K and others
Jammu And Kashmir High Court · (1998) SriLJ 448
Civil Services Regulations, 1956 — Article 177, 177A, 185, 185D(V)a, 185D(V)b(ii)Constitution of India, 1950 — Article 226Jammu and Kashmir Civil Procedure Code, 1977 — Order 6 Rule 17
High Courts29 May 1998
State Bank of India Vs Sharma Provision Store and Another
Jammu And Kashmir High Court · AIR 1999 J&K 128
Jammu and Kashmir Civil Procedure Code, 1977 — Order 41 Rule 33, 35
High Courts29 May 1998
State of Jammu and Kashmir & Anr. Vs Virenderajit Singh
Jammu And Kashmir High Court · (1999) KashLJ 167
Jammu and Kashmir Civil Procedure Code, 1977 — Order 8, 5
High Courts29 May 1998
State of Jammu and Kashmir Vs Dorjai Tsering and others
Jammu And Kashmir High Court · (2000) KashLJ 89
Jammu and Kashmir Limitation Act, 1995 — Section 5
High Courts29 May 1998
Saroj Sharma Vs Chanchal Sharma
Jammu And Kashmir High Court · (2000) KashLJ 42
Jammu and Kashmir Civil Procedure Code, 1977 — Section 47
High Courts29 May 1998Dismissed
Z.S. Traders Vs Director, Siemens Ltd., New Delhi and Another
Jammu And Kashmir High Court · AIR 2000 J&K 13
Jammu and Kashmir Consumer Protection Act, 1987 — Section 15, 2, 9
High Courts28 May 1998
State of Jammu and Kashmir Vs Jasvinder Singh
Jammu And Kashmir High Court · (1998) 3 SCT 224
Constitution of India, 1950 — Article 14, 16
High Courts27 May 1998
Bashir Ahmad Bihaqi Vs State Road Transport Corporation
Jammu And Kashmir High Court · (1999) 2 SriLJ 557 : (1999) SriLJ 557
Road Transport Corporations Regulations — Regulation 148, 151
High Courts27 May 1998Allowed
Bashir Ahmad Shah Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1999) CriLJ 1717
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 497, 498Ranbir Penal Code, 1989 — Section 302, 364
High Courts27 May 1998
Abdul Rehman Reshi Vs Bashir Bhat and Others
Jammu And Kashmir High Court · (1998) CriLJ 4477
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 268, 269, 439Ranbir Penal Code, 1989 — Section 148, 149, 302, 323, 336