High Courts04 May 1998
State of Jammu and Kashmir and others Vs Syed and Co.
Jammu And Kashmir High Court · (1999) 1 SriLJ 4 : (1999) SriLJ 4
Jammu and Kashmir Civil Procedure Code, 1977 — Order 21, 82
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,204 judgments · page 516 of 611
High Courts04 May 1998
Netar Prakash Vs State
Jammu And Kashmir High Court · (1998) KashLJ 722 : (1999) SriLJ 29 : (1999) 1 SriLJ 29
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 514
High Courts03 May 1998
Khajoor Singh Vs O.R.Sharma
Jammu And Kashmir High Court · (1998) KashLJ 398
Jammu and Kashmir Civil Procedure Code, 1977 — Section 100
High Courts03 May 1998
Satish Kumar Vs Reserve Bank of India and ors.
Jammu And Kashmir High Court · (1998) KashLJ 361
Constitution of India, 1950 — Article 226
High Courts03 May 1998
Mohd.Bashir Khan Vs State of Jammu & Kashmir and Ors.
Jammu And Kashmir High Court · (1998) KashLJ 358
Constitution of India, 1950 — Article 226
High Courts02 May 1998
Tej Krishan and others Vs State of J & K
Jammu And Kashmir High Court · (1999) SriLJ 20 : (1999) 1 SriLJ 20
Civil Services Regulations, 1956 — Article 207Constitution of India, 1950 — Article 226, 32Jammu and Kashmir Civil Procedure Code, 1977 — Order 23 Rule 1, 11
High Courts01 May 1998
Ghulam Muhmad Reshi and others Vs State of J&K and others
Jammu And Kashmir High Court · (1998) KashLJ 621 : (1999) 1 SriLJ 25 : (1999) SriLJ 25
Constitution of India, 1950 — Article 14, 16Jammu and Kashmir Combined Examination Rules — Rule 8, 9
High Courts30 Apr 1998
Ashok Kumar Vs Union of India
Jammu And Kashmir High Court · (1998) 4 SCT 16
Constitution of India, 1950 — Article 311
High Courts30 Apr 1998
Salal Workers Union (Regd.) Vs Union of India
Jammu And Kashmir High Court · (1998) 3 SCT 132
Industrial Disputes Act, 1947 — Section 10
High Courts30 Apr 1998
Provincial Power Employees Union Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1998) 3 SCT 131
Constitution of India, 1950 — Article 14, 16
High Courts30 Apr 1998
J.C.Bali, Senior Superintendent of Police Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1998) 3 SCT 128
Constitution of India, 1950 — Article 14, 16
High Courts30 Apr 1998Allowed
Sohanlal Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (2000) 1 LLJ 201
Industrial Disputes Act, 1947 — Section 25F
High Courts29 Apr 1998
Manzoor Ahmad Baqal Vs Srinagar Municipality
Jammu And Kashmir High Court · (1998) SriLJ 283
Constitution of India, 1950 — Article 14, 311
High Courts28 Apr 1998
Chief Engineer, J&K Urban Environmental Engineering Department, Srinagar Vs Residents of Chanpora, Housing Colony near Ahlahadis Masjid through Mr Bashir Ahmad Bashir Advocate & Ors.
Jammu And Kashmir High Court · (1999) KashLJ 156
Constitution of India, 1950 — Article 226
High Courts28 Apr 1998
Abdul Aziz Shah Vs Union of India and Others
Jammu And Kashmir High Court · (1998) SriLJ 189
Civil Services Regulations, 1956 — Article 226(1)
High Courts22 Apr 1998
Sharief-ud-Din Vs Harbans Singh, Dr.
Jammu And Kashmir High Court · (1998) SriLJ 161
High Courts22 Apr 1998Dismissed
Mohammad Yousuf Magray Vs Haji Ghulam Hassan and Others
Jammu And Kashmir High Court · AIR 1998 J&K 84
Civil Procedure Code, 1908 (CPC) — Section 151Jammu and Kashmir Civil Procedure Code, 1977 — Section 114Jammu and Kashmir Limitation Act, 1995 — Section 5
High Courts21 Apr 1998
Latif Ahmad Wani Vs State of J. and K. and Another
Jammu And Kashmir High Court · (1998) CriLJ 4287
Constitution of India, 1950 — Article 21Jammu and Kashmir Public Safety Act, 1978 — Section 14, 15, 16, 8Ranbir Penal Code, 1989 — Section 120B, 3
High Courts20 Apr 1998
State of J & K Vs Prem Nath Patwari Halqa Chogal
Jammu And Kashmir High Court · (2000) KashLJ 59
Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2)Ranbir Penal Code, 1989 — Section 161
High Courts20 Apr 1998Dismissed
State Vs Subash Singh
Jammu And Kashmir High Court · (1999) CriLJ 220
Ranbir Penal Code, 1989 — Section 304A