High Courts30 Mar 1998
Harbans Singh Ranial Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1999) 1 SriLJ 38 : (1999) SriLJ 38
Constitution of India, 1950 — Article 14, 19, 21
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,204 judgments · page 518 of 611
High Courts27 Mar 1998
Sanjay Raina Vs State of J & K
Jammu And Kashmir High Court · (1998) 2 SCT 237
High Courts25 Mar 1998
Salal Workers Union Vs Union of India
Jammu And Kashmir High Court · (1998) KashLJ 428 : (1998) 2 SCT 370
Industrial Employment (Standing Orders) Act, 1946 — Section 2(c)
High Courts25 Mar 1998
Heena Masrat Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (1998) KashLJ 412 : (1998) 2 SCT 415
Jammu and Kashmir University Calendar — Regulation 10
High Courts25 Mar 1998
Hari Lal Kotwal & Ors. Vs Union of India & Ors.
Jammu And Kashmir High Court · (1998) KashLJ 343
Land Acquisition Act, 1990 — Section 18
High Courts23 Mar 1998Dismissed
Madan Lal Vs Jagdish Chander
Jammu And Kashmir High Court · AIR 1999 J&K 1
Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11(1)(4)
High Courts23 Mar 1998
Surinder Singh Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1998) SriLJ 370
Constitution of India, 1950 — Article 15, 16
High Courts20 Mar 1998
Mohammad Farooq Ahanger Vs State of J. and K. and Another
Jammu And Kashmir High Court · (1999) CriLJ 2437
Jammu and Kashmir Public Safety Act, 1978 — Section 15
High Courts19 Mar 1998
Milkhi Ram Bhagat Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (2009) 2 SCT 44 : (1999) SriLJ 31 : (1999) 1 SriLJ 31 : (1997) SriLJ 31
High Courts19 Mar 1998
Hem Raj Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1998) 2 SCT 817
High Courts19 Mar 1998
State of J&K & Ors. Vs Gh.Rasool Bhat & Ors.
Jammu And Kashmir High Court · (1999) KashLJ 150
Constitution of India, 1950 — Article 226
High Courts19 Mar 1998Allowed
Mulkh Raj Vs Ram Kumar
Jammu And Kashmir High Court · (1999) CriLJ 617
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145
High Courts19 Mar 1998
New India Assurance Company Limited Vs Bashir Ahmad Wani
Jammu And Kashmir High Court · (1990) 2 ACC 185 : (1990) ACJ 177 : (1999) SriLJ 568 : (1999) 2 SriLJ 568
Constitution of Jammu and Kashmir, 1956 — Section 104Jammu and Kashmir Civil Procedure Code, 1977 — Section 115
High Courts19 Mar 1998
State Vs Gh.Rasool Bhat
Jammu And Kashmir High Court · (1998) SriLJ 379
Constitution of India, 1950 — Article 226
High Courts17 Mar 1998
Oriental Insurance Vs Sudesh Kumari
Jammu And Kashmir High Court · (1998) KashLJ 672 : (1998) KashLJ 671
Motor Vehicles Act, 1988 — Section 149
High Courts17 Mar 1998Allowed
Haji Ghulam Muhammad Shah Vs District Magistrate Srinagar and Another
Jammu And Kashmir High Court · (1998) CriLJ 4289
Constitution of India, 1950 — Article 22(5), 226Criminal Law (Amendment) Act, 1932 — Section 10, 11International Airports Authority Act, 1971 — Section 25, 3
High Courts11 Mar 1998
N.D. Radha Krishen and Co. Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · AIR 1999 J&K 8
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 29, 30
High Courts10 Mar 1998Allowed
Puran Chand and Others Vs State of J. and K.
Jammu And Kashmir High Court · (1998) CriLJ 3062
Evidence Act, 1872 — Section 165Jammu and Kashmir Criminal Procedure Code, 1989 — Section 540Ranbir Penal Code, 1989 — Section 147, 148, 325, 34
High Courts10 Mar 1998
Abdul Majid Vs State of J & K
Jammu And Kashmir High Court · (1998) SriLJ 128
Constitution of India, 1950 — Article 226Police Rules, 1960 — Rule 363
High Courts09 Mar 1998
Mushtaq Ahmad Dar Vs Mohmmad Ishaq Zaroo and others
Jammu And Kashmir High Court · AIR 1999 J&K 125
Jammu and Kashmir Civil Procedure Code, 1977 — Section 24