High Courts09 Mar 1998
H.S.Vaid Vs State of Jammu & Kashmir & Ors.
Jammu And Kashmir High Court · (1998) KashLJ 352
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,204 judgments · page 519 of 611
High Courts04 Mar 1998
Ram Panjwani and Company, Jammu Vs State of J&K and others
Jammu And Kashmir High Court · AIR 1999 J&K 41
Jammu and Kashmir Transfer of Property Act, 1977 — Section 105
High Courts03 Mar 1998
Sardar Singh alias Sardari and others Vs State
Jammu And Kashmir High Court · (1998) KashLJ 455 : (1999) 1 SriLJ 1 : (1999) SriLJ 1
Jammu and Kashmir Evidence Act, 1977 — Section 27Ranbir Penal Code, 1989 — Section 300, 307, 97
High Courts02 Mar 1998
Kanta Devi Vs Prabh Dayal
Jammu And Kashmir High Court · (1998) KashLJ 663 : (1999) SriLJ 45 : (1999) 1 SriLJ 45
Jammu and Kashmir Land Revenue Act, 1996 — Section 118, 23, 31
High Courts02 Mar 1998Allowed
Inderjeet Kour Vs Gandotra Trading and Leasing Corpn.
Jammu And Kashmir High Court · (1998) CriLJ 3659 : (1999) 4 RCR(Criminal) 346
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 155(2), 156(1), 2, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140, 141, 142
High Courts27 Feb 1998
Kirpal Singh Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1998) 2 SCT 233
High Courts27 Feb 1998
Mohd.Aslam Wani,Ghulam Rasool Bhat & Ors., Som Raj Katoch & Ors., ,Abdul Qayoom Ban and Ors., Shah Din Dar & Ors., Sajid Mustfa & Ors. Vs State of J&K and Ors.
Jammu And Kashmir High Court · (1998) KashLJ 473
Constitution of India, 1950 — Article 226
High Courts27 Feb 1998
Kailash Kumari Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (1998) KashLJ 303
Constitution of India, 1950 — Article 226
High Courts27 Feb 1998
Yash Paul Sharma & Yaseer Ejaz Tak Vs University of Jammu & Ors.
Jammu And Kashmir High Court · (2000) 1 SriLJ 192 : (2000) SriLJ 192
Constitution of India, 1950 — Article 14Constitution of Jammu and Kashmir, 1956 — Section 20
High Courts27 Feb 1998
Joginder Kumar Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1999) 1 SCT 759
Constitution of India, 1950 — Article 311(2)Constitution of Jammu and Kashmir, 1956 — Section 126(2)
High Courts27 Feb 1998
Mohammad Yousuf Dar Vs State of J & K
Jammu And Kashmir High Court · (1999) 1 SriLJ 101 : (1999) SriLJ 101
Civil Services Regulations, 1956 — Article 85, 87
High Courts26 Feb 1998Dismissed
Lalit Goel Vs State of J. and K. and Others
Jammu And Kashmir High Court · (1998) CriLJ 3569
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7
High Courts24 Feb 1998
Abdul Aziz Gatoo Vs State of J. and K. and Another
Jammu And Kashmir High Court · (1998) CriLJ 4291
Constitution of India, 1950 — Article 21, 22, 226Constitution of Jammu and Kashmir, 1956 — Section 103
High Courts24 Feb 1998Dismissed
Karan Kumar Vs Rajinder Kumar Gupta and Others
Jammu And Kashmir High Court · AIR 1998 J&K 97
Jammu and Kashmir Civil Procedure Code, 1977 — Order 5 Rule 12, Order 5 Rule 16, Order 9 Rule 1
High Courts23 Feb 1998
Vikram Trisal Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · AIR 1998 J&K 92
Constitution of India, 1950 — Article 14Telegraph Act, 1885 — Section 7
High Courts20 Feb 1998
Miss.Atya Shamim Vs Deputy Commissioner/Collector, Delhi (Prescribed Authority under Citizenship Act) and others
Jammu And Kashmir High Court · AIR 1999 J&K 140 : (1999) 2 SriLJ 311
Constitution of India, 1950 — Article 226
High Courts20 Feb 1998
Sudershan Sethi Vs State of J & K
Jammu And Kashmir High Court · (1998) 3 SCT 563
Jammu and Kashmir Civil Service Regulations, 1956 — Article 113
High Courts20 Feb 1998Dismissed
Miss. Atya Shamim Vs Deputy Commissioner/Collector, Delhi (Prescribed Authority under Citizenship Act) and Others
Jammu And Kashmir High Court · AIR 1999 J&K 140
Constitution of India, 1950 — Article 226, 8Constitution of Jammu and Kashmir, 1956 — Section 103
High Courts20 Feb 1998
Paramjit Singh Vs Ajit Singh
Jammu And Kashmir High Court · (1998) KashLJ 464
Jammu and Kashmir Civil Procedure Code, 1977 — Order 9, 9
High Courts20 Feb 1998Dismissed
State of J. and K. Vs Mohammad Amin and Another
Jammu And Kashmir High Court · (1998) CriLJ 3197
Ranbir Penal Code, 1989 — Section 201, 302, 304A