High Courts20 Feb 1998
Vidya Sadotra Vs State
Jammu And Kashmir High Court · (1998) SriLJ 460
Civil Services Regulations, 1956 — Article 177, 177A, 226
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,204 judgments · page 520 of 611
High Courts19 Feb 1998
Kulwant Singh Vs State
Jammu And Kashmir High Court · (1998) KashLJ 324 : (1998) 3 SCT 80 : (1998) SriLJ 368
High Courts19 Feb 1998
Girdhari Lal Raina Vs Shri Ved Mandir, Jammu, through Tilak Raj Sharma
Jammu And Kashmir High Court · (1999) 2 SriLJ 576 : (1999) SriLJ 576
Jammu and Kashmir Civil Procedure Code, 1977 — Order 1 Rule 10, Order 6 Rule 17
High Courts18 Feb 1998Allowed
Jangi Ram Vs State of J. and K.
Jammu And Kashmir High Court · (1998) CriLJ 3065
Criminal Procedure Code, 1973 (CrPC) — Section 161, 165, 165AJammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(1), 5(2), 6
High Courts18 Feb 1998
Hem Raj & Ors. Vs State of J&K & Ors.
Jammu And Kashmir High Court · (1998) KashLJ 329
High Courts18 Feb 1998
New India Assurance Co. Ltd. Vs Abdul Ahad Kanna
Jammu And Kashmir High Court · AIR 1998 J&K 104
Jammu and Kashmir Consumer Protection Act, 1987 — Section 17, 24Jammu and Kashmir Consumer Protection Rules, 1987 — Rule 10
High Courts17 Feb 1998
State of Jammu and Kashmir Vs Ghulam Nabi
Jammu And Kashmir High Court · (1999) SriLJ 330 : (1999) 2 SriLJ 330
Jammu and Kashmir Evidence Act, 1977 — Section 31Police Rules, 1960 — Rule 30
High Courts17 Feb 1998
Ravi Kumar, Mohd.Rafiq Gujjar Khan Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1998) 3 SCT 792
High Courts17 Feb 1998
Balbir Singh Vs J & K S.R.T.C.through Managing Director
Jammu And Kashmir High Court · (1998) 3 SCT 77
Constitution of India, 1950 — Article 14, 16, 226
High Courts17 Feb 1998
Balir Singh Vs J & K S.R.T.C
Jammu And Kashmir High Court · (1998) SriLJ 392
Constitution of India, 1950 — Article 14, 16
High Courts16 Feb 1998
State of J & K Vs Nazir Ahmad Bhat
Jammu And Kashmir High Court · (1998) SriLJ 38
High Courts13 Feb 1998
S.Hakeekat Singh Vs State of J & K
Jammu And Kashmir High Court · (1999) SriLJ 562 : (1999) 2 SriLJ 562
Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103Jammu and Kashmir Migrant Immovable Property Preservation, Protection and Restraint on Distress Sales) Act, 1997 — Section 5, 7
High Courts13 Feb 1998
Mehboob Ahmed Bhat Vs State of J & K
Jammu And Kashmir High Court · (1998) 3 SCT 562
Constitution of India, 1950 — Article 16, 226
High Courts13 Feb 1998Dismissed
Ram Swaroop Chowdhary Vs Jammu Development Authority and Others
Jammu And Kashmir High Court · AIR 1998 J&K 53
Jammu and Kashmir Development Act, 1970 — Section 17
High Courts13 Feb 1998
Ram, Ravaif Chand, Major Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · AIR 1999 J&K 30 : (1998) KashLJ 447
Land Acquisition Act, 1990 — Section 4
High Courts13 Feb 1998Dismissed
Ram and Another Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · AIR 1999 J&K 130
Jammu and Kashmir Land Acquisition Act, 1990 — Section 4
High Courts12 Feb 1998Allowed
Hussain Alam Vs The State
Jammu And Kashmir High Court · (1999) CriLJ 880 : (1999) 2 RCR(Criminal) 428
Criminal Procedure Code, 1973 (CrPC) — Section 100, 342Ranbir Penal Code, 1989 — Section 366
High Courts10 Feb 1998
Joginder Singh Vs State through Commissioner-Cum-Secretary
Jammu And Kashmir High Court · (2000) 3 SCT 24
Constitution of India, 1950 — Article 14, 16Jammu and Kashmir Subordinate Services Recruitment Board Act, 1990 — Section 2(c)
High Courts10 Feb 1998Allowed
Gotam Raj Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1999) CriLJ 479
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(2), 342Evidence Act, 1872 — Section 24, 26
High Courts07 Feb 1998
Arun Kumar Goel, G.D.Sharma & Mehta Foods Pvt.Ltd Vs State of J&K & Ors.
Jammu And Kashmir High Court · (1999) KashLJ 64
Jammu and Kashmir High Court Rules, 1975 — Rule 18