High Courts07 Feb 1998
Vikram Singh Vs State of J&K and others
Jammu And Kashmir High Court · (2000) KashLJ 55
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,204 judgments · page 521 of 611
High Courts05 Feb 1998
New India Assurance Co. Ltd. Vs National Rubber and Another
Jammu And Kashmir High Court · AIR 1998 J&K 96
High Courts05 Feb 1998Allowed
Jameel Ahmad Mirza Vs New India Assurance Co. Ltd. and Another
Jammu And Kashmir High Court · AIR 1998 J&K 108
Arbitration Act, 1940 — Section 8Jammu and Kashmir Civil Procedure Code, 1977 — Order 33 Rule 3
High Courts05 Feb 1998
Ramesh Singh Jasrotia Vs Managing Director
Jammu And Kashmir High Court · (1998) 2 SCT 227 : (1998) SriLJ 325
High Courts05 Feb 1998
Abdul Hamid Kachroo Vs Gh.Hassan Jafri
Jammu And Kashmir High Court · (1998) SriLJ 252
Jammu and Kashmir Consumer Protection Act, 1987 — Section 202, 203Ranbir Penal Code, 1989 — Section 379, 420
High Courts04 Feb 1998
Reeka Devi Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (1998) KashLJ 282 : (1998) 3 SCT 85
Constitution of India, 1950 — Article 226
High Courts04 Feb 1998
K.S.Jamwal, Lt.Col. Vs Rajni Sehgal
Jammu And Kashmir High Court · (1998) SriLJ 119
Jammu and Kashmir Consumer Protection Act, 1987 — Section 197, 561ARanbir Penal Code, 1989 — Section 294, 323, 332, 344, 353
High Courts03 Feb 1998
Gh.Ahmad Bhat Vs State of J & K
Jammu And Kashmir High Court · (1999) SriLJ 560 : (1999) 2 SriLJ 560
Constitution of India, 1950 — Article 226, 311
High Courts03 Feb 1998
Munshi Ram Dogra Vs State of J&K and others
Jammu And Kashmir High Court · (1998) 3 SCT 81 : (1998) SriLJ 115
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 27Constitution of India, 1950 — Article 14, 226
High Courts02 Feb 1998
Sudesh Kumari Vs Om Parkash
Jammu And Kashmir High Court · (1998) KashLJ 392 : (1999) 1 SriLJ 161 : (1999) SriLJ 161
High Courts28 Jan 1998Allowed
Davinder Singh Vs State of J. and K. and Others
Jammu And Kashmir High Court · (1998) CriLJ 3179
Arms Act, 1959 — Section 25, 3, 5Jammu and Kashmir Public Safety Act, 1978 — Section 17(1), 8National Security Act, 1980 — Section 3(2)
High Courts28 Jan 1998Allowed
Puran Singh and Another Vs State of J. and K.
Jammu And Kashmir High Court · (1998) CriLJ 3391
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 342Penal Code, 1860 (IPC) — Section 302Ranbir Penal Code, 1989 — Section 307
High Courts21 Jan 1998
Jugal Raj Gandotra and Another Vs Yashpal Sahni and Another
Jammu And Kashmir High Court · AIR 1999 J&K 21
Jammu and Kashmir Civil Procedure Code, 1977 — Order 11 Rule 1
High Courts08 Jan 1998
Bashir Ahmed Vs State of J&K through Chief Secretary
Jammu And Kashmir High Court · (1998) KashLJ 116
Constitution of India, 1950 — Article 226
High Courts01 Jan 1998
Abdul Ahad Mir Vs Syeda Widow of Mohmad Lone; Nazir Ahmad Lone; Bashir Ahmad Lone
Jammu And Kashmir High Court · (1999) KashLJ 706
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145
High Courts01 Jan 1998
Managing Director, J&K Industries Ltd Vs Ghulam Ahmad Sofi
Jammu And Kashmir High Court · (1998) SriLJ 280
High Courts01 Jan 1998
Abdul Latif Thokkar Vs State of J & K
Jammu And Kashmir High Court · (1998) KashLJ 267
Arms Act, 1959 — Section 25, 7Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3
High Courts01 Jan 1998
Naseer Ahmad Malla Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (1998) SriLJ 88
Constitution of India, 1950 — Article 14, 31
High Courts01 Jan 1998
Raja Bashir Ahmad Khan Vs State
Jammu And Kashmir High Court · (1998) SriLJ 64
Jammu and Kashmir Government Servants Prevention of Corruption (Commission) Act, 1962 — Section 17(6), 18