High Courts01 Jan 1998
Virender Singh Gill Vs Union of India
Jammu And Kashmir High Court · (2005) 3 JKJ 215 : (1997) KashLJ 321 : (1998) 1 SCT 280 : (1998) SriLJ 9
Constitution of India, 1950 — Article 14, 226, 311
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,204 judgments · page 522 of 611
High Courts01 Jan 1998
Tramboo Joinery Private Limited Vs Authority under Payment of Wages Act
Jammu And Kashmir High Court · (1998) 1 SCT 47 : (1998) SriLJ 78
Constitution of India, 1950 — Article 226
High Courts01 Jan 1998
Farooq Ahmad Wani Vs State of J&K through Commr/Secy
Jammu And Kashmir High Court · (1999) 3 SCT 333 : (1998) SriLJ 254
High Courts01 Jan 1998
Jan Mohammad and Mohammad Ismail Bhat. Vs State and Others
Jammu And Kashmir High Court · (1998) SriLJ 290
Constitution of India, 1950 — Article 226Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2)
High Courts31 Dec 1997
State of Jammu & Kashmir Vs Wali Mohd.& Ors.
Jammu And Kashmir High Court · (1998) KashLJ 170
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 154, 157, 374Ranbir Penal Code, 1989 — Section 302
High Courts31 Dec 1997Dismissed
National Insurance Co. Ltd. Vs State of J. and K. and Others
Jammu And Kashmir High Court · AIR 1998 J&K 71
Constitution of India, 1950 — Article 14Jammu and Kashmir Consumer Protection Act, 1987 — Section 11(2), 11(3)
High Courts30 Dec 1997Dismissed
State of J. and K. Vs Hem Raj
Jammu And Kashmir High Court · (1998) CriLJ 3924
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174Ranbir Penal Code, 1989 — Section 302
High Courts29 Dec 1997
Ramdev Singh Vs State of J & K
Jammu And Kashmir High Court · (1998) 3 SCT 800
Constitution of India, 1950 — Article 16, 226
High Courts26 Dec 1997Allowed
M.K. Jalali and Another Vs State of J. and K. and Others
Jammu And Kashmir High Court · (1998) CriLJ 2656
Criminal Procedure Code, 1973 (CrPC) — Section 181, 182Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 409, 5(2)
High Courts25 Dec 1997
Taskeena Fazil Vs University of Kashmir
Jammu And Kashmir High Court · (1998) 3 SCT 728
Constitution of India, 1950 — Article 16, 226
High Courts24 Dec 1997
Neeraj Baru Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1998) 4 SCT 355
Constitution of India, 1950 — Article 16, 226
High Courts23 Dec 1997
Amar Nath Mantoo Vs Central Bureau of investigation
Jammu And Kashmir High Court · (1998) KashLJ 139
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 526
High Courts22 Dec 1997
Gian Chand Vs State of J. and K. and Others
Jammu And Kashmir High Court · AIR 1998 J&K 60
Constitution of Jammu and Kashmir, 1956 — Section 104Jammu and Kashmir Municipal Act, 2008 — Section 207
High Courts22 Dec 1997
Chajju Ram Vs National Insurance Company Ltd.
Jammu And Kashmir High Court · (1998) KashLJ 382 : (1998) SriLJ 203
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 13, 14Jammu and Kashmir Civil Procedure Code, 1977 — Section 34
High Courts22 Dec 1997
Ghulam Mohammad Vs State of J & K
Jammu And Kashmir High Court · (1998) SriLJ 273
Police Rules, 1960 — Rule 359
High Courts19 Dec 1997
Abdul Hamid Shah Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (1998) KashLJ 32 : (1998) KashLJ 31 : (2000) 3 SCT 85
High Courts18 Dec 1997Dismissed
Mst. Hajira Vs Mst. Hanifa and Another
Jammu And Kashmir High Court · AIR 1999 J&K 17
Jammu and Kashmir Civil Procedure Code, 1977 — Order 9 Rule 4, 115 , 151
High Courts17 Dec 1997
Fayaz Ahmad Wani Vs State of J & K
Jammu And Kashmir High Court · (1999) KashLJ 708 : (1998) KashLJ 256 : (1999) 3 SCT 332 : (1998) SriLJ 256
Constitution of India, 1950 — Article 14, 16
High Courts15 Dec 1997
State of Jammu and Kashmir & Ors. Vs Khursheed Begum
Jammu And Kashmir High Court · (1998) KashLJ 374 : (1998) SriLJ 204
Motor Vehicles Act, 1988 — Section 166
High Courts15 Dec 1997
State of Jammu and Kashmir Vs Khursheed Begum
Jammu And Kashmir High Court · (1998) SriLJ 204
Motor Vehicles Act, 1988 — Section 165, 168, 95(2)(a)