High Courts12 Dec 1997
State Vs Bal Krishen
Jammu And Kashmir High Court · (1998) KashLJ 152
Ranbir Penal Code, 1989 — Section 302
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,204 judgments · page 523 of 611
High Courts09 Dec 1997
Dhan Raj Bhargotra and etc. Vs Election Commission of India and Others etc.
Jammu And Kashmir High Court · AIR 1998 J&K 47
Constitution of India, 1950 — Article 224, 224AConstitution of Jammu and Kashmir, 1956 — Section 100AJammu and Kashmir Representation of the People Act, 1957 — Section 88A
High Courts03 Dec 1997
National Hydro Electric Power Corporation Vs M.M.Padha and others
Jammu And Kashmir High Court · (1997) KashLJ 552 : (1998) SriLJ 164
Industrial Disputes Act, 1947 — Section 2(A)
High Courts25 Nov 1997
Jagan Nath and Others Vs Hem Raj
Jammu And Kashmir High Court · (1998) CriLJ 2709
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145, 145(4), 145(5)
High Courts24 Nov 1997
State of J & K Vs Ramesh Kumar
Jammu And Kashmir High Court · (1998) CrLJ 2659 : (1998) KashLJ 161
Jammu and Kashmir Evidence Act, 1977 — Section 32Ranbir Penal Code, 1989 — Section 302
High Courts07 Nov 1997
Madan Mohan Bhargav Vs Cantonment Board, Jammu through its Executive Officer, Satwari, Jammu
Jammu And Kashmir High Court · (1997) KashLJ 505 : (1997) SriLJ 353
Cantonments Act, 1924 — Section 259
High Courts07 Nov 1997
Mohinder Singh Vs Chief Justice of J&K High Court at Jammu, through Registrar High Court of J & K
Jammu And Kashmir High Court · (1997) KashLJ 424
Civil Services Regulations, 1956 — Regulation 226(2)
High Courts07 Nov 1997
United India Insurance Company Limited Vs Samitri Devi & Ors.
Jammu And Kashmir High Court · (1997) KashLJ 453 : (1998) SriLJ 122
Motor Vehicles Act, 1988 — Section 168
High Courts07 Nov 1997Dismissed
Rasila Ram and Another Vs State of J. and K.
Jammu And Kashmir High Court · (1998) 1 ALT(Cri) 20 : (1998) CriLJ 2576
Criminal Procedure Code, 1973 (CrPC) — Section 109, 169, 173, 173(3), 190Jammu and Kashmir Criminal Procedure Code, 1989 — Section 351Ranbir Penal Code, 1989 — Section 147, 323, 325, 447, 504
High Courts24 Oct 1997
Gulmarg Hotel Ltd. Vs Oriental Insurance Co.Ltd.and another
Jammu And Kashmir High Court · (1998) SriLJ 337
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 16, 20, 30, 39Jammu and Kashmir Letters Patent — Clause 12
High Courts13 Oct 1997
Udhan Singh Vs State of J&K and others
Jammu And Kashmir High Court · (1998) SriLJ 223
Jammu and Kashmir Civil Procedure Code, 1977 — Section 9
High Courts19 Sept 1997
Union of India Vs Manzoor Ahmad Shah
Jammu And Kashmir High Court · (1998) SriLJ 41
Constitution of India, 1950 — Article 14, 21
High Courts19 Sept 1997
Taskeena Fazil Vs University of Kashmir and Others
Jammu And Kashmir High Court · (1998) SriLJ 1
Constitution of India, 1950 — Article 14, 16, 226
High Courts19 Sept 1997
Abdul Rashid Dr. Vs State of J & K
Jammu And Kashmir High Court · (1998) SriLJ 53
Civil Services Regulations, 1956 — Article 35AConstitution of India, 1950 — Article 14Jammu and Kashmir Financial Code — Rule 6.4
High Courts16 Sept 1997
Mohd.Maqbool Dar Vs Revenue Minister
Jammu And Kashmir High Court · (1998) KashLJ 258 : (1998) SriLJ 258
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 2(12), 2(6)
High Courts10 Sept 1997
Soma Kumar Vs Union of India through Secretary
Jammu And Kashmir High Court · (1998) KashLJ 90 : (1998) 3 SCT 83
Constitution of India, 1950 — Article 226
High Courts10 Sept 1997Dismissed
Rakesh Kumar Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (1998) CriLJ 1486
Constitution of India, 1950 — Article 226Jammu and Kashmir Criminal Procedure Code, 1989 — Section 155(2), 156(1), 482, 561ARanbir Penal Code, 1989 — Section 409, 420, 477
High Courts10 Sept 1997
Harjeet Singh Vs State of J&K through Director General of Police, J&K Srinagar
Jammu And Kashmir High Court · (1997) KashLJ 572 : (1998) 1 SCT 5
Jammu and Kashmir Police Manual — Rule 187
High Courts09 Sept 1997
Zahoor Ahmad Vs State of J & K
Jammu And Kashmir High Court · (1998) KashLJ 234
Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988 — Section 4
High Courts08 Sept 1997
Miss. Haneefa Bano Vs State of J. and K. and Others
Jammu And Kashmir High Court · AIR 1998 J&K 37
Constitution of India, 1950 — Article 226, 226(2), 32