High Courts04 Sept 1997
Divisional Manager, Oriental Insurance Co. Vs Jehlum Exports
Jammu And Kashmir High Court · (1998) KashLJ 555 : (1998) SriLJ 45
Jammu and Kashmir Civil Procedure Code, 1977 — Order 9 Rule 13, 115
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,204 judgments · page 524 of 611
High Courts03 Sept 1997Allowed
Sneh Lata and Others Vs Dalip Singh Anand and Others
Jammu And Kashmir High Court · (1998) ACJ 114
Motor Vehicles Act, 1988 — Section 168Penal Code, 1860 (IPC) — Section 279, 304A, 337
High Courts29 Aug 1997
Bakshi Singh & Ors Vs State of Jammu & Kashmir through Chief Secretary & Ors
Jammu And Kashmir High Court · (1997) KashLJ 381
Constitution of India, 1950 — Article 226
High Courts28 Aug 1997
Ambica Bhat Vs State of J & K
Jammu And Kashmir High Court · (2000) 2 SCT 860
Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 14
High Courts27 Aug 1997
Ab.Rashid Bakshi Vs Hajra and others
Jammu And Kashmir High Court · (1998) KashLJ 199
Motor Vehicles Act, 1988 — Section 165
High Courts27 Aug 1997
Harbans Lal Sharma Dr. Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (1998) KashLJ 372 : (1998) SriLJ 206
Civil Services Regulations, 1956 — Article 44FConstitution of India, 1950 — Article 14, 226
High Courts21 Aug 1997
Ramzan Bhat Vs Habib-ul-lah Wani
Jammu And Kashmir High Court · (1998) KashLJ 196
Jammu and Kashmir Civil Procedure Code, 1977 — Section 115
High Courts21 Aug 1997Allowed
Ghulam Mohi-ud-Din Navchoo Vs State of J. and K.
Jammu And Kashmir High Court · (1998) CriLJ 2302
Ranbir Penal Code, 1989 — Section 409
High Courts20 Aug 1997Dismissed
National Insurance Co. and Another Vs Smt. Raj Dulari and Another
Jammu And Kashmir High Court · AIR 1998 J&K 69
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, 115Consumer Protection Act, 1986 — Section 25
High Courts20 Aug 1997
Gh.Qadir Vs Ab.Salam Baba
Jammu And Kashmir High Court · (1998) KashLJ 193
Jammu and Kashmir Civil Procedure Code, 1977 — Section 115, 24
High Courts14 Aug 1997
A.R.Rahi Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (1998) KashLJ 248 : (1998) 3 SCT 722
Civil Services Regulations, 1956 — Rule 226Jammu and Kashmir High Court Rules, 1975 — Rule 20(2)
High Courts14 Aug 1997
T.S.Shergill, Maj.General, GOC 10 Inf.C/o 56 APO Vs State of Jammu & Ors.
Jammu And Kashmir High Court · (1997) KashLJ 416 : (1997) SriLJ 418
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 561A
High Courts14 Aug 1997
General Officer Commanding Vs State of J&K & Ors.
Jammu And Kashmir High Court · (1997) KashLJ 472 : (1997) SriLJ 338
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 205D
High Courts14 Aug 1997
T.S.Shergil, Maj.General Vs State
Jammu And Kashmir High Court · (1997) KashLJ 416 : (1997) SriLJ 418
Jammu and Kashmir Consumer Protection Act, 1987 — Section 480Ranbir Penal Code, 1989 — Section 228
High Courts08 Aug 1997
G.M.Wani, Ex-Dy.Commissioner, Anantnag S/o Late Gh.Nabi Wani, R/o Sopore, Kashmir Vs State of Jammu & Kashmir through Secretary to Govt., General Administration Deptt, Civil Secretariat, Jammu
Jammu And Kashmir High Court · (1997) KashLJ 528
Constitution of India, 1950 — Article 221
High Courts08 Aug 1997
Gh.Mohi-ud-din Bhat, S/o Gh.Mohammad Bhat, R/o Khore, Pattan, Baramulla (Kashmir) Vs Jammu & Kashmir State Board of School Education through Chairman.: Secretary, J&K State Board of School Education, Jammu
Jammu And Kashmir High Court · (1997) KashLJ 235
Constitution of India, 1950 — Article 311(2)
High Courts06 Aug 1997
Manmohan Lal and others Vs State of Jammu and Kashmir and others
Jammu And Kashmir High Court · (1998) 1 SCT 40
Constitution of India, 1950 — Article 226
High Courts05 Aug 1997
Ghulam Qadir Bhat Vs Director, Radio Kashmir, Srinagar.
Jammu And Kashmir High Court · (1997) KashLJ 533
Fundamental Rules — Rule 56J
High Courts05 Aug 1997
Sajal Gupta and others etc Vs State of J.and K.and others
Jammu And Kashmir High Court · AIR 1998 J&K 1 : (1997) KashLJ 375 : (1998) SCT 1
Constitution of India, 1950 — Article 226
High Courts05 Aug 1997
Ghulam Qadir Lone Vs State
Jammu And Kashmir High Court · (1997) SriLJ 282
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 31