COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1955
12 judgments · page 1 of 1
High Courts10 Oct 1955
Ali Mohd. Bawan Vs Ghulam Moni-ud-din and Others
Jammu And Kashmir High Court · AIR 1956 J&K 24
Registration Act, 1908 — Section 49
High Courts02 Aug 1955Allowed
C. Rai Vs Union of India
Jammu And Kashmir High Court · AIR 1955 J&K 36
Arbitration Act, 1940 — Section 20Contract Act, 1872 — Section 28
High Courts21 Apr 1955Dismissed
Jawala Prakash Vs State of Jammu and Kashmir and Another
Jammu And Kashmir High Court · AIR 1956 J&K 32
High Courts11 Apr 1955
Jabbar Dar Vs State
Jammu And Kashmir High Court · (1955) CriLJ 1179
Ranbir Penal Code, 1989 — Section 304, 324, 326
High Courts04 Apr 1955Dismissed
Galodhu Vs Nanak Chand and another
Jammu And Kashmir High Court · AIR 1955 J&K 25
Constitution of India, 1950 — Article 13(1), 19, 19(1), 19(1)(f), 4(d)(iii)
High Courts22 Feb 1955
Mst. Arandatti Vs State
Jammu And Kashmir High Court · AIR 1955 J&K 13 : (1955) CriLJ 1183
Penal Code, 1860 (IPC) — Section 201, 302
High Courts17 Feb 1955
Ghulam Qadir and others Vs Sultan and others
Jammu And Kashmir High Court · AIR 1955 J&K 23
High Courts15 Feb 1955
T.Motandas & Co. Vs L.Hakumat Rai and another
Jammu And Kashmir High Court · AIR 1955 J&K 26 : (2011) CrLJ 1280
High Courts19 Jan 1955
Murari Lal Vs Firm Bhagwan Das Gurdyal
Jammu And Kashmir High Court · AIR 1955 J&K 5
High Courts18 Jan 1955
Hissam-Ud-Din Bandey and Others Vs The State
Jammu And Kashmir High Court · AIR 1955 J&K 7 : (1955) CriLJ 1071
Jammu and Kashmir Preventive Detention Act, 2011 — Section 4, 8Preventive Detention Act, 1950 — Section 3