High Courts12 Dec 1957
State Vs Bodh Raj Munawari
Jammu And Kashmir High Court · AIR 1958 J&K 19 : (1958) CriLJ 636
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1957
19 judgments · page 1 of 1
High Courts05 Dec 1957
Balwant Singh and Another Vs State
Jammu And Kashmir High Court · AIR 1958 J&K 38
Criminal Procedure Code, 1898 (CrPC) — Section 499, 514
High Courts27 Nov 1957
State of Jammu and Kashmir Vs Mohd. Khalil and Another
Jammu And Kashmir High Court · AIR 1959 J&K 24
High Courts04 Oct 1957
Rajwali Vs State
Jammu And Kashmir High Court · AIR 1959 J&K 66 : (1959) CriLJ 839
Evidence Act, 1872 — Section 92Penal Code, 1860 (IPC) — Section 417
High Courts04 Oct 1957
Pt. Moti Ram Vs L. Durga Das and Another
Jammu And Kashmir High Court · (1957) 10 J&K CK 0001
High Courts18 Sept 1957
Lakhmi Dayal Vs Sm. Pushpa Devi
Jammu And Kashmir High Court · AIR 1958 J&K 27
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14, 115
High Courts23 Jul 1957Dismissed
Bishamber Nath Nehru Vs His Highness Govt. Jammu and Kashmir and Another
Jammu And Kashmir High Court · AIR 1958 J&K 6
High Courts16 Jul 1957
Custodian Evacuee's Property Vs Ahad Nago
Jammu And Kashmir High Court · AIR 1957 J&K 50
Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 14, 24, 24(1), 25, 30
High Courts24 Jun 1957
Rahim Paray Vs Mst. Janti
Jammu And Kashmir High Court · AIR 1957 J&K 49
Civil Procedure Code, 1908 (CPC) — Section 115Jammu and Kashmir Stamp Act, 1977 — Section 35, 39, 61
High Courts21 Jun 1957
Jagan Nath Babu and Others Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · AIR 1958 J&K 1(1)
Constitution of India, 1950 — Article 14, 15, 16, 32(2A)Constitution of Jammu and Kashmir, 1956 — Section 103, 14, 25, 4(1)
High Courts12 Jun 1957
State Vs Abdullah Shah
Jammu And Kashmir High Court · AIR 1957 J&K 55 : (1957) CriLJ 1401
Criminal Procedure Code, 1898 (CrPC) — Section 350, 435
High Courts30 May 1957
Kashi Nath Aima Vs Bishen Singh and Another
Jammu And Kashmir High Court · AIR 1958 J&K 18
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80, 88
High Courts30 May 1957Dismissed
Ghulam Mohd. and Others Vs Abdul Gani Ganai and Others
Jammu And Kashmir High Court · AIR 1957 J&K 48 : (1957) CriLJ 126
High Courts04 May 1957
Bakshi Hardutt Vs State of Jammu and Kashmir and another
Jammu And Kashmir High Court · AIR 1957 J&K 47
High Courts05 Apr 1957Dismissed
Bakshi Hardutt Vs State of Jammu and Kashmir and another
Jammu And Kashmir High Court · AIR 1957 J&K 47
High Courts04 Apr 1957
Jai Krishen Vs State of Jammu and Kashmir and Another
Jammu And Kashmir High Court · AIR 1957 J&K 38
Constitution of India, 1950 — Article 14, 226Village Panchayat Act, 2008 — Section 7
High Courts19 Mar 1957Dismissed
Jagat Ram Aryan Vs State of Jammu and Kashmir and another
Jammu And Kashmir High Court · AIR 1957 J&K 40
Constitution of India, 1950 — Article 14, 32(2A)Constitution of Jammu and Kashmir, 1956 — Section 49, 51, 91Jammu and Kashmir Representation of the People Act, 1957 — Section 22
High Courts12 Feb 1957
Gian Chand Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · AIR 1957 J&K 32
Constitution (Fourteenth Amendment) Act, 1962 — Section 1, 50(6)Constitution of India, 1950 — Article 14, 15, 171(3)(2), 32(2A), 80Government of India Act, 1935 — Section 42
High Courts08 Feb 1957
Abdulla and Another Vs State
Jammu And Kashmir High Court · AIR 1959 J&K 5 : (1959) CriLJ 42
Ranbir Penal Code, 1989 — Section 100, 304