High Courts29 Apr 1958Dismissed
Achhar Vs Koondi and Others
Jammu And Kashmir High Court · AIR 1958 J&K 53
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1958
27 judgments · page 2 of 2
High Courts29 Apr 1958
Sansar Singh Vs Thootha and Others
Jammu And Kashmir High Court · (1958) 04 J&K CK 0001
Jammu and Kashmir Constitution Act, 1996 — Section 2, 4, 5Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976 — Section 10, 5, 9Transfer of Property Act, 1882 — Section 58, 59
High Courts16 Apr 1958
Sant Singh Vs Mst. Makhan Kaur
Jammu And Kashmir High Court · AIR 1959 J&K 113
Hindu Marriage Act, 1955 — Section 13, 23, 23(1)Penal Code, 1860 (IPC) — Section 494, 495
High Courts14 Apr 1958Allowed
Nagina Mal Vs Custodian General, E.P. and Others
Jammu And Kashmir High Court · AIR 1958 J&K 51
Administration of Evacuee Property Act, 1950 — Section 8, 9
High Courts28 Mar 1958
Mst. Khatooni Vs Lassa and Others
Jammu And Kashmir High Court · AIR 1959 J&K 52
Specific Relief Act, 1963 — Section 42
High Courts24 Mar 1958
Paras Ram and Others Vs Amar Nath and Others
Jammu And Kashmir High Court · AIR 1959 J&K 126
Representation of the People Act, 1951 — Section 106, 107, 123, 125, 89
High Courts24 Jan 1958Allowed
Ganga Nath Vs Dharmarth Department
Jammu And Kashmir High Court · AIR 1958 J&K 41