High Courts31 Dec 1959
State Vs Col. Abdul Rehman and Others
Jammu And Kashmir High Court · (1959) 12 J&K CK 0004
Civil Procedure Code, 1908 (CPC) — Section 2, 60, 79, 80, 81Land Acquisition Act, 1894 — Section 18, 23(1), 26, 26(2), 51
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1959
31 judgments · page 1 of 2
High Courts31 Dec 1959
Ram Piara Vs Suraj Parkash
Jammu And Kashmir High Court · (1959) 12 J&K CK 0003
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16
High Courts29 Dec 1959
Iswar Dutt and Another Vs Sunder Singh and Another
Jammu And Kashmir High Court · (1959) 12 J&K CK 0001
Evidence Act, 1872 — Section 91Jammu and Kashmir Tenancy Act, 1980 — Section 107, 117Registration Act, 1908 — Section 17, 17(1), 49
High Courts24 Dec 1959
Mt. Bindru Vs Sada Ram and Others
Jammu And Kashmir High Court · (1959) 12 J&K CK 0002
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)Hindu Succession Act, 1956 — Section 28, 29
High Courts30 Oct 1959
Bhagat Rajinder Kumar Sawhney and Another Vs State of Jammu and Kashmir and Another
Jammu And Kashmir High Court · (1959) 10 J&K CK 0005
Civil Procedure Code, 1908 (CPC) — Section 80Constitution (Application to Jammu and Kashmir) Order, 1954 — Article 32(2A) , 82(2A)
High Courts22 Oct 1959
Khazir Bhat Vs Ahmad Dar and Others
Jammu And Kashmir High Court · (1959) 10 J&K CK 0002
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115
High Courts19 Oct 1959
Aziz Dar and Others Vs Mst. Fazli and Others
Jammu And Kashmir High Court · (1959) 10 J&K CK 0003
High Courts13 Oct 1959
State Vs Ghani Bandar and Others
Jammu And Kashmir High Court · AIR 1960 J&K 71 : (1960) CriLJ 584
Criminal Procedure Code, 1898 (CrPC) — Section 251, 350(1)(a)
High Courts07 Oct 1959
Town Area Committee Vs Nabir Joo Reshi and Others
Jammu And Kashmir High Court · AIR 1960 J&K 88
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1
High Courts21 Sept 1959
Asadullah Patwari Vs State
Jammu And Kashmir High Court · AIR 1960 J&K 44 : (1960) CriLJ 347
Criminal Law (Amendment) Act — Section 6Criminal Procedure Code, 1898 (CrPC) — Section 252(2)Ranbir Penal Code, 1989 — Section 161
High Courts01 Sept 1959
Lassa Mir Vs Custodian General
Jammu And Kashmir High Court · (1959) 09 J&K CK 0002
Constitution of India, 1950 — Article 226, 32(2A)Constitution of Jammu and Kashmir, 1956 — Section 103Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 30, 30(4), 30(5), 6
High Courts31 Aug 1959
Ghulam Ahmad and Another Vs Khizar Joo and Others
Jammu And Kashmir High Court · (1959) 08 J&K CK 0003
Civil Procedure Code, 1908 (CPC) — Section 152, 153Specific Relief Act, 1963 — Section 31
High Courts28 Aug 1959
Jawhar Singh Vs Custodian General and Another
Jammu And Kashmir High Court · (1959) 08 J&K CK 0001
High Courts04 Aug 1959
Ghulam Mohd. Mata and Others Vs State of Jammu and Kashmir and Another
Jammu And Kashmir High Court · (1959) 08 J&K CK 0002
Constitution of India, 1950 — Article 226, 228(1)
High Courts16 Jul 1959
Mst. Jana Bibi and Others Vs Qadir Beg and Others
Jammu And Kashmir High Court · (1959) 07 J&K CK 0001
Evidence Act, 1872 — Section 92
High Courts15 Jun 1959
Har Parshad Wali and Another Vs Naranjan Nath Mattoo and Others
Jammu And Kashmir High Court · (1959) 06 J&K CK 0002
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1
High Courts08 Jun 1959
Bakshi Tirath Ram and Another Vs Registering Authority, J. and K.
Jammu And Kashmir High Court · (1959) 06 J&K CK 0001
Central Motor Vehicles Rules, 1989 — Rule 12, 24, 7Constitution of India, 1950 — Article 14, 19, 19(1), 19(6), 4General Clauses Act, 1897 — Section 23
High Courts20 Apr 1959
Benarsi Das Vs Jagdish Raj Kohli
Jammu And Kashmir High Court · AIR 1960 J&K 5
Jammu and Kashmir Houses and Shops Rent Control Act, 2009 — Section 1(3A)
High Courts14 Apr 1959
Pratap Singh and Another Vs State
Jammu And Kashmir High Court · (1959) 04 J&K CK 0001
Arms Act, 1959 — Section 19Central Excises and Salt Act, 1944 — Section 32Criminal Procedure Code, 1898 (CrPC) — Section 103