CourtKutchehry.com

COURT ARCHIVE

Jammu And Kashmir High Court judgments, 1959

31 judgments · page 2 of 2

High Courts30 Mar 1959

Jagta Vs Hari Chand

Jammu And Kashmir High Court · (1959) 03 J&K CK 0001

Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 61
Read judgment
High Courts06 Mar 1959

D.S. Sahni Vs Faqir Singh

Jammu And Kashmir High Court · AIR 1960 J&K 6

Contract Act, 1872 — Section 226Sales of Goods Act, 1930 — Section 19(1), 19(3), 2(14), 2(3), 20
Read judgment
High Courts20 Jan 1959

Satar and Others Vs Mahantu and Another

Jammu And Kashmir High Court · AIR 1959 J&K 64

Jammu and Kashmir Transfer of Property Act, 1977 — Section 138(1), 139, 139(1), 58, 59Registration Act, 1908 — Section 61(3)Restitution of Mortgaged Properties Act, 2006 — Section 2, 3, 6, 9
Read judgment
High Courts08 Jan 1959

Sukhnoo Shah Vs Chandu Lal and Others

Jammu And Kashmir High Court · (1959) 01 J&K CK 0004

Gaming Act, 1845 — Section 18Sri Pratap Jammu and Kashmir Laws Consolidation Act, 1977 — Section 11Trade Disputes Act, 1906 — Section 4
Read judgment