COURT ARCHIVE

Jammu And Kashmir High Court judgments, 1960

28 judgments · page 2 of 2

High Courts20 Apr 1960

Harbans Lal and Another Vs Banarsi Das

Jammu And Kashmir High Court · AIR 1960 J&K 109

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 39 Rule 1, Order 39 Rule 2

High Courts16 Apr 1960

Jammu And Kashmir High Court · (1960) 04 J&K CK 0003

Civil Procedure Code, 1908 (CPC) — Section 80Partnership Act, 1932 — Section 69

High Courts23 Feb 1960

Jammu And Kashmir High Court · (1960) 02 J&K CK 0003

Contract Act, 1872 — Section 56, 65Transfer of Property Act, 1882 — Section 54

High Courts17 Feb 1960

Jammu And Kashmir High Court · (1960) 02 J&K CK 0002

Central Civil Services (Temporary Service) Rules, 1949 — Rule 5Constitution of India, 1950 — Article 14, 310, 311, 311(2)

High Courts17 Feb 1960

Jammu And Kashmir High Court · AIR 1960 J&K 106

High Courts28 Jan 1960

Jammu And Kashmir High Court · AIR 1962 J&K 66 : (1962) KashLJ 144

Jammu and Kashmir Civil Procedure Code, 1977 — Order 12, 6Jammu and Kashmir Contract Act, 1977 — Section 28

High Courts20 Jan 1960

Jammu And Kashmir High Court · AIR 1962 J&K 42 : (1962) KashLJ 9

Jammu and Kashmir Civil Courts Act, 1977 — Section 16Jammu and Kashmir Hindu Marriage Act, 1980 — Section 19, 3(b)

High Courts18 Jan 1960

Jammu And Kashmir High Court · (1960) 01 J&K CK 0005

Cantonments Land Administration Rules, 1937 — Rule 43, 48Easements Act, 1882 — Section 52, 60, 62, 63Transfer of Property Act, 1882 — Section 105