High Courts10 Dec 1962
Hansraj Tirathram Vs The Administrator, Municipality
Jammu And Kashmir High Court · AIR 1963 J&K 18
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1962
17 judgments · page 1 of 1
High Courts28 Nov 1962
State Vs M.A.Beg and others
Jammu And Kashmir High Court · AIR 1963 J&K 20 : (1963) CrLJ 356 : (1962) KashLJ 185
Jammu and Kashmir Evidence Act, 1977 — Section 123, 162
High Courts27 Nov 1962
Dina Nath Vs Firm Metro Hotel
Jammu And Kashmir High Court · AIR 1963 J&K 19
Partnership Act, 1932 — Section 69 , 69(1)
High Courts28 Sept 1962
Kaviraj Mohan Singh and Others Vs Shiv Ji Bhagati and Others
Jammu And Kashmir High Court · AIR 1963 J&K 12
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13, Order 9 Rule 4, Order 9 Rule 9, 14
High Courts13 Sept 1962
Mohamad Amin Shah Vs Mst. Ateeka Banu and Others
Jammu And Kashmir High Court · AIR 1963 J&K 32
High Courts07 Sept 1962
Mst. Khatji Vs Mst. Mukhti and Others
Jammu And Kashmir High Court · AIR 1963 J&K 4
Jammu and Kashmir Constitution Act, 1996 — Section 4
High Courts12 Jul 1962
Durga Devi Vs Gian Chand
Jammu And Kashmir High Court · (1962) KashLJ 176
Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11(1)(i), 11(1A)
High Courts06 Jul 1962
Sawaran Singh Vs State
Jammu And Kashmir High Court · AIR 1963 J&K 30
Arms Act, 1959 — Section 19F
High Courts01 Jun 1962
Bula Dabloo Vs Sri Kanth Handoo
Jammu And Kashmir High Court · AIR 1963 J&K 10
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 9, 115, 151
High Courts30 Apr 1962
Sawan Singh Vs State
Jammu And Kashmir High Court · AIR 1963 J&K 30 : (1962) KashLJ 36
Arms Act, 1959 — Section 19F
High Courts15 Mar 1962Allowed
Union of India Vs M/s. Feroze and Co.
Jammu And Kashmir High Court · AIR 1962 J&K 49
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 3 Rule 6, Order 32 Rule 6Contract Act, 1872 — Section 28
High Courts17 Jan 1962
Parmanand Vs State
Jammu And Kashmir High Court · (1962) CriLJ 544
Criminal Procedure Code, 1898 (CrPC) — Section 173Ranbir Penal Code, 1989 — Section 326
High Courts08 Jan 1962Dismissed
Lakshmi Ice Factory and another Vs Union of India and another
Jammu And Kashmir High Court · AIR 1963 J&K 3
Arbitration Act, 1940 — Section 14, 30, 33
High Courts08 Jan 1962
Puran Chand Vs Jammu and Kashmir Bank Ltd.
Jammu And Kashmir High Court · AIR 1963 J&K 29
Limitation Act, 1963 — Article 60, 90
High Courts03 Jan 1962
Lakshmi Ice Factory and Another Vs Union of India (UOI) and Another
Jammu And Kashmir High Court · (1962) 01 J&K CK 0005
Arbitration Act, 1940 — Section 14, 30, 33
High Courts03 Jan 1962Dismissed
Ahsan Ganai Vs Gaffar Doom
Jammu And Kashmir High Court · AIR 1966 J&K 87
Azad Jammu and Kashmir Right of Prior Purchase Act, 1993 — Section 21, 21(1) , 21(2), 21(3), 21(5)Civil Procedure Code, 1882 — Order 7 Rule 11, 53, 54
High Courts01 Jan 1962
A.N.Raina Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · AIR 1964 J&K 16 : AIR 1962 J&K 68 : (1962) KashLJ 70
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 31(1)Civil Services Regulations, 1956 — Regulation 108(B)(I), 109Jammu and Kashmir Civil Services (Disciplinary Proceedings Tribunals) Rules, 1958 — Rule 8