High Courts02 May 1963
Wazir Lachman Das and Others Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · AIR 1963 J&K 55
Court Fees Act, 1870 — Section 7
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1963
28 judgments · page 2 of 2
High Courts24 Apr 1963
Inderjeet Singh and Others Vs Krishen Lal and Others
Jammu And Kashmir High Court · AIR 1963 J&K 46
High Courts11 Apr 1963
Dayawanti Vs Lachman Das and Others
Jammu And Kashmir High Court · AIR 1964 J&K 61
Common Lands (Regulation) Act, 1956 — Section 15, 15(4), 2, 3, 4Criminal Procedure Code, 1898 (CrPC) — Section 192, 202Land Revenue Act — Section 19A
High Courts25 Mar 1963
Nizam-ud-Din and Others Vs State
Jammu And Kashmir High Court · AIR 1963 J&K 34
Criminal Procedure Code, 1898 (CrPC) — Section 164, 288Ranbir Penal Code, 1989 — Section 201, 302
High Courts13 Mar 1963
State Vs Pir Mohd. Maqbool yalgaml and Others
Jammu And Kashmir High Court · AIR 1963 J&K 41 : (1963) CriLJ 155
Criminal Procedure Code, 1898 (CrPC) — Section 353, 540A, 561AJammu and Kashmir Security Rules — Rule 32Ranbir Penal Code, 1989 — Section 121A
High Courts15 Jan 1963
Tara Chand Vs Mehta Durga Dass and Others
Jammu And Kashmir High Court · AIR 1963 J&K 27
Azad Jammu and Kashmir Right of Prior Purchase Act, 1993 — Section 15Constitution of India, 1950 — Article 19, 19(1)Easements Act, 1882 — Section 15
High Courts14 Jan 1963
Hira Lal Vs Bodh Raj
Jammu And Kashmir High Court · (1963) KashLJ 38
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 11(1)(b)
High Courts05 Jan 1963
Shrimati Ammar Devi Vs Lala Hem Raj
Jammu And Kashmir High Court · (1963) KashLJ 10
Jammu and Kashmir Civil Procedure Code, 1977 — Section 10, 151Jammu and Kashmir Evidence Act, 1977 — Section 116