High Courts08 Apr 1964
The State of Jammu and kashmir Vs Shital Singh Sharam Singh
Jammu And Kashmir High Court · (1964) 04 J&K CK 0001
Limitation Act, 1963 — Section 19
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1964
29 judgments · page 2 of 2
High Courts20 Mar 1964
Milka Singh and others Vs Dana and others
Jammu And Kashmir High Court · AIR 1964 J&K 99 : (1964) KashLJ 141
Jammu and Kashmir Court Fees Act, 1977 — Section 7(iv)(d)Jammu and Kashmir Easements Act, 1977 — Section 52Jammu and Kashmir Specific Relief Act, 1977 — Section 55
High Courts20 Mar 1964Allowed
Th. Milka Singh and others Vs Th. Diana and others
Jammu And Kashmir High Court · AIR 1964 J&K 99
Court Fees Act, 1870 — Section 7(v), 7(vi)(d)
High Courts19 Mar 1964
Makhan Vs Din Moh'd and Others
Jammu And Kashmir High Court · (1964) 03 J&K CK 0001
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 88Jammu and Kashmir Tenancy Act, 1980 — Section 60, 60(6), 66Right of Prior Purchase (Amendment) Act, 1959 — Section 13, 14, 2, 2(2)
High Courts06 Mar 1964
Mst. Prom Dulari Vs Mst. Raj Kumari
Jammu And Kashmir High Court · (1964) 03 J&K CK 0004
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts06 Mar 1964
Hariram Vs Krishan Lal
Jammu And Kashmir High Court · AIR 1964 J&K 79
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 3
High Courts28 Feb 1964
Dina Nath Vs State
Jammu And Kashmir High Court · (1964) KashLJ 168
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 499(1), 514(5)
High Courts06 Feb 1964
Sagara Singh Vs Chajju Ram
Jammu And Kashmir High Court · (1964) 02 J&K CK 0002
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15(2), 52Evidence Act, 1872 — Section 114, 4Jammu and Kashmir Representation of the People Act, 1957 — Section 108(1), 3, 90(3), 94(4), 98(3)
High Courts02 Jan 1964
Radha Krishan Mirza Vs The State of Jammu and Kashmir
Jammu And Kashmir High Court · (1964) 01 J&K CK 0002
Arbitration Act, 1940 — Section 19, 34Civil Procedure Code, 1908 (CPC) — Order 5 Rule 2, 9