High Courts13 Dec 1965Dismissed
Diua Nath Vs Chairman, Town Area Committee
Jammu And Kashmir High Court · AIR 1967 J&K 95
Town Area Act, 2011 — Section 24, 33, 34
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1965
21 judgments · page 1 of 2
High Courts22 Nov 1965
Dharam Vir Vs Custodian General and others
Jammu And Kashmir High Court · AIR 1966 J&K 71 : (1966) KashLJ 225
Constitution of Jammu and Kashmir, 1956 — Section 103Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 4
High Courts11 Nov 1965
Daljit Singh Vs Inspector-General of Police
Jammu And Kashmir High Court · (1965) 11 J&K CK 0002
Constitution of Jammu and Kashmir, 1956 — Article 126
High Courts14 Oct 1965
Zaina Bibi and Others Vs Jamal Bhat and Others
Jammu And Kashmir High Court · (1965) 10 J&K CK 0002
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152Constitution of Jammu and Kashmir, 1956 — Section 104Jammu and Kashmir Houses and Shops Rent Control Act, 2009 — Section 21, 21(3), 21(4)
High Courts07 Oct 1965
Harbans Singh Vs Transport Commissioner and Another
Jammu And Kashmir High Court · (1966) 2 LLJ 725
Constitution of India, 1950 — Article 311
High Courts29 Sept 1965Allowed
Ghulam Nabi Baba Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1965) 09 J&K CK 0004
Criminal Procedure Code, 1898 (CrPC) — Section 253Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 108, 108(1), 109
High Courts24 Sept 1965Dismissed
Arjun Nath and Another Vs Kailash and Others
Jammu And Kashmir High Court · (1965) 09 J&K CK 0003
Civil Procedure Code, 1908 (CPC) — Section 92, 92(1)
High Courts23 Sept 1965
S.Durlab Singh Vs Omkar Nath, Dr.
Jammu And Kashmir High Court · (1966) KashLJ 100
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 540A
High Courts09 Sept 1965
Abdul Ahad Baba Vs Ghulam Mohd. Dar and Others
Jammu And Kashmir High Court · (1965) 09 J&K CK 0002
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58(2), Order 21 Rule 63, Order 21 Rule 68, Order 39 Rule 1, Order 39 Rule 2
High Courts27 Aug 1965
State of Jammu and Kashmir Vs Sanna Ullah Mir
Jammu And Kashmir High Court · (1965) 08 J&K CK 0001
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 31, 31(2)Contract Act, 1872 — Section 20, 21, 72
High Courts23 Jul 1965Allowed
B.K. Thapar and Others Vs Sudhir Kumar and Others
Jammu And Kashmir High Court · (1965) 07 J&K CK 0001
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35Jammu and Kashmir Registration Act, 1977 — Section 17(1)Transfer of Property Act, 1882 — Section 106, 107, 112, 114A, 116
High Courts01 Jul 1965Dismissed
Ali Mir Beg Vs Ahad Beg
Jammu And Kashmir High Court · (1965) 07 J&K CK 0002
High Courts03 Jun 1965
Allam Bhat and Others Vs Rasool Bhat and Others
Jammu And Kashmir High Court · (1965) 06 J&K CK 0002
Civil Procedure Code, 1908 (CPC) — Section 151Criminal Procedure Code, 1898 (CrPC) — Section 145, 561A
High Courts03 Jun 1965
Kashmiri Lal Gupta Vs The Union of India (UOI)
Jammu And Kashmir High Court · (1965) 06 J&K CK 0001
Arbitration Act, 1940 — Section 2, 20, 30, 31, 34Constitution of India, 1950 — Article 229Government of India Act, 1935 — Section 175(3)
High Courts27 May 1965
Tej Kour Vs Hakim Singh
Jammu And Kashmir High Court · AIR 1965 J&K 111
Hindu Marriage Act, 1955 — Section 13
High Courts29 Apr 1965
Kaniz Fatima and Others Vs Khushia and Others
Jammu And Kashmir High Court · (1965) 04 J&K CK 0002
Jammu and Kashmir Big Landed Estates Abolition Act, 2007 — Section 19, 32, 5Land Revenue Act — Section 139, 139(2), 27
High Courts28 Apr 1965Allowed
Ganga Devi Vs Mst. Roopan
Jammu And Kashmir High Court · (1965) 04 J&K CK 0003
Constitution of India, 1950 — Article 14Land Revenue Act — Section 111(A)
High Courts28 Apr 1965
Romesh Chowdhry and Others Vs Kh. Ali Mohamad Nowsheri and Others
Jammu And Kashmir High Court · (1965) 04 J&K CK 0001
Copyright Act, 1957 — Section 51, 52, 63
High Courts11 Jan 1965
Sheikh Ghulam Rasul Vs State of Jammu and Kashmir and Another
Jammu And Kashmir High Court · (1967) 1 LLJ 365
Constitution of India, 1950 — Article 20
High Courts08 Jan 1965
Phankari ad Ors. Vs The State
Jammu And Kashmir High Court · (1965) 01 J&K CK 0003
Evidence Act, 1872 — Section 114, 3(2), 32(5), 50Hindu Marriage Act, 1955 — Section 7, 7(1)(2)Ranbir Penal Code, 1989 — Section 109, 494