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Jammu And Kashmir High Court judgments, 1966

26 judgments · page 1 of 2

High Courts29 Dec 1966Allowed

Punun Mal Vs Durga Singh

Jammu And Kashmir High Court · (1966) 12 J&K CK 0002

Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11(l)
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High Courts01 Dec 1966

M.I. Shahdad Vs Mohd. Abdullab Mir and Others

Jammu And Kashmir High Court · (1966) 12 J&K CK 0001

Arbitration Act, 1940 — Section 14, 14(2), 2, 29, 30Civil Procedure Code, 1908 (CPC) — Order 25 Rule 1(3), Order 5 Rule 15, Order 5 Rule 16Criminal Procedure Code, 1898 (CrPC) — Section 488
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High Courts18 Nov 1966

Rahim Vs Karim

Jammu And Kashmir High Court · (1966) 11 J&K CK 0001

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4, 115Provincial Small Cause Courts Act, 1887 — Section 25
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High Courts18 Oct 1966

Razak Khizar Vs State

Jammu And Kashmir High Court · AIR 1967 J&K 22 : (1967) CriLJ 484

Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 114, 24, 25, 26, 27
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High Courts23 Aug 1966Dismissed

Sawita Devi Vs Pran Nath

Jammu And Kashmir High Court · (1966) 08 J&K CK 0004

Hindu Marriage Act, 1955 — Section 10, 13, 14, 14(1), 28Matrimorial Causes Act, 1972 — Section 1(1)
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High Courts14 Jul 1966

Rughbir Singh Vs Girdhari Lal Manhas

Jammu And Kashmir High Court · (1966) 07 J&K CK 0001

Constitution of India, 1950 — Article 14, 226, 228Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 105, 3, 7
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High Courts29 Apr 1966

Shafi Vs Amir Chand

Jammu And Kashmir High Court · (1966) 04 J&K CK 0001

Criminal Procedure Code, 1898 (CrPC) — Section 109, 252, 252(1), 252(2), 498
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High Courts18 Apr 1966

Ram Lal Vs Sardari Lal

Jammu And Kashmir High Court · AIR 1968 J&K 22 : (1966) KashLJ 350

Jammu and Kashmir Transfer of Property Act, 1977 — Section 113
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