High Courts18 Apr 1966Dismissed
Durga Devi Vs Collector
Jammu And Kashmir High Court · (1966) 04 J&K CK 0002
Land Acquisition Act, 1894 — Section 11, 18, 4, 6, 8
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1966
26 judgments · page 2 of 2
High Courts15 Apr 1966
Ram Krishen Modi Vs Autar Krishen and Another
Jammu And Kashmir High Court · AIR 1967 J&K 5 : (1967) CriLJ 72
Criminal Procedure Code, 1898 (CrPC) — Section 561ARanbir Penal Code, 1989 — Section 109, 408
High Courts14 Apr 1966
Lala Gopal Dass Vs Lala Chandra Prakash
Jammu And Kashmir High Court · AIR 1966 J&K 138 : (1966) KashLJ 367
Jammu and Kashmir Civil Procedure Code, 1977 — Order 37 Rule 2, Order 37 Rule 2(2)Jammu and Kashmir Limitation Act, 1995 — Article 159
High Courts07 Apr 1966Allowed
Tej Ram Vs Custodian General and Others
Jammu And Kashmir High Court · (1966) 04 J&K CK 0007
Administration of Evacuee Property Act, 1950 — Section 26(2)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 19(1), 226, 31, 31(2)
High Courts11 Mar 1966Dismissed
Mul Singh and Others Vs Mst. Indru and Others
Jammu And Kashmir High Court · (1966) 03 J&K CK 0001
High Courts14 Jan 1966
Bansi Lal Majra Singh Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · AIR 1967 J&K 119
Constitution of India, 1950 — Article 32(2A)Constitution of Jammu and Kashmir, 1956 — Section 103, 126Land Revenue Act — Section 91