High Courts30 Dec 1967
Samad Bhat Vs State
Jammu And Kashmir High Court · AIR 1969 J&K 105 : (1969) CrLJ 1139
Criminal Procedure Code, 1898 (CrPC) — Section 109, 118, 123, 406, 439
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1967
12 judgments · page 1 of 1
High Courts19 Dec 1967
Ammar Nath and Others Vs District Magistrate
Jammu And Kashmir High Court · (1968) CriLJ 1000
Constitution of India, 1950 — Article 21
High Courts23 Oct 1967Dismissed
Ali Naqi and another Vs Mst. Noor Ashraf
Jammu And Kashmir High Court · (1967) 10 J&K CK 0001
Administration of Evacuee Property Act, 1950 — Section 31, 35
High Courts25 Sept 1967
Ali Mohammad Tariq and anothers Vs Election Commission of India and others
Jammu And Kashmir High Court · AIR 1968 J&K 46 : (1969) KashLJ 372
Constitution of India, 1950 — Article 101
High Courts25 Sept 1967Dismissed
Ali Mohammad Tariq and another Vs Election Commission of India and others
Jammu And Kashmir High Court · (1967) 09 J&K CK 0001
Constitution of India, 1950 — Article 101, 101(2), 190, 327Representation of the People Act, 1951 — Section 2(d), 28, 66, 67, 68
High Courts31 Jul 1967
State Vs Abdullah Thakur and others
Jammu And Kashmir High Court · AIR 1968 J&K 78 : (1968) CrLJ 1082
Criminal Procedure Code, 1898 (CrPC) — Section 207A(4), 439
High Courts24 Apr 1967
Mohamad Bhat Vs State
Jammu And Kashmir High Court · (1969) CrLJ 747
Criminal Procedure Code, 1898 (CrPC) — Section 350
High Courts20 Mar 1967Dismissed
Krishan Lal Vs S. Pal Singh and another
Jammu And Kashmir High Court · (1967) 03 J&K CK 0002
Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 111, 111(a)
High Courts06 Mar 1967
Jammu Municipality Vs Faquir Hussain
Jammu And Kashmir High Court · (1968) CriLJ 162
Arms Act, 1959 — Section 19Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 11, 12, 16, 20
High Courts14 Jan 1967
Kotwal (T.C.) Vs State of Jammu and Kashmir and Another
Jammu And Kashmir High Court · AIR 1967 J&K 98 : (1968) 2 LLJ 780
Constitution of India, 1950 — Article 226, 227, 233, 235, 50
High Courts03 Jan 1967Dismissed
Susheela Devi Vs Padma Devi
Jammu And Kashmir High Court · (1967) 01 J&K CK 0002
Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 226Succession Act, 1925 — Section 301