High Courts19 Dec 1968
State Vs Subhan Ganai
Jammu And Kashmir High Court · (1969) KashLJ 65
Constitution of India, 1950 — Article 30, 31Jammu and Kashmir Criminal Procedure Code, 1989 — Section 423, 426, 427, 428, 438
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1968
41 judgments · page 1 of 3
High Courts19 Dec 1968
Om Parkash Vs Sardar Kulbir Singh
Jammu And Kashmir High Court · AIR 1969 J&K 134 : (1969) CriLJ 1510
Criminal Procedure Code, 1898 (CrPC) — Section 561ARanbir Penal Code, 1989 — Section 420
High Courts17 Dec 1968
Gian Chand & Ors. Vs Shiv Ram & Ors.
Jammu And Kashmir High Court · (1969) KashLJ 172
Jammu and Kashmir Civil Procedure Code, 1977 — Section 60Jammu and Kashmir Tenancy Act, 1980 — Section 63
High Courts11 Dec 1968Dismissed
Akbar Vs Shamma
Jammu And Kashmir High Court · AIR 1969 J&K 121
Azad Jammu and Kashmir Right of Prior Purchase Act, 1993 — Section 14
High Courts07 Dec 1968
Om Parkash and Others Vs Hari Ram and Another
Jammu And Kashmir High Court · (1968) 12 J&K CK 0006
Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11(1)Transfer of Property Act, 1882 — Section 106, 111
High Courts06 Dec 1968Dismissed
Union of India (UOI) Vs Sat Pal Dharam Vir
Jammu And Kashmir High Court · (1968) 12 J&K CK 0005
Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 70Lands Customs Act, 1924 — Section 7
High Courts30 Nov 1968
Om Parkash Vs Bawa Dharam Dass
Jammu And Kashmir High Court · (1968) KashLJ 454
Jammu and Kashmir Tenancy Act, 1980 — Section 43, 44, 71
High Courts18 Nov 1968
Attar Sweet Stores Residency Road Vs Commissioner Excise and Taxation, J&K State and others
Jammu And Kashmir High Court · (1969) KashLJ 140
Constitution of India, 1950 — Article 226
High Courts13 Nov 1968
State Jammu & Kashmir Vs Haji Ghulam Nabi
Jammu And Kashmir High Court · AIR 1969 J&K 124 : (1970) JKLR 79 : (1969) KashLJ 12
Jammu and Kashmir Civil Procedure Code, 1977 — Order 18 Rule 2
High Courts22 Oct 1968
Tajinder Singh, Som Nath Vs District Magistrate, Jammu and Anr.
Jammu And Kashmir High Court · (1968) KashLJ 431
Jammu and Kashmir Preventive Detention Act, 1964 — Section 3, 8
High Courts10 Oct 1968Dismissed
University of Jammu and Kashmir Vs Kishen Singh
Jammu And Kashmir High Court · (1968) 10 J&K CK 0002
High Courts27 Sept 1968
Karim Bux and Others Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · AIR 1969 J&K 77 : (1969) CriLJ 907
Constitution of India, 1950 — Article 311, 370
High Courts19 Sept 1968
Sardari Lal Vs State
Jammu And Kashmir High Court · (1968) KashLJ 372
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 243, 263
High Courts19 Sept 1968
Haji Ahmad Bhat Vs Shaban Ganai and another
Jammu And Kashmir High Court · (1969) KashLJ 221
Agriculturists Relief Act, 1983 — Section 5(1)(4)Constitution of India, 1950 — Article 14
High Courts17 Sept 1968Dismissed
Kanwal Krishen Dhar Vs University of J. and K. and Others
Jammu And Kashmir High Court · (1968) 09 J&K CK 0005
Constitution of India, 1950 — Article 226 , 227
High Courts02 Sept 1968Dismissed
Girdharilal Anand Saraf Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1968) 09 J&K CK 0004
Constitution of India, 1950 — Article 246(1), 251, 254, 301, 304National Highways Act, 1956 — Section 2, 4, 7
High Courts27 Aug 1968Dismissed
Abdul Samad and Others Vs The State of J. and K.
Jammu And Kashmir High Court · (1968) 08 J&K CK 0003
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 49 Rule 3, 102, 104, 117Constitution Act, 1996 — Section 60Constitution of India, 1950 — Article 13(1), 14, 19, 19, 19(1)
High Courts09 Aug 1968
Ahad Wani Vs Ramzan Ganai & others
Jammu And Kashmir High Court · (1971) JKLR 349 : (1971) KashLJ 35
Jammu and Kashmir Big Landed Estates Abolition Act, 2007 — Section 4, 7
High Courts02 Aug 1968Allowed
S. Bishan Singh Vs Murti Shivji
Jammu And Kashmir High Court · (1968) 08 J&K CK 0002
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 6 Rule 17, 115Limitation Act, 1963 — Article 142, 144
High Courts31 Jul 1968
Syed Siraj-ul Din and Another Vs Karim Dar and Others
Jammu And Kashmir High Court · (1968) 07 J&K CK 0003
Azad Jammu and Kashmir Right of Prior Purchase Act, 1993 — Section 13, 14, 14, 15, 15Constitution of India, 1950 — Article 14, 141Constitution of Jammu and Kashmir, 1956 — Section 157, 157(2)