High Courts29 Jul 1968
Smt. Vidhya Devi Vs Shri Harish Chander and Another
Jammu And Kashmir High Court · (1968) 07 J&K CK 0002
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 6, Order 41 Rule 23, Order 43 Rule 1, 151
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1968
41 judgments · page 2 of 3
High Courts22 Jul 1968
Mohmad Abdullah Ahanger Vs Saif-u-din
Jammu And Kashmir High Court · (1968) KashLJ 308
Jammu and Kashmir Civil Procedure Code, 1977 — Section 151
High Courts19 Jul 1968
H. Wali Mohd. and Others Vs Administrator Municipality and Others
Jammu And Kashmir High Court · (1968) 07 J&K CK 0005
Building Site Rules, 1976 — Rule 21, 26Constitution of India, 1950 — Article 13, 14, 225, 255, 272(1)Jammu and Kashmir Land Grants Act, 1960 — Section 13, 15, 2, 5, 6
High Courts10 Jul 1968
Banarsi Lal Vs Custodian General E.P.& others
Jammu And Kashmir High Court · (1984) KashLJ 107
Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 8
High Courts13 Jun 1968Dismissed
S.L. Saraf Vs M.S. Qureshi and Another
Jammu And Kashmir High Court · (1968) 06 J&K CK 0001
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 141, 173, 324, 327, 370Evidence Act, 1872 — Section 114
High Courts31 May 1968
J.K.Timber Trader Vs Government of Jammu & Kashmir and others
Jammu And Kashmir High Court · (1969) KashLJ 74
Constitution of India, 1950 — Article 32(2A)Constitution of Jammu and Kashmir, 1956 — Section 103
High Courts23 May 1968
Samad Bhat Vs State
Jammu And Kashmir High Court · AIR 1969 J&K 105 : (1969) CriLJ 1139
Criminal Procedure Code, 1898 (CrPC) — Section 109, 112, 118
High Courts10 May 1968
Mohim Singh Vs Chattar Singh
Jammu And Kashmir High Court · AIR 1971 J&K 34 : (1971) JKLR 106 : (1970) KashLJ 390
Jammu and Kashmir Transfer of Property Act, 1977 — Section 138, 139
High Courts03 May 1968
Subhash Chander Vs Shri Bodhraj and Another
Jammu And Kashmir High Court · (1968) 05 J&K CK 0005
Civil Procedure Code, 1908 (CPC) — Section 144, 151
High Courts02 May 1968Dismissed
Kuldip Raj and Others Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (1968) 05 J&K CK 0004
Land Acquisition Act, 1894 — Section 23, 23(1), 23(2), 28, 35
High Courts29 Apr 1968
Municipality Jammu Vs Khem Raj
Jammu And Kashmir High Court · (1968) KashLJ 219
Jammu and Kashmir Evidence Act, 1977 — Section 114Prevention of Food Adulteration Act, 1954 — Section 16
High Courts22 Apr 1968Allowed
Dr. G.L. Vaishnawi Vs Triloki Nath Vaishnawi and another
Jammu And Kashmir High Court · (1968) 04 J&K CK 0005
Court Fees Act, 1870 — Section 7(iv), 7(iv)(c), 7(iv)(d), 7(v)(b), 8Suits Valuation Act, 1887 — Section 8
High Courts17 Apr 1968
Bakru and Others Vs Badaruddin
Jammu And Kashmir High Court · AIR 1969 J&K 1
Jammu and Kashmir Evacuees (Administration of Property) (Amendment) Act, 2007 — Section 30(1)Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 14, 25, 27, 30, 30(1)
High Courts17 Apr 1968
Bakru and others Vs Badaruddin
Jammu And Kashmir High Court · AIR 1969 J&K 1
Administration of Evacuee Property Act, 1950 — Section 27
High Courts15 Apr 1968
Bakshi Ghulam Mohd. Vs G.M. Sadiq and others
Jammu And Kashmir High Court · (1968) 04 J&K CK 0006
Civil Procedure Code, 1908 (CPC) — Section 151, 2(17)(h), 80Government Of India Act, 1935 — Section 49(1)Penal Code, 1860 (IPC) — Section 21
High Courts12 Apr 1968
Sham Lal Saraf Vs Mohd.Shafi Qureshi & Another
Jammu And Kashmir High Court · (1968) KashLJ 240
Constitution of Jammu and Kashmir, 1956 — Section 102, 67Jammu and Kashmir Representation of the People Act, 1957 — Section 86Representation of the People Act, 1951 — Section 87
High Courts23 Mar 1968Dismissed
Buta and another Vs Kaka and others
Jammu And Kashmir High Court · AIR 1969 J&K 33
High Courts23 Mar 1968Dismissed
Buta and Another Vs Kaka and Others
Jammu And Kashmir High Court · AIR 1969 J&K 33
High Courts25 Feb 1968
Mohammad Akbar Vs Lassa Wani
Jammu And Kashmir High Court · (1969) KashLJ 27
Jammu and Kashmir Civil Procedure Code, 1977 — Section 11Jammu and Kashmir Evidence Act, 1977 — Section 35Jammu and Kashmir Representation of the People Act, 1957 — Section 24(d)
High Courts04 Jan 1968
Z.U.Ahmed Vs G.M.Sadiq and Others
Jammu And Kashmir High Court · (1968) KashLJ 271
Constitution of India, 1950 — Article 226, 367(1), 372Constitution of Jammu and Kashmir, 1956 — Section 103General Clauses Act, 1897 — Section 3(39)