High Courts30 Dec 1969
Suchet Singh Vs State of J. and K.
Jammu And Kashmir High Court · AIR 1970 J&K 112
Constitution of India, 1950 — Article 14, 19, 19(1), 301, 303Jammu and Kashmir Passenger Taxation Act, 1963 — Section 10
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1969
33 judgments · page 1 of 2
High Courts30 Dec 1969
Lassa Baba Vs Gaffar Butt and Others
Jammu And Kashmir High Court · AIR 1970 J&K 105
High Courts24 Dec 1969
Lalita Devi Vs Saran Singh and Others
Jammu And Kashmir High Court · (1969) KashLJ 158
Jammu and Kashmir Civil Procedure Code, 1977 — Order 21 Rule 58, Order 21 Rule 63
High Courts23 Dec 1969Allowed
Raj Kumar Gupta Vs Ram Lal Bhargotra and others
Jammu And Kashmir High Court · AIR 1971 J&K 37
Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Article 103
High Courts18 Dec 1969
Kundan Lal Vs Distirict Magistrate and Another
Jammu And Kashmir High Court · AIR 1970 J&K 143
Constitution of India, 1950 — Article 1, 13, 186(3), 22, 22(5)Criminal Procedure Code, 1898 (CrPC) — Section 103, 491General Clauses Act, 1897 — Section 21
High Courts03 Dec 1969
Puran Singh Vs Sansaroo and others
Jammu And Kashmir High Court · (1970) KashLJ 78
Jammu and Kashmir Civil Procedure Code, 1977 — Section 100
High Courts29 Nov 1969
Jagat Ram Aryan Vs Jammu and Kashmir State and Others
Jammu And Kashmir High Court · AIR 1970 J&K 108
Civil Procedure Code, 1908 (CPC) — Section 80Limitation (Amendment) Act, 1955 — Article 119Limitation Act, 1908 — Article 115, 120, 22, 23, 25
High Courts18 Nov 1969
Prem Avtar Bakshi Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · AIR 1970 J&K 137 : (1970) CriLJ 1229
Preventive Detention Act, 1950 — Section 3(1)(a)(i), 3(2)
High Courts14 Nov 1969
Ghulam Mohamad Vs Abdul Aziz and others
Jammu And Kashmir High Court · (1970) KashLJ 5
Agriculturists Relief Act, 1983 — Section 3
High Courts11 Nov 1969Dismissed
Badrinath Vs Hari Bhagat
Jammu And Kashmir High Court · AIR 1971 J&K 41
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(1)Limitation Act, 1963 — Section 5
High Courts11 Nov 1969
Badri Nath Vs Hari Bhagat
Jammu And Kashmir High Court · AIR 1971 J&K 41 : (1970) KashLJ 15
Jammu and Kashmir Civil Procedure Code, 1977 — Order 41 Rule 1Jammu and Kashmir Limitation Act, 1995 — Section 5
High Courts31 Oct 1969
Mst. Jani and another Vs Mohd. Khan
Jammu And Kashmir High Court · AIR 1971 J&K 40
High Courts21 Oct 1969Allowed
Mohd. Akbar Kichloo Vs District Magistrate, Doda
Jammu And Kashmir High Court · AIR 1971 J&K 12
Jammu and Kashmir Preventive Detention Act, 1964 — Section 3(2), 5
High Courts21 Oct 1969
The Hindustan Construction Co. Ltd. Vs The Assessing Authority
Jammu And Kashmir High Court · AIR 1970 J&K 85
Azad Jammu and Kashmir Right of Prior Purchase Act, 1993 — Section 14Transfer of Property Act, 1882 — Section 52
High Courts08 Sept 1969
Prithvi Nath Koul Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (1969) KashLJ 318
Constitution of India, 1950 — Article 19, 226Constitution of Jammu and Kashmir, 1956 — Section 11
High Courts04 Sept 1969
G.M. Dar Vs The State and Another
Jammu And Kashmir High Court · AIR 1970 J&K 90
High Courts13 Aug 1969
H. Khaliq Dar Vs State and Another
Jammu And Kashmir High Court · AIR 1970 J&K 21 : (1970) CriLJ 230
Criminal Procedure Code, 1898 (CrPC) — Section 145(4), 145(9), 540
High Courts08 Aug 1969
Fatta Vs Qadir Wani
Jammu And Kashmir High Court · (1969) KashLJ 343
Agriculturists Relief Act, 1983 — Section 3, 4
High Courts08 Aug 1969
Jabbar Parra Vs Ramzan Beg and others
Jammu And Kashmir High Court · (1969) KashLJ 351
Suits Valuation Act, 1887 — Section 3
High Courts15 Jul 1969
Lal Mohd.Bangroo Vs Ali Mohd.& others
Jammu And Kashmir High Court · (1969) KashLJ 232
Agriculturists Relief Act, 1983 — Section 2(1)