High Courts18 Dec 1970Dismissed
S. Mubarik Shah Naqishbandi Vs The Income Tax Officer, Salary Circle
Jammu And Kashmir High Court · AIR 1971 J&K 120
Constitution of India, 1950 — Article 370Government of India Act, 1935 — Section 6
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1970
44 judgments · page 1 of 3
High Courts15 Dec 1970
M/s. Mohinder Singh and Co. Vs Executive Engineer Jammu and Central Construction Division, C.P.W.D. and others
Jammu And Kashmir High Court · AIR 1971 J&K 130
Arbitration Act, 1940 — Section 41Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts10 Dec 1970Dismissed
Jagat Ram Aryan Vs Jammu and Kashmir State and others
Jammu And Kashmir High Court · AIR 1971 J&K 89
Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Article 22
High Courts09 Dec 1970
Baboo Ram Vs The Financial Commissioner and others
Jammu And Kashmir High Court · AIR 1973 J&K 25
Administration of Evacuee Property Act, 1950 — Section 27Civil Procedure Code, 1908 (CPC) — Section 115
High Courts19 Nov 1970
Parmanand Vs State
Jammu And Kashmir High Court · (1971) JKLR 358 : (1971) KashLJ 70
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 491Jammu and Kashmir Preventive Detention (Amendment) Act, 1967 — Section 13A(2)(b), 8(1)
High Courts16 Nov 1970
Jagjit Chandra Vs Th. Avtar Singh
Jammu And Kashmir High Court · (1971) CriLJ 300
Penal Code, 1860 (IPC) — Section 501
High Courts16 Nov 1970
State Vs Dhani Ram and Others
Jammu And Kashmir High Court · (1971) CriLJ 720
Penal Code, 1860 (IPC) — Section 353
High Courts31 Oct 1970
Abdul Haq Vs Sant Ram
Jammu And Kashmir High Court · (1971) JKLR 363 : (1971) KashLJ 85
Jammu and Kashmir Civil Procedure Code, 1977 — Section 141
High Courts16 Oct 1970
Khizar Bhat Vs State
Jammu And Kashmir High Court · (1972) CrLJ 125
Criminal Procedure Code, 1898 (CrPC) — Section 145, 438
High Courts30 Sept 1970
Ghulam Mohd.; Abdul Salam; Ghulam Wassan Malik; Ahad Ullah Wani Vs State of Jammu & Kashmir and others; Director Supplies Jammu and others
Jammu And Kashmir High Court · (1970) KashLJ 176
Jammu and Kashmir Land Revenue Act, 1996 — Section 90
High Courts28 Sept 1970
M/s. Roshan Lal Sethi Vs The Chief Secretary and others
Jammu And Kashmir High Court · AIR 1971 J&K 91
Arbitration Act, 1940 — Section 20, 5
High Courts04 Sept 1970
Gopal Singh Vs Director, Food Supplies and others
Jammu And Kashmir High Court · (1970) KashLJ 135
Constitution of India, 1950 — Article 32(2A)
High Courts26 Aug 1970Allowed
Radha Krishan Tickoo and another Vs Bhushan Lal Tickoo and another
Jammu And Kashmir High Court · AIR 1971 J&K 62
Evidence Act, 1872 — Section 35
High Courts25 Aug 1970
Mst. Sundri Vs Mohamad Fafoo and another
Jammu And Kashmir High Court · AIR 1971 J&K 43
Guardians and Wards Act, 1890 — Section 17, 47
High Courts19 Aug 1970
Aziz Wani Vs Director Consolidation, Srinagar and others
Jammu And Kashmir High Court · AIR 1971 J&K 67
Evidence Act, 1872 — Section 112
High Courts05 Aug 1970
Surindra Mohan Vs Dharam Chand Abrol
Jammu And Kashmir High Court · AIR 1971 J&K 76 : (1971) JKLR 157 : (1971) KashLJ 157
Jammu and Kashmir Civil Procedure Code, 1977 — Section 115Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 17, 18, 19, 21, 8
High Courts27 Jul 1970
State Vs Ram Lakhan
Jammu And Kashmir High Court · (1971) CriLJ 470
Army Act, 1950 — Section 125, 126, 127, 2, 3Constitution of India, 1950 — Article 240, 370
High Courts23 Jul 1970
Ali Mohd.Mir Vs Divisional Commissioner Kashmir and another
Jammu And Kashmir High Court · AIR 1971 J&K 45 : AIR 1970 J&K 45 : (1971) JKLR 303 : (1970) KashLJ 326
Jammu and Kashmir Land Revenue Act, 1996 — Section 57(3), 91
High Courts23 Jul 1970
Ali Mohd. Mir Vs The Divisional Commr. Kashmir and another
Jammu And Kashmir High Court · AIR 1971 J&K 45
Land Revenue Act — Section 57(3), 91
High Courts15 Jul 1970Dismissed
Shamim Akhtar and another Vs State of Jammu and Kashmir and others
Jammu And Kashmir High Court · AIR 1971 J&K 50
Constitution of India, 1950 — Article 32(2A)Constitution of Jammu and Kashmir, 1956 — Article 103