Jammu And Kashmir High Court Judgments 1972

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 16 Rule 2, Order 16 Rule 21, Order 16 Rule 3, Order 23 Rule 1Criminal Procedure Code, 1898 (CrPC) — Section 195

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High Courts14 Aug 1972Dismissed

Badri Nath Vs Wazir Ram Saran

Jammu And Kashmir High Court · AIR 1973 J&K 62

Jammu and Kashmir Big Landed Estates Abolition Act, 2007 — Section 4, 5

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High Courts07 Aug 1972

State Vs Amma Bhat and Others

Jammu And Kashmir High Court · (1973) CriLJ 1533

Penal Code, 1860 (IPC) — Section 300

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High Courts24 Jul 1972

Ghulam Din Vs Mohamad Syed and others

Jammu And Kashmir High Court · AIR 1973 J&K 56

Court Fees Act, 1870 — Section 7(iv), 7(iv)(c), 8

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High Courts10 Jul 1972

Smt. Bimla Kapur Vs Rajinder Kapur

Jammu And Kashmir High Court · AIR 1973 J&K 54

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 100Guardians and Wards Act, 1890 — Section 25, 47

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High Courts10 Jul 1972

Mohamad Abdullah Dar and another Vs Mohamad Akbar

Jammu And Kashmir High Court · AIR 1973 J&K 4

Jammu and Kashmir Agriculturists Relief Act, 1983 — Section 10, 3

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High Courts10 Jul 1972

Mohamad Abdullah Vs Mohamad Akbar Dar and Anr.

Jammu And Kashmir High Court · AIR 1973 J&K 4 : (1972) JKLR 462 : (1972) KashLJ 338

Agriculturists Relief Act, 1983 — Section 3

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High Courts10 Jul 1972

Veera Devi; Ghulam Hassan; Mohinder Singh and Co. Vs State of J&K and Ors.; J&K Minerals Ltd.; Executive Engineer, Jammu, Central Construction Dvn.CPWD.

Jammu And Kashmir High Court · AIR 1973 J&K 1 : (1972) JKLR 455 : (1972) KashLJ 320

Jammu and Kashmir Civil Procedure Code, 1977 — Order 20 Rule 1, Order 20 Rule 2, Order 20 Rule 3, Order 20 Rule 4, Order 20 Rule 5

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High Courts15 Jun 1972Dismissed

Goverdhan Singh Vs Mulkh Raj and another

Jammu And Kashmir High Court · AIR 1973 J&K 63

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 27Transfer of Property Act, 1882 — Section 108

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High Courts14 Jun 1972Dismissed