High Courts07 Jun 1972Dismissed
Kesho Nath Bakshi Vs State
Jammu And Kashmir High Court · AIR 1973 J&K 71
Constitution of India, 1950 — Article 19, 19(5), 19(f), 31A, 31A(I)(a)Jammu And Kashmir Tenancy Act, 1980 — Section 44(1)(e), 47, 49
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1972
41 judgments · page 2 of 3
High Courts05 Jun 1972
Ram Rakha Vs Sat Paul
Jammu And Kashmir High Court · (1973) CriLJ 93
Constitution of India, 1950 — Article 20, 29Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 175
High Courts31 May 1972
State of Jammu and Kashmir Vs Isher Dass Charak
Jammu And Kashmir High Court · AIR 1973 J&K 17 : (1972) JKLR 391 : (1972) KashLJ 229 : (1972) KashLJ 230
Jammu and Kashmir Tenancy Act, 1980 — Section 56, 84
High Courts26 May 1972
Sheela Kaur Vs Union of India (UOI) and Another
Jammu And Kashmir High Court · AIR 1973 J&K 36
Civil Procedure Code, 1908 (CPC) — Section 110A(3)Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 110, 110(1), 110A, 110A(3), 110C
High Courts26 May 1972
Mohammad Hussain Bandy Vs The State
Jammu And Kashmir High Court · (1973) CriLJ 388
Criminal Procedure Code, 1898 (CrPC) — Section 423, 515
High Courts26 May 1972
Smt. Sheel Kaur Vs Union of India and another
Jammu And Kashmir High Court · AIR 1973 J&K 36
Civil Procedure Code, 1908 (CPC) — Section 110A(3)Constitution of India, 1950 — Article 226, 227
High Courts19 May 1972
Noor-ul-Din Vs Abdul Gani Bala
Jammu And Kashmir High Court · (1973) CriLJ 539
High Courts18 May 1972
Ghulam Mohd.Khan Vs Chief Engineer, Mechanical and Stores and another
Jammu And Kashmir High Court · (1972) JKLR 591 : (1972) KashLJ 212
Jammu and Kashmir Financial Code — Rule 4(i), 6
High Courts08 May 1972Dismissed
Bashi Ram Vs Lakhmi Chand
Jammu And Kashmir High Court · AIR 1973 J&K 43
High Courts21 Apr 1972Allowed
Sardar Hardutt Singh Vs Ch. Mukha Singh and others
Jammu And Kashmir High Court · AIR 1973 J&K 46
Arbitration Act, 1940 — Section 34Partnership Act, 1932 — Section 11, 19(2), 40, 41, 42
High Courts21 Apr 1972
Sardar Hardutt Singh Vs Ch.Mukha Singh & Ors.
Jammu And Kashmir High Court · AIR 1973 J&K 46 : (1972) JKLR 743 : (1972) KashLJ 194
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 34Jammu and Kashmir Partnership Act, 1996 — Section 11, 43, 44
High Courts17 Apr 1972
Roshan Lal Sethi Vs The Tahsildar, Rajouri and others
Jammu And Kashmir High Court · AIR 1973 J&K 50
High Courts12 Apr 1972
Ahad Trag Vs Khazir Trag and ors.
Jammu And Kashmir High Court · (1974) KashLJ 142
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 144(1), 145(4)
High Courts09 Apr 1972
Rahti Vs Rai Bahadur R.C.Kak and others
Jammu And Kashmir High Court · (1973) JKLR 64 : (1972) KashLJ 463
Jammu and Kashmir Tenancy Act, 1980 — Section 68A
High Courts18 Jan 1972Dismissed
Bawa Ram Kamal Das Vs Bodh Raj Gupta and another
Jammu And Kashmir High Court · AIR 1973 J&K 41
Succession Certificate Act, 1889 — Section 7
High Courts18 Jan 1972Allowed
Ghulam Qadir and another Vs Ghulam Hussain
Jammu And Kashmir High Court · AIR 1973 J&K 11
High Courts18 Jan 1972
S.Harnam Singh Vs Passenger Service J&K Government Transport Undertaking, Jammu
Jammu And Kashmir High Court · AIR 1973 J&K 78 : (1973) JKLR 11 : (1972) KashLJ 451
Constitution of India, 1950 — Article 226, 227, 32(2A)Motor Vehicles Act, 1988 — Section 41, 47, 63, 68C, 68D
High Courts18 Jan 1972
Bawa Ram; Kamal Das Vs Bodh Raj Gupta & another
Jammu And Kashmir High Court · AIR 1973 J&K 41 : (1972) JKLR 248 : (1972) KashLJ 112
Succession Certificate Act, 1977 — Section 7
High Courts18 Jan 1972
Shiv Kumar & Ors. Vs Ahodhia Nath & others
Jammu And Kashmir High Court · AIR 1972 J&K 125 : (1972) JKLR 230 : (1972) KashLJ 100
Jammu and Kashmir Transfer of Property Act, 1977 — Section 53A
High Courts18 Jan 1972Allowed
Ram Singh Vs Sukhram and others
Jammu And Kashmir High Court · AIR 1972 J&K 119
Court Fees Act, 1870 — Section 7(v)(b)