High Courts31 Dec 1973
Natha Singh Vs Ram Piyari
Jammu And Kashmir High Court · (1974) JKLR 48 : (1974) KashLJ 116
Agriculturists Relief Act, 1983 — Section 8Negotiable Instruments Act, 1881 (NI) — Section 118
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1973
28 judgments · page 1 of 2
High Courts28 Dec 1973
Tehal Singh & Ors. Vs Ghulam Shah
Jammu And Kashmir High Court · (1974) JKLR 425 : (1974) KashLJ 161
Jammu and Kashmir Tenancy Act, 1980 — Section 15A, 47(2), 47(3)
High Courts28 Dec 1973
G.S.Broca Vs State of J&K & Ors.
Jammu And Kashmir High Court · (1974) JKLR 350 : (1974) KashLJ 268
High Courts09 Nov 1973
Mir Hussain Vs Revenue Minister & Ors.
Jammu And Kashmir High Court · (1974) JKLR 96 : (1974) KashLJ 131
Jammu and Kashmir Big Landed Estates Abolition Act, 2007 — Section 30(6)
High Courts31 Oct 1973
S.Mohsin Shah Vs Union Govt.of India & Ors.
Jammu And Kashmir High Court · AIR 1974 J&K 48 : (2010) 8 JKJ 375 : (1973) JKLR 789 : (1974) KashLJ 61
Citizenship Act, 1955 — Section 9(1), 9(2)Citizenship Rules, 1956 — Rule 3, Schedule 3Constitution of Jammu and Kashmir, 1956 — Section 18, 6
High Courts31 Oct 1973Allowed
S. Mohsfii Shah Vs The Union Govt. of India and others
Jammu And Kashmir High Court · AIR 1974 J&K 48
Citizenship Act, 1955 — Section 18, 9, 9(1), 9(2)Constitution of India, 1950 — Article 217(3), 5, 6Constitution of Jammu and Kashmir, 1956 — Section 6
High Courts30 Oct 1973
Munshi Vs Mangoo
Jammu And Kashmir High Court · AIR 1975 J&K 47 : (1974) JKLR 289 : (1974) KashLJ 210
Jammu and Kashmir Specific Relief Act, 1977 — Section 9
High Courts23 Oct 1973
Ghulam Ahmad Sofi Vs Mohd.Sidiq Darool & Ors.
Jammu And Kashmir High Court · AIR 1974 J&K 59 : (1973) JKLR 725 : (1974) KashLJ 103 : (1984) SriLJ 68
Jammu and Kashmir Registration Act, 1977 — Section 17Jammu and Kashmir Transfer of Property Act, 1977 — Section 123, 128, 129, 138
High Courts23 Oct 1973
Dhiraj Singh Vs State
Jammu And Kashmir High Court · (1974) KashLJ 245
Ranbir Penal Code, 1989 — Section 228
High Courts16 Oct 1973
Abdul Majid Dar Vs G.M.Waiz,Administrator, Kashmir Peoples Cooperative Service Ltd.
Jammu And Kashmir High Court · (1973) JKLR 809 : (1974) KashLJ 31
Constitution of India, 1950 — Article 311Constitution of Jammu and Kashmir, 1956 — Article 12, 226Jammu and Kashmir Cooperative Societies Act, 1960 — Section 103, 126
High Courts08 Oct 1973
Shanker Dass Vs Hans Raj
Jammu And Kashmir High Court · (1973) JKLR 780 : (1974) KashLJ 1
Jammu and Kashmir Civil Procedure Code, 1977 — Order 9 Rule 13
High Courts21 Sept 1973
Surinder Singh Vs Mohd.Yusuf
Jammu And Kashmir High Court · (1984) SriLJ 97
Jammu and Kashmir Specific Relief Act, 1977 — Section 53A
High Courts06 Sept 1973
Gulab Rai Parshotam Dass Kohli Vs Chief Engineer, Jammu and Kashmir Zone
Jammu And Kashmir High Court · AIR 1972 J&K 581 : (1973) JKLR 581 : (1976) KashLJ 147
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 15, 30Jammu and Kashmir Civil Procedure Code, 1977 — Section 11
High Courts20 Aug 1973
Abdulla Bhat Vs Shaban Sheikh
Jammu And Kashmir High Court · (1974) KashLJ 287 : (1982) SriLJ 481
Jammu and Kashmir Civil Procedure Code, 1977 — Order 5 Rule 2
High Courts30 Jul 1973
Abdul Aziz and Co. Vs Commissioner of Income Tax
Jammu And Kashmir High Court · (1975) 98 ITR 299
Income Tax Act, 1961 — Section 184, 185(2)
High Courts25 Jul 1973
Ghulam Mohamad Magray and another Vs Ghulam Qadir Bedar and others
Jammu And Kashmir High Court · AIR 1974 J&K 69
Constitution of Jammu and Kashmir, 1956 — Section 108, 125, 14, 141, 142Unlawful Activities (Prevention) Act, 1967 — Section 10, 11, 12, 13, 24
High Courts16 Jul 1973
State of J. and K. etc. Vs Dr. T.N. Kaul etc.
Jammu And Kashmir High Court · AIR 1974 J&K 63
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 5
High Courts23 May 1973
Jan Mohammad Vs Revenue Minister and others
Jammu And Kashmir High Court · (1974) JKLR 478 : (1975) KashLJ 11
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 2(7)Jammu and Kashmir Big Landed Estates Abolition Act, 2007 — Section 30
High Courts05 May 1973
Narsingdas Nargis Vs Bansi Lal and another
Jammu And Kashmir High Court · (1973) JKLR 386 : (1974) KashLJ 198
Ranbir Penal Code, 1989 — Section 499, 500
High Courts30 Apr 1973
B. Johar Forest Works Vs Commissioner of Income Tax
Jammu And Kashmir High Court · (1977) 107 ITR 409
Income Tax Act, 1922 — Section 22(2), 63Income Tax Act, 1961 — Section 271, 274, 297(2)