COURT ARCHIVE

Jammu And Kashmir High Court judgments, 1973

28 judgments · page 2 of 2

High Courts19 Mar 1973

S.C.Dogra, Major Vs Inder Raj

Jammu And Kashmir High Court · (1974) JKLR 258 : (1974) KashLJ 305

Soldiers (Litigation) Act, 1925 — Section 6

High Courts15 Mar 1973Allowed

Jammu And Kashmir High Court · AIR 1973 J&K 81

High Courts15 Mar 1973

Jammu And Kashmir High Court · AIR 1974 J&K 16

Jammu and Kashmir Public Security Act, 2003 — Section 32A, 32B

High Courts28 Feb 1973

Jammu And Kashmir High Court · (1974) JKLR 301 : (1974) KashLJ 331

Jammu and Kashmir Evidence Act, 1977 — Section 91, 92Land Grants Act, 1960 — Section 11

High Courts19 Jan 1973Allowed

Jammu And Kashmir High Court · AIR 1973 J&K 92

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 145Contract Act, 1872 — Section 135

High Courts19 Jan 1973

Jammu And Kashmir High Court · AIR 1974 J&K 40

Arbitration Act, 1940 — Section 16(1), 33

High Courts19 Jan 1973Dismissed

Jammu And Kashmir High Court · AIR 1973 J&K 89

Hindu Adoptions and Maintenance Act, 1956 — Section 16, 30, 5

High Courts15 Jan 1973Dismissed

Jammu And Kashmir High Court · AIR 1974 J&K 45

Land Acquisition Act, 1894 — Section 18, 20, 23, 23(1), 25