High Courts24 Dec 1976
Dewan Chand Barbar Vs Jay Pee Finance Corp.
Jammu And Kashmir High Court · AIR 1977 J&K 61
Civil Procedure Code, 1908 (CPC) — Section 24Evidence Act, 1872 — Section 58Stamp Act, 1899 — Section 35, 36
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1976
37 judgments · page 1 of 2
High Courts14 Dec 1976Allowed
Gian Chand Vs Krishen Singh and Another
Jammu And Kashmir High Court · AIR 1978 J&K 16
Specific Relief Act, 1963 — Section 42, 42(2)
High Courts14 Dec 1976
Krishan Chand Vs Tej Ram
Jammu And Kashmir High Court · AIR 1978 J&K 9
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 43 Rule 1, Order 7 Rule 10, 104, 151
High Courts07 Dec 1976
Bansi Lal Vs Haryana Finance Pvt.Ltd.
Jammu And Kashmir High Court · (1976) KashLJ 331
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 34
High Courts01 Dec 1976Allowed
Tarseem Singh Vs State
Jammu And Kashmir High Court · (1976) 12 J&K CK 0005
Constitution of India, 1950 — Article 134Criminal Procedure Code, 1973 (CrPC) — Section 161, 288Evidence Act, 1872 — Section 145
High Courts15 Oct 1976
Mst. Khatji Vs Abdul Razak Sufi
Jammu And Kashmir High Court · (1976) 10 J&K CK 0002
Bengal Civil Courts Act, 1871 — Section 2, 228, 24, 277Constitution of India, 1950 — Article 25, 25(2), 26, 44Criminal Procedure Code, 1973 (CrPC) — Section 488
High Courts13 Oct 1976
Qadir Khan and Others Vs New Kashmir All City Transport, Drivers Sgr.
Jammu And Kashmir High Court · (1977) CriLJ 1190
Constitution of India, 1950 — Article 19, 31, 332Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts09 Sept 1976
S. Balwant Singh Vs S. Harbhajan Singh
Jammu And Kashmir High Court · (1977) CriLJ 921
Criminal Procedure Code, 1973 (CrPC) — Section 252, 256, 258
High Courts09 Sept 1976
Vijay Kumar Vs State
Jammu And Kashmir High Court · (1977) CriLJ 1192
Criminal Procedure Code, 1973 (CrPC) — Section 173, 252, 253, 254, 255Prevention of Food Adulteration Act, 1954 — Section 14, 14A, 19, 20, 20A
High Courts24 Aug 1976
Ghulam Hassan Sheikh Vs Commissioner of Income Tax
Jammu And Kashmir High Court · (1977) 109 ITR 551
High Courts24 Aug 1976
Sardool Singh Vs State
Jammu And Kashmir High Court · (1980) KashLJ 453 : (1980) KashLJ 454
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145, 342, 364, 374Ranbir Penal Code, 1989 — Section 148, 302
High Courts20 Aug 1976
Fairdeal Motors Vs Commissioner of Income Tax
Jammu And Kashmir High Court · (1979) 117 ITR 137
Income Tax Act, 1961 — Section 271(1), 271(1)(4A), 271(1)(4B), 274(2)
High Courts02 Aug 1976
Haridayal and another Vs State of J.and K.and another
Jammu And Kashmir High Court · AIR 1977 J&K 1 : (1976) JKLR 508
Constitution of India, 1950 — Article 226
High Courts02 Aug 1976
Haridayal and Another Vs State of Jammu and Kashmir and Another
Jammu And Kashmir High Court · AIR 1977 J&K 1
High Courts21 Jul 1976
Sonaullah Mir and Others Vs State
Jammu And Kashmir High Court · (1977) CriLJ 302
Criminal Procedure Code, 1973 (CrPC) — Section 173, 203, 259, 369, 435
High Courts12 Jul 1976
Mohd. Ahsan Wani Vs Commissioner of Income Tax
Jammu And Kashmir High Court · (1977) 106 ITR 84
Finance (No. 2) Act, 1965 — Section 24Income Tax Act, 1961 — Section 251
High Courts14 Jun 1976
Haji Habib Ullah and Ors. Vs Registrar, and Others
Jammu And Kashmir High Court · (1976) JKLR 430 : (1976) KashLJ 426
Jammu and Kashmir Registration Act, 1977 — Section 58(2), 75
High Courts31 May 1976
Mohd. Sultan Wani Vs Qasim Ali and Another
Jammu And Kashmir High Court · AIR 1977 J&K 21
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 7
High Courts26 May 1976
Smt. Shiv Kaur Vs Lala Nanak Chand and Others
Jammu And Kashmir High Court · AIR 1977 J&K 33
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 5
High Courts26 May 1976
Bakshi Singh Vs F.J.Hart and Another
Jammu And Kashmir High Court · (1976) JKLR 407 : (1976) KashLJ 311
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 117(3)