COURT ARCHIVE

Jammu And Kashmir High Court judgments, 1976

37 judgments · page 2 of 2

High Courts26 May 1976

Badri Nath Gupta Vs The Estate Officer (Controller of Aerodromes)

Jammu And Kashmir High Court · AIR 1977 J&K 23

Civil Procedure Code, 1908 (CPC) — Section 115Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 5, 5(1), 7, 9

High Courts12 May 1976

Karam Singh Vs State of J. and K. and Others

Jammu And Kashmir High Court · AIR 1977 J&K 29

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 43 Rule 1, 104

High Courts12 May 1976

S.C. Dogra Vs Inder Raj

Jammu And Kashmir High Court · AIR 1977 J&K 25

Soldiers (Litigation) Act, 1925 — Section 2, 5, 6, 7Soldiers (Litigation) Rules, 1938 — Rule 6, 7

High Courts28 Apr 1976Dismissed

M/s. Kashmir Hill Forests Vs The State of J. and K. and Others

Jammu And Kashmir High Court · (1976) 04 J&K CK 0005

Constitution of India, 1950 — Article 122Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 11, 17, 30, 32, 33Limitation Act, 1908 — Article 158

High Courts28 Apr 1976

R.S.Gupta Vs Assistant Labour Commissioner Doda & Ors.

Jammu And Kashmir High Court · (1976) KashLJ 279

Constitution of India, 1950 — Article 226

High Courts28 Apr 1976

Begum Hamida Malik Vs State of Jammu and Kashmir and Another

Jammu And Kashmir High Court · (1976) JKLR 240 : (1976) KashLJ 347

Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 26(2)Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 30(5)

High Courts21 Apr 1976

Collector, Land Acquisition and Another Vs Dina Nath Mahajan and Others

Jammu And Kashmir High Court · (1976) 04 J&K CK 0004

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 107, 141, 149Court Fees Act, 1870 — Section 4, 6General Clauses Act, 1897 — Section 3

High Courts11 Mar 1976

Ashoor Sofi Vs Ghani Sofi and Ors.

Jammu And Kashmir High Court · (1976) JKLR 265 : (1976) KashLJ 204

Right of Prior Purchase (Amendment) Act, 1959 — Section 14

High Courts11 Feb 1976

Mohd. Yaqoob and Others Vs Custodian General and Others

Jammu And Kashmir High Court · AIR 1977 J&K 32

High Courts27 Jan 1976

Milapa Ram Vs State of J.and K.and others

Jammu And Kashmir High Court · AIR 1976 J&K 78 : (1976) JKLR 64

Constitution of India, 1950 — Article 226Jammu and Kashmir Grant of Permanent Resident Certificate (Procedure) Act, 1963 — Section 6

High Courts27 Jan 1976

P.R.Kohli and Ors. Vs State and Others

Jammu And Kashmir High Court · (1976) JKLR 55 : (1976) KashLJ 215

Jammu and Kashmir Government Servants Prevention of Corruption (Commission) Act, 1962 — Section 13

High Courts27 Jan 1976

Union of India Vs Sardar Singh Sawhney

Jammu And Kashmir High Court · (1976) JKLR 188 : (1976) KashLJ 237

Jammu and Kashmir Limitation Act, 1995 — Article 145, 49A, 86, 14

High Courts27 Jan 1976Allowed

Milapa Ram Vs The State of Jammu and Kashmir and others

Jammu And Kashmir High Court · AIR 1976 J&K 78

Jammu and Kashmir Grant of Permanent Resident Certificate (Procedure) Act, 1963 — Section 6

High Courts20 Jan 1976

Mazahar Ali and Another Vs State

Jammu And Kashmir High Court · (1976) CriLJ 1629

Criminal Procedure Code, 1973 (CrPC) — Section 164, 342

High Courts15 Jan 1976

B.K.Thapper and another Vs Vijay Kumar and another

Jammu And Kashmir High Court · AIR 1976 J&K 66 : (1976) JKLR 1

Constitution of India, 1950 — Article 132, 133

High Courts12 Jan 1976Dismissed

Union of India Vs P.S. Mahal

Jammu And Kashmir High Court · AIR 1976 J&K 80

Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 110(d)

High Courts01 Jan 1976

State Vs Harbans Lal

Jammu And Kashmir High Court · (1976) KashLJ 15

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 497