High Courts28 Dec 1978
Kh.Ghulam Ahamed Vs Ghani Joo and Ahsan Joo
Jammu And Kashmir High Court · (1979) JKLR 39 : (1978) JKLR 39 : (1979) KashLJ 141
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 20
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1978
26 judgments · page 1 of 2
High Courts05 Dec 1978
Badri Nath Vs Dhani Ram
Jammu And Kashmir High Court · (1978) JKLR 644 : (1979) KashLJ 13
Jammu and Kashmir High Court Rules, 1975 — Rule 52(2)Jammu and Kashmir Limitation Act, 1995 — Section 29(2), 3
High Courts04 Dec 1978
Shabban Bhat Vs Habib Magray and Ors.
Jammu And Kashmir High Court · (1979) JKLR 29 : (1980) KashLJ 10
High Courts11 Nov 1978
State Vs Nur Hussain and Ors.
Jammu And Kashmir High Court · (1978) JKLR 33 : (1981) SriLJ 70
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 188, 447
High Courts30 Oct 1978
Sikender Pal Jain Vs Sardar Gurcharn Singh
Jammu And Kashmir High Court · (1978) JKLR 598 : (1979) KashLJ 15
Jammu and Kashmir Civil Procedure Code, 1977 — Order 41 Rule 23, Order 43 Rule 1(4)Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11(1), 12, 14
High Courts07 Oct 1978
Ali Dar & Ors. Vs Subhan Gani & Ors.
Jammu And Kashmir High Court · (1982) SriLJ 34
High Courts29 Sept 1978
Mohan Lal Vs Dwarkanath Kuldip Kumar
Jammu And Kashmir High Court · (1978) JKLR 675 : (1981) KashLJ 124
Agriculturists Relief Act, 1983 — Section 2(1)
High Courts21 Sept 1978Dismissed
Sabir Dar Vs Deputy Commissioner (Collector) and Others
Jammu And Kashmir High Court · (1978) 09 J&K CK 0003
Jammu and Kashmir Common Lands (Regulation) Act, 1956 — Section 3, 4, 6Jammu and Kashmir Land Revenue Act, 1996 — Section 133A
High Courts08 Sept 1978
Dharmarth Trurt Vs Jagan Nath
Jammu And Kashmir High Court · (1978) JKLR 432 : (1979) KashLJ 69
High Courts31 Aug 1978
Union of India (UOI) and Another Vs Miss Savita Sharma
Jammu And Kashmir High Court · (1978) 08 J&K CK 0003
High Courts24 Aug 1978
Devki Durrani Vs Abdul Rashid Bakshi and another
Jammu And Kashmir High Court · (1978) JKLR 437 : (1979) KashLJ 37
Jammu and Kashmir Civil Procedure Code, 1977 — Order 41 Rule 2
High Courts22 Aug 1978Dismissed
Krishen Kumar Khosa Vs Krishen Lal and Others
Jammu And Kashmir High Court · (1978) 08 J&K CK 0006
Civil Procedure Code, 1908 (CPC) — Section 92Jammu and Kashmir Constitution Act, 1996 — Section 102, 56(2)Trusts Act, 1882 — Section 34
High Courts09 Aug 1978Allowed
State of Jammu and Kashmir Vs Smt. Hamida Begum and Others
Jammu And Kashmir High Court · (1978) 08 J&K CK 0005
Civil Procedure Code, 1908 (CPC) — Section 152Land Acquisition Act, 1894 — Section 12(2), 18, 20, 30, 4
High Courts08 Aug 1978
Gian Kour Vs S.Atma Singh
Jammu And Kashmir High Court · (1978) JKLR 516 : (1979) KashLJ 101
Jammu and Kashmir Limitation Act, 1995 — Article 178, 14, 17, 30, 33
High Courts05 Aug 1978
State Vs Ismail Sher Gojri and Others
Jammu And Kashmir High Court · (1979) CriLJ 557
Criminal Procedure Code, 1973 (CrPC) — Section 173
High Courts17 Jul 1978
Gian Kaur Vs S.Janak Singh
Jammu And Kashmir High Court · (1979) JKLR 516 : (1980) KashLJ 50 : (1979) SriLJ 216
Jammu and Kashmir Court Fees Act, 1977 — Section 7(iv)(d)
High Courts10 Jul 1978
Aziz Dar Vs Anwar Dar
Jammu And Kashmir High Court · (1979) JKLR 35 : (1979) KashLJ 81
Jammu and Kashmir Civil Procedure Code, 1977 — Section 151, 152
High Courts10 May 1978
State Bank of India Vs Victory Export Import Syndicate and Others
Jammu And Kashmir High Court · AIR 1978 J&K 76
Contract Act, 1872 — Section 148, 172Stamp Act, 1899 — Article 5, 6(2), 5
High Courts06 May 1978
Pana Lal Bahal Vs Kulbushan Bahal and Others
Jammu And Kashmir High Court · (1978) CriLJ 1543
Criminal Procedure Code, 1973 (CrPC) — Section 195, 476Penal Code, 1860 (IPC) — Section 193, 471
High Courts07 Apr 1978Dismissed
Tilak Raj Vs Custodian and Another
Jammu And Kashmir High Court · (1978) 04 J&K CK 0003
Constitution of India, 1950 — Article 14Jammu and Kashmir Evacuees (Administration of Property) (Amendment) Act, 1974 — Section 2Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 3, 3(1), 3(2)