High Courts26 Dec 1979
Romesh Kumar Vs Savitri Devi and Ors.
Jammu And Kashmir High Court · (1981) SriLJ 118
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1979
22 judgments · page 1 of 2
High Courts13 Dec 1979
Gwasha Lal and Another Vs Harji Lal and Another
Jammu And Kashmir High Court · AIR 1980 J&K 36
Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11(1), 12(4)
High Courts04 Dec 1979
State Vs Mir Mohd.and Ors.
Jammu And Kashmir High Court · (1980) JKLR 28 : (1980) KashLJ 422
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 154FJammu and Kashmir Evidence Act, 1977 — Section 3Ranbir Penal Code, 1989 — Section 302, 323, 34, 342
High Courts04 Dec 1979
Gh.Rasool Wani Vs Gh.Mohd.Wani
Jammu And Kashmir High Court · (1980) JKLR 1 : (1980) KashLJ 173
Constitution of India, 1950 — Article 227Constitution of Jammu and Kashmir, 1956 — Section 104Jammu and Kashmir Civil Procedure Code, 1977 — Section 115
High Courts29 Nov 1979Allowed
S. Iqbal Singh Vs Jagan Nath and Others
Jammu And Kashmir High Court · (1979) 11 J&K CK 0003
Motor Vehicles Act, 1939 — Section 110, 110(1), 110A, 110A(1), 110F
High Courts29 Nov 1979
S.Mohinder Singh Vs Mohinder Singh
Jammu And Kashmir High Court · (1979) JKLR 797 : (1979) JKLR 792 : (1980) KashLJ 60 : (1980) SriLJ 158
Jammu and Kashmir Registration Act, 1977 — Section 17Jammu and Kashmir Transfer of Property Act, 1977 — Section 107
High Courts20 Nov 1979
Durga Dass & ors. Vs Prabhu Devi
Jammu And Kashmir High Court · (1979) JKLR 782 : (1979) JKLR 777 : (1980) KashLJ 136 : (1980) SriLJ 124
Jammu and Kashmir Civil Procedure Code, 1977 — Order 17 Rule 2, Order 17 Rule 3
High Courts13 Sept 1979
State Vs K.C. Vanaspati
Jammu And Kashmir High Court · (1980) CriLJ 525
Criminal Procedure Code, 1973 (CrPC) — Section 523
High Courts11 Sept 1979
Commissioner of Income Tax Vs Ghulam Ahmed Khan and Bros.
Jammu And Kashmir High Court · (1980) 4 TAXMAN 101
Income Tax Act, 1961 — Section 184, 185, 186Partnership Act, 1932 — Section 17(a)
High Courts11 Sept 1979
Commissioner of Income Tax Vs Ghulam Ahmad Khan and Bros.
Jammu And Kashmir High Court · (1980) 14 CTR 341 : (1981) 130 ITR 636
Income Tax Act, 1961 — Section 185, 186
High Courts24 Aug 1979
Aziz Mohd. Vs Mst Sayda Begum
Jammu And Kashmir High Court · (1980) JKLR 335 : (1981) SriLJ 51
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 488(1), 488(3)
High Courts20 Aug 1979
Abdul Ahad Wani and Anr. Vs Ali Mohd.Lassoo and Ors.
Jammu And Kashmir High Court · (1979) JKLR 803 : (1979) JKLR 808 : (1980) KashLJ 106 : (1979) SriLJ 119
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 202, 561ARanbir Penal Code, 1989 — Section 392
High Courts31 Jul 1979
Manohar Nath Sher Vs State of J. and K.
Jammu And Kashmir High Court · (1980) CriLJ 292
Constitution of India, 1950 — Article 134Criminal Procedure Code, 1973 (CrPC) — Section 197, 397Evidence Act, 1872 — Section 123
High Courts03 May 1979Dismissed
Union of India (UOI) Vs Haikim Chand and Co.
Jammu And Kashmir High Court · (1979) 05 J&K CK 0001
Arbitration Act, 1940 — Section 34Contract Act, 1872 — Section 70
High Courts17 Apr 1979
Capital Construction Enterprises Vs Commissioner of Income Tax
Jammu And Kashmir High Court · (1981) 130 ITR 649
High Courts03 Apr 1979
State Vs Shaban Sheikh & Ors.
Jammu And Kashmir High Court · (1982) SriLJ 247 : (1982) SriLJ 244
Jammu and Kashmir Childrens Court Act, 1946 — Section 24(2)
High Courts02 Apr 1979
Habib Ullah and Another Vs Gh. Ahmed Baba and Others
Jammu And Kashmir High Court · AIR 1980 J&K 23
Azad Jammu and Kashmir Right of Prior Purchase Act, 1993 — Section 15Constitution of India, 1950 — Article 19(1), 326Constitution of Jammu and Kashmir, 1956 — Section 157
High Courts29 Mar 1979Allowed
State of Jammu and Kashmir Vs Pushpa Devi
Jammu And Kashmir High Court · (1979) 03 J&K CK 0001
Civil Procedure Code, 1908 (CPC) — Section 80Motor Vehicles Act, 1988 — Section 110F
High Courts22 Feb 1979
S. Avtar Singh and Others Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · AIR 1980 J&K 50
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 141Constitution of India, 1950 — Article 226
High Courts19 Jan 1979
Tilak Raj Vs Custodian, Jammu
Jammu And Kashmir High Court · (1979) JKLR 179 : (1979) KashLJ 119
Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 3