High Courts31 Dec 1981
Balwant Rai Vs State
Jammu And Kashmir High Court · (1984) KashLJ 73
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 164, 342
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1981
40 judgments · page 1 of 2
High Courts31 Dec 1981
L.P.A (W.P.) No 14 of 1981 Vs .
Jammu And Kashmir High Court · (1982) SriLJ 168
Constitution of India, 1950 — Article 226
High Courts29 Dec 1981Allowed
Avtar Singh and Others Vs Th. Atma Singh and Others
Jammu And Kashmir High Court · AIR 1982 J&K 141
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 141Evidence Act, 1872 — Section 18, 3
High Courts11 Dec 1981
Gulchain Singh Charak Vs Ram Ditta Sharma
Jammu And Kashmir High Court · (1981) JKLR 617 : (1981) JKLR 618 : (1982) SriLJ 219
Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 12(4)
High Courts10 Dec 1981
O.P. Dogra and Others Vs State
Jammu And Kashmir High Court · (1982) CriLJ 1548
COMPANIES ACT, 1956 — Section 617
High Courts09 Dec 1981
Bhim Sein Vs State
Jammu And Kashmir High Court · (1982) JKLR 298 : (1983) KashLJ 111 : (1982) SriLJ 256
Jammu and Kashmir Evidence Act, 1977 — Section 105Ranbir Penal Code, 1989 — Section 100, 302
High Courts07 Dec 1981
Rattan Lal Vs State and Others
Jammu And Kashmir High Court · (1982) CriLJ 1697
Arms Act, 1959 — Section 25
High Courts27 Nov 1981
Rakesh Chandok Vs Smt. Vinod
Jammu And Kashmir High Court · AIR 1982 J&K 95
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 24, 24Jammu and Kashmir Hindu Marriage Act, 1980 — Section 30, 34(2)
High Courts13 Nov 1981
Mian Bashir Ahmad and etc. Vs State of J. and K. and Others
Jammu And Kashmir High Court · (1981) 11 J&K CK 0002
Constitution of India, 1950 — Article 105, 14, 19, 19(1), 226Constitution of Jammu and Kashmir, 1956 — Section 72Jammu and Kashmir Representation of the People Act, 1957 — Section 24G
High Courts21 Oct 1981
Ghulam Rasool Baba Vs State of J&K & anr.
Jammu And Kashmir High Court · (1982) SriLJ 138
Civil Services Regulations, 1956 — Article 226(2), 4
High Courts19 Oct 1981Allowed
Malik Abdul Ahad Shah Jalil Ahmed Akhtar Vs State of Jammu and Kashmir and Another
Jammu And Kashmir High Court · AIR 1982 J&K 16
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 299Constitution of Jammu and Kashmir, 1956 — Section 122
High Courts28 Sept 1981
Mazahar Ali and Others Vs The State
Jammu And Kashmir High Court · (1982) CriLJ 1223
Arms Act, 1959 — Section 27, 4Criminal Procedure Code, 1973 (CrPC) — Section 173
High Courts25 Sept 1981
Fazi Vs Mohamad Chopan
Jammu And Kashmir High Court · (1984) SriLJ 65
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 2
High Courts24 Sept 1981
Mohammad Abdullah Jan Vs Pandit and others
Jammu And Kashmir High Court · (1982) SriLJ 27
Land Acquisition Act, 1990 — Section 17
High Courts15 Sept 1981
Sardar Ali. Vs State and Another
Jammu And Kashmir High Court · (1982) CriLJ 644
Prevention of Food Adulteration Act, 1954 — Section 16, 25, 7
High Courts11 Sept 1981Dismissed
Union of India (UOI) Vs Manzoor Ahmad and Others
Jammu And Kashmir High Court · (1981) 09 J&K CK 0007
Civil Procedure Code, 1908 (CPC) — Section 2(2)Limitation Act, 1963 — Section 12(2)Motor Vehicles Act, 1939 — Section 110D, 110D(1)
High Courts07 Sept 1981Dismissed
The East India Hotels Ltd. Vs The State of Jammu and Kashmir
Jammu And Kashmir High Court · (1982) 49 STC 1
Constitution of India, 1950 — Article 14, 19, 246, 265, 276
High Courts21 Aug 1981
Prem Singh Vs State and Another
Jammu And Kashmir High Court · (1982) CriLJ 297
Forest Act, 1927 — Section 16Jammu and Kashmir Forest Act, 1987 — Section 15
High Courts13 Aug 1981
Yasmina Vs Nazir Ahmad
Jammu And Kashmir High Court · (1982) SriLJ 59
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 488