Jammu And Kashmir High Court Judgments 1982

High Courts06 Dec 1982

Sher Chand Vs The State

Jammu And Kashmir High Court · (1983) CriLJ 1482

Criminal Procedure Code, 1973 (CrPC) — Section 173, 195, 2, 276, 342Evidence Act, 1872 — Section 145, 5, 73Identification of Prisoners Act, 1920 — Section 5

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High Courts03 Dec 1982

Lekh Raj Suri & Sons Vs Jagdish Raj Kohli

Jammu And Kashmir High Court · (1983) JKLR 27 : (1984) SriLJ 136 : (1983) SriLJ 85

Jammu and Kashmir Civil Procedure Code, 1977 — Section 151

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High Courts03 Dec 1982

Jammu & Kashmir Bank Vs Ghulam Ahmad Bhat

Jammu And Kashmir High Court · (1983) JKLR 5 : (1983) KashLJ 149 : (1983) SriLJ 89

Debtors Relief Act, 1976 — Section 29

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High Courts03 Dec 1982

Abdul Rashid Khan Vs State of J&K and anr.

Jammu And Kashmir High Court · (1983) JKLR 78 : (1984) KashLJ 180

Constitution of Jammu and Kashmir, 1956 — Section 126

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High Courts12 Nov 1982Dismissed

Mangat Ram Roshan Lal Vs Harbans Lal

Jammu And Kashmir High Court · AIR 1983 J&K 83

Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11, 12(4), 21

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High Courts10 Nov 1982

J & K Minerals Vs Labour Court & Nahar Singh

Jammu And Kashmir High Court · (1983) KashLJ 193

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High Courts18 Oct 1982Dismissed

Delhi Vanaspati Syndicate Vs K.C. Chawala

Jammu And Kashmir High Court · AIR 1983 J&K 65

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1

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High Courts18 Oct 1982

Ghulam Rasool Khan Vs Wali Khan

Jammu And Kashmir High Court · (1983) KashLJ 88

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High Courts18 Oct 1982

Om Parkash Vs Mohant Hari Krishen

Jammu And Kashmir High Court · AIR 1983 J&K 40

Jammu and Kashmir Limitation Act, 1995 — Section 5

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High Courts08 Oct 1982

Abdul Razak Dandroo Vs Ghulam Ahmad & Ors.

Jammu And Kashmir High Court · (1983) SriLJ 134

Jammu and Kashmir Civil Procedure Code, 1977 — Order 6 Rule 17

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High Courts05 Oct 1982Partly Allowed

Mushtaq Ahmad Mashki Vs Mohd. Shafi Bhat and Others

Jammu And Kashmir High Court · AIR 1983 J&K 44

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3, 107, 99, 99(1), 99(3)Evidence Act, 1872 — Section 101, 104, 58, 92

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High Courts04 Oct 1982

Bahar Shah Vs Harday Nath and Anr.

Jammu And Kashmir High Court · (1983) SriLJ 75

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High Courts01 Oct 1982

Gaffar Bhat Vs Ghani Bhat and Ors.

Jammu And Kashmir High Court · (1983) SriLJ 172

Jammu and Kashmir Civil Procedure Code, 1977 — Order 6 Rule 7

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High Courts24 Sept 1982

Khalik Khan Vs Mumma Bhat and anr.

Jammu And Kashmir High Court · (1982) SriLJ 544

Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 19(e)

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High Courts18 Sept 1982

Rahman Labroo Vs Rajab Labroo and ors.

Jammu And Kashmir High Court · (1982) SriLJ 489

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 115Limitation Act, 1963 — Section 5

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High Courts16 Sept 1982

Bashir Ahmad & anr. Vs Hira Lal & anr.

Jammu And Kashmir High Court · (1982) SriLJ 538

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High Courts16 Sept 1982

Ghulam Mohd.Haji Vs Ghulam Rasool Haji

Jammu And Kashmir High Court · (1982) SriLJ 529

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 386Payment of Wages Act, 1936 — Section 15(5)

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High Courts15 Sept 1982

Zarifa Vs Gh.Qadir

Jammu And Kashmir High Court · (1982) SriLJ 542

Jammu and Kashmir Criminal Procedure Code, 1989 — Order 33 Rule 1

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High Courts08 Sept 1982Allowed

Malla Qadir Vs Malla Mahmadoo and Others

Jammu And Kashmir High Court · AIR 1983 J&K 17

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1

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High Courts04 Sept 1982

Khurshid Ahmad Khan Vs State

Jammu And Kashmir High Court · (1983) CriLJ 293

Constitution of India, 1950 — Article 311Criminal Procedure Code, 1973 (CrPC) — Section 342

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Jammu And Kashmir High Court judgments, 1982