High Courts03 Sept 1982
Habib Ullah Bhat Vs State
Jammu And Kashmir High Court · (1983) KashLJ 82
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 479(a)
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1982
48 judgments · page 2 of 3
High Courts03 Sept 1982
Amma Bhat and ors. Vs Sultan Dar and ors
Jammu And Kashmir High Court · (1982) SriLJ 543
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 526
High Courts03 Aug 1982
Hajee Vs Gullu shah
Jammu And Kashmir High Court · (1982) SriLJ 534
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 104(1)
High Courts20 Jul 1982Allowed
Sardar Surinder Singh Vs Manjeet Kaur
Jammu And Kashmir High Court · AIR 1983 J&K 86
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 27
High Courts10 Jun 1982
Ghulam Hassan Mir Vs State
Jammu And Kashmir High Court · (2003) 4 SCT 733 : (1982) SriLJ 283
Jammu and Kashmir Childrens Court Act, 1946 — Section 2(d), 20, 24
High Courts02 Jun 1982Dismissed
Mohd. Ramzan Bhat Vs Custodian General and Others
Jammu And Kashmir High Court · AIR 1983 J&K 55
Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 5, 6, 8, 8(2)
High Courts02 Jun 1982
Subhan Ganai & Ors. Vs Ali Dar & others
Jammu And Kashmir High Court · (1982) KashLJ 300 : (1982) SriLJ 373
Jammu and Kashmir Criminal Procedure Code, 1989 — Order 47 Rule 1, 115, 141
High Courts01 Jun 1982
Collector Vs Virrinder Kumar and Others
Jammu And Kashmir High Court · AIR 1982 J&K 155
Jammu and Kashmir Civil Procedure Code, 1977 — Order 41 Rule 22, Order 43 Rule 1, 100, 104, 149Jammu and Kashmir Land Acquisition Act, 1990 — Section 52, 53
High Courts01 Jun 1982Dismissed
M.L. Mahajan Vs Chief Engineer, Ravi Tawi Irrigation Complex and Others
Jammu And Kashmir High Court · AIR 1983 J&K 14
Constitution of India, 1950 — Article 14, 19Jammu and Kashmir Registration of Contractors Act, 1956 — Section 3, 4
High Courts31 May 1982
Ali Hajjam Vs Abdul Rehman Buland
Jammu And Kashmir High Court · (1982) SriLJ 278
Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 1
High Courts25 May 1982
Piray Lal Dhar Vs Sardar Jasbir Singh
Jammu And Kashmir High Court · (1982) SriLJ 341
Jammu and Kashmir Civil Procedure Code, 1977 — Order 6 Rule 17
High Courts15 May 1982
Qadir Sheikh Vs Sallam Sheikh & Ors.
Jammu And Kashmir High Court · (1982) JKLR 183 : (1982) SriLJ 242
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 25
High Courts14 May 1982Allowed
Dr. Prem Nath Vs Cantonment Board and Another
Jammu And Kashmir High Court · AIR 1983 J&K 60
Cantonments Act, 1924 — Section 273(4)Civil Procedure Code, 1908 (CPC) — Section 80
High Courts10 May 1982
Inder Prakash Gupta Vs State of J&K & Ors.
Jammu And Kashmir High Court · (1991) JKLR 303 : (1991) KashLJ 537
High Courts10 May 1982
Guna Wati Vs Rugh Nath Rayu
Jammu And Kashmir High Court · (1982) JKLR 193 : (1982) KashLJ 346 : (1982) SriLJ 380
Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11(1)(b)
High Courts08 Apr 1982
Suraj Parkash Kapoor Vs Om Parkash Kapoor
Jammu And Kashmir High Court · (1982) SriLJ 393
Negotiable Instruments Act, 1881 (NI) — Section 13, 4Stamp Act, 1899 — Section 2(5)(b)
High Courts08 Apr 1982
Ishar Dass Vs Gauri Lal
Jammu And Kashmir High Court · (1982) JKLR 151 : (1982) KashLJ 357 : (1982) SriLJ 451
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145
High Courts08 Apr 1982
The State Vs C.K. Gulhati
Jammu And Kashmir High Court · (1982) CriLJ 1923
Criminal Procedure Code, 1973 (CrPC) — Section 173, 397, 435
High Courts05 Apr 1982
Collector Land Acquisition Vs Bharat Singh
Jammu And Kashmir High Court · (1984) KashLJ 129
High Courts18 Mar 1982
Balwant Singh Vs State and ors.
Jammu And Kashmir High Court · (1982) SriLJ 343
Jammu and Kashmir Civil Procedure Code, 1977 — Section 540