High Courts08 Dec 1983
A.K.Sawhney Vs D.R.Choudhary Member Public Service Commission Haryana & Ors.
Jammu And Kashmir High Court · (1984) KashLJ 27
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1983
39 judgments · page 1 of 2
High Courts07 Dec 1983
Dhinrendara Brahamchari Vs State of J & K
Jammu And Kashmir High Court · (1983) JKLR 462 : (1983) KashLJ 392 : (1984) 1 RCR(Criminal) 457 : (1984) SriLJ 4
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 497A
High Courts06 Dec 1983
Sayeed Mohd.Raza and Ors. Vs University of Jammu and Anr.
Jammu And Kashmir High Court · (1984) JKLR 33 : (1984) JKLR 320 : (1984) KashLJ 54 : (1984) SriLJ 171
Constitution of India, 1950 — Article 14
High Courts24 Nov 1983
Hajra Vs State and ors.
Jammu And Kashmir High Court · (1984) SriLJ 1
Constitution of India, 1950 — Article 21
High Courts24 Nov 1983Dismissed
Man Mohan Kapoor Vs Smt. Kailash Kumari
Jammu And Kashmir High Court · AIR 1984 J&K 59
Hindu Marriage Act, 1955 — Section 13, 13(1A), 23, 23(1)Jammu and Kashmir Hindu Marriage Act, 1980 — Section 28, 36, 36(2)
High Courts15 Nov 1983
Bodh Raj Vs Kaku and Ors.
Jammu And Kashmir High Court · (1983) KashLJ 364
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 417(2)Ranbir Penal Code, 1989 — Section 427, 447
High Courts05 Nov 1983Dismissed
Mohinder Singh Jamwal Vs University of Jammu and Others
Jammu And Kashmir High Court · AIR 1984 J&K 40
Constitution of India, 1950 — Article 226Jammu and Kashmir University Act, 2005 — Section 6
High Courts24 Oct 1983
Habib Ullah Malik Vs State and Ors.
Jammu And Kashmir High Court · (1983) JKLR 443 : (1984) KashLJ 1 : (1983) SriLJ 320 : (1983) SriLJ 321
Constitution of India, 1950 — Article 128, 14
High Courts14 Oct 1983
Wali Mohd.Kar Vs Habib Ullah Kar & anr
Jammu And Kashmir High Court · (1983) JKLR 498 : (1984) KashLJ 11 : (1984) SriLJ 56
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 2(a), 3
High Courts11 Oct 1983
Naba Wagay Vs State
Jammu And Kashmir High Court · (1983) JKLR 448 : (1984) KashLJ 4 : (1984) SriLJ 43
Penal Code, 1860 (IPC) — Section 302, 326, 34
High Courts09 Sept 1983
Mohd.Fazal Vs State of J&K & Ors.
Jammu And Kashmir High Court · (1983) KashLJ 360
Pubilc Safety Act, 1978 — Section 8
High Courts12 Aug 1983Dismissed
Mohd. Ramzan Khan Vs Abdul Majid Khan
Jammu And Kashmir High Court · AIR 1984 J&K 67
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts04 Aug 1983Allowed
Mumma Malla Vs Mohamad Padroo
Jammu And Kashmir High Court · AIR 1984 J&K 28
Civil Procedure Code, 1908 (CPC) — Section 9Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 19(3)
High Courts24 Jun 1983Dismissed
Abdul Karim Thakur and Others Vs State and Others
Jammu And Kashmir High Court · (1983) 54 STC 156
Constitution of India, 1950 — Article 14, 19, 301
High Courts24 Jun 1983Dismissed
Bir Sein Anand and Others Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (1983) 54 STC 354
Constitution of India, 1950 — Article 14, 19, 265, 301, 304
High Courts27 May 1983
Krishen Lal Ishar Vs Kb.Mohd.Ramzan Sofi
Jammu And Kashmir High Court · (1983) JKLR 249 : (1983) KashLJ 276 : (1983) SriLJ 268
Jammu and Kashmir Civil Procedure Code, 1977 — Order 13 Rule 2
High Courts25 May 1983Dismissed
Ghulam Hassan Vs Mst. Saja
Jammu And Kashmir High Court · AIR 1984 J&K 26
Civil Procedure Code, 1908 (CPC) — Section 100, 101
High Courts20 May 1983
Mohd.Afzal Mir Vs Haji Mahda Bhat and Anr.
Jammu And Kashmir High Court · (1983) SriLJ 218
Jammu and Kashmir Evidence Act, 1977 — Section 126
High Courts19 May 1983
S.Teja Singh Vs Shambo Nath Razdan & Ors.
Jammu And Kashmir High Court · (1983) SriLJ 216
Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 12(4)
High Courts19 May 1983
Ali Mohd.Sofi Vs Shama Bibi and Ors.
Jammu And Kashmir High Court · (1983) KashLJ 357 : (1983) SriLJ 290
Jammu and Kashmir Civil Procedure Code, 1977 — Order 9 Rule 9