High Courts18 May 1983Allowed
Prithvi Nath Jalali Vs Abdul Ahad Sodagar and Others
Jammu And Kashmir High Court · AIR 1984 J&K 32
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1983
39 judgments · page 2 of 2
High Courts10 May 1983
Ghulam Hassan Panjara and Ors. Vs State
Jammu And Kashmir High Court · (1983) SriLJ 246
Constitution of Jammu and Kashmir, 1956 — Section 3Penal Code, 1860 (IPC) — Section 299, 300
High Courts27 Apr 1983
Military Estates Officer Vs Zamindaran Air Field
Jammu And Kashmir High Court · AIR 1983 J&K 91
Constitution of India, 1950 — Article 226Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968 — Section 21(3), 8Requisitioning and Acquisition of Immovable Property Rules, 1953 — Rule 9(1), 9(3), 9(6)
High Courts27 Apr 1983Allowed
Bharat Kiln Vs Officer I/C DMO and Others
Jammu And Kashmir High Court · AIR 1983 J&K 68
Jammu and Kashmir Minor Mineral Coneession Rules, 1962 — Rule 3, 44Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 2
High Courts23 Apr 1983
Abinash Chander Vs Union of India
Jammu And Kashmir High Court · (1983) SriLJ 202
Jammu and Kashmir Civil Procedure Code, 1977 — Section 24(a)
High Courts19 Apr 1983
P.C. Oswal Vs S.P. Mehta, Wealth-tax Officer Lakshmi Chander Vs Union of India (UOI)
Jammu And Kashmir High Court · (1983) 35 CTR 194 : (1983) 142 ITR 574
Constitution of India, 1950 — Article 246, 248
High Courts19 Apr 1983
P.C. Oswal Vs S.P. Mehta, WTO
Jammu And Kashmir High Court · (1983) 14 TAXMAN 168
Constitution of India, 1950 — Article 246, 248, 248(1)Wealth Tax Act, 1957 — Section 2(e), 2(m), 3
High Courts11 Apr 1983Dismissed
Mohd. Ramzan Magrey Vs Taja and Others
Jammu And Kashmir High Court · AIR 1983 J&K 70
Guardians and Wards Act, 1890 — Section 25Jammu and Kashmir Guardians and Wards Act, 1977 — Section 17, 17(1), 25, 7
High Courts11 Apr 1983
Mohd.Ramzan Magrey Vs Taja and others
Jammu And Kashmir High Court · AIR 1983 J&K 70
Jammu and Kashmir Civil Procedure Code, 1977 — Section 115
High Courts08 Apr 1983
Rama Rice and General Mills Vs General Manager, J&K Co-operative Supply & Marketing Federation Ltd.
Jammu And Kashmir High Court · (1984) KashLJ 143
Jammu and Kashmir Cooperative Societies Act, 1960 — Section 20, 63(2), 63(3)
High Courts07 Apr 1983
Bhagwan Singh Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (1983) CriLJ 1368
Army Act, 1950 — Section 109, 39, 52
High Courts07 Apr 1983
Sewa Ram Nagial Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (1983) CriLJ 1788
Army Act, 1950 — Section 109, 114, 133, 3, 63Constitution of India, 1950 — Article 20, 22Criminal Procedure Code, 1973 (CrPC) — Section 195
High Courts07 Apr 1983
Mulkh Raj Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (1983) CriLJ 1794
Army Act, 1950 — Section 109, 125, 130, 164, 191Constitution of India, 1950 — Article 13, 19, 21, 22, 33Official Secrets Act, 1923 — Section 13, 3, 4
High Courts07 Apr 1983
Ex. Havildar Gh. Mohd. Dar Vs Union of India (UOI) and Others
Jammu And Kashmir High Court · (1983) CriLJ 1899
Army Act, 1950 — Section 109, 125, 130, 191, 192Constitution of India, 1950 — Article 13, 14, 19, 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 475
High Courts01 Apr 1983Allowed
Mangat Ram and Others Vs The Government of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (1983) 54 STC 65
Constitution of India, 1950 — Article 14
High Courts11 Mar 1983
Principal, S.D.Kanya Vidhyala Jullaka Mohalla, Jammu Vs Authority under the Payment of Gratuity Act and another
Jammu And Kashmir High Court · (1983) JKLR 132 : (1983) KashLJ 130 : (1983) SriLJ 239
Jammu and Kashmir Shops and Establishment Act, 1966 — Section 4Payment of Gratuity Act, 1972 — Section 1(3)Private Education Institutions (Regulation and Control) Act, 1967 — Section 2(e), 2(f)
High Courts28 Feb 1983Dismissed
Angrez Singh and Others Vs Dina Nath and Another
Jammu And Kashmir High Court · AIR 1983 J&K 88
Civil Procedure Code, 1908 (CPC) — Section 92
High Courts08 Feb 1983
Hussain Alam Vs The State
Jammu And Kashmir High Court · (1983) CriLJ 1481
Criminal Procedure Code, 1973 (CrPC) — Section 408, 410
High Courts04 Feb 1983
Krishan Sudhama Vs Kasturi Lal
Jammu And Kashmir High Court · (1983) 2 Crimes 536 : (1983) KashLJ 99 : (1983) KashLJ 90 : (1980) KashLJ 90 : (1983) 1 RCR(Criminal) 414 : (1983) SriLJ 183
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145