High Courts25 Sept 1985Dismissed
A.K. Tak Vs Noor-ud-Din Bhat and Others
Jammu And Kashmir High Court · AIR 1987 J&K 1
Jammu and Kashmir Civil Procedure Code, 1977 — Section 92
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1985
27 judgments · page 1 of 2
High Courts05 Sept 1985
Gulam Nabi Zarkob Vs Gulam Rasool and others
Jammu And Kashmir High Court · AIR 1986 J&K 8
Jammu and Kashmir Civil Procedure Code, 1977 — Section 100Jammu and Kashmir Transfer of Property Act, 1977 — Section 105, 111(a)
High Courts25 Aug 1985Dismissed
Mst. Najma Naquishband Vs Chief Secretary and Others
Jammu And Kashmir High Court · AIR 1986 J&K 63
Jammu and Kashmir Civil Procedure Code, 1977 — Order 32 Rule 1, Order 9 Rule 13
High Courts22 Aug 1985
Ahmed Dar Vs Mugli
Jammu And Kashmir High Court · (1986) CrLJ 753
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145, 156, 561A
High Courts13 Aug 1985Allowed
Ali Mohd. Khan Vs Vijay Tulsi
Jammu And Kashmir High Court · AIR 1986 J&K 26
Jammu and Kashmir Civil Procedure Code, 1977 — Order 22 Rule 4
High Courts31 Jul 1985
Dev Anand Singh Vs Union of India and Others
Jammu And Kashmir High Court · (1987) CriLJ 8 : (1986) 2 RCR(Criminal) 144
Army Act, 1950 — Section 13, 164, 63, 64, 69Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 1, 428
High Courts19 Jun 1985
Raghbir Singh Vs State of Jammu and Kashmir and Another
Jammu And Kashmir High Court · (1986) CriLJ 1283
Official Secrets Act, 1923 — Section 3
High Courts13 Jun 1985
Nissar Ahmad Teli and etc. Vs State of J. and K. and Another
Jammu And Kashmir High Court · (1986) CriLJ 257 : (1986) 1 RCR(Criminal) 370
Jammu and Kashmir Public Safety Act, 1978 — Section 8(2)
High Courts10 Jun 1985
Wali Mohd.Bhat Vs Distt.Magistrate, Baramulla
Jammu And Kashmir High Court · (1986) CrLJ 655 : (1985) JKLR 478 : (1986) 2 RCR(Criminal) 136
Pubilc Safety Act, 1978 — Section 8(3)(b)(i), 8(3)(b)(iii)
High Courts05 Jun 1985
Mohd.Ramzan Khan Vs State of J&K and another
Jammu And Kashmir High Court · (1986) CrLJ 637 : (1986) 2 RCR(Criminal) 103
Pubilc Safety Act, 1978 — Section 8(3)(b)
High Courts31 May 1985
Tilak Chand Jain Vs Darshan Lal Jain and Another
Jammu And Kashmir High Court · AIR 1985 J&K 50
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Partnership Act, 1932 — Section 46, 48
High Courts30 May 1985Dismissed
Mohd. Ismail and Another Vs Noor-ud-Din and Others
Jammu And Kashmir High Court · AIR 1986 J&K 14
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, 100, 101
High Courts22 May 1985Dismissed
Wahab Kumar and Another Vs Fateh Kumar and Others
Jammu And Kashmir High Court · AIR 1986 J&K 94
High Courts21 May 1985
Ved Lal and Others Vs Miraj-Ud-Din and Others
Jammu And Kashmir High Court · (1986) 1 ACC 425 : (1985) ACJ 805
Limitation Act, 1963 — Section 5
High Courts09 May 1985
Haji Habib Ullah Shah and Others Vs S.H.O. and Others
Jammu And Kashmir High Court · (1985) CriLJ 1548
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts18 Apr 1985
Mohd. Shafi Dar Vs Rasool Dar and Others
Jammu And Kashmir High Court · (1985) CriLJ 1962 : (1986) 1 RCR(Criminal) 44
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts16 Apr 1985Dismissed
Mst. Phungan Vs Chhajju Ram
Jammu And Kashmir High Court · AIR 1986 J&K 78
Jammu and Kashmir Civil Procedure Code, 1977 — Order 7 Rule 1Jammu and Kashmir Contract Act, 1977 — Section 65
High Courts06 Apr 1985
Sukhdev Raj and Others Vs Harbans Lal and Others
Jammu And Kashmir High Court · AIR 1985 J&K 64
Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11(1), 12(1), 12(2), 12(3), 12(4)
High Courts01 Apr 1985
Smt. Parkasho Devi and Others Vs Assessing Authority
Jammu And Kashmir High Court · AIR 1986 J&K 42
Constitution of India, 1950 — Article 14Jammu and Kashmir Urban Immovable Property Tax Act, 1962 — Section 3(1), 4
High Courts29 Mar 1985Allowed
L.N. Khosla Vs State of Jammu and Kashmir and Another
Jammu And Kashmir High Court · AIR 1985 J&K 74
Constitution of Jammu and Kashmir, 1956 — Section 103Drugs and Cosmetics Act, 1940 — Section 23NDrugs and Cosmetics Rules, 1945 — Rule 2