High Courts27 Mar 1985Allowed
Mansa Ram Vs The Custodian General, Evacuee Property, Jammu and Another
Jammu And Kashmir High Court · AIR 1986 J&K 59
Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 9A
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 1985
27 judgments · page 2 of 2
High Courts15 Feb 1985Dismissed
Darshan Kumar Mahajan and etc. Vs Station Master, Rly. Station and Others
Jammu And Kashmir High Court · AIR 1986 J&K 74
Constitution of India, 1950 — Article 226Jammu and Kashmir Limitation Act, 1995 — Section 14Railways Act, 1890 — Section 29, 42, 78B
High Courts14 Feb 1985Allowed
Mst. Sarswati and Others Vs Collector, Land Acquisition, Bhadarwah and Others
Jammu And Kashmir High Court · AIR 1986 J&K 95
Jammu and Kashmir Land Acquisition Act, 1990 — Section 18
High Courts13 Feb 1985
Mohd. Amin and Another Vs Dalip Singh and Another
Jammu And Kashmir High Court · AIR 1985 J&K 93
Jammu and Kashmir Civil Procedure Code, 1977 — Order 18 Rule 3
High Courts11 Feb 1985
Ghulam Rasool Dar and Others Vs State and Others
Jammu And Kashmir High Court · (1985) CriLJ 1091
Constitution of India, 1950 — Article 14Contempt of Courts Act, 1971 — Section 3Criminal Procedure Code, 1973 (CrPC) — Section 145, 435, 439, 6
High Courts24 Jan 1985
Avtar Singh and others etc. Vs State of J&K and others
Jammu And Kashmir High Court · (1985) CrLJ 796
Pubilc Safety Act, 1978 — Section 3
High Courts02 Jan 1985
Devinder Singh Khorana and others : Narsingh Dass and another Vs Administrator, Municipality, Jammu : The State of J&K and two ors.
Jammu And Kashmir High Court · (1986) JKLR 349 : (1985) KashLJ 446 : (1985) KashLJ 447