High Courts27 Jun 1986Dismissed
Pir Mohd. Shafi and Others Vs Cantonment Board and Others
Jammu And Kashmir High Court · AIR 1987 J&K 21
Arbitration Act, 1940 — Section 2, 20, 33
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 558 of 609
High Courts17 Jun 1986
Mohammad Ashaq Vs Muneer Hussain and Others
Jammu And Kashmir High Court · (1987) CriLJ 867
High Courts04 Jun 1986Allowed
Ajit Singh and Another Vs Tharu and Others
Jammu And Kashmir High Court · (1987) ACJ 91
Motor Vehicles Act, 1988 — Section 94, 95
High Courts04 Jun 1986
Ahmad Ullah Kundji Vs Mst. Humaria
Jammu And Kashmir High Court · (1987) CriLJ 681
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts30 May 1986
Aziz Malik and Others Vs Mohd. Rustam Malik
Jammu And Kashmir High Court · (1986) CriLJ 1996
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts26 May 1986Allowed
Ghulam Rasool Misger and etc. Vs The State and Others
Jammu And Kashmir High Court · AIR 1987 J&K 2
Constitution of India, 1950 — Article 12, 14, 19, 19(1), 19(6)Constitution of Jammu and Kashmir, 1956 — Section 17
High Courts07 May 1986Dismissed
Mst. Hajra Vs Abdul Majeed Matoo and Others
Jammu And Kashmir High Court · AIR 1986 J&K 84
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(1), Order 21 Rule 32(5), Order 21 Rule 35, Order 21 Rule 36
High Courts30 Apr 1986
Mohammad Rashid Vs State
Jammu And Kashmir High Court · (1987) CriLJ 371
Criminal Procedure Code, 1973 (CrPC) — Section 123, 35, 397
High Courts13 Mar 1986
Jalal-ud-Din Vs Mst. Saida and Another
Jammu And Kashmir High Court · (1986) CriLJ 1831 : (1987) 1 RCR(Criminal) 85
Criminal Procedure Code, 1973 (CrPC) — Section 488
High Courts26 Feb 1986
Krishan Kaur Vs Kartar Singh
Jammu And Kashmir High Court · (1988) CriLJ 717
Criminal Procedure Code, 1973 (CrPC) — Section 488Ranbir Penal Code, 1989 — Section 494
High Courts26 Feb 1986
Sukh Ram Vs State
Jammu And Kashmir High Court · (1987) CriLJ 1024 : (1987) 1 RCR(Criminal) 64
Ranbir Penal Code, 1989 — Section 279, 304A, 337
High Courts30 Jan 1986
Jagjiwan Lal Vs Krishen Chand Sharma
Jammu And Kashmir High Court · (1987) CrLJ 1149 : (1986) JKLR 714 : (1986) KashLJ 345 : (1987) 2 RCR(Criminal) 185 : (1987) SriLJ 153
Constitution of Jammu and Kashmir, 1956 — Section 20, 36, 39, 41Jammu and Kashmir Criminal Procedure Code, 1989 — Section 197, 561ARanbir Penal Code, 1989 — Section 21(9)
High Courts06 Jan 1986Dismissed
Oriental Trading Corpn. and Another Vs State of J. and K. and Others
Jammu And Kashmir High Court · AIR 1986 J&K 88
Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103Sales of Goods Act, 1930 — Section 4, 5
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
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