High Courts02 Jun 1982Dismissed
Mohd. Ramzan Bhat Vs Custodian General and Others
Jammu And Kashmir High Court · AIR 1983 J&K 55
Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 5, 6, 8, 8(2)
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 565 of 609
High Courts02 Jun 1982
Subhan Ganai & Ors. Vs Ali Dar & others
Jammu And Kashmir High Court · (1982) KashLJ 300 : (1982) SriLJ 373
Jammu and Kashmir Criminal Procedure Code, 1989 — Order 47 Rule 1, 115, 141
High Courts01 Jun 1982
Collector Vs Virrinder Kumar and Others
Jammu And Kashmir High Court · AIR 1982 J&K 155
Jammu and Kashmir Civil Procedure Code, 1977 — Order 41 Rule 22, Order 43 Rule 1, 100, 104, 149Jammu and Kashmir Land Acquisition Act, 1990 — Section 52, 53
High Courts01 Jun 1982Dismissed
M.L. Mahajan Vs Chief Engineer, Ravi Tawi Irrigation Complex and Others
Jammu And Kashmir High Court · AIR 1983 J&K 14
Constitution of India, 1950 — Article 14, 19Jammu and Kashmir Registration of Contractors Act, 1956 — Section 3, 4
High Courts31 May 1982
Ali Hajjam Vs Abdul Rehman Buland
Jammu And Kashmir High Court · (1982) SriLJ 278
Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 1
High Courts25 May 1982
Piray Lal Dhar Vs Sardar Jasbir Singh
Jammu And Kashmir High Court · (1982) SriLJ 341
Jammu and Kashmir Civil Procedure Code, 1977 — Order 6 Rule 17
High Courts15 May 1982
Qadir Sheikh Vs Sallam Sheikh & Ors.
Jammu And Kashmir High Court · (1982) JKLR 183 : (1982) SriLJ 242
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 25
High Courts14 May 1982Allowed
Dr. Prem Nath Vs Cantonment Board and Another
Jammu And Kashmir High Court · AIR 1983 J&K 60
Cantonments Act, 1924 — Section 273(4)Civil Procedure Code, 1908 (CPC) — Section 80
High Courts10 May 1982
Inder Prakash Gupta Vs State of J&K & Ors.
Jammu And Kashmir High Court · (1991) JKLR 303 : (1991) KashLJ 537
High Courts10 May 1982
Guna Wati Vs Rugh Nath Rayu
Jammu And Kashmir High Court · (1982) JKLR 193 : (1982) KashLJ 346 : (1982) SriLJ 380
Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11(1)(b)
High Courts08 Apr 1982
Suraj Parkash Kapoor Vs Om Parkash Kapoor
Jammu And Kashmir High Court · (1982) SriLJ 393
Negotiable Instruments Act, 1881 (NI) — Section 13, 4Stamp Act, 1899 — Section 2(5)(b)
High Courts08 Apr 1982
Ishar Dass Vs Gauri Lal
Jammu And Kashmir High Court · (1982) JKLR 151 : (1982) KashLJ 357 : (1982) SriLJ 451
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145
High Courts08 Apr 1982
The State Vs C.K. Gulhati
Jammu And Kashmir High Court · (1982) CriLJ 1923
Criminal Procedure Code, 1973 (CrPC) — Section 173, 397, 435
High Courts05 Apr 1982
Collector Land Acquisition Vs Bharat Singh
Jammu And Kashmir High Court · (1984) KashLJ 129
High Courts18 Mar 1982
Balwant Singh Vs State and ors.
Jammu And Kashmir High Court · (1982) SriLJ 343
Jammu and Kashmir Civil Procedure Code, 1977 — Section 540
High Courts12 Mar 1982
KH. ABDUL REHMAN and Others Vs UNION OF INDIA and Others
Jammu And Kashmir High Court · (1982) 28 CTR 268 : (1982) 10 TAXMAN 219
High Courts01 Mar 1982
United Fire and General Insurance Co. Ltd. Vs Lakshmi Shori Ganjoo and Others United India Insurance Co. Ltd. Vs Ferdoz Ahmad Dar and Others New India Assurance Co. Ltd. Vs Saleema and Others
Jammu And Kashmir High Court · AIR 1982 J&K 105 : (1984) 55 CompCas 251
Motor Vehicles Act, 1939 — Section 110, 110(2A), 96, 96(2), 96(6)
High Courts27 Feb 1982Allowed
Gupta Pvt. Loan Committee and Others Vs Smt. Sumitra Devi
Jammu And Kashmir High Court · AIR 1983 J&K 4
Civil Procedure Code, 1908 (CPC) — Section 34Jammu and Kashmir Civil Courts Act, 1977 — Section 34Jammu and Kashmir High Court Rules, 1999 — Rule 14(2)
High Courts27 Feb 1982Dismissed
Pushpa Devi Vs Nanak Singh
Jammu And Kashmir High Court · AIR 1983 J&K 1
Civil Procedure Code, 1908 (CPC) — Section 23Jammu and Kashmir Hindu Marriage Act, 1980 — Section 34Jammu and Kashmir Limitation Act, 1995 — Article 156, 29, 29(2), 5
High Courts17 Feb 1982
Gani Dar Vs Rehrai & Ors.
Jammu And Kashmir High Court · (1982) SriLJ 101
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145