High Courts07 Sept 1981Dismissed
The East India Hotels Ltd. Vs The State of Jammu and Kashmir
Jammu And Kashmir High Court · (1982) 49 STC 1
Constitution of India, 1950 — Article 14, 19, 246, 265, 276
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 567 of 609
High Courts21 Aug 1981
Prem Singh Vs State and Another
Jammu And Kashmir High Court · (1982) CriLJ 297
Forest Act, 1927 — Section 16Jammu and Kashmir Forest Act, 1987 — Section 15
High Courts13 Aug 1981
Yasmina Vs Nazir Ahmad
Jammu And Kashmir High Court · (1982) SriLJ 59
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 488
High Courts06 Aug 1981
Ghulam Mohi-ud-Din Vs State & Ors.
Jammu And Kashmir High Court · (1982) SriLJ 66
Constitution of India, 1950 — Article 226
High Courts04 Aug 1981
State Vs Mohamad Raza Beg
Jammu And Kashmir High Court · (1981) JKLR 380 : (1981) KashLJ 410 : (1981) KashLJ 451 : (1981) SriLJ 416
Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 6
High Courts09 Jun 1981
Mst. Sundri and Others Vs Dy. Custodian, Evacuee Property and Others
Jammu And Kashmir High Court · AIR 1982 J&K 128
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 246Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 12, 14, 25, 30, 30(1)
High Courts03 Jun 1981
Ramzan Rather and Others Vs Khaliq Bhat and Others
Jammu And Kashmir High Court · AIR 1981 J&K 84
High Courts02 Jun 1981Dismissed
Abdul Aziz Dar Vs Dy. Director Horticulture and Others
Jammu And Kashmir High Court · AIR 1981 J&K 85
Constitution of India, 1950 — Article 133Evidence Act, 1872 — Section 114
High Courts28 May 1981Dismissed
Custodian, Evacuee Property Vs Amarnath and Others
Jammu And Kashmir High Court · AIR 1981 J&K 88
Civil Procedure Code, 1908 (CPC) — Section 2(2) , 96Constitution of India, 1950 — Article 14Court Fees Act, 1870 — Article 1, 11, 17, 8
High Courts28 May 1981
Custodian, Evacuee Property Vs Amarnath and others
Jammu And Kashmir High Court · AIR 1981 J&K 88 : (1981) KashLJ 371 : (1982) SriLJ 206
Jammu and Kashmir Civil Procedure Code, 1977 — Section 149Jammu and Kashmir Court Fees Act, 1977 — Section 4, 6, 8Land Acquisition Act, 1990 — Section 31, 52
High Courts28 May 1981
Mohamad Bhat Vs Sattar Malik & Ors.
Jammu And Kashmir High Court · (1982) SriLJ 87
Jammu and Kashmir Civil Procedure Code, 1977 — Order 17 Rule 11
High Courts15 May 1981
Wazir Paras Ram Vs Abdul Salam Dar
Jammu And Kashmir High Court · (1981) SriLJ 253
Jammu and Kashmir Civil Procedure Code, 1977 — Section 561
High Courts07 May 1981
Manzoor Ahmad Dar Vs State
Jammu And Kashmir High Court · (1981) JKLR 386 : (1982) SriLJ 348
Jammu and Kashmir Civil Procedure Code, 1977 — Section 103Jammu and Kashmir Evidence Act, 1977 — Section 3Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(1)d
High Courts06 Apr 1981
State Vs Prithi Singh and Others
Jammu And Kashmir High Court · (1981) CriLJ 1348
High Courts05 Apr 1981
Mohammad Sultan Malik Vs Raja
Jammu And Kashmir High Court · (1981) SriLJ 32
Jammu and Kashmir Civil Procedure Code, 1977 — Section 540
High Courts18 Mar 1981
Kulbushan Kumar Vs Jatinder Nath
Jammu And Kashmir High Court · (1981) JKLR 122 : (1981) KashLJ 468 : (1981) KashLJ 466 : (1981) SriLJ 239
Jammu and Kashmir Civil Procedure Code, 1977 — Order 18 Rule 3
High Courts11 Mar 1981
Kanaya Lal Koul Vs State and Anr.
Jammu And Kashmir High Court · (1981) SriLJ 256
Civil Service Rules, 1956 — Rule 108(a)
High Courts06 Mar 1981Allowed
Kh. Ali Mohd. Khan and Others Vs Abdul Rahim Mir and Others
Jammu And Kashmir High Court · AIR 1981 J&K 57
Evidence Act, 1872 — Section 114
High Courts06 Mar 1981
Azim-ud-Din & Ors. Vs Accountant General & Ors.
Jammu And Kashmir High Court · (1981) JKLR 286 : (1982) KashLJ 24 : (1982) SriLJ 68
Constitution of India, 1950 — Article 226
High Courts03 Mar 1981
Administrator Municipality Vs Jagiri Lal and ors.
Jammu And Kashmir High Court · (1981) JKLR 78 : (1981) KashLJ 422 : (1981) SriLJ 302 : (1981) SriLJ 317
Jammu and Kashmir Civil Procedure Code, 1977 — Section 9Jammu and Kashmir Land Acquisition Rules — Rule 34Land Acquisition Act, 1990 — Section 18, 32(3), 32(4), 50