High Courts19 Aug 1980
Rehman Wagay, Ali Wagay & Satar Wagay Vs State
Jammu And Kashmir High Court · (1983) SriLJ 20
Jammu and Kashmir Evidence Act, 1977 — Section 103, 124
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 569 of 609
High Courts19 Aug 1980
Abdul Samad Nagu Vs Ab. Pehman Khanday and Another
Jammu And Kashmir High Court · (1981) CriLJ 688
Criminal Procedure Code, 1973 (CrPC) — Section 204
High Courts18 Aug 1980
Gulam Rasool Wani Vs Noor-ud-din
Jammu And Kashmir High Court · (1980) JKLR 507 : (1984) KashLJ 139
Jammu and Kashmir Civil Courts Act, 1977 — Section 15, 19, 34(2), 34(5)Jammu and Kashmir Civil Procedure Code, 1977 — Order 41
High Courts01 Aug 1980
Chhaju Ram Gupta Vs State of J&K and Anr.
Jammu And Kashmir High Court · (1980) JKLR 604 : (1981) SriLJ 83
Constitution of India, 1950 — Article 16, 226
High Courts01 Aug 1980
State Vs Aziz Gojri
Jammu And Kashmir High Court · (1981) SriLJ 28
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 439
High Courts28 Jul 1980
Muma Mir and Others Vs Ghulam Nabi Sheikh and Others
Jammu And Kashmir High Court · (1981) CriLJ 170
Penal Code, 1860 (IPC) — Section 145
High Courts24 Jul 1980Allowed
Bansi Lal Vs Kuldip Raj and Others
Jammu And Kashmir High Court · AIR 1981 J&K 35
High Courts23 Jul 1980Dismissed
Ghulam Mohammad Kenu Vs Ghulam Rasool Chachoo and Another
Jammu And Kashmir High Court · AIR 1981 J&K 1
Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts16 Jul 1980
Qasim Dar Vs Qasim Bhat and Ors.
Jammu And Kashmir High Court · (1981) SriLJ 123
Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 24
High Courts16 Jun 1980
State of J & K Vs Mohd.Amin Makhdoomi
Jammu And Kashmir High Court · (1980) JKLR 417 : (1980) KashLJ 331
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 35
High Courts13 Jun 1980
Aziz Mohd Vs Mst. Sayda Begum
Jammu And Kashmir High Court · (1981) CriLJ 267
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts02 Jun 1980
Brij Nath Dhar Vs Jammu & Kashmir Govt.and ors.
Jammu And Kashmir High Court · (1980) JKLR 427 : (1981) KashLJ 243
Jammu and Kashmir Civil Servants (Removal of Doubts and Declaration of Rights) Act, 1956 — Section 4Jammu and Kashmir Limitation Act, 1995 — Article 73
High Courts29 May 1980
Ghulam Hassan Vs State & Ors.
Jammu And Kashmir High Court · (1984) SriLJ 131
Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 1Jammu and Kashmir Specific Relief Act, 1977 — Section 9
High Courts26 May 1980Dismissed
Smt. Rano Devi Vs Rishi Kumar
Jammu And Kashmir High Court · AIR 1981 J&K 2
Hindu Marriage Act, 1955 — Section 13, 29, 4, 9
High Courts26 May 1980
Vijay Ram Vs Chander Prakash
Jammu And Kashmir High Court · (1980) JKLR 475 : (1982) SriLJ 61
Workmens Compensation Act, 1923 — Section 2(1)(n)
High Courts26 May 1980Dismissed
Vijay Ram Vs Janak Raj
Jammu And Kashmir High Court · (1980) 05 J&K CK 0001
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2Workmens Compensation Act, 1923 — Section 10A, 22, 30, 32, 4Workmens Compensation Rules, 1924 — Rule 23, 24, 25, 28, 29
High Courts06 May 1980Allowed
Amarnath Baldev Raj and Another Vs Commissioner under the Workmen's Compensation Act and Others
Jammu And Kashmir High Court · (1980) 05 J&K CK 0004
Workmens Compensation Act, 1923 — Section 4A(3)
High Courts29 Apr 1980
Kulwant Kour Vs Surjeev Singh and Anr.
Jammu And Kashmir High Court · (1980) JKLR 304 : (1981) KashLJ 82 : (1981) SriLJ 169
Jammu and Kashmir Hindu Marriage Act, 1980 — Section 10
High Courts29 Apr 1980Allowed
Smt. Sushila Wanti Vs Assessing Authority Urban Immovable Property Tax, Jammu and Others
Jammu And Kashmir High Court · AIR 1980 J&K 60
Jammu and Kashmir Immovable Property Tax Act, 1962 — Section 3, 7, 9
High Courts17 Apr 1980
Ghulam Qadir Vs DFO National High Way Forest Division, Batote and Anr.
Jammu And Kashmir High Court · (1981) SriLJ 81