High Courts04 Apr 1980
Shrimati Savitri Devi Vs Suraj Parkash and Anr.
Jammu And Kashmir High Court · (1980) JKLR 215 : (1980) KashLJ 254 : (1981) SriLJ 11
Jammu and Kashmir Contract Act, 1977 — Section 56
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 570 of 609
High Courts04 Apr 1980
Mool Raj Vs Mohinder Paul
Jammu And Kashmir High Court · (1981) JKLR 185 : (1982) SriLJ 384
Jammu and Kashmir Civil Procedure Code, 1977 — Order 41 Rule 25, 100, 103
High Courts06 Mar 1980Dismissed
Wazir Paras Ram Vs Manga Ram
Jammu And Kashmir High Court · AIR 1981 J&K 10
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 2, Order 33 Rule 5, Order 33 Rule 6, 115
High Courts15 Feb 1980
Kamla Devi and Ors. Vs Sianpo
Jammu And Kashmir High Court · (1980) JKLR 245 : (1980) KashLJ 228 : (1980) SriLJ 286
Jammu and Kashmir Stamp Act, 1977 — Section 37, 40
High Courts07 Feb 1980
Mohinder Nath Vs Sandhran Rani
Jammu And Kashmir High Court · AIR 1981 J&K 49
Civil Procedure Code, 1908 (CPC) — Section 115Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11, 12, 13
High Courts24 Jan 1980
Syed Mohd.Syed Vs Minister of Revenue and Ors.
Jammu And Kashmir High Court · (1980) JKLR 275 : (1980) KashLJ 312 : (1980) SriLJ 279
Constitution of India, 1950 — Article 225Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 31Jammu and Kashmir Transfer of Property Act, 1977 — Section 54
High Courts01 Jan 1980
Parkash Sharma Vs Krishan Lal
Jammu And Kashmir High Court · (1980) JKLR 698 : (1979) JKLR 698 : (1980) KashLJ 412 : (1980) SriLJ 4
Jammu and Kashmir Stamp Act, 1977 — Article 49, 2(22)Negotiable Instruments Act, 1881 (NI) — Section 4, 5
High Courts01 Jan 1980
Muma Mir and Ors. Vs Ghulam Nabi Sheikh and Ors.
Jammu And Kashmir High Court · (1980) JKLR 385 : (1980) KashLJ 391
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145, 145(4)
High Courts01 Jan 1980
Harnam Singh Vs Darshan Singh and Anr.
Jammu And Kashmir High Court · (1980) JKLR 240 : (1980) KashLJ 372 : (1981) SriLJ 14
Jammu and Kashmir Stamp Act, 1977 — Article 42, 2(14)
High Courts01 Jan 1980
Jagan Nath Vs Brij Lal and Anr.
Jammu And Kashmir High Court · (1980) JKLR 164 : (1980) KashLJ 257
Jammu and Kashmir Civil Procedure Code, 1977 — Order 38 Rule 5, 151
High Courts01 Jan 1980
Commissioner of Income Tax Vs Mohd.Amin Tramboo
Jammu And Kashmir High Court · (1979) JKLR 618 : (1980) KashLJ 84
Income Tax Act, 1961 — Section 2(45), 23(2), 5, 80B(5)
High Courts26 Dec 1979
Romesh Kumar Vs Savitri Devi and Ors.
Jammu And Kashmir High Court · (1981) SriLJ 118
High Courts13 Dec 1979
Gwasha Lal and Another Vs Harji Lal and Another
Jammu And Kashmir High Court · AIR 1980 J&K 36
Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11(1), 12(4)
High Courts04 Dec 1979
State Vs Mir Mohd.and Ors.
Jammu And Kashmir High Court · (1980) JKLR 28 : (1980) KashLJ 422
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 154FJammu and Kashmir Evidence Act, 1977 — Section 3Ranbir Penal Code, 1989 — Section 302, 323, 34, 342
High Courts04 Dec 1979
Gh.Rasool Wani Vs Gh.Mohd.Wani
Jammu And Kashmir High Court · (1980) JKLR 1 : (1980) KashLJ 173
Constitution of India, 1950 — Article 227Constitution of Jammu and Kashmir, 1956 — Section 104Jammu and Kashmir Civil Procedure Code, 1977 — Section 115
High Courts29 Nov 1979Allowed
S. Iqbal Singh Vs Jagan Nath and Others
Jammu And Kashmir High Court · (1979) 11 J&K CK 0003
Motor Vehicles Act, 1939 — Section 110, 110(1), 110A, 110A(1), 110F
High Courts29 Nov 1979
S.Mohinder Singh Vs Mohinder Singh
Jammu And Kashmir High Court · (1979) JKLR 797 : (1979) JKLR 792 : (1980) KashLJ 60 : (1980) SriLJ 158
Jammu and Kashmir Registration Act, 1977 — Section 17Jammu and Kashmir Transfer of Property Act, 1977 — Section 107
High Courts20 Nov 1979
Durga Dass & ors. Vs Prabhu Devi
Jammu And Kashmir High Court · (1979) JKLR 782 : (1979) JKLR 777 : (1980) KashLJ 136 : (1980) SriLJ 124
Jammu and Kashmir Civil Procedure Code, 1977 — Order 17 Rule 2, Order 17 Rule 3
High Courts13 Sept 1979
State Vs K.C. Vanaspati
Jammu And Kashmir High Court · (1980) CriLJ 525
Criminal Procedure Code, 1973 (CrPC) — Section 523
High Courts11 Sept 1979
Commissioner of Income Tax Vs Ghulam Ahmed Khan and Bros.
Jammu And Kashmir High Court · (1980) 4 TAXMAN 101
Income Tax Act, 1961 — Section 184, 185, 186Partnership Act, 1932 — Section 17(a)