High Courts11 Sept 1979
Commissioner of Income Tax Vs Ghulam Ahmad Khan and Bros.
Jammu And Kashmir High Court · (1980) 14 CTR 341 : (1981) 130 ITR 636
Income Tax Act, 1961 — Section 185, 186
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 571 of 609
High Courts24 Aug 1979
Aziz Mohd. Vs Mst Sayda Begum
Jammu And Kashmir High Court · (1980) JKLR 335 : (1981) SriLJ 51
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 488(1), 488(3)
High Courts20 Aug 1979
Abdul Ahad Wani and Anr. Vs Ali Mohd.Lassoo and Ors.
Jammu And Kashmir High Court · (1979) JKLR 803 : (1979) JKLR 808 : (1980) KashLJ 106 : (1979) SriLJ 119
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 202, 561ARanbir Penal Code, 1989 — Section 392
High Courts31 Jul 1979
Manohar Nath Sher Vs State of J. and K.
Jammu And Kashmir High Court · (1980) CriLJ 292
Constitution of India, 1950 — Article 134Criminal Procedure Code, 1973 (CrPC) — Section 197, 397Evidence Act, 1872 — Section 123
High Courts03 May 1979Dismissed
Union of India (UOI) Vs Haikim Chand and Co.
Jammu And Kashmir High Court · (1979) 05 J&K CK 0001
Arbitration Act, 1940 — Section 34Contract Act, 1872 — Section 70
High Courts17 Apr 1979
Capital Construction Enterprises Vs Commissioner of Income Tax
Jammu And Kashmir High Court · (1981) 130 ITR 649
High Courts03 Apr 1979
State Vs Shaban Sheikh & Ors.
Jammu And Kashmir High Court · (1982) SriLJ 247 : (1982) SriLJ 244
Jammu and Kashmir Childrens Court Act, 1946 — Section 24(2)
High Courts02 Apr 1979
Habib Ullah and Another Vs Gh. Ahmed Baba and Others
Jammu And Kashmir High Court · AIR 1980 J&K 23
Azad Jammu and Kashmir Right of Prior Purchase Act, 1993 — Section 15Constitution of India, 1950 — Article 19(1), 326Constitution of Jammu and Kashmir, 1956 — Section 157
High Courts29 Mar 1979Allowed
State of Jammu and Kashmir Vs Pushpa Devi
Jammu And Kashmir High Court · (1979) 03 J&K CK 0001
Civil Procedure Code, 1908 (CPC) — Section 80Motor Vehicles Act, 1988 — Section 110F
High Courts22 Feb 1979
S. Avtar Singh and Others Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · AIR 1980 J&K 50
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 141Constitution of India, 1950 — Article 226
High Courts19 Jan 1979
Tilak Raj Vs Custodian, Jammu
Jammu And Kashmir High Court · (1979) JKLR 179 : (1979) KashLJ 119
Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 3
High Courts06 Jan 1979
State Vs Vijay Kumar Khojuria and Another
Jammu And Kashmir High Court · (1979) CriLJ 1179
Criminal Procedure Code, 1973 (CrPC) — Section 167, 17, 193, 409, 6
High Courts05 Jan 1979
Mohamad Yussuf Vs Hamida Begum
Jammu And Kashmir High Court · (1981) SriLJ 30
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 488(6)
High Courts28 Dec 1978
Kh.Ghulam Ahamed Vs Ghani Joo and Ahsan Joo
Jammu And Kashmir High Court · (1979) JKLR 39 : (1978) JKLR 39 : (1979) KashLJ 141
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 20
High Courts05 Dec 1978
Badri Nath Vs Dhani Ram
Jammu And Kashmir High Court · (1978) JKLR 644 : (1979) KashLJ 13
Jammu and Kashmir High Court Rules, 1975 — Rule 52(2)Jammu and Kashmir Limitation Act, 1995 — Section 29(2), 3
High Courts04 Dec 1978
Shabban Bhat Vs Habib Magray and Ors.
Jammu And Kashmir High Court · (1979) JKLR 29 : (1980) KashLJ 10
High Courts11 Nov 1978
State Vs Nur Hussain and Ors.
Jammu And Kashmir High Court · (1978) JKLR 33 : (1981) SriLJ 70
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 188, 447
High Courts30 Oct 1978
Sikender Pal Jain Vs Sardar Gurcharn Singh
Jammu And Kashmir High Court · (1978) JKLR 598 : (1979) KashLJ 15
Jammu and Kashmir Civil Procedure Code, 1977 — Order 41 Rule 23, Order 43 Rule 1(4)Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11(1), 12, 14
High Courts07 Oct 1978
Ali Dar & Ors. Vs Subhan Gani & Ors.
Jammu And Kashmir High Court · (1982) SriLJ 34
High Courts29 Sept 1978
Mohan Lal Vs Dwarkanath Kuldip Kumar
Jammu And Kashmir High Court · (1978) JKLR 675 : (1981) KashLJ 124
Agriculturists Relief Act, 1983 — Section 2(1)