COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,177 judgments · page 572 of 609

High Courts21 Sept 1978Dismissed

Sabir Dar Vs Deputy Commissioner (Collector) and Others

Jammu And Kashmir High Court · (1978) 09 J&K CK 0003

Jammu and Kashmir Common Lands (Regulation) Act, 1956 — Section 3, 4, 6Jammu and Kashmir Land Revenue Act, 1996 — Section 133A

High Courts08 Sept 1978

Dharmarth Trurt Vs Jagan Nath

Jammu And Kashmir High Court · (1978) JKLR 432 : (1979) KashLJ 69

High Courts31 Aug 1978

Union of India (UOI) and Another Vs Miss Savita Sharma

Jammu And Kashmir High Court · (1978) 08 J&K CK 0003

High Courts24 Aug 1978

Devki Durrani Vs Abdul Rashid Bakshi and another

Jammu And Kashmir High Court · (1978) JKLR 437 : (1979) KashLJ 37

Jammu and Kashmir Civil Procedure Code, 1977 — Order 41 Rule 2

High Courts22 Aug 1978Dismissed

Krishen Kumar Khosa Vs Krishen Lal and Others

Jammu And Kashmir High Court · (1978) 08 J&K CK 0006

Civil Procedure Code, 1908 (CPC) — Section 92Jammu and Kashmir Constitution Act, 1996 — Section 102, 56(2)Trusts Act, 1882 — Section 34

High Courts09 Aug 1978Allowed

State of Jammu and Kashmir Vs Smt. Hamida Begum and Others

Jammu And Kashmir High Court · (1978) 08 J&K CK 0005

Civil Procedure Code, 1908 (CPC) — Section 152Land Acquisition Act, 1894 — Section 12(2), 18, 20, 30, 4

High Courts08 Aug 1978

Gian Kour Vs S.Atma Singh

Jammu And Kashmir High Court · (1978) JKLR 516 : (1979) KashLJ 101

Jammu and Kashmir Limitation Act, 1995 — Article 178, 14, 17, 30, 33

High Courts05 Aug 1978

State Vs Ismail Sher Gojri and Others

Jammu And Kashmir High Court · (1979) CriLJ 557

Criminal Procedure Code, 1973 (CrPC) — Section 173

High Courts17 Jul 1978

Gian Kaur Vs S.Janak Singh

Jammu And Kashmir High Court · (1979) JKLR 516 : (1980) KashLJ 50 : (1979) SriLJ 216

Jammu and Kashmir Court Fees Act, 1977 — Section 7(iv)(d)

High Courts10 Jul 1978

Aziz Dar Vs Anwar Dar

Jammu And Kashmir High Court · (1979) JKLR 35 : (1979) KashLJ 81

Jammu and Kashmir Civil Procedure Code, 1977 — Section 151, 152

High Courts10 May 1978

State Bank of India Vs Victory Export Import Syndicate and Others

Jammu And Kashmir High Court · AIR 1978 J&K 76

Contract Act, 1872 — Section 148, 172Stamp Act, 1899 — Article 5, 6(2), 5

High Courts06 May 1978

Pana Lal Bahal Vs Kulbushan Bahal and Others

Jammu And Kashmir High Court · (1978) CriLJ 1543

Criminal Procedure Code, 1973 (CrPC) — Section 195, 476Penal Code, 1860 (IPC) — Section 193, 471

High Courts07 Apr 1978Dismissed

Tilak Raj Vs Custodian and Another

Jammu And Kashmir High Court · (1978) 04 J&K CK 0003

Constitution of India, 1950 — Article 14Jammu and Kashmir Evacuees (Administration of Property) (Amendment) Act, 1974 — Section 2Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 3, 3(1), 3(2)

High Courts06 Apr 1978Allowed

Subash Chander and Others Vs Mst. Shakuntala Devi and Others

Jammu And Kashmir High Court · AIR 1978 J&K 111

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, Order 22 Rule 5

High Courts03 Apr 1978Allowed

Wali Mohammad, etc. Vs Faqir Mohamad and Others, etc.

Jammu And Kashmir High Court · (1978) 04 J&K CK 0005

Azad Jammu and Kashmir Right of Prior Purchase Act, 1993 — Section 15Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 19, 19(1), 19(7)

High Courts03 Apr 1978

Ghulam Hussain Vs Ghulam Qadir and Others

Jammu And Kashmir High Court · (1978) 04 J&K CK 0004

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Transfer of Property Act, 1882 — Section 53A

High Courts03 Apr 1978Dismissed

Jia Lal Abrol Vs Sarla Devi

Jammu And Kashmir High Court · (1978) 04 J&K CK 0001

Hindu Marriage Act, 1955 — Section 10, 10(1), 13

High Courts20 Mar 1978

Kali Dass Vs S.H.O. Police Station Reasi

Jammu And Kashmir High Court · (1979) CriLJ 345

Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 167, 169, 172

High Courts17 Mar 1978Allowed

State of Jammu and Kashmir and Another Vs Ghulam Rasool and Another

Jammu And Kashmir High Court · AIR 1979 J&K 53

Jammu and Kashmir Civil Procedure Code, 1977 — Section 80Specific Relief Act, 1963 — Section 38

High Courts23 Dec 1977Allowed

Sri Ram Vs Ashwani Kumar and Others

Jammu And Kashmir High Court · (1977) 12 J&K CK 0005

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 19, Order 26 Rule 1, Order 26 Rule 4, 115