High Courts06 Jun 1977
Amma Dar Vs Aziz Dar
Jammu And Kashmir High Court · AIR 1977 J&K 67
Civil Procedure Code, 1908 (CPC) — Section 115, 151, 152
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 574 of 609
High Courts18 May 1977
University of Kashmir Vs Ghulam Nabir Mir
Jammu And Kashmir High Court · (1978) AIR (NOC) 114 : (1977) JKLR 349 : (1979) KashLJ 59
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 32Jammu and Kashmir Civil Procedure Code, 1977 — Order 29 Rule 1, Order 7 Rule 1, 96
High Courts05 May 1977
Rattan Devi Jamwal and Another Vs Union of India (UOI) and Another
Jammu And Kashmir High Court · (1977) 05 J&K CK 0002
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4Fatal Accidents Act, 1855 — Section 1A, 2Jammu and Kashmir Fatal Accidents Act, 1920 — Section 1A, 2
High Courts21 Apr 1977
Jhelum Forest Company Vs Conservator of Forests
Jammu And Kashmir High Court · AIR 1977 J&K 94
Arbitration Act, 1940 — Section 20
High Courts21 Apr 1977Allowed
M/s. Dewan Modern Breweries Ltd. Vs Postmaster Gazetted, Jammu and another
Jammu And Kashmir High Court · AIR 1977 J&K 86
Constitution of India, 1950 — Article 229, 299(1)Contract Act, 1872 — Section 65, 70
High Courts21 Apr 1977
Dewan Modern Breweries Ltd. Vs Postmaster Gazetted, Jammu and another
Jammu And Kashmir High Court · AIR 1977 J&K 86 : (1977) JKLR 215
Constitution of India, 1950 — Article 299Jammu and Kashmir Contract Act, 1977 — Section 65, 70
High Courts20 Apr 1977Dismissed
Shri Rajkumar Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · AIR 1978 J&K 11
Constitution of India, 1950 — Article 19(1)Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 2, 39(2)Transfer of Property Act, 1882 — Section 108
High Courts28 Mar 1977
Krishen Lal Trikha Vs Jupiter General Insurance Company and Others
Jammu And Kashmir High Court · (1977) ACJ 339
Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 110, 110A, 110A(3), 110B, 110D
High Courts28 Mar 1977Allowed
Krishen Lal Trikha Vs Jupiter General Insurance and others
Jammu And Kashmir High Court · AIR 1977 J&K 90
Motor Vehicles Act, 1988 — Section 110
High Courts10 Mar 1977
Rattan Lal S/o Ban Ram R/o Gandhinagar, Jammu. Vs State
Jammu And Kashmir High Court · (1984) KashLJ 22
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 561AJammu and Kashmir Hoarding and Profiteering Prevention Ordinance, 2000 — Section 14Jammu and Kashmir Police Act, 1983 — Section 4
High Courts03 Feb 1977
Mrs. Pushpa Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · (1977) 02 J&K CK 0001
Civil Procedure Code, 1908 (CPC) — Section 80Criminal Procedure Code, 1973 (CrPC) — Section 523, 550Fatal Accidents Act, 1855 — Section 1, 1A, 2
High Courts24 Dec 1976
Dewan Chand Barbar Vs Jay Pee Finance Corp.
Jammu And Kashmir High Court · AIR 1977 J&K 61
Civil Procedure Code, 1908 (CPC) — Section 24Evidence Act, 1872 — Section 58Stamp Act, 1899 — Section 35, 36
High Courts14 Dec 1976Allowed
Gian Chand Vs Krishen Singh and Another
Jammu And Kashmir High Court · AIR 1978 J&K 16
Specific Relief Act, 1963 — Section 42, 42(2)
High Courts14 Dec 1976
Krishan Chand Vs Tej Ram
Jammu And Kashmir High Court · AIR 1978 J&K 9
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 43 Rule 1, Order 7 Rule 10, 104, 151
High Courts07 Dec 1976
Bansi Lal Vs Haryana Finance Pvt.Ltd.
Jammu And Kashmir High Court · (1976) KashLJ 331
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 34
High Courts01 Dec 1976Allowed
Tarseem Singh Vs State
Jammu And Kashmir High Court · (1976) 12 J&K CK 0005
Constitution of India, 1950 — Article 134Criminal Procedure Code, 1973 (CrPC) — Section 161, 288Evidence Act, 1872 — Section 145
High Courts15 Oct 1976
Mst. Khatji Vs Abdul Razak Sufi
Jammu And Kashmir High Court · (1976) 10 J&K CK 0002
Bengal Civil Courts Act, 1871 — Section 2, 228, 24, 277Constitution of India, 1950 — Article 25, 25(2), 26, 44Criminal Procedure Code, 1973 (CrPC) — Section 488
High Courts13 Oct 1976
Qadir Khan and Others Vs New Kashmir All City Transport, Drivers Sgr.
Jammu And Kashmir High Court · (1977) CriLJ 1190
Constitution of India, 1950 — Article 19, 31, 332Criminal Procedure Code, 1973 (CrPC) — Section 144, 145
High Courts09 Sept 1976
S. Balwant Singh Vs S. Harbhajan Singh
Jammu And Kashmir High Court · (1977) CriLJ 921
Criminal Procedure Code, 1973 (CrPC) — Section 252, 256, 258
High Courts09 Sept 1976
Vijay Kumar Vs State
Jammu And Kashmir High Court · (1977) CriLJ 1192
Criminal Procedure Code, 1973 (CrPC) — Section 173, 252, 253, 254, 255Prevention of Food Adulteration Act, 1954 — Section 14, 14A, 19, 20, 20A