High Courts10 Jan 1975
Sarla Rani Gupta Vs Bhushanlal
Jammu And Kashmir High Court · AIR 1976 J&K 12
Constitution of India, 1950 — Article 21Jammu and Kashmir Civil Procedure Code, 1977 — Order 3 Rule 1, 151
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 579 of 609
High Courts10 Jan 1975
Parkashan and others Vs Abdul Rashid and others
Jammu And Kashmir High Court · (1975) KashLJ 200
Jammu and Kashmir Tenancy Act, 1980 — Section 15A, 45(a)
High Courts10 Jan 1975
Gupta Private Loan Committee Vs Ganesh Dass Kudyar and Sons
Jammu And Kashmir High Court · (1975) KashLJ 272
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 33Jammu and Kashmir Stamp Act, 1977 — Section 2(5)
High Courts02 Jan 1975
Chairman Auqaf Committee Vs Suraj Ram
Jammu And Kashmir High Court · AIR 1976 J&K 14
Constitution of India, 1950 — Article 14Jammu and Kashmir Muslim Wakf Act, 1959 — Section 13(2)(i), 43, 44
High Courts31 Dec 1974
Ghulam Nabi Mathanji and another Vs Lal Mohammad Bangree and others
Jammu And Kashmir High Court · AIR 1975 J&K 50 : (1974) JKLR 716 : (1975) KashLJ 368
High Courts17 Dec 1974
Bansi Lal Vs State of Jammu and Kashmir and others
Jammu And Kashmir High Court · (1975) KashLJ 248
High Courts11 Dec 1974Dismissed
Vishwa Nath Vs Prem Nath and another
Jammu And Kashmir High Court · AIR 1975 J&K 92
Hindu Adoptions and Maintenance Act, 1956 — Section 20Hindu Succession Act, 1956 — Section 4
High Courts30 Nov 1974
Karim Dar Vs Financial Commissioner and another
Jammu And Kashmir High Court · (1975) JKLR 515 : (1975) KashLJ 258
High Courts15 Nov 1974
Jani and others Vs Habib Tantry and another
Jammu And Kashmir High Court · (1975) KashLJ 373
Jammu and Kashmir Consolidation of Holdings Act, 1962 — Section 5
High Courts04 Nov 1974
Harbans Lal & Ors. Vs Municipal Council Jammu & Ors.
Jammu And Kashmir High Court · (1976) KashLJ 415
Constitution of India, 1950 — Article 276(2)
High Courts16 Oct 1974
Gani Joo Ahsan Joo sons. Vs Conservator of forests, Jammu Forest Circle & Another
Jammu And Kashmir High Court · (1976) KashLJ 131
Jammu and Kashmir Evidence Act, 1977 — Section 91
High Courts10 Oct 1974
State Vs Ghulam Nabi Mistri
Jammu And Kashmir High Court · (1975) CriLJ 1357
Criminal Procedure Code, 1973 (CrPC) — Section 165, 51
High Courts07 Oct 1974
Bakshi Kesho Nath Vs State of J.and K.and another
Jammu And Kashmir High Court · AIR 1975 J&K 52 : (1974) JKLR 744
Jammu and Kashmir Civil Procedure Code, 1977 — Order 27 Rule 1, Order 3 Rule 2, 4
High Courts07 Oct 1974
Bakshi Kesho Nath Vs State of J. and K. and another
Jammu And Kashmir High Court · AIR 1975 J&K 52
Civil Procedure Code, 1908 (CPC) — Order 27 Rule 4, Order 33 Rule 6
High Courts04 Oct 1974
State Vs Harbans Lal
Jammu And Kashmir High Court · (1975) CriLJ 1705
Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts03 Oct 1974
Madan Lal Vs Paras Ram
Jammu And Kashmir High Court · (1975) KashLJ 113
Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 12
High Courts26 Sept 1974Allowed
Munshi Ram Vs Financial Commissioner, Jammu and others
Jammu And Kashmir High Court · (1974) 09 J&K CK 0007
Land Revenue Act — Section 105, 111A
High Courts23 Sept 1974
Karnail Singh, L/Nk Vs State
Jammu And Kashmir High Court · (1975) JKLR 84 : (1974) JKLR 84 : (1975) KashLJ 243
Jammu and Kashmir Criminal Procedure Code, 1989 — Section 342, 428
High Courts20 Sept 1974
Triloki Nath Dhar Vs Dharmarth Counsel, Srinagar and others
Jammu And Kashmir High Court · AIR 1975 J&K 76 : (1974) JKLR 712 : (1975) KashLJ 5
High Courts20 Sept 1974Dismissed
Triloki Nath Dhar Vs Dharmarth Counsel, Srinagar and Others
Jammu And Kashmir High Court · AIR 1975 J&K 76