High Courts15 Mar 1973
Union of India (UOI) Vs Devi Dayal
Jammu And Kashmir High Court · AIR 1974 J&K 16
Jammu and Kashmir Public Security Act, 2003 — Section 32A, 32B
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 583 of 609
High Courts28 Feb 1973
Committee of Muslim Aukaf Vs Anayatullah and others
Jammu And Kashmir High Court · (1974) JKLR 301 : (1974) KashLJ 331
Jammu and Kashmir Evidence Act, 1977 — Section 91, 92Land Grants Act, 1960 — Section 11
High Courts19 Jan 1973Allowed
Mohan Lal Vs Suraj Mani and another.
Jammu And Kashmir High Court · AIR 1973 J&K 92
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, 145Contract Act, 1872 — Section 135
High Courts19 Jan 1973
Sh. Mulk Raj Vs Hem Raj and another
Jammu And Kashmir High Court · AIR 1974 J&K 40
Arbitration Act, 1940 — Section 16(1), 33
High Courts19 Jan 1973Dismissed
Shamsher Singh Vs Deputy Custodian General
Jammu And Kashmir High Court · AIR 1973 J&K 89
Hindu Adoptions and Maintenance Act, 1956 — Section 16, 30, 5
High Courts15 Jan 1973Dismissed
Collector Vs Ghulam Qadir Sheikh and others
Jammu And Kashmir High Court · AIR 1974 J&K 45
Land Acquisition Act, 1894 — Section 18, 20, 23, 23(1), 25
High Courts28 Nov 1972
Ramanand Vs Bharat Finance Company Pvt.Ltd
Jammu And Kashmir High Court · (1973) JKLR 915 : (1974) KashLJ 150
Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 33Jammu and Kashmir Limitation Act, 1995 — Article 158, 181
High Courts22 Nov 1972
Lal Chand Vs Karim and ors
Jammu And Kashmir High Court · (1973) JKLR 351 : (1974) KashLJ 225
Jammu and Kashmir Big Landed Estates Abolition Act, 2007 — Section 20B
High Courts20 Sept 1972Dismissed
M/s. Himalya Pharmacy Vs Director Health Services
Jammu And Kashmir High Court · AIR 1973 J&K 60
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227Constitution of Jammu and Kashmir, 1956 — Section 104
High Courts11 Sept 1972Allowed
Harbans Lal Sohni Vs Pirzada Ghulam Ahmad and others
Jammu And Kashmir High Court · AIR 1973 J&K 58
High Courts11 Sept 1972
State Vs Youssuf Dar and Others
Jammu And Kashmir High Court · (1973) CriLJ 955
Ranbir Penal Code, 1989 — Section 149, 302, 366, 380
High Courts08 Sept 1972
Syed Mohd.Yousuf Qureshi Vs State of Jammu & Kashmir and another
Jammu And Kashmir High Court · (1972) KashLJ 433
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 25Constitution of India, 1950 — Article 14, 16
High Courts30 Aug 1972Dismissed
M/s. South India Insurance Co. Vs Motor Accidents Claims Tribunal, Jammu and Kashmir and others.
Jammu And Kashmir High Court · AIR 1973 J&K 38
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 16 Rule 2, Order 16 Rule 21, Order 16 Rule 3, Order 23 Rule 1Criminal Procedure Code, 1898 (CrPC) — Section 195
High Courts14 Aug 1972Dismissed
Badri Nath Vs Wazir Ram Saran
Jammu And Kashmir High Court · AIR 1973 J&K 62
Jammu and Kashmir Big Landed Estates Abolition Act, 2007 — Section 4, 5
High Courts07 Aug 1972
State Vs Amma Bhat and Others
Jammu And Kashmir High Court · (1973) CriLJ 1533
Penal Code, 1860 (IPC) — Section 300
High Courts24 Jul 1972
Ghulam Din Vs Mohamad Syed and others
Jammu And Kashmir High Court · AIR 1973 J&K 56
Court Fees Act, 1870 — Section 7(iv), 7(iv)(c), 8
High Courts10 Jul 1972
Smt. Bimla Kapur Vs Rajinder Kapur
Jammu And Kashmir High Court · AIR 1973 J&K 54
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 100Guardians and Wards Act, 1890 — Section 25, 47
High Courts10 Jul 1972
Mohamad Abdullah Dar and another Vs Mohamad Akbar
Jammu And Kashmir High Court · AIR 1973 J&K 4
Jammu and Kashmir Agriculturists Relief Act, 1983 — Section 10, 3
High Courts10 Jul 1972
Mohamad Abdullah Vs Mohamad Akbar Dar and Anr.
Jammu And Kashmir High Court · AIR 1973 J&K 4 : (1972) JKLR 462 : (1972) KashLJ 338
Agriculturists Relief Act, 1983 — Section 3