COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,177 judgments · page 584 of 609

High Courts10 Jul 1972

Veera Devi; Ghulam Hassan; Mohinder Singh and Co. Vs State of J&K and Ors.; J&K Minerals Ltd.; Executive Engineer, Jammu, Central Construction Dvn.CPWD.

Jammu And Kashmir High Court · AIR 1973 J&K 1 : (1972) JKLR 455 : (1972) KashLJ 320

Jammu and Kashmir Civil Procedure Code, 1977 — Order 20 Rule 1, Order 20 Rule 2, Order 20 Rule 3, Order 20 Rule 4, Order 20 Rule 5

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High Courts15 Jun 1972Dismissed

Goverdhan Singh Vs Mulkh Raj and another

Jammu And Kashmir High Court · AIR 1973 J&K 63

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 27Transfer of Property Act, 1882 — Section 108

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High Courts14 Jun 1972Dismissed

Mst. Jani and others Vs Hassan Sofi and others

Jammu And Kashmir High Court · AIR 1973 J&K 67

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

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High Courts13 Jun 1972Dismissed

Sain Dass Vs Devi Dass and others

Jammu And Kashmir High Court · AIR 1973 J&K 70

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6

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High Courts13 Jun 1972Dismissed

Mst. Saraswatl and another Vs Shri Bindraban

Jammu And Kashmir High Court · AIR 1973 J&K 68

Constitution of India, 1950 — Article 226Specific Relief Act, 1963 — Section 9

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High Courts13 Jun 1972

Saraswati and another Vs Bindraban

Jammu And Kashmir High Court · AIR 1973 J&K 68 : (1972) JKLR 625 : (1972) KashLJ 402

Jammu and Kashmir Specific Relief Act, 1977 — Section 9

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High Courts07 Jun 1972Dismissed

Kesho Nath Bakshi Vs State

Jammu And Kashmir High Court · AIR 1973 J&K 71

Constitution of India, 1950 — Article 19, 19(5), 19(f), 31A, 31A(I)(a)Jammu And Kashmir Tenancy Act, 1980 — Section 44(1)(e), 47, 49

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High Courts05 Jun 1972

Ram Rakha Vs Sat Paul

Jammu And Kashmir High Court · (1973) CriLJ 93

Constitution of India, 1950 — Article 20, 29Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 175

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High Courts31 May 1972

State of Jammu and Kashmir Vs Isher Dass Charak

Jammu And Kashmir High Court · AIR 1973 J&K 17 : (1972) JKLR 391 : (1972) KashLJ 229 : (1972) KashLJ 230

Jammu and Kashmir Tenancy Act, 1980 — Section 56, 84

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High Courts26 May 1972

Sheela Kaur Vs Union of India (UOI) and Another

Jammu And Kashmir High Court · AIR 1973 J&K 36

Civil Procedure Code, 1908 (CPC) — Section 110A(3)Constitution of India, 1950 — Article 226, 227Motor Vehicles Act, 1939 — Section 110, 110(1), 110A, 110A(3), 110C

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High Courts26 May 1972