High Courts09 Sept 1971Allowed
Sant Ram and others Vs State of Jammu and Kashmir and others
Jammu And Kashmir High Court · AIR 1972 J&K 98
Constitution of India, 1950 — Article 32(2A)Land Acquisition Act, 1894 — Section 18
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 586 of 609
High Courts31 Aug 1971
Sardar Gurbachan Singh Vs Sardar Gurcharran Singh
Jammu And Kashmir High Court · (1972) JKLR 188 : (1972) KashLJ 154
Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11(h)
High Courts23 Aug 1971
Mohammad Akbar Bhat Vs Mohammad Akhoon and others
Jammu And Kashmir High Court · AIR 1972 J&K 105
Sri Pratap Jammu and Kashmir Laws Consolidation Act, 1977 — Section 4
High Courts23 Aug 1971
State of J & K Vs Raj Mohammad & Ors.; Gulam Rasool & Ors.; Mohammad Majid
Jammu And Kashmir High Court · (1971) JKLR 558 : (1972) KashLJ 27 : (1971) 2 SLR 828
Constitution of India, 1950 — Article 311Constitution of Jammu and Kashmir, 1956 — Section 126Government of India Act, 1935 — Section 240(2)(3)
High Courts04 Aug 1971
Ghulam Mohd. Dobi Vs Mst. Noora Bibi and Another
Jammu And Kashmir High Court · (1971) CriLJ 1628
Constitution of India, 1950 — Article 25
High Courts14 Jul 1971Dismissed
Pran Nath Panjan Vs State of Jammu and Kashmir
Jammu And Kashmir High Court · AIR 1972 J&K 11
Civil Procedure Code, 1908 (CPC) — Section 9Jammu and Kashmir Arbitration Act, 1945 — Section 20
High Courts11 Jun 1971
Harnam Singh Vs The State of Jammu and Kashmir
Jammu And Kashmir High Court · (1972) CriLJ 87
Criminal Procedure Code, 1898 (CrPC) — Section 491Jammu and Kashmir Preventive Detention Act, 1964 — Section 3(2)
High Courts07 Jun 1971Allowed
Shankar Dass and others Vs Captain Bhola Nath and another
Jammu And Kashmir High Court · AIR 1972 J&K 16
Civil Procedure Code, 1908 (CPC) — Section 47
High Courts07 Jun 1971Dismissed
Durea Dass Vs Lt. Col. Banaras Dev.
Jammu And Kashmir High Court · (1971) 06 J&K CK 0001
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
High Courts03 Jun 1971Allowed
Ghulam Mohd. Mughlu Vs Ali Mohd.
Jammu And Kashmir High Court · AIR 1972 J&K 5
Civil Procedure Code, 1908 (CPC) — Section 141
High Courts12 May 1971Dismissed
Mani Ram Vs Satpal Kapoor and others
Jammu And Kashmir High Court · AIR 1972 J&K 37
Transfer of Property Act, 1882 — Section 105, 106, 50
High Courts28 Apr 1971Dismissed
Mohd. Khan Vs Mst. Shahmali
Jammu And Kashmir High Court · AIR 1972 J&K 8
High Courts15 Apr 1971
Khurshid Ahmad and others Vs Mohd Bashir Ahmad and others
Jammu And Kashmir High Court · AIR 1971 J&K 139
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Apr 1971Allowed
Hari Kishan Shah Vs Tilak Rai Bhasin
Jammu And Kashmir High Court · AIR 1972 J&K 19
High Courts28 Feb 1971
Dina Nath Vs Hansraj and another
Jammu And Kashmir High Court · (1974) CrLJ 198 : (1973) JKLR 367
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1898 (CrPC) — Section 195(1)(c)
High Courts21 Jan 1971
Bindroo Vs Munshi and others
Jammu And Kashmir High Court · AIR 1971 J&K 142 : (1971) JKLR 288 : (1971) KashLJ 144
Hindu Succession Act, 1956 — Section 12(1)
High Courts19 Jan 1971
Lal Chand Pargal Vs Director CD and MES and others
Jammu And Kashmir High Court · AIR 1971 J&K 108
High Courts12 Jan 1971Dismissed
M/s. Badrimal Ramcharan and Co. Vs M/s. Gana Kaul and Sons and others
Jammu And Kashmir High Court · AIR 1971 J&K 109
Partnership Act, 1932 — Section 58
High Courts12 Jan 1971
Badrimal Ram Charan & Co Vs Gana Kaul and Sons and Others
Jammu And Kashmir High Court · AIR 1971 J&K 109 : (1971) JKLR 469 : (1971) KashLJ 127
Jammu and Kashmir Civil Procedure Code, 1977 — Order 30Jammu and Kashmir Partnership Act, 1996 — Section 58, 59, 61, 69
High Courts11 Jan 1971Dismissed
Shri Raja Ram and others Vs State of Jammu and Kashmir and others
Jammu And Kashmir High Court · AIR 1971 J&K 113
Constitution of India, 1950 — Article 32(2A)