High Courts30 Dec 1967
Samad Bhat Vs State
Jammu And Kashmir High Court · AIR 1969 J&K 105 : (1969) CrLJ 1139
Criminal Procedure Code, 1898 (CrPC) — Section 109, 118, 123, 406, 439
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 593 of 609
High Courts19 Dec 1967
Ammar Nath and Others Vs District Magistrate
Jammu And Kashmir High Court · (1968) CriLJ 1000
Constitution of India, 1950 — Article 21
High Courts23 Oct 1967Dismissed
Ali Naqi and another Vs Mst. Noor Ashraf
Jammu And Kashmir High Court · (1967) 10 J&K CK 0001
Administration of Evacuee Property Act, 1950 — Section 31, 35
High Courts25 Sept 1967
Ali Mohammad Tariq and anothers Vs Election Commission of India and others
Jammu And Kashmir High Court · AIR 1968 J&K 46 : (1969) KashLJ 372
Constitution of India, 1950 — Article 101
High Courts25 Sept 1967Dismissed
Ali Mohammad Tariq and another Vs Election Commission of India and others
Jammu And Kashmir High Court · (1967) 09 J&K CK 0001
Constitution of India, 1950 — Article 101, 101(2), 190, 327Representation of the People Act, 1951 — Section 2(d), 28, 66, 67, 68
High Courts31 Jul 1967
State Vs Abdullah Thakur and others
Jammu And Kashmir High Court · AIR 1968 J&K 78 : (1968) CrLJ 1082
Criminal Procedure Code, 1898 (CrPC) — Section 207A(4), 439
High Courts24 Apr 1967
Mohamad Bhat Vs State
Jammu And Kashmir High Court · (1969) CrLJ 747
Criminal Procedure Code, 1898 (CrPC) — Section 350
High Courts20 Mar 1967Dismissed
Krishan Lal Vs S. Pal Singh and another
Jammu And Kashmir High Court · (1967) 03 J&K CK 0002
Civil Procedure Code, 1908 (CPC) — Section 115Transfer of Property Act, 1882 — Section 111, 111(a)
High Courts06 Mar 1967
Jammu Municipality Vs Faquir Hussain
Jammu And Kashmir High Court · (1968) CriLJ 162
Arms Act, 1959 — Section 19Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 11, 12, 16, 20
High Courts14 Jan 1967
Kotwal (T.C.) Vs State of Jammu and Kashmir and Another
Jammu And Kashmir High Court · AIR 1967 J&K 98 : (1968) 2 LLJ 780
Constitution of India, 1950 — Article 226, 227, 233, 235, 50
High Courts03 Jan 1967Dismissed
Susheela Devi Vs Padma Devi
Jammu And Kashmir High Court · (1967) 01 J&K CK 0002
Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 226Succession Act, 1925 — Section 301
High Courts29 Dec 1966Allowed
Punun Mal Vs Durga Singh
Jammu And Kashmir High Court · (1966) 12 J&K CK 0002
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11(l)
High Courts22 Dec 1966Dismissed
M.G. Industries Vs The Income Tax Officer
Jammu And Kashmir High Court · (1966) 12 J&K CK 0003
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 124, 124(1), 139(1), 143(1), 143(3)
High Courts06 Dec 1966
Subash Mohan Jalali and Others Vs Principal Medical College and Others
Jammu And Kashmir High Court · (1966) 12 J&K CK 0004
Constitution of India, 1950 — Article 14, 29Indian Medical Council (Amendment) Act, 1964 — Section 19(A)
High Courts01 Dec 1966
M.I. Shahdad Vs Mohd. Abdullab Mir and Others
Jammu And Kashmir High Court · (1966) 12 J&K CK 0001
Arbitration Act, 1940 — Section 14, 14(2), 2, 29, 30Civil Procedure Code, 1908 (CPC) — Order 25 Rule 1(3), Order 5 Rule 15, Order 5 Rule 16Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts18 Nov 1966
Rahim Vs Karim
Jammu And Kashmir High Court · (1966) 11 J&K CK 0001
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 4, 115Provincial Small Cause Courts Act, 1887 — Section 25
High Courts02 Nov 1966
Shamboo Nath and Others Vs Sardar Kapoor Singh and Others
Jammu And Kashmir High Court · (1966) 11 J&K CK 0002
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Easements Act, 1882 — Section 52
High Courts18 Oct 1966
Razak Khizar Vs State
Jammu And Kashmir High Court · AIR 1967 J&K 22 : (1967) CriLJ 484
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 114, 24, 25, 26, 27
High Courts09 Sept 1966
Jagat Ram and Another Vs The State
Jammu And Kashmir High Court · (1968) CriLJ 60
Criminal Procedure Code, 1898 (CrPC) — Section 286, 537