High Courts29 Aug 1966
Bakshi Rughnath Vs Custodian General & others
Jammu And Kashmir High Court · (1969) KashLJ 276
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 594 of 609
High Courts25 Aug 1966Allowed
Habib Teli and others Vs Ali Tell and another
Jammu And Kashmir High Court · (1966) 08 J&K CK 0001
High Courts23 Aug 1966Dismissed
Sawita Devi Vs Pran Nath
Jammu And Kashmir High Court · (1966) 08 J&K CK 0004
Hindu Marriage Act, 1955 — Section 10, 13, 14, 14(1), 28Matrimorial Causes Act, 1972 — Section 1(1)
High Courts14 Jul 1966
Rughbir Singh Vs Girdhari Lal Manhas
Jammu And Kashmir High Court · (1966) 07 J&K CK 0001
Constitution of India, 1950 — Article 14, 226, 228Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 105, 3, 7
High Courts23 Jun 1966Dismissed
Hussan Bhat Vs Haji Mohamed Sultan Bhat
Jammu And Kashmir High Court · (1966) 06 J&K CK 0001
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 7 Rule 10, Order 7 Rule 10(2)Limitation Act, 1963 — Section 14
High Courts09 Jun 1966
S. Beant Singh Vs H. Nur Mohd. and Others
Jammu And Kashmir High Court · (1966) 06 J&K CK 0003
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, Order 9 Rule 9(2), 115, 116
High Courts02 Jun 1966Dismissed
Lt. Col. G.S. Dutta Vs Union of India (UOI)
Jammu And Kashmir High Court · AIR 1966 J&K 124
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Specific Relief Act, 1877 — Section 42
High Courts20 May 1966Dismissed
Shibu Vs Padu and others
Jammu And Kashmir High Court · AIR 1967 J&K 81
Evidence Act, 1872 — Section 108
High Courts12 May 1966
Kunwar Bhim Singh Vs State of Jammu and Kashmir and Another
Jammu And Kashmir High Court · (1968) CriLJ 1080
Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts29 Apr 1966
Shafi Vs Amir Chand
Jammu And Kashmir High Court · (1966) 04 J&K CK 0001
Criminal Procedure Code, 1898 (CrPC) — Section 109, 252, 252(1), 252(2), 498
High Courts18 Apr 1966Allowed
Kashmiri Lal Vs Union of India (UOI)
Jammu And Kashmir High Court · (1966) 04 J&K CK 0006
Arbitration Act, 1940 — Section 15, 16, 20, 34Constitution of India, 1950 — Article 229
High Courts18 Apr 1966
Ram Lal Vs Sardari Lal
Jammu And Kashmir High Court · AIR 1968 J&K 22 : (1966) KashLJ 350
Jammu and Kashmir Transfer of Property Act, 1977 — Section 113
High Courts18 Apr 1966Dismissed
Durga Devi Vs Collector
Jammu And Kashmir High Court · (1966) 04 J&K CK 0002
Land Acquisition Act, 1894 — Section 11, 18, 4, 6, 8
High Courts15 Apr 1966
Ram Krishen Modi Vs Autar Krishen and Another
Jammu And Kashmir High Court · AIR 1967 J&K 5 : (1967) CriLJ 72
Criminal Procedure Code, 1898 (CrPC) — Section 561ARanbir Penal Code, 1989 — Section 109, 408
High Courts14 Apr 1966
Lala Gopal Dass Vs Lala Chandra Prakash
Jammu And Kashmir High Court · AIR 1966 J&K 138 : (1966) KashLJ 367
Jammu and Kashmir Civil Procedure Code, 1977 — Order 37 Rule 2, Order 37 Rule 2(2)Jammu and Kashmir Limitation Act, 1995 — Article 159
High Courts07 Apr 1966Allowed
Tej Ram Vs Custodian General and Others
Jammu And Kashmir High Court · (1966) 04 J&K CK 0007
Administration of Evacuee Property Act, 1950 — Section 26(2)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 19(1), 226, 31, 31(2)
High Courts11 Mar 1966Dismissed
Mul Singh and Others Vs Mst. Indru and Others
Jammu And Kashmir High Court · (1966) 03 J&K CK 0001
High Courts14 Jan 1966
Bansi Lal Majra Singh Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · AIR 1967 J&K 119
Constitution of India, 1950 — Article 32(2A)Constitution of Jammu and Kashmir, 1956 — Section 103, 126Land Revenue Act — Section 91
High Courts13 Dec 1965Dismissed
Diua Nath Vs Chairman, Town Area Committee
Jammu And Kashmir High Court · AIR 1967 J&K 95
Town Area Act, 2011 — Section 24, 33, 34
High Courts22 Nov 1965
Dharam Vir Vs Custodian General and others
Jammu And Kashmir High Court · AIR 1966 J&K 71 : (1966) KashLJ 225
Constitution of Jammu and Kashmir, 1956 — Section 103Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 4