COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,177 judgments · page 600 of 609

High Courts26 Apr 1961

Satar Mohd.& others Vs Saraf-ud-Din & others

Jammu And Kashmir High Court · AIR 1962 J&K 79 : (1962) KashLJ 203

Azad Jammu and Kashmir Right of Prior Purchase Act, 1993 — Section 14, 4Jammu and Kashmir Transfer of Property Act, 1977 — Section 111, 117

High Courts19 Apr 1961

Trilok Nath Vs Sardar Kesar Singh

Jammu And Kashmir High Court · AIR 1962 J&K 72 : (1962) KashLJ 23

Jammu and Kashmir Civil Procedure Code, 1977 — Order 38Jammu and Kashmir Contract Act, 1977 — Section 135, 136, 137, 138, 139

High Courts18 Apr 1961

Dewan Chand Vs The State of J. and K.

Jammu And Kashmir High Court · (1961) 04 J&K CK 0004

Arbitration Act, 1940 — Section 2, 34Civil Procedure Code, 1908 (CPC) — Section 80

High Courts13 Mar 1961

Rasila and Another Vs State

Jammu And Kashmir High Court · (1961) CriLJ 229

Criminal Procedure Code, 1898 (CrPC) — Section 164(3), 374Penal Code, 1860 (IPC) — Section 302

High Courts10 Mar 1961

Tilak Raj Vs Prithi Pal Singh

Jammu And Kashmir High Court · (1961) 03 J&K CK 0002

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 1, 115

High Courts29 Dec 1960

Swami Sukhanand Vs Samaj Sudhar Samiti and another

Jammu And Kashmir High Court · AIR 1962 J&K 59 : (1962) KashLJ 50

Land Acquisition Act, 1990 — Section 31

High Courts21 Dec 1960

Mir Mohd. Vs Mehta Bhagwan Das and Another

Jammu And Kashmir High Court · AIR 1961 J&K 36

High Courts16 Dec 1960

Kailash Kumar and Another Vs Banarsi Das Gupta

Jammu And Kashmir High Court · (1960) 12 J&K CK 0003

Evidence Act, 1872 — Section 116

High Courts13 Dec 1960

Ishwar Dutt and Another Vs Sunder Singh and Others

Jammu And Kashmir High Court · (1960) 12 J&K CK 0004

Jammu and Kashmir Registration Act, 1977 — Section 17Jammu and Kashmir Tenancy Act, 1980 — Section 49Registration Act, 1908 — Section 49

High Courts12 Dec 1960

L. Bhagwan Das Mengi Vs Union of India (UOI)

Jammu And Kashmir High Court · AIR 1961 J&K 39

Civil Procedure Code, 1908 (CPC) — Section 80Contract Act, 1872 — Section 28Jammu and Kashmir Houses and Shops Rent Control Act, 2009 — Section 1(3)

High Courts28 Nov 1960

Rattan Chand Jai Gopal and Others Vs Mian Saif-ud-Din and Others

Jammu And Kashmir High Court · (1960) 11 J&K CK 0002

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 3 Rule 2, Order 3 Rule 2(1), 122, 151

High Courts01 Nov 1960

State of Jammu and Kashmir Vs Mohd. Shafi and Another

Jammu And Kashmir High Court · (1960) 11 J&K CK 0001

Constitution of India, 1950 — Article 311(2)Government of India Act, 1935 — Section 240(3)

High Courts22 Oct 1960

Ahmad Rathar and Others Vs Tehsildar Khas and Others

Jammu And Kashmir High Court · (1960) 10 J&K CK 0001

Land Revenue Act — Section 35, 39, 90, 91Revenue Recovery Act, 1890 — Section 5

High Courts12 Oct 1960

Meer Ghulam Mohamad Vs Inspector General of Police J. and K.

Jammu And Kashmir High Court · (1960) 10 J&K CK 0002

Constitution of India, 1950 — Article 311, 311(2)

High Courts20 Sept 1960

Sham Lal and Others Vs Sultan and Others

Jammu And Kashmir High Court · (1960) 09 J&K CK 0001

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 20, 151

High Courts15 Jul 1960

Ghulam Ahmad and Another Vs The Government of Jammu and Kashmir

Jammu And Kashmir High Court · (1960) 07 J&K CK 0003

Evidence Act, 1872 — Section 114, 34, 35

High Courts15 Jul 1960

Haldar Joo Vishnath Vs State of Jammu and Kashmir and Others

Jammu And Kashmir High Court · (1960) 07 J&K CK 0001

Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Article 31, 49, 22, 22(1)

High Courts05 Jul 1960

Ghulam Mohamad Sofi and Others Vs Shivji Bagati

Jammu And Kashmir High Court · (1960) 07 J&K CK 0002

Limitation Act, 1963 — Section 20Stamp Act, 1899 — Article 1

High Courts11 Jun 1960

Jia Lal Vs Om Prakash and Others

Jammu And Kashmir High Court · AIR 1960 J&K 128

Land Acquisition Act, 1894 — Section 11, 12, 12(2), 18, 32

High Courts09 Jun 1960

Mohd. Sultan Zargar Vs Custodian General E.P. and Others

Jammu And Kashmir High Court · (1960) 06 J&K CK 0001

Administration of Evacuee Property Act, 1950 — Section 26(2), 30(5)Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Limitation Act, 1963 — Article 48