High Courts13 Oct 1959
State Vs Ghani Bandar and Others
Jammu And Kashmir High Court · AIR 1960 J&K 71 : (1960) CriLJ 584
Criminal Procedure Code, 1898 (CrPC) — Section 251, 350(1)(a)
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 602 of 609
High Courts07 Oct 1959
Town Area Committee Vs Nabir Joo Reshi and Others
Jammu And Kashmir High Court · AIR 1960 J&K 88
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1
High Courts21 Sept 1959
Asadullah Patwari Vs State
Jammu And Kashmir High Court · AIR 1960 J&K 44 : (1960) CriLJ 347
Criminal Law (Amendment) Act — Section 6Criminal Procedure Code, 1898 (CrPC) — Section 252(2)Ranbir Penal Code, 1989 — Section 161
High Courts01 Sept 1959
Lassa Mir Vs Custodian General
Jammu And Kashmir High Court · (1959) 09 J&K CK 0002
Constitution of India, 1950 — Article 226, 32(2A)Constitution of Jammu and Kashmir, 1956 — Section 103Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 30, 30(4), 30(5), 6
High Courts31 Aug 1959
Ghulam Ahmad and Another Vs Khizar Joo and Others
Jammu And Kashmir High Court · (1959) 08 J&K CK 0003
Civil Procedure Code, 1908 (CPC) — Section 152, 153Specific Relief Act, 1963 — Section 31
High Courts28 Aug 1959
Jawhar Singh Vs Custodian General and Another
Jammu And Kashmir High Court · (1959) 08 J&K CK 0001
High Courts04 Aug 1959
Ghulam Mohd. Mata and Others Vs State of Jammu and Kashmir and Another
Jammu And Kashmir High Court · (1959) 08 J&K CK 0002
Constitution of India, 1950 — Article 226, 228(1)
High Courts16 Jul 1959
Mst. Jana Bibi and Others Vs Qadir Beg and Others
Jammu And Kashmir High Court · (1959) 07 J&K CK 0001
Evidence Act, 1872 — Section 92
High Courts15 Jun 1959
Har Parshad Wali and Another Vs Naranjan Nath Mattoo and Others
Jammu And Kashmir High Court · (1959) 06 J&K CK 0002
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1
High Courts08 Jun 1959
Bakshi Tirath Ram and Another Vs Registering Authority, J. and K.
Jammu And Kashmir High Court · (1959) 06 J&K CK 0001
Central Motor Vehicles Rules, 1989 — Rule 12, 24, 7Constitution of India, 1950 — Article 14, 19, 19(1), 19(6), 4General Clauses Act, 1897 — Section 23
High Courts20 Apr 1959
Benarsi Das Vs Jagdish Raj Kohli
Jammu And Kashmir High Court · AIR 1960 J&K 5
Jammu and Kashmir Houses and Shops Rent Control Act, 2009 — Section 1(3A)
High Courts14 Apr 1959
Pratap Singh and Another Vs State
Jammu And Kashmir High Court · (1959) 04 J&K CK 0001
Arms Act, 1959 — Section 19Central Excises and Salt Act, 1944 — Section 32Criminal Procedure Code, 1898 (CrPC) — Section 103
High Courts08 Apr 1959
Mirza Mohd. Afzal Beg and Others Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · AIR 1960 J&K 1 : (1960) CriLJ 62
Criminal Procedure Code, 1898 (CrPC) — Section 207ARanbir Penal Code, 1989 — Section 120B, 121A
High Courts08 Apr 1959
Ghulam Ahmad Bandey and Another Vs Inspector General of Police
Jammu And Kashmir High Court · (1959) 04 J&K CK 0003
Constitution of India, 1950 — Article 16, 16(1), 226, 311, 311(2)Constitution of Jammu and Kashmir, 1956 — Section 103, 126, 126(2)
High Courts07 Apr 1959
Daljit Singh Vs Punjab Singh and Another
Jammu And Kashmir High Court · (1959) 04 J&K CK 0002
Court Fees Act, 1870 — Section 35, 5, 7Suits Valuation Act, 1887 — Section 3(1)Suits Valuation Rules, 1887 — Rule 1
High Courts30 Mar 1959
Hukam Singh and Others Vs Mst. Indri and Others
Jammu And Kashmir High Court · (1959) 03 J&K CK 0002
Constitution of India, 1950 — Article 226, 32
High Courts30 Mar 1959
Jagta Vs Hari Chand
Jammu And Kashmir High Court · (1959) 03 J&K CK 0001
Evidence Act, 1872 — Section 92Transfer of Property Act, 1882 — Section 61
High Courts06 Mar 1959
D.S. Sahni Vs Faqir Singh
Jammu And Kashmir High Court · AIR 1960 J&K 6
Contract Act, 1872 — Section 226Sales of Goods Act, 1930 — Section 19(1), 19(3), 2(14), 2(3), 20
High Courts29 Jan 1959
Mirza Mohd. Afzal Beg and Others Vs State
Jammu And Kashmir High Court · AIR 1959 J&K 77 : (1959) CriLJ 978
Criminal Procedure Code, 1898 (CrPC) — Section 200, 208(1), 270