High Courts28 Jan 1959
Habib Shah Vs Mehda Shah
Jammu And Kashmir High Court · (1960) CriLJ 226
Registration Act, 1908 — Section 63, 82, 83
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 603 of 609
High Courts20 Jan 1959
Satar and Others Vs Mahantu and Another
Jammu And Kashmir High Court · AIR 1959 J&K 64
Jammu and Kashmir Transfer of Property Act, 1977 — Section 138(1), 139, 139(1), 58, 59Registration Act, 1908 — Section 61(3)Restitution of Mortgaged Properties Act, 2006 — Section 2, 3, 6, 9
High Courts08 Jan 1959
Sukhnoo Shah Vs Chandu Lal and Others
Jammu And Kashmir High Court · (1959) 01 J&K CK 0004
Gaming Act, 1845 — Section 18Sri Pratap Jammu and Kashmir Laws Consolidation Act, 1977 — Section 11Trade Disputes Act, 1906 — Section 4
High Courts05 Jan 1959
Tribat Singh Vs Mst. Bimla Devi
Jammu And Kashmir High Court · AIR 1959 J&K 72
Hindu Marriage Act, 1955 — Section 13
High Courts26 Dec 1958
Firm Chhaju Mal Daya Ram Vs Om Parkash and Others
Jammu And Kashmir High Court · (1958) 12 J&K CK 0005
Transfer of Property Act, 1882 — Section 106, 110
High Courts22 Dec 1958
Jammu and Kashmir Bank Ltd. Vs Tek Chand
Jammu And Kashmir High Court · (1958) 12 J&K CK 0004
Contract Act, 1872 — Section 148, 172, 176Evidence Act, 1872 — Section 114
High Courts18 Dec 1958
Mst. Ramko Vs Devia and Others
Jammu And Kashmir High Court · (1958) 12 J&K CK 0006
Civil Procedure Code, 1908 (CPC) — Section 148, 151
High Courts10 Dec 1958
Ram Rattan Vs State
Jammu And Kashmir High Court · AIR 1959 J&K 119 : (1959) CriLJ 1316
Ranbir Penal Code, 1989 — Section 307, 324
High Courts03 Dec 1958
The New Asiatic Insurance Co. Ltd. Vs Kulwanti Devi and Another
Jammu And Kashmir High Court · AIR 1959 J&K 90
Motor Vehicles Act, 1939 — Section 95(1), 95(4), 96(1), 96(2)Workmens Compensation Act, 1923 — Section 16, 33
High Courts24 Oct 1958
Attique Ullah Vs Excise and Taxation Commissioner and Others
Jammu And Kashmir High Court · AIR 1959 J&K 70
Constitution of India, 1950 — Article 14, 226, 32(2A)
High Courts15 Oct 1958
G.M. Qadri Vs Secretary to Government Industries and Commerce Department and Another
Jammu And Kashmir High Court · (1958) 10 J&K CK 0002
Constitution of India, 1950 — Article 310, 311, 311(2)Constitution of Jammu and Kashmir, 1956 — Section 126, 126(2)
High Courts13 Oct 1958
S. Sant Singh and Others Vs State of Jammu and Kashmir and Others
Jammu And Kashmir High Court · (1958) 10 J&K CK 0003
Ajmer Government Wards Act, 1888 — Section 6Ajmer Tenancy and Land Records Act, 1950 — Section 11, 112Constitution of India, 1950 — Article 1, 13, 14, 15A, 19
High Courts01 Oct 1958
Parmanand Vs The State of Jammu and Kashmir
Jammu And Kashmir High Court · (1958) 10 J&K CK 0001
Companies Act, 1956 — Section 237Constitution of India, 1950 — Article 170, 226, 227, 233, 234
High Courts30 Sept 1958
Hardev Singh and Another Vs Karam Dad Khan
Jammu And Kashmir High Court · AIR 1959 J&K 19 : (1959) CriLJ 322
Penal Code, 1860 (IPC) — Section 405, 406, 409
High Courts12 Sept 1958
Mst. Khurshi and Another Vs Ahad Parey and Others
Jammu And Kashmir High Court · AIR 1959 J&K 122
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Sept 1958
Makhan Singh and Others Vs Custodian General, Evacuee Property and Others
Jammu And Kashmir High Court · (1958) 09 J&K CK 0001
Constitution of India, 1950 — Article 226Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 39(2)
High Courts03 Sept 1958
Mohd. Malik and Others Vs Rehman Baba and Others
Jammu And Kashmir High Court · (1958) 09 J&K CK 0003
Limitation Act, 1963 — Section 14
High Courts30 Jul 1958
Peer Hassam-Ud-Din Vs The State of Jammu and Kashmir
Jammu And Kashmir High Court · (1958) 07 J&K CK 0001
Constitution of India, 1950 — Article 19, 301, 303, 304, 305Criminal Procedure Code, 1898 (CrPC) — Section 233Essential Supplies (Temporary Powers) Ordinance, 2003 — Section 16(2), 2, 3, 7
High Courts21 Jul 1958
Shambunath Vs Samad Ganai
Jammu And Kashmir High Court · (1958) 07 J&K CK 0002
Registration Act, 1908 — Section 17, 17(1)
High Courts02 Jul 1958
Ghulam Rasul Shah and Another Vs Habib Ullah Shah
Jammu And Kashmir High Court · (1958) 07 J&K CK 0003
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25