High Courts06 Jun 1958Allowed
Beli Rum and Others Vs Election Tribunal and Others
Jammu And Kashmir High Court · AIR 1958 J&K 54
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 93
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 604 of 609
High Courts27 May 1958
Ahmad Sheikh Vs Paris Museum
Jammu And Kashmir High Court · (1958) 05 J&K CK 0003
Civil Procedure Code, 1908 (CPC) — Section 2, 96
High Courts27 May 1958
Thakur Sahdev Singh Vs Election Tribunal and Others
Jammu And Kashmir High Court · (1958) 05 J&K CK 0002
Jammu and Kashmir Representation of the People Act, 1957 — Section 108(1), 109, 119, 121, 125
High Courts21 May 1958
Vijay Sen Anand Vs The Registrar, Jammu and Kashmir University and Others
Jammu And Kashmir High Court · AIR 1958 J&K 45
Constitution of India, 1950 — Article 103, 32(2A)
High Courts29 Apr 1958Dismissed
Achhar Vs Koondi and Others
Jammu And Kashmir High Court · AIR 1958 J&K 53
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9
High Courts29 Apr 1958
Sansar Singh Vs Thootha and Others
Jammu And Kashmir High Court · (1958) 04 J&K CK 0001
Jammu and Kashmir Constitution Act, 1996 — Section 2, 4, 5Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976 — Section 10, 5, 9Transfer of Property Act, 1882 — Section 58, 59
High Courts16 Apr 1958
Sant Singh Vs Mst. Makhan Kaur
Jammu And Kashmir High Court · AIR 1959 J&K 113
Hindu Marriage Act, 1955 — Section 13, 23, 23(1)Penal Code, 1860 (IPC) — Section 494, 495
High Courts14 Apr 1958Allowed
Nagina Mal Vs Custodian General, E.P. and Others
Jammu And Kashmir High Court · AIR 1958 J&K 51
Administration of Evacuee Property Act, 1950 — Section 8, 9
High Courts28 Mar 1958
Mst. Khatooni Vs Lassa and Others
Jammu And Kashmir High Court · AIR 1959 J&K 52
Specific Relief Act, 1963 — Section 42
High Courts24 Mar 1958
Paras Ram and Others Vs Amar Nath and Others
Jammu And Kashmir High Court · AIR 1959 J&K 126
Representation of the People Act, 1951 — Section 106, 107, 123, 125, 89
High Courts24 Jan 1958Allowed
Ganga Nath Vs Dharmarth Department
Jammu And Kashmir High Court · AIR 1958 J&K 41
High Courts12 Dec 1957
State Vs Bodh Raj Munawari
Jammu And Kashmir High Court · AIR 1958 J&K 19 : (1958) CriLJ 636
High Courts05 Dec 1957
Balwant Singh and Another Vs State
Jammu And Kashmir High Court · AIR 1958 J&K 38
Criminal Procedure Code, 1898 (CrPC) — Section 499, 514
High Courts27 Nov 1957
State of Jammu and Kashmir Vs Mohd. Khalil and Another
Jammu And Kashmir High Court · AIR 1959 J&K 24
High Courts04 Oct 1957
Rajwali Vs State
Jammu And Kashmir High Court · AIR 1959 J&K 66 : (1959) CriLJ 839
Evidence Act, 1872 — Section 92Penal Code, 1860 (IPC) — Section 417
High Courts04 Oct 1957
Pt. Moti Ram Vs L. Durga Das and Another
Jammu And Kashmir High Court · (1957) 10 J&K CK 0001
High Courts18 Sept 1957
Lakhmi Dayal Vs Sm. Pushpa Devi
Jammu And Kashmir High Court · AIR 1958 J&K 27
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14, 115
High Courts23 Jul 1957Dismissed
Bishamber Nath Nehru Vs His Highness Govt. Jammu and Kashmir and Another
Jammu And Kashmir High Court · AIR 1958 J&K 6
High Courts16 Jul 1957
Custodian Evacuee's Property Vs Ahad Nago
Jammu And Kashmir High Court · AIR 1957 J&K 50
Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 14, 24, 24(1), 25, 30
High Courts24 Jun 1957
Rahim Paray Vs Mst. Janti
Jammu And Kashmir High Court · AIR 1957 J&K 49
Civil Procedure Code, 1908 (CPC) — Section 115Jammu and Kashmir Stamp Act, 1977 — Section 35, 39, 61