COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,177 judgments · page 605 of 609

High Courts21 Jun 1957

Jagan Nath Babu and Others Vs State of Jammu and Kashmir and Others

Jammu And Kashmir High Court · AIR 1958 J&K 1(1)

Constitution of India, 1950 — Article 14, 15, 16, 32(2A)Constitution of Jammu and Kashmir, 1956 — Section 103, 14, 25, 4(1)

High Courts12 Jun 1957

State Vs Abdullah Shah

Jammu And Kashmir High Court · AIR 1957 J&K 55 : (1957) CriLJ 1401

Criminal Procedure Code, 1898 (CrPC) — Section 350, 435

High Courts30 May 1957

Kashi Nath Aima Vs Bishen Singh and Another

Jammu And Kashmir High Court · AIR 1958 J&K 18

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80, 88

High Courts30 May 1957Dismissed

Ghulam Mohd. and Others Vs Abdul Gani Ganai and Others

Jammu And Kashmir High Court · AIR 1957 J&K 48 : (1957) CriLJ 126

High Courts04 May 1957

Bakshi Hardutt Vs State of Jammu and Kashmir and another

Jammu And Kashmir High Court · AIR 1957 J&K 47

High Courts05 Apr 1957Dismissed

Bakshi Hardutt Vs State of Jammu and Kashmir and another

Jammu And Kashmir High Court · AIR 1957 J&K 47

High Courts04 Apr 1957

Jai Krishen Vs State of Jammu and Kashmir and Another

Jammu And Kashmir High Court · AIR 1957 J&K 38

Constitution of India, 1950 — Article 14, 226Village Panchayat Act, 2008 — Section 7

High Courts19 Mar 1957Dismissed

Jagat Ram Aryan Vs State of Jammu and Kashmir and another

Jammu And Kashmir High Court · AIR 1957 J&K 40

Constitution of India, 1950 — Article 14, 32(2A)Constitution of Jammu and Kashmir, 1956 — Section 49, 51, 91Jammu and Kashmir Representation of the People Act, 1957 — Section 22

High Courts12 Feb 1957

Gian Chand Vs State of Jammu and Kashmir and Others

Jammu And Kashmir High Court · AIR 1957 J&K 32

Constitution (Fourteenth Amendment) Act, 1962 — Section 1, 50(6)Constitution of India, 1950 — Article 14, 15, 171(3)(2), 32(2A), 80Government of India Act, 1935 — Section 42

High Courts08 Feb 1957

Abdulla and Another Vs State

Jammu And Kashmir High Court · AIR 1959 J&K 5 : (1959) CriLJ 42

Ranbir Penal Code, 1989 — Section 100, 304

High Courts06 Dec 1956

Ahmad Sheikh Vs Ghulam Hassan, Divisional Forest Officer and Another

Jammu And Kashmir High Court · AIR 1957 J&K 11

Constitution of India, 1950 — Article 311Jammu and Kashmir Civil Service Rules, 1939 — Rule 32

High Courts04 Dec 1956

Sukhu and Others Vs Seeja and Others

Jammu And Kashmir High Court · AIR 1957 J&K 19

High Courts31 Oct 1956

Mohamad Shariff Hamdani and Others Vs Central Examination Board, Revenue Department and Another

Jammu And Kashmir High Court · AIR 1957 J&K 13

Land Revenue Act — Section 7Land Revenue Rules — Rule 22

High Courts29 Oct 1956Dismissed

Mohd. Aslam Bach Vs V.L. Vishin and others

Jammu And Kashmir High Court · AIR 1957 J&K 8

Constitution of India, 1950 — Article 14, 32(2A)

High Courts29 Oct 1956

Mohd.Aslam Bach Vs V.L.Vishin and others

Jammu And Kashmir High Court · AIR 1957 J&K 8

High Courts11 Oct 1956

Harbans Singh Vs Jaswant Singh

Jammu And Kashmir High Court · AIR 1957 J&K 18

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20Limitation Act, 1963 — Article 164

High Courts11 Oct 1956

Meraj-Ud-Din Vs Director, K.V. Food Control and Others

Jammu And Kashmir High Court · AIR 1957 J&K 25

High Courts08 Oct 1956

C. Rai Vs Union of India (UOI)

Jammu And Kashmir High Court · AIR 1957 J&K 27

Jammu and Kashmir Arbitration Act, 1945 — Section 20, 42, 8, 8(1), 8(2)

High Courts20 Jul 1956

Darshan Singh Vs The State

Jammu And Kashmir High Court · AIR 1957 J&K 9

Motor Vehicles Act, 1988 — Section 123, 2, 56, 68

High Courts12 Mar 1956Dismissed

Khem Raj Vs Hem Raj and Another

Jammu And Kashmir High Court · (1956) 03 J&K CK 0001

Court Fees Act, 1870 — Section 7