COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,204 judgments · page 610 of 611

High Courts01 Aug 1950

Ahad Lone Vs Azizi

Jammu And Kashmir High Court · AIR 1952 J&K 11

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High Courts21 Jun 1950Dismissed

Ramzan Vs Mt. Khatji

Jammu And Kashmir High Court · AIR 1951 J&K 12

Evidence Act, 1872 — Section 101, 102, 103Sri Pratap Jammu and Kashmir Laws Consolidation Act, 1977 — Section 4

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High Courts15 Jun 1950Dismissed

Ganda Mal Vs Bhulloo Ram

Jammu And Kashmir High Court · AIR 1951 J&K 5

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2Evidence Act, 1872 — Section 101, 102, 103, 114

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High Courts19 Mar 1944

Deedar Singh Vs Ram Bheja Singh

Jammu And Kashmir High Court · (1944) 03 J&K CK 0001

Jammu and Kashmir Civil Procedure Code, 1977 — Section 115

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High Courts05 Sept 1943

Ch.Vasa Ram Vs Dost Mohammad Khan

Jammu And Kashmir High Court · (1943) 09 J&K CK 0001

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High Courts13 Aug 1943

Ghulam Darzi, Nabir Darzi Vs State

Jammu And Kashmir High Court · (1943) 08 J&K CK 0001

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 145

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High Courts02 Sept 1942

Pandit Gana Lal and others Vs Shamboo Nath Ganjoo

Jammu And Kashmir High Court · (1942) 09 J&K CK 0001

Jammu and Kashmir Land Revenue Act, 1996 — Section 3(4)

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High Courts08 Jan 1941

Punjab Singh and others Vs Teju and Ors.

Jammu And Kashmir High Court · (1981) SriLJ 278

Jammu and Kashmir Civil Procedure Code, 1977 — Section 11

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High Courts01 Mar 1934

Kashmiri and another Vs Mst.Durgi and others

Jammu And Kashmir High Court · (1934) 03 J&K CK 0001

Evidence Act, 1872 — Section 108

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High Courts16 Mar 1933

Mst Noori and Rahim Vs State

Jammu And Kashmir High Court · (1933) 03 J&K CK 0001

Ranbir Penal Code, 1989 — Section 498

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High Courts11 Mar 1933

Nand Lal and Tula Ram Vs Biru, minor under the guardianship of Gaddi

Jammu And Kashmir High Court · (1933) 03 J&K CK 0002

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High Courts13 Sept 1932

Bakhu Mal Vs State

Jammu And Kashmir High Court · (1932) 09 J&K CK 0001

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High Courts29 Jun 1932

Mukam Masid Malikyar Vs State through Collector

Jammu And Kashmir High Court · (1932) 06 J&K CK 0001

Jammu and Kashmir Civil Procedure Code, 1977 — Section 115

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High Courts22 Apr 1932

Muslims of Jammu Vs L.Khem Chand, Sub-Inspector of Gouhar Rehman Khan, Jammu Police

Jammu And Kashmir High Court · (1932) 04 J&K CK 0002

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High Courts02 Apr 1932

State Vs Mardan Ali

Jammu And Kashmir High Court · (1932) 04 J&K CK 0001

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 337(4), 339(3)

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High Courts10 Feb 1932

Kashmiri Mal and others Vs Sukh Dial

Jammu And Kashmir High Court · (1932) 02 J&K CK 0001

Limitation Regulation — Article 180

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High Courts22 Jan 1932

Hasam Din Vs Dellu and others

Jammu And Kashmir High Court · (1932) 01 J&K CK 0001

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High Courts06 Jan 1932

Firm Bhila Shah Narsingh Das Vs Firm Gian Chand Durga Das

Jammu And Kashmir High Court · (1932) 01 J&K CK 0002

Jammu and Kashmir Civil Procedure Code, 1977 — Order 21 Rule 50(2)

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High Courts11 Nov 1931

Firm Shiv Ram Sat Lal Vs Narain Singh, Dial Singh

Jammu And Kashmir High Court · (1931) 11 J&K CK 0001

Jammu and Kashmir Civil Procedure Code, 1977 — Section 20(c), 44

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High Courts01 May 1931

Fattu Vs Firm Kirpa Ram Beli Ram

Jammu And Kashmir High Court · (1931) 05 J&K CK 0001

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