CourtKutchehry.com

COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2017

215 judgments · page 10 of 11

High Courts07 Feb 2017Allowed

Nirmala Devi Vs Union of India

Jammu And Kashmir High Court · (2017) AAC 977 : (2017) 2 ACC 849 : (2017) 2 TAC 66

Employees Compensation Act, 1923 — Section 3(1), 4Motor Vehicles Act, 1988 — Section 140, 167
Read judgment
High Courts06 Feb 2017Allowed

Pawan Kumar Vs State of J&K

Jammu And Kashmir High Court · (2017) 02 J&K CK 0018

Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsArms Act, 1959, Section 27, Section 7 -Ranbir Penal Code, 1860, Sectio
Read judgment
High Courts03 Feb 2017Disposed Of

Sunshine Hydro Power Ltd. Vs Union of India

Jammu And Kashmir High Court · (2017) AIR(J&K) 77

Recovery of Debts Due To Banks And Financial Institutions Act, 1993 - Section 1(2)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(2)
Read judgment
High Courts03 Feb 2017Disposed Of

Vinod Sharma Vs Mohd. Sharief

Jammu And Kashmir High Court · (2017) AIR(J&K) 79

Jammu and Kashmir Arbitration and Conciliation Act, 1997 - Section 11(6)Jammu and Kashmir Limitation Act, 1995 - Section 181
Read judgment
High Courts03 Feb 2017Allowed

Vinod Sharma Vs Mohd. Sharief.

Jammu And Kashmir High Court · 2017 0 AIR(J&K) 79

Jammu and Kashmir Arbitration and Conciliation Act, 1997, Section 20, Section 43, Section 11(6) -State Limitation Act, 1938, - Article 181
Read judgment
High Courts03 Feb 2017Allowed

Jagdish Raj Vs State

Jammu And Kashmir High Court · (2017) 02 J&K CK 0007

Code of Criminal Procedure, 1973, Section 161, Section 217, Section 342, Section 374, Section 231, Section 216
Read judgment