High Courts06 Dec 2017Disposed Of
Shiva Katha Private Ltd. Vs State and others
Jammu And Kashmir High Court · (2017) 12 J&K CK 0009
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2017
215 judgments · page 3 of 11
High Courts06 Dec 2017Disposed Of
Omkar Nath Pajnu & others Vs J&K Cricket Association & ors.
Jammu And Kashmir High Court · (2017) 12 J&K CK 0003
High Courts02 Dec 2017Dismissed
Fayaz Ahmad Bhat & anr. Vs State of J&K and Ors.
Jammu And Kashmir High Court · (2017) 12 J&K CK 0038
High Courts02 Dec 2017Dismissed
Suheel Ahmad Bhat & Ors. Vs Union of India & Ors
Jammu And Kashmir High Court · (2017) 12 J&K CK 0010
High Courts02 Dec 2017Disposed Of
Sheikh Abdul Rouf & Ors. Vs Rabia Altaf & Ors.
Jammu And Kashmir High Court · (2017) 12 J&K CK 0008
Indian Penal Code, 1860, Section 413, Section 498-A - Habitually dealing in stolen property
High Courts02 Dec 2017Disposed Of
Parveena Bano and Another Vs State of J&K and Others
Jammu And Kashmir High Court · (2017) 12 J&K CK 0004
High Courts01 Dec 2017Disposed Of
Farooq Ahmad Bhat Vs State of J&K and anr.
Jammu And Kashmir High Court · (2017) 12 J&K CK 0032
Constitution of India, Article 22(5) - Protection against arrest and detention in certain casesJammu and Kashmir Public Safety Act, 1978, Section 8
High Courts16 Nov 2017Disposed Of
Nusrat Jan, & Anr. Vs State, & Ors.
Jammu And Kashmir High Court · (2017) 11 J&K CK 0002
High Courts16 Nov 2017Disposed Of
MOHAMMAD RUSTUM BHAT Vs STATE, & ORS.
Jammu And Kashmir High Court · (2017) 11 J&K CK 0001
Constitution of India, Article 21, Article 22(3)(b) - Amendment of the Schedule - Protection against arrest and detention in certain cases
High Courts28 Sept 2017Dismissed
Rajneesh Garg Vs Romesh Kumar Mengi, M/s Focus Technology (India) Pvt. Ltd.
Jammu And Kashmir High Court · 2017 0 ACD 1113
Code of Criminal Procedure, 1973, Section 561A -Negotiable Instruments Act, 1881, Section 138 -Ranbir Penal Code, 1860, Section 420
High Courts18 Aug 2017Dismissed
Shabnum Vs JANSON THOMAS PRINICIPAL ST. JOSEPH
Jammu And Kashmir High Court · 2017 2 Bankmann 94
Code of Criminal Procedure, 1973, Section 242 - Evidence for prosecutionNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of
High Courts14 Aug 2017Dismissed
SUMIT NAYYAR Vs MATA VAISHNO DEVI SHRINE BOARD AND ORS
Jammu And Kashmir High Court · 2017 0 AIR(J&K) 178
Constitution of India, Article 14, Article 226, Article 12, Article 25 - Appointment of Commission to inquire into and report on the administration of au
High Courts19 Jul 2017Partly Allowed
Yash Pal Gandotra Vs Renu Gupta and Another
Jammu And Kashmir High Court · 2017 0 AIR(J&K) 129
High Courts12 Jul 2017Disposed Of
Gazanfar Hussain Dar & Anr Vs State of J&K & Ors
Jammu And Kashmir High Court · (2017) 07 J&K CK 0015
Code of Criminal Procedure, 1973, Section 164A - Medical examination of the victim of rape
High Courts12 Jul 2017Disposed Of
Abdul Rashid Hajam & Anr Vs State of J&K & Ors
Jammu And Kashmir High Court · (2017) 07 J&K CK 0013
Code of Criminal Procedure, 1973, Section 164A - Medical examination of the victim of rape
High Courts12 Jul 2017Disposed Of
Abdul Majeed Rather Vs State of J&K & others
Jammu And Kashmir High Court · (2017) 07 J&K CK 0012
High Courts12 Jul 2017Disposed Of
Khursheeda Bano Vs State of J&K & others
Jammu And Kashmir High Court · (2017) 07 J&K CK 0010
High Courts12 Jul 2017Disposed Of
Meema & Anr Vs State of J&K & Ors
Jammu And Kashmir High Court · (2017) 07 J&K CK 0008
Code of Criminal Procedure, 1973, Section 164A - Medical examination of the victim of rape
High Courts12 Jul 2017Disposed Of
Ishrat Parveen and others Vs State of J&K & others
Jammu And Kashmir High Court · (2017) 07 J&K CK 0007
High Courts12 Jul 2017Disposed Of
Irfan Husain Vs Prasar Bharti Broadcasting Corporation of India & ors
Jammu And Kashmir High Court · (2017) 07 J&K CK 0006