CourtKutchehry.com

COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2017

215 judgments · page 9 of 11

High Courts02 Mar 2017Disposed Of

Zahid Ahmad Nengroo Vs State of J&K, & Anr.

Jammu And Kashmir High Court · 2017 0 CriLJ 3819

Constitution of India, Article 21, Article 22(5), Article 22(3)(b) - Amendment of the Schedule - Protection against arrest and detention in certain cases - Protection against
Read judgment
High Courts01 Mar 2017Dismissed

Jaswant Singh Vs UOI and ors.

Jammu And Kashmir High Court · 2017 0 LabIC 2996

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 326 - Voluntarily causing ievous hurt by dangerous wea
Read judgment
High Courts28 Feb 2017Allowed

Rash Pal Singh Vs Kamal Kishore

Jammu And Kashmir High Court · (2017) LIC 1880

Constitution of India, 1950 - Article 245, Article 246Constitution of Jammu and Kashmir, 1956 - Section 124University Grants Commission Act, 1956 - Section 26
Read judgment
High Courts27 Feb 2017Allowed

Ashok Kumar Vs Union of India and others

Jammu And Kashmir High Court · 2017 0 LabIC 3238

Constitution of India, Article 311(2) - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a StateIndustrial Disputes Act, 1947,
Read judgment
High Courts20 Feb 2017Disposed Off

Subash Singh Chib Vs State

Jammu And Kashmir High Court · (2017) CriLJ 2463

Jammu and Kashmir Criminal Procedure Code, 1989 - Section 561AJammu and Kashmir Prevention of Corruption Act, 2006 - Section 5(1)(d), Section 6
Read judgment
High Courts20 Feb 2017Allowed

Akshay Kachroo and anr. Vs Dr. Ishita Ganjoo

Jammu And Kashmir High Court · (2017) 02 J&K CK 0008

Code of Criminal Procedure, 1973, Section 178 -Ranbir Penal Code, 1860, Section 34, Section 498A -Jammu and Kashmir Code of Criminal Procedure, 1989, Section 177, Section 182, Section 188, Sect
Read judgment
High Courts17 Feb 2017Dismissed

Mohammad Iqbal Vs State of J&K

Jammu And Kashmir High Court · 2017 0 CriLJ 3101

Code of Criminal Procedure, 1973, Section 342 - Power to order costsArms Act, 1959, Section 4, Section 25, Section 27 -Ranb
Read judgment
High Courts16 Feb 2017Dismissed

Ind Swift Limited Vs Union of India & Anr.

Jammu And Kashmir High Court · 2017 0 AIR(J&K) 95

Constitution of India, Article 246 - Subject-matter of laws made by Parliament and by the Legislatures of StatesSecuritisation and Reconstruction of Financial Assets and Enforcement of Securit
Read judgment