High Courts12 Nov 2018Disposed Off
Ghulam Nabi Ahanger And Others @APPELLANT@Hash Union Of India And Others
Jammu And Kashmir High Court · (2018) 11 J&K CK 0069
Constitution Of India, 1950 — Article 14, 39(d)
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2018
935 judgments · page 11 of 47
High Courts12 Nov 2018
Viklang Chhatra Trust @APPELLANT@Hash State Of &K And Another
Jammu And Kashmir High Court · (2018) 11 J&K CK 0068
High Courts12 Nov 2018Allowed
Noor Hussain And Ors. @APPELLANT@Hash State & Others
Jammu And Kashmir High Court · (2018) 11 J&K CK 0067
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 323, 336, 341, 452
High Courts12 Nov 2018Disposed Off
Sat Pal @APPELLANT@Hash Union Of India & Ors
Jammu And Kashmir High Court · (2018) 11 J&K CK 0066
Central Reserve Police Force Act, 1949 — Section 11
High Courts09 Nov 2018Allowed
Ashiq Hussain Bhat @APPELLANT@Hash State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2018) 11 J&K CK 0074
Jammu And Kashmir Public Safety Act, 1978 — Section 8
High Courts09 Nov 2018
Ghulam Mohi-Ud-Din Wani @APPELLANT@Hash State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2018) 11 J&K CK 0071
Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(3)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 13Constitution Of India, 1950 — Article 21, 22(3), 22(5)
High Courts03 Nov 2018
Mohammad Saleem Wani @APPELLANT@Hash State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2018) 11 J&K CK 0078
Jammu And Kashmir Public Safety Act, 1978 — Section 8Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(3)Constitution Of India, 1950 — Article 21, 22(3)(b), 22(5)
High Courts03 Nov 2018Allowed
Asif Nissar Malik @APPELLANT@Hash State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2018) 11 J&K CK 0077
Jammu And Kashmir Public Safety Act, 1978 — Section 8, 13Constitution Of India, 1950 — Article 22(5), 22(6)
High Courts03 Nov 2018Allowed
Mohammad Asim Malik @APPELLANT@Hash State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2018) 11 J&K CK 0076
Jammu And Kashmir Public Safety Act, 1978 — Section 13Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 149, 427, 307, 331, 336
High Courts03 Nov 2018Dismissed
Ghulam Din Malik And Others @APPELLANT@Hash State Of Jammu & Kashmir And A Nother
Jammu And Kashmir High Court · (2018) 11 J&K CK 0075
Code Of Criminal Procedure, 1898 — Section 561AIndian Penal Code, 1860 — Section 323, 354, 379, 436, 447, 506Code Of Criminal Procedure, 1973 — Section 156(3), 482
High Courts03 Nov 2018
Rayees Ahmad Naik @APPELLANT@Hash Kulsum Jan And A Nother
Jammu And Kashmir High Court · (2018) 11 J&K CK 0073
Jammu And Kashmir Public Safety Act, 1978 — Section 8Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(3)Constitution Of India, 1950 — Article 21, 22(3)(b), 22(5)
High Courts03 Nov 2018Dismissed
Yasir Yousuf Shalla And Others @APPELLANT@Hash Kulsum Jan And A Nother
Jammu And Kashmir High Court · (2018) 11 J&K CK 0072
Code Of Criminal Procedure, 1973 — Section 202Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 406, 506Jammu And Kashmir Protection Of Women From Domestic Violence Act, 2010 — Section 12
High Courts03 Nov 2018Disposed Off
Ghulam Hassan @APPELLANT@Hash State Of Jammu & Kashmir
Jammu And Kashmir High Court · (2018) 11 J&K CK 0011
Code Of Criminal Procedure, 1973 — Section 498Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 19, 20, 24, 27A, 37
High Courts03 Nov 2018Dismissed
Mohd.Kubir Malik And Anr @APPELLANT@Hash State Of Jammu & Kashmir
Jammu And Kashmir High Court · (2018) 11 J&K CK 0010
Code Of Criminal Procedure, 1973 — Section 497AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 406, 420, 467, 468, 471Jammu And Kashmir Prevention Of Corruption Act, 2006 — Section 5(2)
High Courts03 Nov 2018Dismissed
Pankaj Khajuria @APPELLANT@Hash State Of Jammu & Kashmir
Jammu And Kashmir High Court · (2018) 11 J&K CK 0009
Code Of Criminal Procedure, 1973 — Section 161, 164A, 497ANarcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 19(2), 24(3), 27A, 27A(4), 37, 37(1)(ii)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 120B, 147, 148, 188, 323, 353, 420, 504, 506
High Courts03 Nov 2018Dismissed
Bansi Lal & Ors @APPELLANT@Hash Vijay Chand Katoch & Anr
Jammu And Kashmir High Court · (2018) 11 J&K CK 0008
Constitution Of Jammu And Kashmir, 1956 — Section 104
High Courts03 Nov 2018Dismissed
Harjit Singh And Ors @APPELLANT@Hash State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2018) 11 J&K CK 0007
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 306, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 161, 164A, 227, 228, 238, 239
High Courts03 Nov 2018Disposed Off
Neelamber Khullar @APPELLANT@Hash Punjab National Bank & Ors
Jammu And Kashmir High Court · (2018) 11 J&K CK 0006
Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 13(4)Security Interest (Enforcement) Rules, 2002 — Rule 5
High Courts03 Nov 2018Disposed Off
Rajesh Kumar Gupta @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2018) 11 J&K CK 0005
Constitution Of India, 1950 — Article 14, 16
High Courts03 Nov 2018Dismissed
Pankaj Mohan And Anr @APPELLANT@Hash State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2018) 11 J&K CK 0004
Constitution Of India, 1950 — Article 14, 16Jammu And Kashmir Civil-Services-Decentralization & Recruitment Rules, 2010 — Rule 14(7)