COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2018

935 judgments · page 13 of 47

High Courts01 Nov 2018Dismissed

Ramzan Memorial Educational Trust And Others @APPELLANT@Hash Fareeda Akhter

Jammu And Kashmir High Court · (2018) 11 J&K CK 0082

Code Of Civil Procedure, 1908 — Section 92, 92(1), Order 6 Rule 2, Order 7 Rule 11, Order 7 Rule 11(d), Order 2 Rule 1Bombay Public Trusts Act, 1950 — Section 50, 51

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High Courts30 Oct 2018Dismissed

Barket Hussain @APPELLANT@Hash Union Of India And Others

Jammu And Kashmir High Court · (2018) 10 J&K CK 0108

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High Courts30 Oct 2018Disposed Off

Mohd. Ayub @APPELLANT@Hash Sudesh Kumar And Anr

Jammu And Kashmir High Court · (2018) 10 J&K CK 0107

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 457, 497

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High Courts30 Oct 2018Dismissed

Amit Kumar @APPELLANT@Hash Rakesh Singh And Ors

Jammu And Kashmir High Court · (2018) 10 J&K CK 0106

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 380, 454Code Of Criminal Procedure, 1973 — Section 54

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High Courts26 Oct 2018

Gurdev Singh @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 10 J&K CK 0105

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High Courts26 Oct 2018Disposed Off

F2Fun And Fitness Pvt. Ltd @APPELLANT@Hash Golden Globe Fitness Pvt. Ltd. And another

Jammu And Kashmir High Court · (2018) 10 J&K CK 0104

Code Of Civil Procedure, 1908 — Order 10 Rule 1, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 13, Order 7 Rule 14Jammu And Kashmir Code Of Civil Procedure, 1977 — Section 115, 151Jammu And Kashmir Agrarian Reforms Act, 1976 — Section 25

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High Courts26 Oct 2018Disposed Off

Mayur Singh @APPELLANT@Hash State And Ors

Jammu And Kashmir High Court · (2018) 10 J&K CK 0103

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High Courts26 Oct 2018Dismissed

Raj Mohini Sharma @APPELLANT@Hash State Of Jammu & Kashmir And Anr

Jammu And Kashmir High Court · (2018) 10 J&K CK 0102

Code Of Criminal Procedure, 1973 — Section 156, 156(3), 161, 162, 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 323, 382, 427, 451, 452, 506

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High Courts26 Oct 2018

Sanjay Kumar @APPELLANT@Hash State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2018) 10 J&K CK 0101

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 304IICode Of Criminal Procedure, 1973 — Section 497, 497D

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High Courts26 Oct 2018Allowed

Ramesh Chand And Ors @APPELLANT@Hash State Of Jammu & Kashmir And Anr

Jammu And Kashmir High Court · (2018) 10 J&K CK 0100

Code Of Criminal Procedure, 1973 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 420, 427, 441, 441A, 447, 447A, 467, 468Jammu And Kashmir Tenancy Act, 1923 — Section 4(A), 44, 45

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High Courts26 Oct 2018Dismissed

Rahmatullah @APPELLANT@Hash Mohd. Ashraf And Ors

Jammu And Kashmir High Court · (2018) 10 J&K CK 0099

Code Of Criminal Procedure, 1973 — Section 145, 145(4), 435

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High Courts26 Oct 2018Dismissed

Javed Iqbal And Anr @APPELLANT@Hash State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2018) 10 J&K CK 0098

Enemy Agents’ Ordinance, 1943 — Section 3Arms Act, 1959 — Section 7, 25Explosive Substances Act, 1908 — Section 4, 5

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High Courts26 Oct 2018Dismissed

Rashpal And Ors @APPELLANT@Hash State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2018) 10 J&K CK 0097

Code Of Criminal Procedure, 1973 — Section 156(3), 482, 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 161, 164A, 413, 420, 465, 467, 468, 471

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High Courts26 Oct 2018Dismissed

R.K.S. Educational Trust And another @APPELLANT@Hash State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2018) 10 J&K CK 0096

Code Of Criminal Procedure, 1973 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 420, 467, 468, 471Prevention Of Corruption Act, 2006 — Section 5(2)

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High Courts26 Oct 2018Disposed Off

Dr. Shehnaz Bhatti @APPELLANT@Hash State Of Jammu & Kashmir And Anr

Jammu And Kashmir High Court · (2018) 10 J&K CK 0095

Code Of Criminal Procedure, 1973 — Section 154(1), 154(3), 156(3), 197, 482, 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 304APrevention Of Corruption Act, 1988 — Section 5

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High Courts26 Oct 2018Allowed

Harsh Mahajan And Anr @APPELLANT@Hash M/s Apex Builders

Jammu And Kashmir High Court · (2018) 10 J&K CK 0094

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 222, 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 341, 420, 506Constitution Of India, 1950 — Article 226

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High Courts26 Oct 2018

Mohd. Ishtiaq And Anr @APPELLANT@Hash State Of Jammu & Kashmir And Anr

Jammu And Kashmir High Court · (2018) 10 J&K CK 0093

Code Of Criminal Procedure, 1973 — Section 161, 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 409, 410, 411

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High Courts26 Oct 2018Allowed

Narinder Jain And Anr @APPELLANT@Hash Shruti Jain

Jammu And Kashmir High Court · (2018) 10 J&K CK 0092

Code Of Criminal Procedure, 1973 — Section 160, 177 to 188, 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 405, 406, 498AIndian Penal Code, 1860 — Section 323, 498A, 506

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High Courts26 Oct 2018Dismissed

Anoop Slathia And Anr @APPELLANT@Hash State Of Jammu & Kashmir And Ors

Jammu And Kashmir High Court · (2018) 10 J&K CK 0091

Payment Of Wages Act, 1936 — Section 15Code Of Criminal Procedure, 1973 — Section 160, 561A

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High Courts26 Oct 2018Dismissed

Yashpal @APPELLANT@Hash State Of Jammu & Kashmir & Anr

Jammu And Kashmir High Court · (2018) 10 J&K CK 0090

Constitution Of India, 1950 — Article 21, 51Code Of Criminal Procedure, 1973 — Section 156(3), 164A, 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 376

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