COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2018

935 judgments · page 19 of 47

High Courts28 Sept 2018Dismissed

Mulkh Raj & Ors @APPELLANT@Hash State Of Jammu & Kashmir And Ors

Jammu And Kashmir High Court · (2018) 09 J&K CK 0087

Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 147, 323, 341, 506Code of Criminal Procedure 1973, — Section 154, 156, 173(2), 561A

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High Courts28 Sept 2018Allowed

Rachpal Singh @APPELLANT@Hash. State Of Jammu & Kashmir And Another

Jammu And Kashmir High Court · (2018) 09 J&K CK 0086

Code of Criminal Procedure 1973, — Section 4(e), 195, 561AJammu and Kashmir State Ranbir Penal Code, 1989 — Section 188Jammu & Kashmir Brick Kiln (Regulations), Act 2010 — Section 13, 14, 16, 21, 22

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High Courts28 Sept 2018Dismissed

State Of Jammu & Kashmir @APPELLANT@Hash Nanak Chand

Jammu And Kashmir High Court · (2018) 09 J&K CK 0085

Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 279, 304A

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High Courts28 Sept 2018Allowed

Mohd. Yakoob @APPELLANT@Hash State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2018) 09 J&K CK 0084

Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 148, 188, 295, 332, 342, 364, 452Code of Criminal Procedure 1973, — Section 161, 342

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High Courts28 Sept 2018Disposed Off

Rano Devi And Ors @APPELLANT@Hash Ram Lal

Jammu And Kashmir High Court · (2018) 09 J&K CK 0083

Constitution of India, 1950 — Article 226, 227Constitution of Jammu and Kashmir, 1956 — Section 104Indian Evidence Act, 1872 — Section 45, 46, 47, 71

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High Courts28 Sept 2018Dismissed

Balkar Singh And Anr @APPELLANT@Hash Pardeep Kumar

Jammu And Kashmir High Court · (2018) 09 J&K CK 0082

Code of Criminal Procedure 1973, — Section 488, 561ANegotiable Instrument Act, 1881 — Section 118(a), 138, 139, 140, 141, 142

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High Courts28 Sept 2018Disposed Off

Vinod Kumar @APPELLANT@Hash State And Anr

Jammu And Kashmir High Court · (2018) 09 J&K CK 0081

Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 109, 313, 376, 498ACode of Criminal Procedure 1973, — Section 156(3), 497C, 497C(1)Jammu & Kashmir Hindu Marriage Act, 1980 — Section 9

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High Courts28 Sept 2018Dismissed

Shakeel Ahmed @APPELLANT@Hash Rubina Shaheen And Anr

Jammu And Kashmir High Court · (2018) 09 J&K CK 0080

Code of Criminal Procedure 1973, — Section 488, 561A

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High Courts28 Sept 2018Dismissed

Imtiaz Ahmed And Ors @APPELLANT@Hash State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2018) 09 J&K CK 0079

Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 34, 304Code of Criminal Procedure 1973, — Section 161, 169, 498

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High Courts28 Sept 2018Dismissed

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

Jammu And Kashmir High Court · (2018) 09 J&K CK 0078

Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 34, 300, 302, 304, 304ACode of Criminal Procedure 1973, — Section 4(c), 269, 497

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High Courts28 Sept 2018Dismissed

Rishi Kumar @APPELLANT@Hash Tehsildar Ramkot, District Kathua, Jammu And Anr

Jammu And Kashmir High Court · (2018) 09 J&K CK 0077

Code of Criminal Procedure 1973, — Section 133, 134, 135,136, 137, 138, 139

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High Courts28 Sept 2018Dismissed

Mohammad Basim Malik @APPELLANT@Hash Abdul Hameed Dar

Jammu And Kashmir High Court · (2018) 09 J&K CK 0076

Negotiable Instrument Act, 1881 — Section 138, 142(2)Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 420Code of Criminal Procedure 1973, — Section 526

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High Courts28 Sept 2018Dismissed

Nitin Kumar Tayal @APPELLANT@Hash Cbi And Ors

Jammu And Kashmir High Court · (2018) 09 J&K CK 0075

Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 120B, 419, 420, 467, 468, 471Jammu & Kashmir Prevention of Corruption Act, 2006 — Section 5(2)Code of Criminal Procedure 1973, — Section 269

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High Courts28 Sept 2018

Swarn Chand @APPELLANT@Hash State Of Jammu & Kashmir And Ors

Jammu And Kashmir High Court · (2018) 09 J&K CK 0074

Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 279, 304ACode of Criminal Procedure 1973, — Section 561A

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High Courts28 Sept 2018Allowed

Amrik Singh And Ors @APPELLANT@Hash State Of Jammu & Kashmir And Ors

Jammu And Kashmir High Court · (2018) 09 J&K CK 0073

Code of Criminal Procedure 1973, — Section 156(3), 161, 173, 561AJammu and Kashmir State Ranbir Penal Code, 1989 — Section 34, 109, 323, 341, 379, 382, 504, 506Indian Penal Code, 1860 — Section 34, 120B, 395, 465, 468, 471

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High Courts28 Sept 2018Dismissed

Kuldeep Singh & Ors @APPELLANT@Hash State Of Jammu & Kashmir And Ors

Jammu And Kashmir High Court · (2018) 09 J&K CK 0072

Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 120B, 420, 465, 467, 468, 471Jammu & Kashmir Prevention of Corruption Act, 2006 — Section 2, 5, 5(2)Grant of Permanent Resident Certificate (Procedure) Act, 1963 — Section 7

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High Courts27 Sept 2018Disposed Off