High Courts27 Dec 2018Disposed Off
Pawan Kumar @APPELLANT@Hash State And Ors
Jammu And Kashmir High Court · (2018) 12 J&K CK 0086
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2018
935 judgments · page 2 of 47
High Courts26 Dec 2018
Atharv Mahajan @APPELLANT@Hash State And Ors
Jammu And Kashmir High Court · (2018) 12 J&K CK 0090
High Courts26 Dec 2018Disposed Off
Sunny Kumar & Anr @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2018) 12 J&K CK 0089
Constitution Of India, 1950 — Article 21
High Courts26 Dec 2018
Zuber Ahmed Chandel @APPELLANT@Hash State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2018) 12 J&K CK 0088
Constitution Of India, 1950 — Article 226
High Courts24 Dec 2018Disposed Off
Mohd. Arif @APPELLANT@Hash State Of Jammu & Kashmir & Ors
Jammu And Kashmir High Court · (2018) 12 J&K CK 0077
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 323, 341Code Of Criminal Procedure, 1973 — Section 173
High Courts21 Dec 2018
Tariq Ahmad Hajam @APPELLANT@Hash State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2018) 12 J&K CK 0065
Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(3)Unlawful Activities (Prevention) Act, 1967 — Section 13Jammu And Kashmir Public Safety Act, 1978 — Section 8
High Courts21 Dec 2018Disposed Off
J. K. Dogra @APPELLANT@Hash Siddant Dubey
Jammu And Kashmir High Court · (2018) 12 J&K CK 0061
Jammu & Kashmir Consumer Protection Act, — Section 17
High Courts21 Dec 2018Dismissed
Baldev Raj Mahajan @APPELLANT@Hash Food Corporation Of India And Others
Jammu And Kashmir High Court · (2018) 12 J&K CK 0060
Limitation Act, 1963 — Section 5
High Courts21 Dec 2018Disposed Off
Zorawar Singh @APPELLANT@Hash State Of Jammu & Kashmir Through SHO Police Station Lakhanpur
Jammu And Kashmir High Court · (2018) 12 J&K CK 0059
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 19, 21, 22, 24, 27, 37, 37(1)(ii)Code Of Criminal Procedure, 1989 — Section 497, 498Constitution Of India, 1950 — Article 14, 21
High Courts21 Dec 2018Dismissed
Harmohinder Singh And Anr @APPELLANT@Hash State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2018) 12 J&K CK 0058
Code Of Criminal Procedure, 1898 — Section 561ACode Of Criminal Procedure, 1973 — Section 155(2), 156(1), 160, 173, 482Indian Penal Code, 1860 — Section 120B, 420, 465, 467, 468
High Courts21 Dec 2018Allowed
Usha Dua And Anr @APPELLANT@Hash State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2018) 12 J&K CK 0057
Code Of Criminal Procedure, 1898 — Section 561ACode Of Criminal Procedure, 1973 — Section 156, 156(3), 160, 161, 177, 178, 179, 180, 184, 190, 202, 204Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 498A
High Courts21 Dec 2018Dismissed
Nek Ram @APPELLANT@Hash State Of Jammu & Kashmir & Anr
Jammu And Kashmir High Court · (2018) 12 J&K CK 0056
Code Of Criminal Procedure, 1898 — Section 561ACode Of Criminal Procedure, 1973 — Section 154, 156, 158, 161, 164, 170, 173, 173(8), 439Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 152, 153A, 295, 295A, 296, 297, 298, 420, 435, 436, 466, 467, 468, 471, 505
High Courts21 Dec 2018Allowed
Niva Sinha And Ors @APPELLANT@Hash State Of Jammu & Kashmir & Anr
Jammu And Kashmir High Court · (2018) 12 J&K CK 0055
Indian Penal Code, 1860 — Section 307, 326Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 307, 337, 420, 506Code Of Criminal Procedure, 1973 — Section 173, 320, 320(9), 482
High Courts21 Dec 2018Dismissed
Authorised Officer Forest (DFO) Kathua And Anr @APPELLANT@Hash @APPELLANT@Hash Mohd. Sadiq Ganai
Jammu And Kashmir High Court · (2018) 12 J&K CK 0054
Code Of Criminal Procedure, 1898 — Section 561ACode Of Criminal Procedure, 1973 — Section 435, 438Indian Forest Act, 1927 — Section 4, 26, 26B, 26C, 28
High Courts21 Dec 2018Dismissed
Mandhi And Ors @APPELLANT@Hash @APPELLANT@Hash State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2018) 12 J&K CK 0053
Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 323, 382, 447Code Of Criminal Procedure, 1973 — Section 107, 151, 154, 156, 156(3), 173
High Courts21 Dec 2018Dismissed
Manmohan Krishan Gupta @APPELLANT@Hash Pawan Jaral
Jammu And Kashmir High Court · (2018) 12 J&K CK 0052
Negotiable Instruments Act, 1881 — Section 118, 138, 139
High Courts21 Dec 2018Disposed Off
Virender Gupta @APPELLANT@Hash State Of Jammu & Kashmir
Jammu And Kashmir High Court · (2018) 12 J&K CK 0051
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20(b)(ii)(c)Code Of Criminal Procedure, 1973 — Section 392, 397, 426
High Courts20 Dec 2018
Imtiyaz Nazir Dar @APPELLANT@Hash State Of Jammu & Kashmir & Ors
Jammu And Kashmir High Court · (2018) 12 J&K CK 0068
Jammu & Kashmir Public Safety Act, 1978, — Section 8, 13Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 307, 427Arms Act, 1959 — Section 7, 27
High Courts20 Dec 2018
Faisal Amin Mir @APPELLANT@Hash State Of Jammu & Kashmir & Ors
Jammu And Kashmir High Court · (2018) 12 J&K CK 0067
Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(3)Jammu & Kashmir Public Safety Act, 1978, — Section 8, 13Constitution Of India, 1950 — Article 21, 22, 22(3), 22(3)(b), 22(5), 22(6)
High Courts20 Dec 2018
Ghulam Ahmad Bhat @APPELLANT@Hash Union Of India And Ors
Jammu And Kashmir High Court · (2018) 12 J&K CK 0066
Indian Telegraph Act, 1885 — Section 10