COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2018

935 judgments · page 22 of 47

High Courts07 Sept 2018

Ravi Kumar @APPELLANT@Hash State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2018) 09 J&K CK 0020

Code of Criminal Procedure 1973, — Section 482, 561AIndian Penal Code, 1860 — Section 161, 165Prevention of Corruption Act, 1947 — Section 5(2)

High Courts07 Sept 2018Dismissed

Amit Upadhyaya @APPELLANT@Hash State Of Jk & Ors

Jammu And Kashmir High Court · (2018) 09 J&K CK 0019

Constitution of Jammu and Kashmir, 1956 — Section 103Constitution of India, 1950 — Article 226

High Courts07 Sept 2018Disposed Off

Sanjeev Kapoor @APPELLANT@Hash State Of Jk & Ors

Jammu And Kashmir High Court · (2018) 09 J&K CK 0018

Compassionate Rules of 1994 — Rule 7

High Courts07 Sept 2018Dismissed

Munish Bhatia & Anr. @APPELLANT@Hash State Of Jk & Anr

Jammu And Kashmir High Court · (2018) 09 J&K CK 0017

Control of Borrowing (Jersey) Order Act, 1958 — Section 7(1), 7(3)Jammu and Kashmir Prevention of Corruption Act, 2006 — Section 5(1)(d), 5(2)Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 120B

High Courts07 Sept 2018Disposed Off

Showkat Hussain @APPELLANT@Hash State Of Jk & Ors

Jammu And Kashmir High Court · (2018) 09 J&K CK 0016

Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 307, 323, 324, 325, 427Code of Criminal Procedure 1973, — Section 173(2)Indian Penal Code, 1860 — Section 300, 307, 324

High Courts07 Sept 2018Dismissed

State Of Jammu & Kashmir @APPELLANT@Hash Sham Singh

Jammu And Kashmir High Court · (2018) 09 J&K CK 0015

Code of Criminal Procedure 1973, — Section 5, 417Excise Act of Samvat, 1958 — Section 30, 30(4), 36, 37, 38, 40, 45, 48, 50, 50A

High Courts07 Sept 2018Disposed Off

Achint Kour @APPELLANT@Hash State Of Jammu & Kashmir And Ors

Jammu And Kashmir High Court · (2018) 09 J&K CK 0014

High Courts07 Sept 2018

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

Jammu And Kashmir High Court · (2018) 09 J&K CK 0013

Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 109, 302Code of Criminal Procedure 1973, — Section 173, 223, 224, 227, 228, 268, 269, 435

High Courts07 Sept 2018Disposed Off

Geeta Devi And Ors. @APPELLANT@Hash Dr. Kavita Sharma

Jammu And Kashmir High Court · (2018) 09 J&K CK 0012

Protection of Women from Domestic Violence Act, 2010 — Section 12, 17, 18,19, 20, 22, 23, 23(1), 23(2), 25(2), 28(2), 31Code of Criminal Procedure 1973, — Section 561AJammu and Kashmir Protection of Women from Domestic Violence Rules, 2011 — Rule 7

High Courts07 Sept 2018Dismissed

Mohit Gupta And Ors. @APPELLANT@Hash State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2018) 09 J&K CK 0011

Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 342, 354, 363, 376, 511Code of Criminal Procedure 1973, — Section 342

High Courts07 Sept 2018Allowed

Ban Labs Ltd. And Another @APPELLANT@Hash Drugs Inspector And Others

Jammu And Kashmir High Court · (2018) 09 J&K CK 0010

Drugs and Cosmetics Act, 1940 — Section 18(a), 18(b), 18(c), 21, 27, 27(b), 27(d), 33G, 33MIndian Penal Code, 1860 — Section 21Code of Criminal Procedure 1973, — Section 561A

High Courts06 Sept 2018Disposed Off

Mohammad Hussain @APPELLANT@Hash State of J&K & anr

Jammu And Kashmir High Court · (2018) 09 J&K CK 0026

Constitution of India, 1950 — Article 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 8(1)(a)

High Courts06 Sept 2018Allowed

Asif Ahmad Shah @APPELLANT@Hash State of J&K and others

Jammu And Kashmir High Court · (2018) 09 J&K CK 0025

Constitution of India, 1950 — Article 22(5)

High Courts06 Sept 2018Allowed

Ghulam Nabi Shah @APPELLANT@Hash State of J&K and anr

Jammu And Kashmir High Court · (2018) 09 J&K CK 0024

Constitution of India, 1950 — Article 22(5)

High Courts06 Sept 2018Disposed Off

Abdul Majeed Bhat @APPELLANT@Hash State of J&K

Jammu And Kashmir High Court · (2018) 09 J&K CK 0023

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 37Code of Criminal Procedure 1973, — Section 497

High Courts06 Sept 2018Disposed Off

Shahid Rashid Khan @APPELLANT@Hash State of J&K and ors

Jammu And Kashmir High Court · (2018) 09 J&K CK 0022

Code of Criminal Procedure 1973, — Section 161Constitution of India, 1950 — Article 22(5)

High Courts06 Sept 2018Dismissed

Abdul Aziz Mir @APPELLANT@Hash Mushtaq Ahmad Khan & ors

Jammu And Kashmir High Court · (2018) 09 J&K CK 0021

Code of Civil Procedure, 1908 — Section 47, 115, Order 21 Rule 29, Order 21 Rule 58Indian Evidence Act, 1872 — Section 44

High Courts06 Sept 2018Disposed Off

Mohd. Abdullah Gujjar @APPELLANT@Hash State Of Jammu & Kashmir & Anr

Jammu And Kashmir High Court · (2018) 09 J&K CK 0009

Jammu and Kashmir Public Safety Act, 1978 — Section 8(2)

High Courts05 Sept 2018Dismissed

Tek Chand @APPELLANT@Hash Union Of India And Others.

Jammu And Kashmir High Court · (2018) 09 J&K CK 0008

Border Security Force Rules, 1969 — Rule 19, 35, 36, 48, 48ACentral Civil Services (Pension) Rule, 1972 — Rule 26, 49

High Courts05 Sept 2018Disposed Off

National Insurance Co. Ltd. @APPELLANT@Hash Shanti Devi And Others.

Jammu And Kashmir High Court · (2018) 09 J&K CK 0007