High Courts05 Sept 2018Disposed Off
Santosh Jasrotia @APPELLANT@Hash State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2018) 09 J&K CK 0006
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2018
935 judgments · page 23 of 47
High Courts05 Sept 2018
Gulzar Hussain @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2018) 09 J&K CK 0005
High Courts05 Sept 2018Disposed Off
Ashvick Consultants @APPELLANT@Hash Jktdc And Others
Jammu And Kashmir High Court · (2018) 09 J&K CK 0004
Jammu and Kashmir Arbitration and Conciliation Act, 1997 — Section 34, 34(2)(b)(ii), 37(1)(b)Municipal Corporations Act, 1882 — Section 191
High Courts05 Sept 2018Disposed Off
Rajesh Madanlal Anand @APPELLANT@Hash Rakesh Madanlal Anand And Another
Jammu And Kashmir High Court · (2018) 09 J&K CK 0003
Constitution of Jammu and Kashmir, 1956 — Section 104Code of Civil Procedure, 1908 — Section 115Negotiable Instruments Act, 1881 — Section 138
High Courts04 Sept 2018Dismissed
Naresh Kumar And Ors @APPELLANT@Hash Meenu Sharma
Jammu And Kashmir High Court · (2018) 09 J&K CK 0002
Protection of Women from Domestic Violence Rule, 2006 — Rule 17Code of Criminal Procedure 1973, — Section 488Hindu Marriage Act, 1955 — Section 9
High Courts04 Sept 2018Disposed Off
Swarn Singh And Ors. @APPELLANT@Hash State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2018) 09 J&K CK 0001
High Courts31 Aug 2018Dismissed
State of J&K and others @APPELLANT@Hash Nisha Sharma
Jammu And Kashmir High Court · (2018) 08 J&K CK 0099
High Courts31 Aug 2018Dismissed
Dr. Salma Parveen @APPELLANT@Hash State of J&K and anr
Jammu And Kashmir High Court · (2018) 08 J&K CK 0098
High Courts30 Aug 2018
Mohammad Nadeem Malik @APPELLANT@Hash State of J&K and ors
Jammu And Kashmir High Court · (2018) 08 J&K CK 0097
High Courts30 Aug 2018Allowed
Aafaq Ahmad Bhat @APPELLANT@Hash State of J&K and anr
Jammu And Kashmir High Court · (2018) 08 J&K CK 0096
Constitution of India, 1950 — Article 22(5)
High Courts30 Aug 2018Disposed Off
Raj Kumar @APPELLANT@Hash High Court of J&K and other
Jammu And Kashmir High Court · (2018) 08 J&K CK 0095
High Courts30 Aug 2018Disposed Off
Anita Kumari @APPELLANT@Hash High Court of J&K and others
Jammu And Kashmir High Court · (2018) 08 J&K CK 0094
Constitution of India, 1950 — Article 14Jammu & Kashmir Civil Serices (Classification, Control and Appeal) Rules, 1956 — Rule 30
High Courts30 Aug 2018Disposed Off
Rashma Bano & anr @APPELLANT@Hash State & others
Jammu And Kashmir High Court · (2018) 08 J&K CK 0093
Universal Declaration of Human Rights, 1948 — Article 16Constitution of India, 1950 — Article 21
High Courts30 Aug 2018Disposed Off
Akhlaq Ahmed & anr @APPELLANT@Hash State & others
Jammu And Kashmir High Court · (2018) 08 J&K CK 0092
Universal Declaration of Human Rights, 1948 — Article 16Constitution of India, 1950 — Article 21
High Courts30 Aug 2018Disposed Off
Kulsoom Akhter & anr @APPELLANT@Hash State & others
Jammu And Kashmir High Court · (2018) 08 J&K CK 0091
Universal Declaration of Human Rights, 1948 — Article 16Constitution of India, 1950 — Article 21
High Courts30 Aug 2018Disposed Off
Raheen Akhter & anr. @APPELLANT@Hash. The Director General of Police & others
Jammu And Kashmir High Court · (2018) 08 J&K CK 0090
Universal Declaration of Human Rights, 1948 — Article 16Constitution of India, 1950 — Article 21
High Courts30 Aug 2018Allowed
General Mills India Pvt Ltd. @APPELLANT@Hash Jammu Municipal Corp. and Anr
Jammu And Kashmir High Court · (2018) 08 J&K CK 0089
Code of Criminal Procedure 1973, — Section 561APrevention of Food Adulteration Act, 1954 — Section 7, 13(2), 16
High Courts30 Aug 2018Dismissed
Kuldeep Singh @APPELLANT@Hash State of J&K and ors
Jammu And Kashmir High Court · (2018) 08 J&K CK 0088
Code of Criminal Procedure 1973, — Section 516, 516A, 517, 518, 519, 520, 521, 522, 523, 524, 525, 550, 561ANegotiable Instruments Act, 1881 — Section 118, 138, 139Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 109, 120, 420, 467, 468, 471
High Courts30 Aug 2018Dismissed
Krishan Kumar @APPELLANT@Hash Manmohan Choudhary
Jammu And Kashmir High Court · (2018) 08 J&K CK 0087
Code of Criminal Procedure 1973, — Section 561ANegotiable Instruments Act, 1881 — Section 118, 138, 139Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 420
High Courts30 Aug 2018Dismissed
Sanjeev Kumar Aggarwal @APPELLANT@Hash Sunil Kumar Ram Pal
Jammu And Kashmir High Court · (2018) 08 J&K CK 0086
Code of Criminal Procedure 1973, — Section 561ANegotiable Instruments Act, 1881 — Section 118, 138, 139