COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2018

935 judgments · page 27 of 47

High Courts07 Aug 2018Disposed Off

Mohammad Ashraf Reshi @APPELLANT@Hash State Of Jammu & Kashmir & Ors

Jammu And Kashmir High Court · (2018) 08 J&K CK 0023

Jammu and Kashmir Prevention of Corruption Act, Samvat 2006 — Section 5(2)Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 120B, 161Jammu and Kashmir Civil Service Regulations, 1956 — Article 226(2), 226(3)

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High Courts07 Aug 2018Disposed Off

Abdul Rashid Chopan @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 08 J&K CK 0022

Constitution of India, 1950 — Article 311Jammu and Kashmir Civil Service Regulations, 1956 — Section 128Jammu and Kashmir Police Act, 1927 — Section 187

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High Courts06 Aug 2018Disposed Off

Mohammad Ashraf Mir @APPELLANT@Hash State And Ors

Jammu And Kashmir High Court · (2018) 08 J&K CK 0021

Jammu and Kashmir Public Safety Act, 1978 — Section 8Constitution of India, 1950 — Article 21, 22(3)(b)

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High Courts06 Aug 2018

Dr. Naheed Soz @APPELLANT@Hash State Of Jammu & Kashmir & Ors

Jammu And Kashmir High Court · (2018) 08 J&K CK 0020

Constitution of India, 1950 — Article 14, 16, 19(1)(g), 21

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High Courts06 Aug 2018Allowed

Dr. Sandeep Mawa @APPELLANT@Hash State Of Jammu & Kashmir Through Additional Advocate General, Jammu & Kashmir , High Court, Srinagar

Jammu And Kashmir High Court · (2018) 08 J&K CK 0019

Code of Criminal Procedure 1973, — Section 156(3), 161, 173(2), 561AJammu and Kashmir State Ranbir Penal Code, 1989 — Section 186, 353

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High Courts06 Aug 2018Disposed Off

Najam-Ud-Din Lone @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 08 J&K CK 0018

Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 195, 301, 409, 420, 465, 468, 471Code of Criminal Procedure 1973, — Section 195, 197, 561AGeneral Clauses Act, 1977 — Section 26

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High Courts03 Aug 2018Disposed Off

Mohammad Subhan Wani @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 08 J&K CK 0017

Constitution of India, 1950 — Article 21, 22(1), 22(3), 22(3)(b), 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 8(2), 8(4), 13, 19, 19(2)General Clauses Act, Samvat, 1977 — Section 21

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High Courts03 Aug 2018Disposed Off

Wasim Mehraj Farash @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 08 J&K CK 0016

Code of Criminal Procedure 1973, — Section 161

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High Courts03 Aug 2018Dismissed

Azam Afandi And Others @APPELLANT@Hash Ghulam Hyder Rather And Others

Jammu And Kashmir High Court · (2018) 08 J&K CK 0015

Jammu and Kashmir Restitution of Mortgaged Properties’ Act 1976 — Section 4, 7(1), 16Code of Civil Procedure, 1908 — Section 2(2), 9

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High Courts03 Aug 2018Dismissed

Ghulam Mohammad Wani And Another @APPELLANT@Hash Ali Mohammad Ganaie And Others

Jammu And Kashmir High Court · (2018) 08 J&K CK 0014

Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3Constitution of Jammu and Kashmir, 1956 — Section 104

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High Courts03 Aug 2018Dismissed

Rifat Basheer @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 08 J&K CK 0013

Jammu and Kashmir Reservation Act, 2004 — Section 10, 23Jammu and Kashmir Persons with Disabilities Act, 1998 — Section 22Jammu and Kashmir Reservation Rules, 2005 — Rule 15, 17

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High Courts03 Aug 2018Dismissed

Latief Ahmad Rather @APPELLANT@Hash State Of Jammu & Kashmir And Another

Jammu And Kashmir High Court · (2018) 08 J&K CK 0012

Constitution of India, 1950 — Article 21, 22, 22(5), 226Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 120B, 302, 307Jammu and Kashmir Public Safety Act, 1978 — Section 8, 13

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High Courts03 Aug 2018Dismissed

Basharat Ahmad Mir @APPELLANT@Hash State Of Jammu & Kashmir And Another

Jammu And Kashmir High Court · (2018) 08 J&K CK 0011

Constitution of India, 1950 — Article 21, 22, 22(5), 226Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 120B, 302, 307Jammu and Kashmir Public Safety Act, 1978 — Section 8, 13

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High Courts03 Aug 2018Disposed Off

Haroon Ahmad Sheikh @APPELLANT@Hash State Of Jammu & Kashmir And Another

Jammu And Kashmir High Court · (2018) 08 J&K CK 0010

Jammu and Kashmir Public Safety Act, 1978 — Section 8, 8(2), 8(4), 13, 19, 19(2)General Clauses Act, Samvat, 1977 — Section 21Constitution of India, 1950 — Article 21, 22(1), 22(3), 22(3)(b), 22(5)

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High Courts03 Aug 2018Dismissed

Latief Ahmad Dar @APPELLANT@Hash Latief Ahmad Dar

Jammu And Kashmir High Court · (2018) 08 J&K CK 0009

Constitution of India, 1950 — Article 21, 22, 22(5), 226Unlawful Activities (Prevention) Act, 1967 — Section 13Jammu and Kashmir Public Safety Act, 1978 — Section 13

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High Courts03 Aug 2018Dismissed