COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2018

935 judgments · page 3 of 47

High Courts19 Dec 2018

Shabir Ahmad Khan @APPELLANT@Hash State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2018) 12 J&K CK 0070

Code Of Criminal Procedure, 1898 — Section 497, 497A, 497CIndian Penal Code, 1860 — Section 375Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 304B, 326A, 370, 375, 376, 376A, 376C, 376 D, 376E

Read judgment

High Courts19 Dec 2018

Bashir Ahmad Fargodoo @APPELLANT@Hash State Of Jammu & Kashmir & Ors

Jammu And Kashmir High Court · (2018) 12 J&K CK 0069

Jammu And Kashmir Land Acquisition Act, 1934 — Section 4, 4(1), 9, 9A

Read judgment

High Courts19 Dec 2018Allowed

Anita Sharma And Ors @APPELLANT@Hash State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2018) 12 J&K CK 0062

Code Of Criminal Procedure, 1898 — Section 561ACode Of Criminal Procedure, 1973 — Section 320, 320(9), 482Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 498A

Read judgment

High Courts18 Dec 2018

Sahil Ahsan Tramboo @APPELLANT@Hash State Of Jammu & Kashmir & Ors

Jammu And Kashmir High Court · (2018) 12 J&K CK 0076

Jammu & Kashmir Public Safety Act, 1978, — Section 8, 13

Read judgment

High Courts18 Dec 2018

Mushtaq Ahmad Mir @APPELLANT@Hash State Of Jammu & Kashmir & Ors

Jammu And Kashmir High Court · (2018) 12 J&K CK 0075

Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(3)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 148, 149, 307, 336, 332Jammu & Kashmir Public Safety Act, 1978, — Section 8, 13

Read judgment

High Courts18 Dec 2018Disposed Off

Surinder Kumar Bhat And Another @APPELLANT@Hash Rajni Koul

Jammu And Kashmir High Court · (2018) 12 J&K CK 0074

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 419, 420, 465, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 202, 435, 482, 538B

Read judgment

High Courts18 Dec 2018

Shakeel Ahmad Sofi @APPELLANT@Hash Dilshada Akhter And Others

Jammu And Kashmir High Court · (2018) 12 J&K CK 0073

Code Of Criminal Procedure, 1973 — Section 482, 488Evidence Act, 1872 — Section 63, 65, 68Jammu and Kashmir Muslim Personal Law (Shariat) Application Act, 2007 — Section 2

Read judgment

High Courts18 Dec 2018Dismissed

Mohan Lal @APPELLANT@Hash State Of Jammu & Kashmir & Ors

Jammu And Kashmir High Court · (2018) 12 J&K CK 0072

Constitution Of India, 1950 — Article 14, 16

Read judgment

High Courts18 Dec 2018Disposed Off

Rakesh Kumar Dabgotra @APPELLANT@Hash State Of Jammu & Kashmir & Ors

Jammu And Kashmir High Court · (2018) 12 J&K CK 0071

Read judgment

High Courts18 Dec 2018Dismissed

Mohamad Shaban Ganai @APPELLANT@Hash Abdul Rashid Bhat And Ors

Jammu And Kashmir High Court · (2018) 12 J&K CK 0064

Jammu And Kashmir Land Revenue Act, 1996 — Section 31

Read judgment

High Courts18 Dec 2018

Sub Man Singh @APPELLANT@Hash Union Of India And Others

Jammu And Kashmir High Court · (2018) 12 J&K CK 0063

Constitution Of India, 1950 — Article 226

Read judgment

High Courts17 Dec 2018Dismissed

Shashi Parihar And Ors @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 12 J&K CK 0029

Read judgment

High Courts17 Dec 2018Allowed

Lakhbir Kour And Others @APPELLANT@Hash State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2018) 12 J&K CK 0028

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 498AIndian Penal Code, 1860 — Section 489A, 498A

Read judgment

High Courts17 Dec 2018Allowed

Gurcharan Singh & Ors @APPELLANT@Hash State Of Jammu & Kashmir And Another

Jammu And Kashmir High Court · (2018) 12 J&K CK 0027

Indian Penal Code, 1860 — Section 307, 326Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 307Code Of Criminal Procedure, 1973 — Section 173, 320, 320(9), 482

Read judgment

High Courts14 Dec 2018Dismissed

Naseem Kar Vs Sonamarg Development Authority Through CEO, Srinagar

Jammu And Kashmir High Court · (2018) 12 J&K CK 0099

Jammu & Kashmir Arbitration And Conciliation Act, 1997 — Section 9, 11

Read judgment

High Courts14 Dec 2018

Rameez Mohi-Ud-Din Lone @APPELLANT@Hash State Of Jammu & Kashmir And Ors

Jammu And Kashmir High Court · (2018) 12 J&K CK 0048

Jammu And Kashmir Public Safety Act, 1978 — Section 8Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(3)Arms Act, 1959 — Section 7, 25

Read judgment

High Courts14 Dec 2018Dismissed

Naseem Kar APPELLANT@Hash Sonamarg Development Authority Through CEO, Srinagar

Jammu And Kashmir High Court · (2018) 12 J&K CK 0047

Jammu and Kashmir Arbitration and Conciliation Act, 1997 — Section 9, 11

Read judgment

High Courts14 Dec 2018Dismissed

Sona (Dead) And Others @APPELLANT@Hash Malik And Others

Jammu And Kashmir High Court · (2018) 12 J&K CK 0046

Code Of Civil Procedure, 1908 — Section 10, 11, 115Constitution Of Jammu And Kashmir, 1956 — Section 104, 227Constitution Of India, 1950 — Article 227

Read judgment

High Courts14 Dec 2018Dismissed

Baba Chemicals @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 12 J&K CK 0045

Constitution Of Jammu And Kashmir, 1956 — Section 6Levy Of Tolls Act, 1995 — Section 5Constitution Of India, 1950 — Article 14, 19

Read judgment

High Courts14 Dec 2018Dismissed

Zamir Ahmad Bhat And Others APPELLANT@Hash Union Of India And Others

Jammu And Kashmir High Court · (2018) 12 J&K CK 0044

Madhya Pradesh Municipalities Act, 1961 — Section 94(7)

Read judgment