COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2018

935 judgments · page 39 of 47

High Courts18 Apr 2018Allowed

MUNISH CHAJGOTRA Vs STATE OF Jammu & Kashmir AND OTHERS

Jammu And Kashmir High Court · (2018) 04 J&K CK 0026

Code of Criminal Procedure, 1973 — Section 4(e), 155(2), 156(3), 561AJammu and Kashmir State Ranbir Penal Code, 1989 — Section 376, 406, 420, 493, 494, 495, 496, 497

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High Courts17 Apr 2018Dismissed

SHRIRAM GENERAL INSURANCE CO. LTD Vs MOHD. BASHIR ULLAH & ORS

Jammu And Kashmir High Court · (2018) 04 J&K CK 0025

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High Courts16 Apr 2018Allowed

DR. MUQARAB HUSSAIN AND ANR Vs STATE OF JAMMU & KASHMIR

Jammu And Kashmir High Court · (2018) 04 J&K CK 0024

Code of Criminal Procedure, 1973 — Section 161, 173, 174, 561AJammu and Kashmir High Court Rules, 1999 — Rule 138(3)Constitution of India, 1950 — Article 21

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High Courts16 Apr 2018Disposed Of

M/S LABORATE PHARMACEUTICALS INDIA LTD. Vs STATE OF JAMMU & KASHMIR AND ORS

Jammu And Kashmir High Court · (2018) 04 J&K CK 0023

Code of Criminal Procedure, 1973 — Section 561ADrugs and Cosmetics Act, 1940 — Section 18, 18(a)(1), 23(4), 25(2), 25(3), 25(4), 27Jammu and Kashmir High Court Rules, 1999 — Rule 138(3)

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High Courts16 Apr 2018Dismissed

JAMMU & KASHMIR BANK LIMITED Vs CENTRAL GOVT. INDUSTRIAL TRIBUNAL AND OTHERS

Jammu And Kashmir High Court · (2018) 04 J&K CK 0022

Constitution of India, 1950 — Article 43, 43AIndustrial Disputes Act, 1947 — Section 2(ra), 7, 7A, 10, 10(a)(d), 25B, 29Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practice Act, 1971 — Section 30

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High Courts12 Apr 2018Disposed Of

DILBAGH SINGH Vs STATE OF JAMMU & KASHMIR AND OTHERS

Jammu And Kashmir High Court · (2018) 04 J&K CK 0021

Jammu and Kashmir Public Safety Act, 1978 — Section 8(1)(a)

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High Courts12 Apr 2018Dismissed

LOTIKA KHAJURIA & ORS Vs STATE OF JAMMU & KASHMIR AND ORS

Jammu And Kashmir High Court · (2018) 04 J&K CK 0020

Code of Criminal Procedure, 1973 — Section 94, 169, 173, 173(8), 561AJammu and Kashmir State Ranbir Penal Code, 1989 — Section 120B, 307, 420, 465, 467, 468, 471Prevention of Corruption Act, 1988 — Section 5(2), 6

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High Courts12 Apr 2018Allowed

DR. NEERU GUPTA Vs STATE OF JAMMU & KASHMIR AND ANR

Jammu And Kashmir High Court · (2018) 04 J&K CK 0019

Code of Criminal Procedure, 1973 — Section 173(8), 561AJammu and Kashmir Consumer Protection Act, 1987 — Section 10Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 338

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High Courts12 Apr 2018Disposed Of

ASGAR ALI Vs STATE OF JAMMU & KASHMIR AND ANOTHER

Jammu And Kashmir High Court · (2018) 04 J&K CK 0018

Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 193, 228Code of Criminal Procedure, 1973 — Section 480, 482, 561AConstitution of India, 1950 — Article 226

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High Courts12 Apr 2018Disposed Of

DR. SHAFIQA BANO Vs STATE OF JAMMU & KASHMIR AND OTHERS

Jammu And Kashmir High Court · (2018) 04 J&K CK 0017

Constitution of Jammu and Kashmir, 1956 — Section 103

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High Courts12 Apr 2018Disposed Of

SHALLO DEVI AND ORS Vs HANS RAJ AND OTHERS

Jammu And Kashmir High Court · (2018) 04 J&K CK 0016

Civil Procedure Code, 1908 — Section 96, 96(3), Order 3 Rule 1, Order 23 Rule 3

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High Courts10 Apr 2018

ESHAN PANDITA V/S STATE OF JAMMU & KASHMIR AND OTHERS

Jammu And Kashmir High Court · (2018) 04 J&K CK 0015

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High Courts10 Apr 2018Dismissed

UNION OF INDIA AND OTHERS. Vs M/S ROMAN TARMAT LTD. AND ANOTHER

Jammu And Kashmir High Court · (2018) 04 J&K CK 0014

Constitution of Jammu and Kashmir, 1956 — Section 104Jammu & Kashmir Arbitration and Conciliation Act, 1997 — Section 2(1)(e), 11, 34, 34(3), 36, 37, 42

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High Courts09 Apr 2018Dismissed

PURNI DEVI AND ANR Vs BABU RAM AND ORS

Jammu And Kashmir High Court · (2018) 04 J&K CK 0013

Civil Procedure Code, 1908 — Section 38, 48Jammu and Kashmir Limitation Act, 1938 — Article 182Limitation Act, 1908 — Section 15, 28

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High Courts09 Apr 2018Dismissed

SAVRONIK BCCJV CONSTRUCTION PVT. LTD. Vs SAVRONIK SISTEM INDIA PVT. LTD. & ANR

Jammu And Kashmir High Court · (2018) 04 J&K CK 0012

Jammu and Kashmir Arbitration and Conciliation Act, 1997 — Section 5, 8

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High Courts07 Apr 2018Allowed

M/S ARDEE INFRASTRUCTURE PRIVATE LTD AND ANR Vs PRABHA KAPOOR AND ANR

Jammu And Kashmir High Court · (2018) 04 J&K CK 0011

Civil Procedure Code, 1908 — Section 16, 17, 18, 19, 20, 151, Order 7 Rule 11

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High Courts06 Apr 2018Allowed

KULDEEP RAJ Vs STATE OF JAMMU & KASHMIR

Jammu And Kashmir High Court · (2018) 04 J&K CK 0010

Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 354DCode of Criminal Procedure, 1973 — Section 496, 496(2), 497, 497(5), 561A

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High Courts06 Apr 2018Dismissed

IKHLAQ AHMED WANI Vs UNION OF INDIA AND ORS

Jammu And Kashmir High Court · (2018) 04 J&K CK 0009

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High Courts06 Apr 2018Dismissed

JAMMU & KASHMIR POWER DEVELOPMENT DEPARTMENT Vs M/S KEC INTERNATIONAL LIMITED

Jammu And Kashmir High Court · (2018) 04 J&K CK 0008

Constitution of India, 1950 — Article 229Jammu & Kashmir Arbitration and Conciliation Act, 1997 — Section 2(c), 31(6), 33, 34, 34(3)Limitation Act, 1963 — Section 5

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High Courts06 Apr 2018Dismissed

MOHAN LAL Vs BALWANT RAJ

Jammu And Kashmir High Court · (2018) 04 J&K CK 0007

Constitution of Jammu and Kashmir, 1956 — Section 104Civil Procedure Code, 1908 — Section 96

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