High Courts14 Dec 2018Disposed Off
Sheikh Iftikhar Ahmad APPELLANT@Hash National Institute Of Technology & Anr
Jammu And Kashmir High Court · (2018) 12 J&K CK 0043
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2018
935 judgments · page 4 of 47
High Courts14 Dec 2018Dismissed
Suraj Parkash Khajuria @APPELLANT@Hash Omkar Nath Bhalla And Anr
Jammu And Kashmir High Court · (2018) 12 J&K CK 0039
Code Of Civil Procedure, 1908 — Order 1 Rule 10
High Courts14 Dec 2018Disposed Off
Ram Murti Avinash @APPELLANT@Hash State Of Jammu & Kashmir Anr
Jammu And Kashmir High Court · (2018) 12 J&K CK 0038
Code Of Criminal Procedure, 1898 — Section 561ACode Of Criminal Procedure, 1973 — Section 4(1), 156, 156(2), 156(3), 154, 190
High Courts14 Dec 2018Disposed Off
Mohd. Sharief @APPELLANT@Hash State Of Jammu & Kashmir
Jammu And Kashmir High Court · (2018) 12 J&K CK 0037
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 19, 21, 22, 24, 27A, 37Code Of Criminal Procedure, 1898 — Section 497, 498
High Courts14 Dec 2018Allowed
Vikram Sodhi @APPELLANT@Hash State Of Jammu & Kashmir And Another
Jammu And Kashmir High Court · (2018) 12 J&K CK 0036
Indian Penal Code, 1860 — Section 307, 326Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 307, 452Arms Act, 1959 — Section 4, 25
High Courts14 Dec 2018Allowed
Sunil Kumar @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2018) 12 J&K CK 0035
Indian Penal Code, 1860 — Section 324, 328, 354, 376Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 37, 375(4), 376, 503, 506Code Of Criminal Procedure, 1973 — Section 156(3), 164, 482
High Courts14 Dec 2018Dismissed
Arshad Iqbal @APPELLANT@Hash Nusrat Naz
Jammu And Kashmir High Court · (2018) 12 J&K CK 0034
Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir Protection Of Women From Domestic Violence Act, 2010 — Section 12, 12(a), 23Code Of Criminal Procedure, 1973 — Section 488
High Courts14 Dec 2018Dismissed
Gopal Singh @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2018) 12 J&K CK 0033
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 149, 302, 307, 323, 452, 506Code Of Criminal Procedure, 1973 — Section 156(3)Code Of Criminal Procedure, 1898 — Section 561A
High Courts14 Dec 2018Dismissed
Angat Kumar @APPELLANT@Hash State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2018) 12 J&K CK 0032
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 304B, 326A, 370, 376, 376A, 376C, 376D, 376ECode Of Criminal Procedure, 1898 — Section 497CCode Of Criminal Procedure, 1973 — Section 173
High Courts14 Dec 2018Disposed Off
Dr. Tandeep Kaur Dutta And Another @APPELLANT@Hash S. Satminder Singh
Jammu And Kashmir High Court · (2018) 12 J&K CK 0031
Code Of Criminal Procedure, 1973 — Section 488Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 498AHindu Marriage Act, 1955 — Section 9
High Courts13 Dec 2018Dismissed
Mohammad Iqbal Naikoo @APPELLANT@Hash Aamir Majeed Mir
Jammu And Kashmir High Court · (2018) 12 J&K CK 0050
Code Of Criminal Procedure, 1898 — Section 561ANegotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 482
High Courts13 Dec 2018Dismissed
Choudhary Mohammad Ramzan @APPELLANT@Hash State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2018) 12 J&K CK 0049
Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 4, 5
High Courts13 Dec 2018Dismissed
State Of Jammu & Kashmir @APPELLANT@Hash Inder Raj And Others
Jammu And Kashmir High Court · (2018) 12 J&K CK 0042
Code Of Criminal Procedure, 1973 — Section 164, 164A, 173, 174, 175, 477Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 302, 306
High Courts13 Dec 2018Disposed Off
Zatoon Bibi & Anr @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2018) 12 J&K CK 0041
Constitution Of India, 1950 — Article 21
High Courts13 Dec 2018Disposed Off
Mumtaz Bano & Anr @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2018) 12 J&K CK 0040
Constitution Of India, 1950 — Article 21
High Courts12 Dec 2018
Ashiq Hussain Ganai @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2018) 12 J&K CK 0014
Jammu And Kashmir Public Safety Act, 1978 — Section 8(a)Arms Act, 1959 — Section 7, 25
High Courts12 Dec 2018Allowed
Firdous Ahmad Parray @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2018) 12 J&K CK 0013
Constitution Of India, 1950 — Article 21, 22(3)(b)
High Courts12 Dec 2018
Abdul Hamid Parray @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2018) 12 J&K CK 0012
Jammu And Kashmir Public Safety Act, 1978 — Section 8Indian Penal Code, 1860 — Section 307, 148, 149, 332, 353Constitution Of India, 1950 — Article 21, 22(3)
High Courts12 Dec 2018Dismissed
Ikhlaq Ahmad Wani @APPELLANT@Hash Ghulam Nabi Pandith
Jammu And Kashmir High Court · (2018) 12 J&K CK 0011
Code of Civil Procedure, 1908 — Section 20, 96, 100, Order 37 Rule 3Negotiable Instruments Act, 1881 — Section 138
High Courts12 Dec 2018Dismissed
Surinder Kumar Others @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2018) 12 J&K CK 0002