COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2018

935 judgments · page 7 of 47

High Courts30 Nov 2018Dismissed

Mahindra And Mahindra Financial Services @APPELLANT@Hash State Of Jammu & Kashmir And Ors.

Jammu And Kashmir High Court · (2018) 11 J&K CK 0024

Code Of Criminal Procedure, 1973 — Section 156(3)Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 323, 342, 382, 504, 506

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High Courts30 Nov 2018Dismissed

Authorised Officer Forest And Anr @APPELLANT@Hash Surjeet Kour

Jammu And Kashmir High Court · (2018) 11 J&K CK 0023

Code Of Criminal Procedure, 1973 — Section 435, 438Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir Forest Act, 1987 — Section 26, 26B, 26B(4), 26, 26(4), 26(5), 26C, 28

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High Courts30 Nov 2018Disposed Off

Mohd Ashraf Beig And Ors. @APPELLANT@Hash State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2018) 11 J&K CK 0022

Code Of Criminal Procedure, 1973 — Section 161, 164A, 173, 268, 269Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 302, 304, 323, 352, 354, 452

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High Courts30 Nov 2018Disposed Off

Sanjeev Singh @APPELLANT@Hash State Of Jammu & Kashmir And Anr

Jammu And Kashmir High Court · (2018) 11 J&K CK 0021

Jammu And Kashmir Police Rules, 1960 — Rule 597

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High Courts30 Nov 2018Dismissed

Sanjeev Nayyar @APPELLANT@Hash State Of Jammu & Kashmir & Anr

Jammu And Kashmir High Court · (2018) 11 J&K CK 0020

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 120, 201, 420, 467, 468, 471Negotiation Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 91, 94, 173(8), 435(2)

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High Courts30 Nov 2018Allowed

Des Raj @APPELLANT@Hash State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2018) 11 J&K CK 0019

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 302, 307

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High Courts30 Nov 2018Allowed

Mohd Afzal Naik @APPELLANT@Hash State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2018) 11 J&K CK 0018

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 362, 363, 364, 365, 366, 375, 375(6), 376Evidence Act, 1872 — Section 114(b)

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High Courts30 Nov 2018Dismissed

Secretary To Govt. Of Jammu & Kashmir Pwd (R&B) And Others @APPELLANT@Hash M/S S.C. Associates Engineers And Contractors

Jammu And Kashmir High Court · (2018) 11 J&K CK 0017

Jammu And Kashmir Arbitration And Conciliation Act, 1997 — Section 11, 34, 34(2)(b)Municipal Corporations Act, 1882 — Section 191

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High Courts30 Nov 2018Dismissed

Oriental Insurance Co. Ltd @APPELLANT@Hash State Consumer Disputes Redressal Commission & Ors

Jammu And Kashmir High Court · (2018) 11 J&K CK 0016

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High Courts30 Nov 2018Dismissed

Javed Iqbal And Anr @APPELLANT@Hash State Of Jammu & Kashmir And Ors

Jammu And Kashmir High Court · (2018) 11 J&K CK 0015

Jammu And Kashmir Wakafs Act, 2001 — Section 3(3), 4, 5, 6, 7, 25, 26, 45, 54

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High Courts30 Nov 2018Disposed Off

Mohd. Abdullah Bhat @APPELLANT@Hash State Bank Of India And Another

Jammu And Kashmir High Court · (2018) 11 J&K CK 0014

Constitution Of India, 1950 — Article 14, 16

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High Courts30 Nov 2018Disposed Off

Ashwani Kumar And Others @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 11 J&K CK 0013

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High Courts30 Nov 2018Dismissed

Surjeet Phounsa @APPELLANT@Hash Jammu & Kashmir Ssb And Others

Jammu And Kashmir High Court · (2018) 11 J&K CK 0012

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High Courts29 Nov 2018Disposed Off

Nazir Ahmed Bhat @APPELLANT@Hash State Of Jammu & Kashmir And Ors

Jammu And Kashmir High Court · (2018) 11 J&K CK 0112

Constitution Of Jammu And Kashmir, 1956 — Section 126, 126(2)Jammu And Kashmir Civil Sevices (Classification, Control And Appeal) Rules, 1956 — Rule 33Jammu And Kashmir Police Rules, 1960 — Rule 334, 339, 359

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High Courts29 Nov 2018

Kulwant Singh Johal & Ors @APPELLANT@Hash Masooda Jabeen & Ors

Jammu And Kashmir High Court · (2018) 11 J&K CK 0111

Jammu And Kashmir Right Of Prior Purchase Act, 1993 — Section 15Jammu And Kashmir High Court Rules, 1999 — Section 8Constitution Of Jammu And Kashmir, 1956 — Section 101

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High Courts29 Nov 2018Dismissed

A. G. Northern Tour & Travels @APPELLANT@Hash State Of Jammu & Kashmir Through SHO Tourist Police Station, TRC Srinagar

Jammu And Kashmir High Court · (2018) 11 J&K CK 0110

Indian Penal Code, 1860 — Section 415, 418, 420Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 120B6(II), 420, 467, 468, 471Jammu and Kashmir Registration Of Tourist Trade Act, 1978 — Section 2, 32

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High Courts29 Nov 2018Dismissed

Fayaz Ahmad Wani @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 11 J&K CK 0109

Code Of Criminal Procedure, 1898 — Section 561ACode Of Criminal Procedure, 1973 — Section 482Prevention Of Corruption Act, 1988 — Section 5(1)(d), 5(2)

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High Courts29 Nov 2018Dismissed

Mohammad Ramzan Bhat @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 11 J&K CK 0108

Code Of Criminal Procedure, 1898 — Section 561, 561ACode Of Criminal Procedure, 1973 — Section 173, 397, 401, 482Prevention Of Corruption Act, 1988 — Section 5(2)

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High Courts29 Nov 2018Allowed

Bashir Ahmad Malik @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 11 J&K CK 0107

Jammu And Kashmir Public Safety Act, 1978 — Section 8, 13Constitution Of India, 1950 — Article 22(5), 22(6)

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High Courts29 Nov 2018Dismissed

Aurshid Hussain @APPELLANT@Hash State Of Jammu & Kashmir And Ors

Jammu And Kashmir High Court · (2018) 11 J&K CK 0031

Jammu And Kashmir Panchavati Raj Rules, 1996 — Rule 3, 8Jammu And Kashmir Panchayati Raj Act, 1989 — Section 6, 36Code Of Criminal Procedure, 1898 — Section 562

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