High Courts24 May 2019Dismissed
Mohd. Ayaz Sheikh And Ors Vs State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2019) 05 J&K CK 0068
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2019
860 judgments · page 20 of 43
High Courts24 May 2019Dismissed
Gurdeep Singh Vs Senior Superintendent Of Police, Crime Branch, Jammu
Jammu And Kashmir High Court · (2019) 05 J&K CK 0058
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 420, 467, 468Code Of Criminal Procedure, 1898 — Section 512, 561ACode Of Criminal Procedure, 1973 — Section 161, 164A, 438
High Courts24 May 2019Dismissed
Varun Slathia And Others Vs Divya Gupta
Jammu And Kashmir High Court · (2019) 05 J&K CK 0057
Code Of Criminal Procedure, 1898 — Section 488, 561AJammu And Kashmir Protection Of Women From Domestic. Violence Act, 2010 — Section 23Code Of Criminal Procedure, 1973 — Section 125, 488
High Courts24 May 2019Allowed
Maneesh Pharmaceuticals Pvt. Ltd. & Others Vs Pharose Remedies Ltd. And Another
Jammu And Kashmir High Court · (2019) 05 J&K CK 0056
Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 24, 25, 120B, 405, 406, 415, 420Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 405, 406, 415, 418, 420, 420A, 422
High Courts24 May 2019Dismissed
State Of Jammu & Kashmir Vs Zaffar Iqbal
Jammu And Kashmir High Court · (2019) 05 J&K CK 0055
High Courts24 May 2019Dismissed
State Of Jammu & Kashmir Vs Abrar Hussain Shah & Anr
Jammu And Kashmir High Court · (2019) 05 J&K CK 0054
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 420, 467, 468Code Of Criminal Procedure, 1973 — Section 173
High Courts24 May 2019Dismissed
Inhabitants Of Village Jamasian Vs State & Ors
Jammu And Kashmir High Court · (2019) 05 J&K CK 0053
High Courts23 May 2019Dismissed
Bal Krishan Bhat Vs State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2019) 05 J&K CK 0046
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 409, 467Constitution Of India, 1950 — Article 14, 226
High Courts20 May 2019
Aijaz Ahmad Khan & Anr @APPELLANT@Hash State Of Jammu & Kashmir & Ors
Jammu And Kashmir High Court · (2019) 05 J&K CK 0045
Constitution Of Jammu And Kashmir, 1956 — Section 124Jammu And Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 24
High Courts20 May 2019Allowed
Dr. Arvind Kumar Bhagat & Ors @APPELLANT@Hash State Of Jammu & Kashmir Another
Jammu And Kashmir High Court · (2019) 05 J&K CK 0044
Code Of Criminal Procedure, 1973 — Section 156(3), 320, 482Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 201, 420, 467, 468, 471
High Courts17 May 2019Disposed Off
Sham Lal And Another @APPELLANT@Hash The Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2019) 05 J&K CK 0043
Constitution Of India, 1950 — Article 21
High Courts17 May 2019Dismissed
Zabeer Hussain Shah @APPELLANT@Hash State Of Jammu & Kashmir Another
Jammu And Kashmir High Court · (2019) 05 J&K CK 0042
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 304B, 326A, 363, 370, 376, 376A, 376C, 376D, 376ECode Of Criminal Procedure, 1973 — Section 161, 164A, 173, 512Code Of Criminal Procedure, 1898 — Section 497A, 497C
High Courts17 May 2019Dismissed
Munshi Khan And Another @APPELLANT@Hash State Of Jammu & Kashmir Another
Jammu And Kashmir High Court · (2019) 05 J&K CK 0041
Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 307, 323, 354, 354BCode Of Criminal Procedure, 1973 — Section 161, 164A,
High Courts17 May 2019
Dewan Chand Sharma @APPELLANT@Hash Paramjeet Singh RESPONDENT
Jammu And Kashmir High Court · (2019) 05 J&K CK 0040
Code Of Criminal Procedure, 1898 — Section 205A, 349, 561A, 562Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 242, 243, 244
High Courts17 May 2019Dismissed
Manav Kohli @APPELLANT@Hash Ranjana And Others RESPONDENT
Jammu And Kashmir High Court · (2019) 05 J&K CK 0039
Protection Of Women From Domestic Violence Act, 2005 — Section 12Jammu And Kashmir Protection Of Women From Domestic. Violence Act, 2010 — Section 28Code Of Criminal Procedure, 1973 — Section 4(g), 464, 465
High Courts17 May 2019Dismissed
Neeru Sharma @APPELLANT@Hash Raj Kumar Sharma And Anr
Jammu And Kashmir High Court · (2019) 05 J&K CK 0038
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 405, 406Hindu Marriage Act, 1955 — Section 13Code Of Criminal Procedure, 1973 — Section 417
High Courts17 May 2019Allowed
Bajaj Allianz Gen. Insurance Co. Ltd @APPELLANT@Hash Lal Dei And Others
Jammu And Kashmir High Court · (2019) 05 J&K CK 0037
Motor Vehicles Act, 1988 — Section 149(2)(a)(ii)
High Courts17 May 2019Allowed
Priyanka Arya @APPELLANT@Hash University Of Jammu And Another
Jammu And Kashmir High Court · (2019) 05 J&K CK 0036
High Courts15 May 2019Allowed
Mudasir Ahmad Sheikh @APPELLANT@Hash State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2019) 05 J&K CK 0031
Jammu & Kashmir Public Safety Act, 1978 — Section 8, 13Unlawful Activities (Prevention) Act, 1967 — Section 13, 18B, 39Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 121A
High Courts15 May 2019Allowed
Sumair Altaf @APPELLANT@Hash State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2019) 05 J&K CK 0030
Jammu & Kashmir Public Safety Act, 1978 — Section 8Arms Act, 1959 — Section 7, 25Explosive Substances Act, 1908 — Section 5