High Courts15 May 2019Disposed Off
Misra And Ors @APPELLANT@Hash State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2019) 05 J&K CK 0029
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2019
860 judgments · page 21 of 43
High Courts14 May 2019Dismissed
State Of Jammu & Kashmir And Others Vs Suresh Mitla And Another
Jammu And Kashmir High Court · (2019) 05 J&K CK 0069
High Courts14 May 2019
Raja And Others @APPELLANT@Hash State Of Jammu & Kashmir & Ors
Jammu And Kashmir High Court · (2019) 05 J&K CK 0032
High Courts13 May 2019
Irshad Ahmad Reshi @APPELLANT@Hash State Of J&K Through SHO P/S Sumbal Sonawari, Bandipora
Jammu And Kashmir High Court · (2019) 05 J&K CK 0035
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 37, 50, 52, 57Code Of Criminal Procedure, 1973 — Section 164ACode Of Criminal Procedure, 1898 — Section 497
High Courts13 May 2019Dismissed
Gulzar Ahmad Tantray @APPELLANT@Hash State Of Jammu & Kashmir & Ors
Jammu And Kashmir High Court · (2019) 05 J&K CK 0034
High Courts13 May 2019
Javed Ahmad Tak @APPELLANT@Hash Central University Of Jammu And Others
Jammu And Kashmir High Court · (2019) 05 J&K CK 0033
High Courts13 May 2019
Mohd Tariq @APPELLANT@Hash Central University Of Jammu And Others
Jammu And Kashmir High Court · (2019) 05 J&K CK 0028
High Courts10 May 2019Disposed Off
Land Holders Of Village Safanagri @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2019) 05 J&K CK 0016
Constitution Of Jammu And Kashmir, 1956 — Section 122Code Of Civil Procedure, 1908 — Order 1 Rule 8AConstitution Of India, 1950 — Article 226
High Courts10 May 2019Dismissed
Rahim Shah And Ors @APPELLANT@Hash Jammu & Kashmir Special Tribunal And Ors
Jammu And Kashmir High Court · (2019) 05 J&K CK 0015
Jammu And Kashmir Agrarian Reforms Act, 1976, — Section 4, 8, 21(2)
High Courts09 May 2019Disposed Off
Mohammad Azhar Ud Din Parray @APPELLANT@Hash State And Ors
Jammu And Kashmir High Court · (2019) 05 J&K CK 0018
Public Safety Act, 1978 — Section 19Constitution Of India, 1950 — Article 22(5)
High Courts09 May 2019
Younis Nabi Naik @APPELLANT@Hash State And Ors
Jammu And Kashmir High Court · (2019) 05 J&K CK 0017
Public Safety Act, 1953 — Section 15Constitution Of India, 1950 — Article 22(3)
High Courts08 May 2019
Shahid Ahmad Tantray @APPELLANT@Hash State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2019) 05 J&K CK 0024
Jammu And Kashmir Public Safety Act, 1978 — Section 8Constitution Of India, 1950 — Article 21
High Courts08 May 2019
Aashiq Feroz Ahangar @APPELLANT@Hash Shayista Akhtar
Jammu And Kashmir High Court · (2019) 05 J&K CK 0023
Code Of Criminal Procedure, 1973 — Section 488, 489Code Of Criminal Procedure, 1898 — Section 561A
High Courts08 May 2019Disposed Off
Abdul Rehman Mir And Anr @APPELLANT@Hash State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2019) 05 J&K CK 0022
National Investigation Agency Act, 2008 — Section 6, 10, 11, 11(1), 13, 21, 21(2)(3) 21(4), 21(2), 22, 22(3)Code Of Criminal Procedure, 1973 — Section 154, 161, 167, 167(2), 167(2)(a)(i), 167(2)(a)(ii), 173, 439Code Of Criminal Procedure, 1898 — Section 344, 497
High Courts08 May 2019
Dr. Shiekh Maqbool Ahmad @APPELLANT@Hash Pawan Kotwal And Ors RESPONDENT
Jammu And Kashmir High Court · (2019) 05 J&K CK 0021
High Courts08 May 2019Allowed
Yash Paul And Anr @APPELLANT@Hash State And Ors
Jammu And Kashmir High Court · (2019) 05 J&K CK 0020
Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 380, 454Code Of Criminal Procedure, 1973 — Section 320, 482
High Courts08 May 2019Disposed Off
Minakshi Rani @APPELLANT@Hash State And Ors
Jammu And Kashmir High Court · (2019) 05 J&K CK 0019
High Courts07 May 2019Dismissed
Rayees Qadir Padder @APPELLANT@Hash State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2019) 05 J&K CK 0027
Constitution Of Jammu And Kashmir, 1956 — Section 103Constitution Of India, 1950 — Article 226
High Courts07 May 2019
Wakar Ahmad Malik @APPELLANT@Hash State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2019) 05 J&K CK 0026
Constitution Of India, 1950 — Article 22(5)
High Courts07 May 2019
Hayat Ahmad Bhat @APPELLANT@Hash State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2019) 05 J&K CK 0025
Jammu And Kashmir Public Safety Act, 1978 — Section 13Code Of Criminal Procedure, 1973 — Section 161Constitution Of India, 1950 — Article 21, 22(3), 22(5), 22(6)