COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2019

860 judgments · page 22 of 43

High Courts06 May 2019Dismissed

Ghulam Mohudin Lone @APPELLANT@Hash State Of Jammu & Kashmir & Ors

Jammu And Kashmir High Court · (2019) 05 J&K CK 0014

Jammu & Kashmir Prevention Of Corruption Act, 2006 — Section 5(1)(C)(D), 5(2)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120BJammu And Kashmir Civil Service (Leave) Rules, 1979, — Rule 37(2)(v)

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High Courts06 May 2019

United India Insurance Co. Ltd @APPELLANT@Hash Hussan Jan And Others

Jammu And Kashmir High Court · (2019) 05 J&K CK 0013

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High Courts06 May 2019

Yog Raj Sudan @APPELLANT@Hash Chief Secretary Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2019) 05 J&K CK 0012

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High Courts03 May 2019

Ajaz Ahmad Sofi @APPELLANT@Hash State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2019) 05 J&K CK 0003

Jammu And Kashmir Public Safety Act, 1978 — Section 13, 13(1)Constitution Of India, 1950 — Article 22(5)

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High Courts03 May 2019Dismissed

Mohammad Masood Lone @APPELLANT@Hash @APPELLANT@Hash B. V. R. Subramanyam And Others

Jammu And Kashmir High Court · (2019) 05 J&K CK 0002

Jammu And Kashmir Civil Servants (Removal Of Doubts And Declaration Of Rights) Ordinance, 1956 — Section 3(1)Constitution Of India, 1950 — Article 14, 77, 162

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High Courts03 May 2019

Javeed Chowdhary @APPELLANT@Hash B. V. R. Subramanyam And Others

Jammu And Kashmir High Court · (2019) 05 J&K CK 0001

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High Courts02 May 2019Disposed Off

Habibullah Mir & Ors @APPELLANT@Hash Union Of India & Ors

Jammu And Kashmir High Court · (2019) 05 J&K CK 0008

Jammu And Kashmir Alienation Of Land Act, 1995 — Section 3, 4Constitution Of Jammu And Kashmir, 1956 — Section 6Jammu And Kashmir Tenancy Act, 1980 — Section 60, 61

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High Courts02 May 2019

Mst. Fata Mst. @APPELLANT@Hash Mst Mukhti & Others

Jammu And Kashmir High Court · (2019) 05 J&K CK 0004

General Clauses Act, 1897 — Section 29

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High Courts01 May 2019Disposed Off

Simran Choudhary And Anr @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2019) 05 J&K CK 0011

Constitution Of India, 1950 — Article 21

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High Courts01 May 2019

Jameel Ahmad Nadaf @APPELLANT@Hash State & Ors.

Jammu And Kashmir High Court · (2019) 05 J&K CK 0010

Jammu And Kashmir Public Safety Act, 1978 — Section 3, 8(a), 13Code Of Criminal Procedure, 1973 — Section 161, 164AConstitution Of India, 1950 — Article 22(5)

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High Courts01 May 2019Dismissed

Jehangir Bashir Sathoo @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2019) 05 J&K CK 0009

Negotiable Instruments Act, 1881 — Section 4, 5, 6, 7, 8, 138, 138(c), 142, 142(2)Code Of Criminal Procedure, 1973 — Section 1(2), 4(f), 204, 482Code Of Criminal Procedure, 1898 — Section 561A

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High Courts01 May 2019

Muzaffar Ahmad Malik @APPELLANT@Hash State And Others

Jammu And Kashmir High Court · (2019) 05 J&K CK 0007

Classification, Control And Appeal Rules, 1956 — Rule 27Constitution Of India, 1950 — Article 14, 16

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High Courts01 May 2019

Sajad Ahmad Khawaja @APPELLANT@Hash State And Others

Jammu And Kashmir High Court · (2019) 05 J&K CK 0006

Jammu And Kashmir Casual And Other Workers Regular Engagement Rules, 2017 — Rule 11(b)Constitution Of India, 1950 — Article 14, 16

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High Courts01 May 2019

State Of Jammu & Kashmir @APPELLANT@Hash Imtiyaz Ahmad Lara

Jammu And Kashmir High Court · (2019) 05 J&K CK 0005

Prevention Of Corruption Act, 1988 — Section 5(2)Jammu And Kashmir Civil Service Regulations, 1956 — Article 226(2)

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High Courts30 Apr 2019Allowed

Jia Lal Vs Chairman, Tehsil Legal Service Committee Bani And Ors

Jammu And Kashmir High Court · (2019) 04 J&K CK 0094

Constitution Of Jammu And Kashmir, 1956 — Section 104Jammu And Kashmir Legal Services Authorities Act, 1997 — Section 18, 19Legal Services Authorities Act, 1987 — Section 2(b), 4(1), 18, (18(I), 18(4)(ii), 19(3), 19(4)

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High Courts30 Apr 2019Disposed Off

Nazir Hussain Shah Vs State And Anr

Jammu And Kashmir High Court · (2019) 04 J&K CK 0093

Code Of Criminal Procedure, 1898 — Section 561APrevention of Corruption Act, 1988 — Section 4(a), 5(1)(d)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 420

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High Courts30 Apr 2019