CourtKutchehry.com

COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2019

860 judgments · page 24 of 43

High Courts26 Apr 2019Dismissed

Suresh Gautam Vs Kartar Singh

Jammu And Kashmir High Court · (2019) 04 J&K CK 0005

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 302, 323, 342, 344, 348, 366, 376, 504, 506Code Of Criminal Procedure, 1973 — Section 174, 202
Read judgment
High Courts26 Apr 2019Allowed

Rajinder Singh Vs State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2019) 04 J&K CK 0004

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 90, 366, 375, 376, 506Code Of Criminal Procedure, 1973 — Section 164AIndian Penal Code, 1860 — Section 376
Read judgment
High Courts24 Apr 2019Allowed

Future Choice Vs Karan Nagpal

Jammu And Kashmir High Court · (2019) 04 J&K CK 0020

Code Of Criminal Procedure, 1973 — Section 320, 482Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 405, 406, 420, 506
Read judgment
High Courts24 Apr 2019Dismissed

Yash Pal Vs Pinki Sharma And Ors

Jammu And Kashmir High Court · (2019) 04 J&K CK 0019

Constitution of Jammu and Kashmir, 1956 — Section 104Code Of Civil Procedure, 1908 — Order 8 Rule 1, Order 8 Rule 10
Read judgment
High Courts22 Apr 2019

Mohammad Yousuf Bhat Vs State & Ors

Jammu And Kashmir High Court · (2019) 04 J&K CK 0086

Code Of Criminal Procedure, 1973 — Section 161, 164AJammu & Kashmir Public Safety Act, 1978 — Section 8(a)Constitution Of India, 1950 — Article 22(5)
Read judgment
High Courts22 Apr 2019

Zakir Hussain Mir Vs State & Ors

Jammu And Kashmir High Court · (2019) 04 J&K CK 0084

Code Of Criminal Procedure, 1973 — Section 161, 164AArms Act, 1959 — Section 7, 25Narcotic Drugs And Psychotropic Substances, Act, 1985 — Section 8, 21
Read judgment
High Courts22 Apr 2019

Imtiyaz Ahmad Bhat Vs State & Ors

Jammu And Kashmir High Court · (2019) 04 J&K CK 0083

Evidence Act, 1872 — Section 25, 27, 30Code Of Criminal Procedure, 1973 — Section 67, 164ANarcotic Drugs And Psychotropic Substances, Act, 1985 — Section 8, 8C, 15, 21, 27A, 28, 29, 37, 50, 52, 57, 67
Read judgment