CourtKutchehry.com

COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2019

860 judgments · page 27 of 43

High Courts10 Apr 2019

Vipan Kumar Vs State & Ors

Jammu And Kashmir High Court · (2019) 04 J&K CK 0120

Jammu And Kashmir Civil Services (Classification, Control And Appeal) Rules, 1956 — Rule 24
Read judgment
High Courts10 Apr 2019Dismissed

Manzoor Ahmad Burza Vs Gulzar Enterprises

Jammu And Kashmir High Court · (2019) 04 J&K CK 0053

Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 420
Read judgment
High Courts09 Apr 2019Allowed

Basantar Bottles Vs State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2019) 04 J&K CK 0127

Jammu And Kashmir Levy Of Tolls Act 1995 — Section 2(2), 3, 4, 4A, 5, 5A, 8, 13, 15, 17Jammu And Kashmir Levy Of Toll Rules, 1995 — Rule 58, 58(ii), 58(iii)Marine Products Export Development Authority Rules, 1972 — Rule 43
Read judgment
High Courts08 Apr 2019Dismissed

Zahoor Ahmad Bhat Vs Shaista Akhter

Jammu And Kashmir High Court · (2019) 04 J&K CK 0055

Code Of Criminal Procedure, 1898 — Section 561AConstitution Of Jammu And Kashmir, 1956 — Section 103, 104Protection Of Women From Domestic Violence Act, 2005 — Section 29
Read judgment
High Courts05 Apr 2019Disposed Of f

Mehraj ud din Ahanger Vs State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2019) 04 J&K CK 0061

Code Of Criminal Procedure, 1973 — Section 161, 164A, 173, 376, 435(4a)Code Of Criminal Procedure, 1898 — Section 497, 497C, 498, 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 363, 376, 506
Read judgment
High Courts05 Apr 2019

Parvaiz Ahmad Lone Vs State & Ors

Jammu And Kashmir High Court · (2019) 04 J&K CK 0060

Code Of Criminal Procedure, 1973 — Section 164A, 173, 173(8)Code Of Criminal Procedure, 1898 — Section 498, 497CJammu And Kashmir State Ranbir Penal Code, 1989 — Section 376, 506
Read judgment
High Courts05 Apr 2019

Feroz Ahmad Khanday Vs Sheeraza Bano

Jammu And Kashmir High Court · (2019) 04 J&K CK 0059

Code Of Criminal Procedure, 1973 — Section 100, 488Jammu And Kashmir Protection Of Women From Domestic Violence Act, 2010 — Section 12, 18, 18(a), 18(b), 18(f), 28, 29Code Of Criminal Procedure, 1898 — Section 12, 18, 19, 20, 21, 22, 23, 23(2), 31, 539, 561A
Read judgment
High Courts05 Apr 2019Dismissed

Shafi Ahmad Vs Danish Renzu & Anr

Jammu And Kashmir High Court · (2019) 04 J&K CK 0058

Copyright Act, 1957 — Section 2(c), 2(m), 13, 13(3), 14, 22, 44, 45, 51, 55, 57, 62Specific Relief Act 1963 — Section 51Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 39 Rule 3
Read judgment