CourtKutchehry.com

COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2019

860 judgments · page 3 of 43

High Courts12 Dec 2019Disposed Of

Rameez Raja Vs Union Of India & Ors

Jammu And Kashmir High Court · (2019) 12 J&K CK 0028

Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Order 2 Rule 2National Institutes Of Technology, Science Education And Research Act, 2007 — Section 26(3), 26(4)
Read judgment
High Courts10 Dec 2019Dismissed

United India Insurance Co. Ltd Vs Rafiqa And Others

Jammu And Kashmir High Court · (2019) 12 J&K CK 0024

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 279, 304A, 337, 427Motor Vehicles Act, 1988 — Section 2(31), 147(1)(b), 147(3), 149, 163A, 165, 168Code Of Civil Procedure, 1908 — Section 13
Read judgment
High Courts07 Dec 2019Allowed/Disposed Of

Ghulam Mohi-Ud-Din Khan Vs State Of Jammu And Kashmir & Ors

Jammu And Kashmir High Court · (2019) 12 J&K CK 0013

Constitution Of India, 1950 — Article 311, 311(1), 311(2), 311(2)(b), 311(2)(c)Jammu And Kashmir Government Employees (Conduct) Rules, 1971 — Rule 14, 20Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 149, 307
Read judgment
High Courts07 Dec 2019Dismissed

Irfan Ahmad Bhat And Others Vs SKUAST And Others

Jammu And Kashmir High Court · (2019) 12 J&K CK 0012

Constitution Of India, 1950 — Article 246, 246(1), 246(2), 246(3), 254, 254(1), 254(2)Jammu And Kashmir High Court Rules, 1999 — Rule 36(2)University Grants Commission (Institutions Deemed To Be Universities) Regulations, 2010 — Regulation 1.1.1, 2.0.0, 4.3.0, 4.4.1
Read judgment