High Courts20 Mar 2019Disposed Off
Karan Roy And Anr Vs State & Ors
Jammu And Kashmir High Court · (2019) 03 J&K CK 0090
Code Of Criminal Procedure, 1973 — Section 164, 482
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2019
860 judgments · page 32 of 43
High Courts19 Mar 2019Disposed Off
Bashir Ahmad Ahangar Vs State Of Jammu & Kashmir Home Department
Jammu And Kashmir High Court · (2019) 03 J&K CK 0129
High Courts19 Mar 2019Dismissed
Rajeshwar Singh Vs State Of Jammu & Kashmir
Jammu And Kashmir High Court · (2019) 03 J&K CK 0099
Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 30, 120B, 201, 420, 465, 467, 468, 471Indian Penal Code, 1860 — Section 30
High Courts19 Mar 2019Dismissed
New India Assurance Co. Ltd Vs Jagir Singh & Ors
Jammu And Kashmir High Court · (2019) 03 J&K CK 0098
Constitution Of India, 1950 — Article 226, 227
High Courts19 Mar 2019Dismissed
Jaffar Ali Vs State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2019) 03 J&K CK 0097
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 302Code Of Criminal Procedure, 1973 — Section 161
High Courts19 Mar 2019Allowed
Kulbushan Singh Vs State & Ors
Jammu And Kashmir High Court · (2019) 03 J&K CK 0096
High Courts19 Mar 2019Dismissed
Shafayat Ulla Vs State & Ors
Jammu And Kashmir High Court · (2019) 03 J&K CK 0095
High Courts19 Mar 2019Disposed Off
Dinesh Sawhney Vs State & Ors
Jammu And Kashmir High Court · (2019) 03 J&K CK 0094
Jammu And Kashmir Civil Services (Classification, Control And Appeal) Rules, 1956 — Rule 31
High Courts18 Mar 2019Dismissed
Mst. Amina Begum Vs State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2019) 03 J&K CK 0101
Constitution of Jammu and Kashmir, 1956 — Section 103Constitution Of India, 1950 — Article 32, 136, 226
High Courts18 Mar 2019Dismissed
Feroz Ahmad Mir Vs Principal, Government Medical College & Anr
Jammu And Kashmir High Court · (2019) 03 J&K CK 0100
Constitution Of India, 1950 — Article 126, 311
High Courts18 Mar 2019Disposed Off
Parveen Kumar And Another Vs State Of Jammu & Kashmir And Other
Jammu And Kashmir High Court · (2019) 03 J&K CK 0072
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 294, 341, 354, 498ACode Of Criminal Procedure, 1898 — Section 561A
High Courts18 Mar 2019Dismissed
J. P. World School Ors Vs State & Ors
Jammu And Kashmir High Court · (2019) 03 J&K CK 0071
Jammu & Kashmir School Education Act, 2002 — Section 3, 5(b), 11, 12, 12(4), 16, 29Jammu And Kashmir School Education Rules, 2010 — Rule 9
High Courts18 Mar 2019Disposed Off
Balbir Singh Vs State & Ors
Jammu And Kashmir High Court · (2019) 03 J&K CK 0070
High Courts18 Mar 2019Dismissed
Pardeep Kumar Sharma Vs State & Ors
Jammu And Kashmir High Court · (2019) 03 J&K CK 0069
High Courts18 Mar 2019Dismissed
Amina Begum Vs State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2019) 03 J&K CK 0054
Constitution Of Jammu And Kashmir, 1956 — Section 103Constitution Of India, 1950 — Article 32, 226
High Courts15 Mar 2019
Nisar Ahmad Qazi Vs State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2019) 03 J&K CK 0113
Constitution Of India, 1950 — Article 21, 22(3), 22(5)
High Courts15 Mar 2019
Faheem Ahmad Wagay Vs State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2019) 03 J&K CK 0110
Jammu And Kashmir High Court Rules, 1999 — Rule 138(3)Constitution Of India, 1950 — Article 21, 22(3)(b)
High Courts15 Mar 2019Allowed
Mohammad Iqbal Rather Vs State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2019) 03 J&K CK 0108
Jammu And Kashmir Public Safety Act, 1978 — Section 8Unlawful Activities (Prevention) Act, 1967 — Section 13Code Of Criminal Procedure, 1973 — Section 161
High Courts15 Mar 2019Allowed
Mushtaq Ahmad Bhat Vs State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2019) 03 J&K CK 0106
Jammu And Kashmir Public Safety Act, 1978 — Section 8Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(3)Jammu And Kashmir High Court Rules, 1999 — Rule 138(3)
High Courts15 Mar 2019Allowed
Manzoor Ahmad Ganaie Vs State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2019) 03 J&K CK 0104
Jammu And Kashmir Public Safety Act, 1978 — Section 13Jammu And Kashmir High Court Rules, 1999 — Rule 138(3)Constitution Of India, 1950 — Article 21, 22(3), 22(5), 22(6)