CourtKutchehry.com

COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2019

860 judgments · page 35 of 43

High Courts11 Mar 2019Dismissed

Balbir Singh And Anr Vs State And Ors

Jammu And Kashmir High Court · (2019) 03 J&K CK 0051

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 323, 341, 382Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
Read judgment
High Courts11 Mar 2019

Shafeeqa Rehman Vs State Of Jammu & Kashmir & Ors

Jammu And Kashmir High Court · (2019) 03 J&K CK 0035

Jammu And Kashmir Civil Servants (Removal Of Doubts And Declaration Of Rights) Ordinance, 1956 — Section 3(1)Jammu And Kashmir Civil Services (Classification, Control & Appeal) Rules, 1956 — Rule 27
Read judgment
High Courts01 Mar 2019Dismissed

Sultan Mahmood Vs State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2019) 03 J&K CK 0025

Code Of Criminal Procedure, 1898 — Section 497A, 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 409Code Of Criminal Procedure, 1973 — Section 161
Read judgment
High Courts01 Mar 2019Allowed

Vikram Singh And Anr Vs State Of Jammu & Kashmir Anr

Jammu And Kashmir High Court · (2019) 03 J&K CK 0024

Indian Penal Code, 1860 — Section 34, 90, 375, 376, 376(2)(b), 420Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 376, 506, 508Code Of Criminal Procedure, 1973 — Section 156(3), 161A, 164A, 482
Read judgment
High Courts01 Mar 2019Dismissed

Shadi Lal And Anr Vs Kanta Devi

Jammu And Kashmir High Court · (2019) 03 J&K CK 0023

Code Of Criminal Procedure, 1898 — Section 561ACode Of Criminal Procedure, 1973 — Section 488
Read judgment
High Courts01 Mar 2019Dismissed

Abdul Gani And Ors Vs State & Anr

Jammu And Kashmir High Court · (2019) 03 J&K CK 0022

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 147, 148, 307, 323, 324, 325, 326, 382, 452
Read judgment
High Courts01 Mar 2019Dismissed

Manjeet Kour And Ors Vs Sarvjyot Kaur

Jammu And Kashmir High Court · (2019) 03 J&K CK 0021

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir Protection Of Women From Domestic. Violence Act, 2010 — Section 3, 12, 18, 19, 20, 21Code Of Criminal Procedure, 1973, — Section 156(3), 488
Read judgment
High Courts01 Mar 2019Dismissed

Rattan Lal Vs Ashwani Kumar And Ors

Jammu And Kashmir High Court · (2019) 03 J&K CK 0019

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 307, 323, 324, 325, 332, 341, 458, 504, 506Code Of Criminal Procedure, 1973 — Section 4(e), 156(3), 173, 190, 190(1), 190(1)(a), 190(1)(b), 190(1)(c), 192, 200, 201, 202, 203, 204, 482
Read judgment
High Courts01 Mar 2019

Mohd. Alyas And Another Vs State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2019) 03 J&K CK 0018

Code Of Criminal Procedure, 1973 — Section 2(g), 6, 16, 161A, 164A, 319Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 376Code Of Criminal Procedure, 1898 — Section 9, 351
Read judgment
High Courts01 Mar 2019

Shabir Ahmed Vs State Of Jammu & Kashmir And Another

Jammu And Kashmir High Court · (2019) 03 J&K CK 0017

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 376, 452Code Of Criminal Procedure, 1973 — Section 156, 156(1), 156(3), 164A, 173, 190, 190(1)(a), 193, 200, 202, 202(1), 203, 204Code Of Criminal Procedure, 1898 — Section 561A
Read judgment