CourtKutchehry.com

COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2019

860 judgments · page 36 of 43

High Courts01 Mar 2019Disposed Off

Shri Prakash Chand Vs Devans Modern Breweries

Jammu And Kashmir High Court · (2019) 03 J&K CK 0016

Negotiable Instruments Act, 1881 — Section 118, 138, 138(b), 138(c), 139, 142, 142(2)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 420Code Of Criminal Procedure, 1973 — Section 177, 178, 179, 182(1), 184, 220, 220(1)
Read judgment
High Courts01 Mar 2019Dismissed

Shang Din Vs State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2019) 03 J&K CK 0015

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 154, 161, 482
Read judgment
High Courts01 Mar 2019Dismissed

Satish Angral And Ors Vs State Of Jammu & Kashmir Ors

Jammu And Kashmir High Court · (2019) 03 J&K CK 0014

Code Of Criminal Procedure, 1973 — Section 156, 156(3), 161, 467, 468, 468(1), 468(2)(c ), 469, 470, 471, 472, 473, 482, 488, 538A, 538BHindu Marriage Act, 1955 — Section 13, 15Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 323, 498A, 506
Read judgment
High Courts01 Mar 2019

Munish Bhatia And Anr Vs State Of Jammu & Kashmir Anr

Jammu And Kashmir High Court · (2019) 03 J&K CK 0013

Code Of Criminal Procedure, 1973 — Section 362, 482Jammu And Kashmir Prevention Of Corruption Act, 2006 — Section 5(1)(d), 5(2)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B
Read judgment
High Courts01 Mar 2019Dismissed

Mohammad Muzaffar Vs State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2019) 03 J&K CK 0012

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 121A, 124, 186, 212, 503, 506Code Of Criminal Procedure, 1973 — Section 196, 342, 395, 401, 410, 435Evidence Act, 1872 — Section 45
Read judgment
High Courts01 Mar 2019Dismissed

State Of Jammu & Kashmir Vs Sheelo Devi

Jammu And Kashmir High Court · (2019) 03 J&K CK 0011

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 107, 306, 309, 498ACode Of Criminal Procedure, 1973 — Section 161, 164A, 417Evidence Act, 1872 — Section 114C
Read judgment
High Courts01 Mar 2019Allowed

Raman Gupta Vs Satish Kumar Gupta

Jammu And Kashmir High Court · (2019) 03 J&K CK 0010

Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 247, 256, 265, 417(2), 438(2), 439(1), 439(2), 439(3), 439(4), 439(5)
Read judgment
High Courts01 Mar 2019Dismissed

State Of Jammu & Kashmir Vs Asgar Ali

Jammu And Kashmir High Court · (2019) 03 J&K CK 0009

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 376, 511Code Of Criminal Procedure, 1973 — Section 161, 164
Read judgment
High Courts01 Mar 2019Dismissed

State Vs Naresh Kumar Parwakar

Jammu And Kashmir High Court · (2019) 03 J&K CK 0008

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 24, 25, 26, 120B, 201, 420, 463, 465, 467, 468, 471
Read judgment
High Courts01 Mar 2019Allowed

Zahoor Ahmad Dar Vs State Of Jammu & Kashmir And Anr

Jammu And Kashmir High Court · (2019) 03 J&K CK 0007

Jammu & Kashmir Public Safety Act, 1978 — Section 8Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(3)Constitution Of India, 1950 — Article 22(5), 22(6)
Read judgment
High Courts01 Mar 2019Allowed

Mohammad Latief Dar Vs State Of Jammu & Kashmir And Anr

Jammu And Kashmir High Court · (2019) 03 J&K CK 0006

Jammu & Kashmir Public Safety Act, 1978 — Section 8Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(3)Constitution Of India, 1950 — Article 22(5), 22(6)
Read judgment
High Courts28 Feb 2019Dismissed

Kuldip Raj Vs Pawan Kumar

Jammu And Kashmir High Court · (2019) 02 J&K CK 0089

Jammu And Kashmir Houses And Shops Rent Control Act, 1966 — Section 11(h)Code Of Civil Procedure, 1908 — Order 41 Rule 31
Read judgment