High Courts06 Feb 2019Allowed
Umar Jan Dar Vs State Of Jammu & Kashmir & Ors
Jammu And Kashmir High Court · (2019) 02 J&K CK 0022
Jammu & Kashmir Public Safety Act, 1978 — Section 8Constitution Of India, 1950 — Article 21, 22
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2019
860 judgments · page 42 of 43
High Courts06 Feb 2019Allowed
Farooq Ahmad Shah Vs State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2019) 02 J&K CK 0021
Jammu & Kashmir Public Safety Act, 1978 — Section 8, 13Constitution Of India, 1950 — Article 22(5), 22(6)
High Courts06 Feb 2019Dismissed
Mohammad Shafi Sheikh Vs State Of Jammu & Kashmir Through SHO PS Budgam
Jammu And Kashmir High Court · (2019) 02 J&K CK 0020
Code Of Criminal Procedure, 1973 — Section 164, 164A, 173Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 304B, 326A, 354, 363, 370, 375, 376, 376A, 376C, 376D, 376ECode Of Criminal Procedure, 1898 — Section 497A, 497C, 540, 561A
High Courts06 Feb 2019
Mukhtar Ahmad Batoo & Ors Vs State & Ors
Jammu And Kashmir High Court · (2019) 02 J&K CK 0019
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 366, 376Code Of Criminal Procedure, 1898 — Section 497A
High Courts06 Feb 2019
Mohammad Bashir Vs State Of Jammu & Kashmir & Ors
Jammu And Kashmir High Court · (2019) 02 J&K CK 0018
Jammu And Kashmir Land Revenue Act, 1996 — Section 33Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120BPrevention Of Corruption Act, 2006 — Section 5(1), 5(2)
High Courts06 Feb 2019Dismissed
Mohammad Yousuf Mir Vs Mohammad Abdullah Jan
Jammu And Kashmir High Court · (2019) 02 J&K CK 0017
Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1898 — Section 540, 561ACode Of Criminal Procedure, 1973 — Section 242
High Courts06 Feb 2019Disposed Off
Thoru Ram Vs State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2019) 02 J&K CK 0016
Jammu And Kashmir Land Revenue Act, 1996 — Section 105, 107
High Courts06 Feb 2019
Commissioner Commercial Taxes Vs S. Bikram Singh
Jammu And Kashmir High Court · (2019) 02 J&K CK 0015
Jammu And Kashmir Value Added Tax Act, 2005 — Section 67(2)(4)(5)(a), 67(5), 67(5)(a), 75(1)
High Courts06 Feb 2019
Dewakar Sharma Vs Union Of India And Others
Jammu And Kashmir High Court · (2019) 02 J&K CK 0014
Constitution Of Jammu And Kashmir, 1956 — Section 21
High Courts06 Feb 2019Disposed Off
Mukesh Kumar And Another Vs State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2019) 02 J&K CK 0013
Constitution Of India, 1950 — Article 21
High Courts05 Feb 2019
Feroz Ahmad Naikoo Vs State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2019) 02 J&K CK 0025
Jammu & Kashmir Public Safety Act, 1978 — Section 8
High Courts05 Feb 2019
Basit Ahmad Malik Vs State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2019) 02 J&K CK 0024
Jammu & Kashmir Public Safety Act, 1978 — Section 8Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 307, 427Constitution Of India, 1950 — Article 21, 22(3)(b)
High Courts05 Feb 2019Dismissed
Tanveer Ahmad Parra & Ors. Vs Manoj Ji And Co. Pvt. Ltd. & Ors
Jammu And Kashmir High Court · (2019) 02 J&K CK 0023
Jammu And Kashmir Arbitration And Conciliation Act, 1997 — Section 2(g), 2(1)(h), 3, 4, 7, 8, 9, 11, 34, 37Specific Relief Act, 1963 — Section 56(d)Code Of Civil Procedure, 1908 — Section 96, Order 1 Rule 8A
High Courts04 Feb 2019
Reyaz Ahmad Mir Vs State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2019) 02 J&K CK 0012
Jammu & Kashmir Public Safety Act, 1978, — Section 8(a)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 307Arms Act, 1959 — Section 7, 27
High Courts04 Feb 2019
Aashiq Hussain Narchor Vs State Of Jammu & Kashmir & Ors
Jammu And Kashmir High Court · (2019) 02 J&K CK 0011
Jammu & Kashmir Public Safety Act, 1978, — Section 8, 8(4)Constitution Of India, 1950 — Article 22(5)
High Courts04 Feb 2019Dismissed
Showkat Ahmad Khan Vs State Of Jammu & Kashmir & Ors
Jammu And Kashmir High Court · (2019) 02 J&K CK 0010
Constitution Of Jammu And Kashmir, 1956 — Section 103Jammu And Kashmir — Rule 359Constitution Of India, 1950 — Article 108B(2), 226
High Courts04 Feb 2019Disposed Off
Mtr. Shamshada Akhtar Vs State Of Jammu & Kashmir & Ors
Jammu And Kashmir High Court · (2019) 02 J&K CK 0009
Constitution Of Jammu And Kashmir, 1956 — Section 103
High Courts04 Feb 2019
Parents Coordination Committee Vs State Of Jammu & Kashmir & Ors
Jammu And Kashmir High Court · (2019) 02 J&K CK 0007
High Courts04 Feb 2019Disposed Off
Major Bobade Avinash Narayanrao Vs Union Of India And Ors
Jammu And Kashmir High Court · (2019) 02 J&K CK 0003
Army Act, 1950 — Section 69, 182Prevention Of Corruption Act, 2006 — Section 5(1)(e), 5(2)Armed Forces Tribunal Act, 2007 — Section 15, 15(3), 15(6)
High Courts04 Feb 2019Dismissed
Jammu & Kashmir Road Transport Corpn Vs Tarlochan Singh And Ors
Jammu And Kashmir High Court · (2019) 02 J&K CK 0002
Companies Act, 1956 — Section 617Payment Of Bonus Act, 1965 — Section 2(16), 10, 11, 15, 20(1), 20(2)