High Courts01 Feb 2019Dismissed
State Of Jammu & Kashmir Vs Vaibhav Kumar Mishra
Jammu And Kashmir High Court · (2019) 02 J&K CK 0006
Code Of Criminal Procedure, 1973 — Section 174, 342Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 302
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2019
860 judgments · page 43 of 43
High Courts01 Feb 2019Dismissed
State Of Jammu & Kashmir Vs Tarseem Kumar And Ors
Jammu And Kashmir High Court · (2019) 02 J&K CK 0005
Code Of Criminal Procedure, 1973 — Section 54, 161, 173, 342, 417Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 120B, 147, 148, 302Arms Act, 1959 — Section 4, 25
High Courts01 Feb 2019Disposed Off
Union Of India And Others Vs Vipin Khanna
Jammu And Kashmir High Court · (2019) 02 J&K CK 0004
Constitution Of Jammu And Kashmir, 1956 — Section 104Jammu And Kashmir Arbitration And Conciliation Act, 2002 — Section 20, 68Jammu And Kashmir Arbitration And Reconciliation Act, 1997 — Section 5, 8, 11, 20(4), 68(2)(a)
High Courts31 Jan 2019Disposed Off
Gulzar Ahmad Nadaf & Ors @APPELLANT@Hash State Through Police Station Bandipora
Jammu And Kashmir High Court · (2019) 01 J&K CK 0011
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 420, 468Code Of Criminal Procedure, 1973 — Section 164AJammu And Kashmir Transplantation Of Human Organs Act, 1997 — Section 13, 18, 19, 22
High Courts31 Jan 2019
Janat Begum & Anr @APPELLANT@Hash Asgar Hassan Samoon & Anr
Jammu And Kashmir High Court · (2019) 01 J&K CK 0010
High Courts31 Jan 2019Allowed
Sikander Hussain And Ors @APPELLANT@Hash State Th. Forest Deptt. And Ors
Jammu And Kashmir High Court · (2019) 01 J&K CK 0004
Constitution Of Jammu and Kashmir, 1956 — Section 124Jammu and Kashmir Forest Protection Rules, 2012 — Rule 38Jammu And Kashmir Civil Service (Classification, Control and Appeal) Rules, 1956 — Rule 24
High Courts31 Jan 2019Dismissed
State Of Jammu & Kashmir @APPELLANT@Hash Ravi Kumar And Another
Jammu And Kashmir High Court · (2019) 01 J&K CK 0003
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 201, 302, 366, 376Code Of Criminal Procedure, 1973 — Section 173, 342, 512
High Courts31 Jan 2019Dismissed
State Of Jammu & Kashmir @APPELLANT@Hash Subash Singh And Another
Jammu And Kashmir High Court · (2019) 01 J&K CK 0002
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 302, 498ADowry Prohibition Act, 1961 — Section 3,5Code Of Criminal Procedure, 1973 — Section 161, 173(8), 174
High Courts31 Jan 2019Dismissed
Mohan Lal @APPELLANT@Hash Dewan Devi And Ors
Jammu And Kashmir High Court · (2019) 01 J&K CK 0001
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 380, 457
High Courts30 Jan 2019Allowed
Basharat Ahmad Mir @APPELLANT@Hash State Of Jammu & Kashmir Another
Jammu And Kashmir High Court · (2019) 01 J&K CK 0013
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 307Armed Forces (Special Powers) Act, 1958 — Section 07, 27General Clauses Act, 1897 — Section 3, 11, 11(1), 11(2), 21
High Courts30 Jan 2019
Court Of Its Own Motion @APPELLANT@Hash State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2019) 01 J&K CK 0012
Constitution Of India, 1950 — Article 226, 227, 323A
High Courts30 Jan 2019
Mahindra Finance Services Ltd & Ors @APPELLANT@Hash Manvinder Singh
Jammu And Kashmir High Court · (2019) 01 J&K CK 0007
Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 323, 409, 420, 467, 468, 471, 504, 506Code Of Criminal Procedure, 1973 — Section 4(k), 154(1), 154(2), 177
High Courts30 Jan 2019Allowed
Paramjeet Singh And Ors @APPELLANT@Hash Idrees Ganai
Jammu And Kashmir High Court · (2019) 01 J&K CK 0006
Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 420, 504, 506Code Of Criminal Procedure, 1973 — Section 4(k), 154(1), 154(2), 177
High Courts30 Jan 2019
Rakesh Singh And Anr @APPELLANT@Hash Shiv Kumar And Ors
Jammu And Kashmir High Court · (2019) 01 J&K CK 0005
High Courts28 Jan 2019
Syed Showkat Ahmad Qalander @APPELLANT@Hash State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2019) 01 J&K CK 0014
High Courts28 Jan 2019Dismissed
Akash Taroch @APPELLANT@Hash Gagan And Ors
Jammu And Kashmir High Court · (2019) 01 J&K CK 0009
Civil Procedure, Code (Amendment) Act, 1999 — Section 115Constitution Of Jammu and Kashmir, 1956 — Section 104Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2
High Courts28 Jan 2019Disposed Off
Rattan Lal @APPELLANT@Hash State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2019) 01 J&K CK 0008
Code Of Criminal Procedure, 1973 — Section 164A, 174, 175Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 304B, 498AArms Act, 1959 — Section 30
High Courts11 Jan 2019Allowed
Nissar Hussain Rather Vs State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2019) 01 J&K CK 0017
High Courts11 Jan 2019
Rameez Ahmad Mir Vs State Of Jammu & Kashmir & Ors
Jammu And Kashmir High Court · (2019) 01 J&K CK 0016
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)
High Courts11 Jan 2019
Meera Khan Vs State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2019) 01 J&K CK 0015
Jammu & Kashmir Public Safety Act, 1978 — Section 8Arms Act, 1959 — Section 7, 25Constitution Of India, 1950 — Article 21, 22(3)(b)