CourtKutchehry.com

COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2020

755 judgments · page 12 of 38

High Courts21 Aug 2020Dismissed

Union Of India Vs Ashraf Khan

Jammu And Kashmir High Court · (2020) 08 J&K CK 0007

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 25, 27(A), 29, 60, 61, 63
Read judgment
High Courts20 Aug 2020Disposed Off

Mohd Latief Shergojri Vs State Of J&K And Others

Jammu And Kashmir High Court · (2020) 08 J&K CK 0047

Jammu And Kashmir Public Safety Act, 1978 — Section 8(1)(a)(i), 15, 16Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 425Constitution Of India, 1950 — Section 22(5)
Read judgment
High Courts20 Aug 2020Disposed Off

Suhail Nisar Lone Vs State Of J&K And Others

Jammu And Kashmir High Court · (2020) 08 J&K CK 0045

Conservation 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 Courts20 Aug 2020Dismissed

Mohammad Ramzan Wani Vs Aijaz Ahmad Bhat And Others

Jammu And Kashmir High Court · (2020) 08 J&K CK 0043

Right Of Prior Purchase Act, 1993 — Section 15Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 40 Rule 11, Order 47 Rule 11Constitution Of India, 1950 — Article 32, 137, 145
Read judgment
High Courts19 Aug 2020Disposed Off

Liaq Parvaiz Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2020) 08 J&K CK 0049

Code Of Criminal Procedure, 1973 — Section 438Jammu And Kashmir Prevention Of Corruption Act, 2006 — Section 5(1)(d), 5(2), 6Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120(B)
Read judgment