CourtKutchehry.com

COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2020

755 judgments · page 36 of 38

High Courts10 Feb 2020Disposed Of

Imtiaz Ahmed Vs State Of J&K And Others

Jammu And Kashmir High Court · (2020) 02 J&K CK 0015

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20Code Of Criminal Procedure, 1973 — Section 107, 110, 151Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 379
Read judgment
High Courts07 Feb 2020Dismissed

Mian Abdul Qayoom Vs State Of J&K And Others

Jammu And Kashmir High Court · (2020) 02 J&K CK 0013

Jammu And Kashmir Public Safety Act, 1978 — Section 4(4), 8, 8(1), 8(3), 8(4), 9, 10, 10(A), 13, 13(1), 13(2), 14, 15, 16, 17, 17(1), 18Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 425Constitution Of India, 1950 — Article 22, 22(4), 22(5), 35(A), 226
Read judgment
High Courts06 Feb 2020Dismissed

Rafiq Ahmad Wani And Ors Vs Jammu And Kashmir Bank Ltd. And Ors

Jammu And Kashmir High Court · (2020) 02 J&K CK 0061

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 3, 3(3)(A), 13, 13(2), 13(4), 14, 14(1), 17(A)Security Interest (Enforcement) Rules, 2002 — Rule 8, 8(1), 8(2)
Read judgment
High Courts05 Feb 2020Dismissed

Lal Khan Vs State Of J&K And Others

Jammu And Kashmir High Court · (2020) 02 J&K CK 0006

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 188, 379, 420, 427, 447, 458, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 362, 482
Read judgment