COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2021

724 judgments · page 17 of 37

High Courts03 Jun 2021Dismissed

Sunny Kumar Vs UT Of J&K & Anr

Jammu And Kashmir High Court · (2021) 06 J&K CK 0012

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 354Protection Of Children From Sexual Offences Act, 2012 — Section 3, 5, 7, 8, 9, 10, 29, 30Code Of Criminal Procedure, 1973 — Section 439

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High Courts03 Jun 2021Disposed Of

Amarnath Barfani Langars Organization Vs Amarnath Ji Shrine Board And Others

Jammu And Kashmir High Court · (2021) 06 J&K CK 0011

Constitution Of India, 1950 — Article 19(1)(c)

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High Courts03 Jun 2021Disposed Of

Sajad Ahmad Magray Vs Commissioner And Others

Jammu And Kashmir High Court · (2021) 06 J&K CK 0009

Jammu And Kashmir Municipal Corporation Act, 2000 — Section 244

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High Courts03 Jun 2021Disposed Of

Commissioner And Others Vs M/S Alpine Outdoor Media And Anr

Jammu And Kashmir High Court · (2021) 06 J&K CK 0008

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High Courts02 Jun 2021Dismissed

Vishal Sharma And Others Vs Union Territory Of Jammu And Kashmir Through SHO P/S Domana And Anr

Jammu And Kashmir High Court · (2021) 06 J&K CK 0015

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 147, 149, 302, 307, 341Arms Act, 1959 — Section 3, 4, 25, 30Code Of Criminal Procedure, 1973 — Section 389, 389(1), 439

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High Courts02 Jun 2021Dismissed

Manjeet Kumar Vs University Of Jammu & Ors

Jammu And Kashmir High Court · (2021) 06 J&K CK 0014

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High Courts01 Jun 2021Disposed Of

Hoshiar Singh Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2021) 06 J&K CK 0019

Constitution Of India, 1950 — Article 14

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High Courts01 Jun 2021Disposed Of

Vaishno Devi Vs UT Of J&K & Anr

Jammu And Kashmir High Court · (2021) 06 J&K CK 0018

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High Courts01 Jun 2021Disposed Of

Gagan Deep Vs Union Of India & Ors

Jammu And Kashmir High Court · (2021) 06 J&K CK 0017

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High Courts01 Jun 2021Disposed Of

Deepak Sharma Vs Union Of India & Ors

Jammu And Kashmir High Court · (2021) 06 J&K CK 0016

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High Courts01 Jun 2021Dismissed

Noor Ul Amin Malik Vs Commissioner/ Secretary And Others

Jammu And Kashmir High Court · (2021) 06 J&K CK 0010

Jammu And Kashmir Civil Services (Classification, Control And Appeal) Rules, 1956 — Rule 31, 31(3)

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High Courts31 May 2021Allowed

Shriram General Insurance Co. Ltd. Vs Amit Sharma & Ors

Jammu And Kashmir High Court · (2021) 05 J&K CK 0060

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High Courts31 May 2021Dismissed

Sonu Gupta Vs Union Territory Of J&K

Jammu And Kashmir High Court · (2021) 05 J&K CK 0059

Indian Penal Code, 1860 — Section 420

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High Courts29 May 2021Disposed Of

Sky Lark Academy Vs Ut Of J&K & Ors

Jammu And Kashmir High Court · (2021) 05 J&K CK 0058

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High Courts29 May 2021Allowed

Mohammad Shahnawaz Padihar & Ors Vs Baba Ghulam Shah Badshah University & Ors

Jammu And Kashmir High Court · (2021) 05 J&K CK 0057

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High Courts29 May 2021Disposed Of

Priya Sharma And Others Vs Union Territory Of J&K

Jammu And Kashmir High Court · (2021) 05 J&K CK 0056

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High Courts28 May 2021Disposed Of

Kuldeep Singh Vs Union Territory Of J&K And Another

Jammu And Kashmir High Court · (2021) 05 J&K CK 0062

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 302

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High Courts28 May 2021Allowed

Vikas Jandial And Others Vs Union Territory Of J&K And Another

Jammu And Kashmir High Court · (2021) 05 J&K CK 0061

Code Of Criminal Procedure, 1973 — Section 482, 498AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 498AIndian Penal Code, 1860 — Section 498A

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High Courts28 May 2021Allowed

Bhavneet Singh Bhatia And Others Vs State Of J&K And Others

Jammu And Kashmir High Court · (2021) 05 J&K CK 0055

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 498AIndian Penal Code, 1860 — Section 498A

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High Courts28 May 2021Disposed Of

Sajad Ahmad Bhat Vs Union Territory Of J&K And Anr

Jammu And Kashmir High Court · (2021) 05 J&K CK 0054

Jammu And Kashmir Public Safety Act, 1978 — Section 8, 8(4), 13, 19General Clauses Act, 1977 — Section 21Constitution Of India, 1950 — Article 22(5)

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