CourtKutchehry.com

COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2021

724 judgments · page 23 of 37

High Courts02 Apr 2021Allowed

Zubair Ahmad Laway Vs State Of Jk And Anr

Jammu And Kashmir High Court · (2021) 04 J&K CK 0012

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 149, 225, 307, 332, 336, 364, 392, 427, 436Personal Property Securities Act 2009 — Section 3Arms Act, 1959 — Section 7, 25, 27
Read judgment
High Courts02 Apr 2021Dismissed

State Vs Ahad Dar And Another

Jammu And Kashmir High Court · (2021) 04 J&K CK 0010

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 25, 50, 57Code Of Criminal Procedure, 1973 — Section 342
Read judgment
High Courts02 Apr 2021Disposed Of

Nowshad Ahmad Rather Vs State

Jammu And Kashmir High Court · (2021) 04 J&K CK 0009

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 353, 506Motor Vehicles Act, 1988 — Section 109(II), 177, 179, 190(II)Code Of Criminal Procedure, 1973 — Section 437, 482
Read judgment
High Courts02 Apr 2021Dismissed

Gulshan Begum And Ors Vs Hafiz Qazafi Khan

Jammu And Kashmir High Court · (2021) 04 J&K CK 0006

Code Of Criminal Procedure, 1973 — Section 195, 195(1)(b), 195(1)(c), 195(1)(b)(ii), 463, 471, 475, 476Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 193, 196, 179, 198, 199, 203, 209, 210, 211, 464, 467, 468, 471, 474, 477, 477A
Read judgment
High Courts02 Apr 2021Dismissed

Ghulam Hassan Sofi And Anr Vs State Of Jk

Jammu And Kashmir High Court · (2021) 04 J&K CK 0005

Prevention Of Corruption Act, 1988 — Section 5(2)Code Of Criminal Procedure, 1973 — Section 2(h), 156, 156(1), 156(3), 173(8)Jammu And Kashmir Agrarian Reforms Act, 1976 — Section 4, 8
Read judgment
High Courts01 Apr 2021Dismissed

Intelligence Officer, N.C.B. Jammu Vs Vijay Kumar

Jammu And Kashmir High Court · (2021) 04 J&K CK 0001

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 50, 50(1), 52A, 52A(1), 53, 61, 67Code Of Criminal Procedure, 1973 — Section 367Evidence Act, 1872 — Section 25
Read judgment