High Courts08 Feb 2021Disposed Of

Bhopinder Singh Vs Ut Of J&K

Jammu And Kashmir High Court · (2021) 02 J&K CK 0047

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 306, 498ACode Of Criminal Procedure, 1973 — Section 174
High Courts08 Feb 2021Dismissed

Sona Waza Vs J&K Special Tribunal And Ors

Jammu And Kashmir High Court · (2021) 02 J&K CK 0023

Jammu And Kashmir Agrarian Reforms Act, 1976 — Section 2(9), 4, 8Limitation Act, 1963 — Section 5Jammu And Kashmir Agrarian Reforms Rules, 1977 — Rule 4
High Courts05 Feb 2021Dismissed

Mukesh Vij Vs Ajay Sharma

Jammu And Kashmir High Court · (2021) 02 J&K CK 0119

Negotiable Instruments Act, 1881 — Section 138, 139Code Of Criminal Procedure, 1898 — Section 561AEvidence Act, 1872 — Section 118(a)
High Courts05 Feb 2021Allowed

Nazir Ahmad Tantray Vs State Of J&K And Another

Jammu And Kashmir High Court · (2021) 02 J&K CK 0116

Jammu And Kashmir Public Safety Act, 1978 — Section 13Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 148, 149, 307, 336, 427Constitution Of India, 1950 — Article 22(5)
High Courts05 Feb 2021Dismissed

Nissar Ahmad Matoo Vs Ulfat

Jammu And Kashmir High Court · (2021) 02 J&K CK 0020

Jammu And Kashmir Protection Of Women From Domestic Violence Act, 2010 — Section 2, 12, 20, 20(1)(d), 25(2)Code Of Criminal Procedure, 1973 — Section 125, 482, 488