Jammu And Kashmir High Court Judgments 2024

Indian Penal Code 1860 — Section 201, 306, 366, 376, 506Information Technology Act, 2000 — 67Code of Criminal Procedure 1973 — Section 156(3), 164, 174, 437, 439(1), 439, 439(1)

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High Courts11 Dec 2024Dismissed

Tirath Ram Vs 1. Union of India through Secretary to Government, Home Department & Ors.

Jammu And Kashmir High Court · (2024) 12 J&K CK 0014

Constitution of India 1950 — Article 226

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High Courts10 Dec 2024Disposed Off

Sukhdev (Dead) Vs Arun Prakash and Ors.

Jammu And Kashmir High Court · (2024) 12 J&K CK 0016

Jammu and Kashmir Right of Prior Purchase Act, 1993 — Section 14 (a), 96

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High Courts10 Dec 2024Allowed

Gurdit Singh alias Prince alias Pindi Vs Union Territory of J&K through Principal Secretary (Home) and Ors.

Jammu And Kashmir High Court · (2024) 12 J&K CK 0015

Jammu and Kashmir Public Safety Act, 1978 — Section 8(1)(a), 13Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8,21,22,27Rules of Professional Conduct — Section 341, 323, 506

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High Courts09 Dec 2024Dismissed

Dewan Chand Vs Chuni Lal and Another

Jammu And Kashmir High Court · (2024) 12 J&K CK 0017

Code of Civil Procedure 1908 &mdash Section 100Registration Act, 1908 &mdash Section 58Hindu Adoptions and Maintenance Act, 1956 — Section 16

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High Courts06 Dec 2024Allowed

Vidya Sagar Vs Union Territory of J&K & Ors

Jammu And Kashmir High Court · (2024) 12 J&K CK 0019

Excise Act, 1958 — Section 48 (a)Indian Penal Code 1860 &mdash Section 188Prevention of Cruelty to Animals Act 1960 — Section 11

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High Courts06 Dec 2024Disposed Off

Mohd. Arief @ Kaka Vs Union Territory of JK through Principal/Secretary to Government, Home Department & Others

Jammu And Kashmir High Court · (2024) 12 J&K CK 0018

Constitution of India 1950 — Article 21, 22(1), (2),(5), 226Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(3), 8,21,22,29

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High Courts06 Dec 2024Disposed off

Joginder Singh Vs State of Jammu and Kashmir

Jammu And Kashmir High Court · (2024) 12 J&K CK 0006

Ranbir Penal Code — Sections 109, 307, 498AProhibition of Dowry Act 1961 — Section 3/5Jammu and Kashmira Code of Criminal Procedure — 342

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High Courts03 Dec 2024Disposed Of

Abinash Sharma Vs Union Territory of JK through Commissioner Secretary HomeCivil Secretariat Jammu, J&K and Others

Jammu And Kashmir High Court · (2024) 12 J&K CK 0008

Constitution of India 1950 — Article 14, 21, 22 (5), 226Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 21, 22

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High Courts29 Nov 2024Allowed

Gopal Singh Vs Rita Devi and Others

Jammu And Kashmir High Court · (2024) 11 J&K CK 0003

Jammu & Kashmir Agrarian Reforms Act, 1976 — Section 2(12), 4, 8Jammu and Kashmir Big Landed Estates Abolition Act, Svt. 2007 — section 24Jammu & Kashmir Agrarian Reforms Rules, 1977 — Rule 4, 14, 50

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High Courts20 Nov 2024Allowed

M/S Khair-ud-Din & Sons Co. Vs Union of India and Another

Jammu And Kashmir High Court · (2024) 11 J&K CK 0002

Border Security Force Act, 1968 — Section 6Border Security Force Rules 1969 — Rule 13

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Jammu And Kashmir High Court judgments, 2024