CourtKutchehry.com

COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2024

240 judgments · page 8 of 12

High Courts28 Mar 2024Allowed

Kamal Nain Singh Vs State Of J&K And Others

Jammu And Kashmir High Court · (2024) 03 J&K CK 0040

Code Of Criminal Procedure, 1973 — Section 482Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120(B), 420, 420, 465, 467, 468, 471Jammu And Kashmir Prevention Of Corruption Act, 1949 — Section 5(2)
Read judgment
High Courts28 Mar 2024Dismissed

Zeenat Habib Vs UT Of J&K Through And Others

Jammu And Kashmir High Court · (2024) 03 J&K CK 0034

Constitution Of India, 1950 — Article 21, 226Code Of Criminal Procedure, 1973 — Section 107, 151Jammu And Kashmir Public Safety Act, 1978 — Section 8
Read judgment
High Courts28 Mar 2024Allowed

Ashwani Kumar Vs Union Of India And Others

Jammu And Kashmir High Court · (2024) 03 J&K CK 0033

Central Reserve Police Force Rules, 1955 — Rule 27, 31Central Civil Services (Leave) Rules, 1972 — Rule 25Central Reserve Police Force Act, 1949 — Section 9(f)
Read judgment
High Courts20 Mar 2024Dismissed

State Of J&K Vs Jaswant Singh And Others

Jammu And Kashmir High Court · (2024) 03 J&K CK 0024

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 295, 295A, 427, 447, 458, 504, 506Code Of Criminal Procedure, 1973 — Section 173, 342
Read judgment
High Courts19 Mar 2024Dismissed

Sageer Ahmad Vs Ut Of J&K & Another

Jammu And Kashmir High Court · (2024) 03 J&K CK 0022

Constitution Of India, 1950 — Article 22(5), 22(6)Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substance Act, 1988 — Section 3Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
Read judgment
High Courts18 Mar 2024Disposed Of/Allowed

Mehmood Ahmed Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2024) 03 J&K CK 0021

Constitution Of India, 1950 — Article 21, 22, 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 122
Read judgment