CourtKutchehry.com

COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,204 judgments · page 122 of 611

High Courts26 Jul 2021Allowed

Amir Majeed Wani Vs UT Of J&K And Another

Jammu And Kashmir High Court · (2021) 07 J&K CK 0020

Jammu And Kashmir Public Safety Act, 1978 — Section 8(a)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 149, 307, 332, 336, 341, 353Unlawful Activities (Prevention) Act, 1967 — Section 16, 18, 38, 39
Read judgment
High Courts13 Jul 2021Dismissed

Mohammad Rafiq Vs State Of J&K And Others

Jammu And Kashmir High Court · (2021) 07 J&K CK 0013

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 302, 307, 323, 325, 447Code Of Criminal Procedure, 1989 — Section 497, 497(1), 497(4), 498, 498, 512, 561A
Read judgment
High Courts12 Jul 2021Disposed Of

Ram Niwas Vs Prabhakar Joshi, DIG, BSF

Jammu And Kashmir High Court · (2021) 07 J&K CK 0011

Indian Penal Code, 1860 — Section 354, 458Protection Of Children From Sexual Offences Act, 2012 — Section 9Border Security Force Act, 1968 — Section 80, 81
Read judgment
High Courts12 Jul 2021Disposed Of

Fayaz Ahmad Dar Vs UT Of J&K

Jammu And Kashmir High Court · (2021) 07 J&K CK 0008

Indian Penal Code, 1860 — Section 354, 375, 376, 511Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8Code Of Criminal Procedure, 1973 — Section 164, 164A, 437(3), 439
Read judgment
High Courts12 Jul 2021Dismissed

Murtaza Tariq Vs State Of J&K

Jammu And Kashmir High Court · (2021) 07 J&K CK 0007

Jammu & Kashmir Juvenile Justice (Care And Protection Of Children) Rules, 2014 — Rule 74, 75Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 4
Read judgment
High Courts09 Jul 2021Allowed

Dr. Tawseef Ahmad Bhat Vs State Of J&K & Anr

Jammu And Kashmir High Court · (2021) 07 J&K CK 0014

Constitution Of India, 1950 — Article 51ACode Of Criminal Procedure, 1989 — Section 561APrevention Of Insult To National Honour Act, 1971 — Section 2, 3
Read judgment
High Courts08 Jul 2021Dismissed

Sudesh Kumari Vs State Of J&K And Others

Jammu And Kashmir High Court · (2021) 07 J&K CK 0004

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 201, 332, 354, 382, 451Code Of Criminal Procedure, 1973 — Section 401(3), 417, 423, 435, 439, 439(5)
Read judgment
High Courts05 Jul 2021Dismissed

Kanta Wazir Vs Union Of India & Ors

Jammu And Kashmir High Court · (2021) 07 J&K CK 0002

Constitution Of India, 1950 — Article 14Jammu And Kashmir Migrant Immovable Property (Preservation, Protection And Restraint On Distress Sales) Act, 1997 — Section 2(e), 4
Read judgment