CourtKutchehry.com

COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,196 judgments · page 194 of 610

High Courts06 Sept 2019Disposed Of

Suraj Manzoor Malik Vs State Of Jammu & Kashmir And Ors

Jammu And Kashmir High Court · (2019) 09 J&K CK 0091

Jammu And Kashmir Public Safety Act, 1978 — Section 8, 13Unlawful Activities (Prevention) Act, 1967 — Section 3, 18, 20, 38, 39Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(3)
Read judgment
High Courts06 Sept 2019Disposed Of

Chanchal Singh Vs Behari Lal

Jammu And Kashmir High Court · (2019) 09 J&K CK 0051

Code Of Criminal Procedure, 1973 — Section 156(3)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 147, 148, 149, 153A, 307, 447, 323, 336, 452Arms Act, 1959 — Section 4, 25
Read judgment
High Courts05 Sept 2019Disposed Of

Rayees Ahmad Parray Vs State Of Jammu & Kashmir And Ors

Jammu And Kashmir High Court · (2019) 09 J&K CK 0093

Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(3)Jammu And Kashmir Public Safety Act, 1978 — Section 8(a), 13Constitution Of India, 1950 — Article 22, 22(5), 22(6)
Read judgment
High Courts05 Sept 2019Allowed

Suram Singh Vs Lal Chand & Ors

Jammu And Kashmir High Court · (2019) 09 J&K CK 0055

Code Of Civil Procedure, 1908 — Section 115(1), 152, Order 21 Rule 32Constitution Of Jammu And Kashmir, 1956 — Section 104
Read judgment