COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,196 judgments · page 198 of 610

High Courts12 Jul 2019Disposed Off

Syed Imtiyaz Hyder Vs State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2019) 07 J&K CK 0019

Code Of Criminal Procedure, 1973 — Section 161Jammu And Kashmir Public Safety Act, 1978 — Section 13Constitution Of India, 1950 — Article 21, 22|(1), 22(2), 22(3), 22(5)

Read judgment

High Courts12 Jul 2019Disposed Off

Mohammad Shafi Lone Vs State Of Jammu & Kashmir And Another

Jammu And Kashmir High Court · (2019) 07 J&K CK 0018

Constitution Of India, 1950 — Article 21, 22(1), 22(1), 22(2), 22(3), 22(3)(b), 22(5)

Read judgment

High Courts12 Jul 2019

Mohammad Maqbool Sheikh & Ors Vs Salam Teli & Ors

Jammu And Kashmir High Court · (2019) 07 J&K CK 0017

Code of Civil Procedure, 1908 — Section 107Jammu And Kashmir Agrarian Reforms Act 1976 — Section 19, 25Constitution Of Jammu And Kashmir, 1956 — Section 104

Read judgment

High Courts12 Jul 2019Disposed Off

Ulfat Ul Nisa Vs State Of Jammu & Kashmir And & Ors

Jammu And Kashmir High Court · (2019) 07 J&K CK 0016

Read judgment

High Courts12 Jul 2019Disposed Off

Taskeen Ahmed Vs State Of Jammu & Kashmir And & Ors

Jammu And Kashmir High Court · (2019) 07 J&K CK 0015

Read judgment

High Courts12 Jul 2019Disposed Off

National Insurance Co. Ltd Vs Naresh Kumar Sawhney & Ors

Jammu And Kashmir High Court · (2019) 07 J&K CK 0014

Read judgment

High Courts12 Jul 2019Dismissed

Kuldeep Singh Parihar Vs Director Local Bodies Jammu And Others

Jammu And Kashmir High Court · (2019) 07 J&K CK 0013

Read judgment

High Courts10 Jul 2019Disposed Off

Mohd. Zahoor & Ors Vs State Of Jammu & Kashmir And Ors

Jammu And Kashmir High Court · (2019) 07 J&K CK 0011

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 498ACode Of Criminal Procedure, 1898 — Section 561ACode Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482

Read judgment

High Courts09 Jul 2019Disposed Off

Asha Rani And Another Vs State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2019) 07 J&K CK 0009

Read judgment

High Courts09 Jul 2019Allowed

National Insurance Co. Ltd Vs Mohan Lal And Anr

Jammu And Kashmir High Court · (2019) 07 J&K CK 0008

Read judgment

High Courts08 Jul 2019Dismissed

Naveen Jandial and another Vs Child Welfare Committee

Jammu And Kashmir High Court · (2019) 07 J&K CK 0010

Hindu Adoptions And Maintenance Act, 1956 — Section 9, 9(4), 9(5)

Read judgment

High Courts08 Jul 2019Dismissed

Abdul Rashid And Anr Vs State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2019) 07 J&K CK 0006

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 389, 426Jammu And Kashmir High Court Rules, 1999 — Rule 138(4)

Read judgment

High Courts03 Jul 2019

Save Th. Its Chairperson Vs State Of Jammu & Kashmir And & Ors

Jammu And Kashmir High Court · (2019) 07 J&K CK 0007

Read judgment

High Courts03 Jul 2019Disposed Off

Ajaz Hussain Vs State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2019) 07 J&K CK 0005

Read judgment

High Courts01 Jul 2019Disposed Off

Manzoor Ahmad Khawaja Vs State & Ors

Jammu And Kashmir High Court · (2019) 07 J&K CK 0004

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 37Jammu And Kashmir Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 3, 6, 9, 10, 11Constitution Of India, 1950 — Article 22(5)

Read judgment

High Courts01 Jul 2019Disposed Off

Saddam Hussain Reshi Vs State Of Jammu & Kashmir Through SHO P/S Bandipora

Jammu And Kashmir High Court · (2019) 07 J&K CK 0003

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21(c), 22, 29, 37, 50, 52, 57Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120BCode Of Criminal Procedure, 1973 — Section 161, 164A

Read judgment

High Courts01 Jul 2019Dismissed

Fayaz Ahmed Sheikh Vs State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2019) 07 J&K CK 0002

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 21, 22, 37, 50, 55, 57, 60Jammu And Kashmir High Court Rules, 1999 — Rule 138(3)

Read judgment

High Courts01 Jul 2019Disposed Off

Pawan Kumar Kohli And Anr Vs State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2019) 07 J&K CK 0001

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir Prevention Of Corruption Act, 2006 — Section 5(1)(d), 5(2)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 468, 471

Read judgment

High Courts07 Jun 2019

Hilal Ahmad Laway Vs State Of Jammu & Kashmir & Ors

Jammu And Kashmir High Court · (2019) 06 J&K CK 0024

Jammu And Kashmir Public Safety Act, 1978 — Section 8(2), 8(4), 13, 19, 19(1)General Clauses Act, 1977 — Section 21Constitution Of India, 1950 — Article 22(5)

Read judgment

High Courts07 Jun 2019Disposed Off

Dr. Javed Ahmad Chachoo Vs State Of Jammu & Kashmir & Ors

Jammu And Kashmir High Court · (2019) 06 J&K CK 0023

Constitution of Jammu And Kashmir, 1956 — Section 124, 133Jammu & Kashmir Medical (Gazetted) Service Recruitment Rules, 1979 — Section 133Constitution Of India, 1950 — Article 14, 16, 309

Read judgment