COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,196 judgments · page 201 of 610

High Courts24 May 2019Allowed

Maneesh Pharmaceuticals Pvt. Ltd. & Others Vs Pharose Remedies Ltd. And Another

Jammu And Kashmir High Court · (2019) 05 J&K CK 0056

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 24, 25, 120B, 405, 406, 415, 420Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 405, 406, 415, 418, 420, 420A, 422

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High Courts24 May 2019Dismissed

State Of Jammu & Kashmir Vs Zaffar Iqbal

Jammu And Kashmir High Court · (2019) 05 J&K CK 0055

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High Courts24 May 2019Dismissed

State Of Jammu & Kashmir Vs Abrar Hussain Shah & Anr

Jammu And Kashmir High Court · (2019) 05 J&K CK 0054

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 420, 467, 468Code Of Criminal Procedure, 1973 — Section 173

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High Courts24 May 2019Dismissed

Inhabitants Of Village Jamasian Vs State & Ors

Jammu And Kashmir High Court · (2019) 05 J&K CK 0053

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High Courts23 May 2019Dismissed

Bal Krishan Bhat Vs State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2019) 05 J&K CK 0046

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 409, 467Constitution Of India, 1950 — Article 14, 226

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High Courts20 May 2019

Aijaz Ahmad Khan & Anr @APPELLANT@Hash State Of Jammu & Kashmir & Ors

Jammu And Kashmir High Court · (2019) 05 J&K CK 0045

Constitution Of Jammu And Kashmir, 1956 — Section 124Jammu And Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 24

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High Courts20 May 2019Allowed

Dr. Arvind Kumar Bhagat & Ors @APPELLANT@Hash State Of Jammu & Kashmir Another

Jammu And Kashmir High Court · (2019) 05 J&K CK 0044

Code Of Criminal Procedure, 1973 — Section 156(3), 320, 482Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 201, 420, 467, 468, 471

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High Courts17 May 2019Disposed Off

Sham Lal And Another @APPELLANT@Hash The Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2019) 05 J&K CK 0043

Constitution Of India, 1950 — Article 21

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High Courts17 May 2019Dismissed

Zabeer Hussain Shah @APPELLANT@Hash State Of Jammu & Kashmir Another

Jammu And Kashmir High Court · (2019) 05 J&K CK 0042

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 304B, 326A, 363, 370, 376, 376A, 376C, 376D, 376ECode Of Criminal Procedure, 1973 — Section 161, 164A, 173, 512Code Of Criminal Procedure, 1898 — Section 497A, 497C

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High Courts17 May 2019Dismissed

Munshi Khan And Another @APPELLANT@Hash State Of Jammu & Kashmir Another

Jammu And Kashmir High Court · (2019) 05 J&K CK 0041

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 307, 323, 354, 354BCode Of Criminal Procedure, 1973 — Section 161, 164A,

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High Courts17 May 2019

Dewan Chand Sharma @APPELLANT@Hash Paramjeet Singh RESPONDENT

Jammu And Kashmir High Court · (2019) 05 J&K CK 0040

Code Of Criminal Procedure, 1898 — Section 205A, 349, 561A, 562Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 242, 243, 244

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High Courts17 May 2019Dismissed

Manav Kohli @APPELLANT@Hash Ranjana And Others RESPONDENT

Jammu And Kashmir High Court · (2019) 05 J&K CK 0039

Protection Of Women From Domestic Violence Act, 2005 — Section 12Jammu And Kashmir Protection Of Women From Domestic. Violence Act, 2010 — Section 28Code Of Criminal Procedure, 1973 — Section 4(g), 464, 465

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High Courts17 May 2019Dismissed

Neeru Sharma @APPELLANT@Hash Raj Kumar Sharma And Anr

Jammu And Kashmir High Court · (2019) 05 J&K CK 0038

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 405, 406Hindu Marriage Act, 1955 — Section 13Code Of Criminal Procedure, 1973 — Section 417

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High Courts17 May 2019Allowed

Bajaj Allianz Gen. Insurance Co. Ltd @APPELLANT@Hash Lal Dei And Others

Jammu And Kashmir High Court · (2019) 05 J&K CK 0037

Motor Vehicles Act, 1988 — Section 149(2)(a)(ii)

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High Courts17 May 2019Allowed

Priyanka Arya @APPELLANT@Hash University Of Jammu And Another

Jammu And Kashmir High Court · (2019) 05 J&K CK 0036

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High Courts15 May 2019Allowed

Mudasir Ahmad Sheikh @APPELLANT@Hash State Of Jammu & Kashmir And Anr

Jammu And Kashmir High Court · (2019) 05 J&K CK 0031

Jammu & Kashmir Public Safety Act, 1978 — Section 8, 13Unlawful Activities (Prevention) Act, 1967 — Section 13, 18B, 39Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 121A

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High Courts15 May 2019Allowed