High Courts03 May 2019
Ajaz Ahmad Sofi @APPELLANT@Hash State Of Jammu & Kashmir
Jammu And Kashmir High Court · (2019) 05 J&K CK 0003
Jammu And Kashmir Public Safety Act, 1978 — Section 13, 13(1)Constitution Of India, 1950 — Article 22(5)
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 203 of 610
High Courts03 May 2019Dismissed
Mohammad Masood Lone @APPELLANT@Hash @APPELLANT@Hash B. V. R. Subramanyam And Others
Jammu And Kashmir High Court · (2019) 05 J&K CK 0002
Jammu And Kashmir Civil Servants (Removal Of Doubts And Declaration Of Rights) Ordinance, 1956 — Section 3(1)Constitution Of India, 1950 — Article 14, 77, 162
High Courts03 May 2019
Javeed Chowdhary @APPELLANT@Hash B. V. R. Subramanyam And Others
Jammu And Kashmir High Court · (2019) 05 J&K CK 0001
High Courts02 May 2019Disposed Off
Habibullah Mir & Ors @APPELLANT@Hash Union Of India & Ors
Jammu And Kashmir High Court · (2019) 05 J&K CK 0008
Jammu And Kashmir Alienation Of Land Act, 1995 — Section 3, 4Constitution Of Jammu And Kashmir, 1956 — Section 6Jammu And Kashmir Tenancy Act, 1980 — Section 60, 61
High Courts02 May 2019
Mst. Fata Mst. @APPELLANT@Hash Mst Mukhti & Others
Jammu And Kashmir High Court · (2019) 05 J&K CK 0004
General Clauses Act, 1897 — Section 29
High Courts01 May 2019Disposed Off
Simran Choudhary And Anr @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2019) 05 J&K CK 0011
Constitution Of India, 1950 — Article 21
High Courts01 May 2019
Jameel Ahmad Nadaf @APPELLANT@Hash State & Ors.
Jammu And Kashmir High Court · (2019) 05 J&K CK 0010
Jammu And Kashmir Public Safety Act, 1978 — Section 3, 8(a), 13Code Of Criminal Procedure, 1973 — Section 161, 164AConstitution Of India, 1950 — Article 22(5)
High Courts01 May 2019Dismissed
Jehangir Bashir Sathoo @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2019) 05 J&K CK 0009
Negotiable Instruments Act, 1881 — Section 4, 5, 6, 7, 8, 138, 138(c), 142, 142(2)Code Of Criminal Procedure, 1973 — Section 1(2), 4(f), 204, 482Code Of Criminal Procedure, 1898 — Section 561A
High Courts01 May 2019
Muzaffar Ahmad Malik @APPELLANT@Hash State And Others
Jammu And Kashmir High Court · (2019) 05 J&K CK 0007
Classification, Control And Appeal Rules, 1956 — Rule 27Constitution Of India, 1950 — Article 14, 16
High Courts01 May 2019
Sajad Ahmad Khawaja @APPELLANT@Hash State And Others
Jammu And Kashmir High Court · (2019) 05 J&K CK 0006
Jammu And Kashmir Casual And Other Workers Regular Engagement Rules, 2017 — Rule 11(b)Constitution Of India, 1950 — Article 14, 16
High Courts01 May 2019
State Of Jammu & Kashmir @APPELLANT@Hash Imtiyaz Ahmad Lara
Jammu And Kashmir High Court · (2019) 05 J&K CK 0005
Prevention Of Corruption Act, 1988 — Section 5(2)Jammu And Kashmir Civil Service Regulations, 1956 — Article 226(2)
High Courts30 Apr 2019Allowed
Jia Lal Vs Chairman, Tehsil Legal Service Committee Bani And Ors
Jammu And Kashmir High Court · (2019) 04 J&K CK 0094
Constitution Of Jammu And Kashmir, 1956 — Section 104Jammu And Kashmir Legal Services Authorities Act, 1997 — Section 18, 19Legal Services Authorities Act, 1987 — Section 2(b), 4(1), 18, (18(I), 18(4)(ii), 19(3), 19(4)
High Courts30 Apr 2019Disposed Off
Nazir Hussain Shah Vs State And Anr
Jammu And Kashmir High Court · (2019) 04 J&K CK 0093
Code Of Criminal Procedure, 1898 — Section 561APrevention of Corruption Act, 1988 — Section 4(a), 5(1)(d)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 420
High Courts30 Apr 2019
Parshotam Kumar And Ors Vs State And Ors
Jammu And Kashmir High Court · (2019) 04 J&K CK 0092
Code Of Criminal Procedure, 1973 — Section 154, 156(3)Constitution Of Jammu And Kashmir, 1956 — Section 103Constitution Of India, 1950 — Article 226
High Courts30 Apr 2019Disposed Off
Raman Kumar And Anr Vs State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2019) 04 J&K CK 0091
Constitution Of India, 1950 — Article 21
High Courts30 Apr 2019
Robkar Vs Shri Tripuri Sarvan & Ors
Jammu And Kashmir High Court · (2019) 04 J&K CK 0075
High Courts30 Apr 2019
Bashir Ahmad Mir Vs High Court Of Jammu & Kashmir
Jammu And Kashmir High Court · (2019) 04 J&K CK 0074
Jammu & Kashmir Contract Act, 1977 — Section 23Jammu And Kashmir Civil Services (Classification, Control And Appeal) Rules, 1956 — Rule 27
High Courts30 Apr 2019Disposed Off
Abdul Rehman Sheikh Vs State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2019) 04 J&K CK 0073
Constitution Of Jammu And Kashmir, 1956 — Section 43, 45, 126BJammu & Kashmir Civil Services (Revised) Pay Rules, 1992 — Rule 8, 9, 17Jammu and Kashmir Civil Service (Classification Control and Appeal Rules,) 1956 — Rule 33
High Courts30 Apr 2019Dismissed
Abdul Rashid Bhat Vs State And Ors
Jammu And Kashmir High Court · (2019) 04 J&K CK 0072
Constitution Of Jammu And Kashmir, 1956 — Section 126, 126(2), 126(2)(b)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 149, 152, 307, 336, 427Jammu And Kashmir Government Employees (Conduct) Rules, 1971 — Rule 14, 20
High Courts30 Apr 2019
Ghulam Mohi-Ud-Din Najar Vs State And Ors
Jammu And Kashmir High Court · (2019) 04 J&K CK 0071
Code Of Criminal Procedure, 1973 — Section 161Unlawful Activities (Prevention) Act, 1967 — Section 16, 18B, 39Constitution Of India, 1950 — Article 22(5)