High Courts11 Mar 2019Dismissed
Sheetashu Bargotra Vs State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2019) 03 J&K CK 0047
Constitution Of Jammu And Kashmir, 1956 — Section 103Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 216 of 610
High Courts11 Mar 2019Disposed Off
Monika Sharma Vs State Of Jammu & Kashmir And Other
Jammu And Kashmir High Court · (2019) 03 J&K CK 0046
High Courts11 Mar 2019
Shafeeqa Rehman Vs State Of Jammu & Kashmir & Ors
Jammu And Kashmir High Court · (2019) 03 J&K CK 0035
Jammu And Kashmir Civil Servants (Removal Of Doubts And Declaration Of Rights) Ordinance, 1956 — Section 3(1)Jammu And Kashmir Civil Services (Classification, Control & Appeal) Rules, 1956 — Rule 27
High Courts11 Mar 2019Disposed Off
Dr. Hilal Ahmad Dar & Ors Vs State Of Jammu & Kashmir & Ors
Jammu And Kashmir High Court · (2019) 03 J&K CK 0034
Constitution Of India, 1950 — Article 14, 16(1)
High Courts06 Mar 2019Disposed Off
Sudesh Kumar & Ors Vs State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2019) 03 J&K CK 0028
High Courts06 Mar 2019
Khadam Hussain Vs State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2019) 03 J&K CK 0027
Jammu And Kashmir Public Safety Act, 1978 — Section 8Constitution Of India, 1950 — Article 22(5)
High Courts05 Mar 2019
Irshad Ahmed Butt Vs State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2019) 03 J&K CK 0029
Central Civil Services (Classification, Control & Appeal) Rules, 1965 — Rule 31
High Courts01 Mar 2019Dismissed
Amarjeet Singh Vs State Of Jammu & Kashmir And Another
Jammu And Kashmir High Court · (2019) 03 J&K CK 0026
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 120B, 324, 427Arms Act, 1959 — Section 4, 25
High Courts01 Mar 2019Dismissed
Sultan Mahmood Vs State Of Jammu & Kashmir
Jammu And Kashmir High Court · (2019) 03 J&K CK 0025
Code Of Criminal Procedure, 1898 — Section 497A, 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 409Code Of Criminal Procedure, 1973 — Section 161
High Courts01 Mar 2019Allowed
Vikram Singh And Anr Vs State Of Jammu & Kashmir Anr
Jammu And Kashmir High Court · (2019) 03 J&K CK 0024
Indian Penal Code, 1860 — Section 34, 90, 375, 376, 376(2)(b), 420Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 376, 506, 508Code Of Criminal Procedure, 1973 — Section 156(3), 161A, 164A, 482
High Courts01 Mar 2019Dismissed
Shadi Lal And Anr Vs Kanta Devi
Jammu And Kashmir High Court · (2019) 03 J&K CK 0023
Code Of Criminal Procedure, 1898 — Section 561ACode Of Criminal Procedure, 1973 — Section 488
High Courts01 Mar 2019Dismissed
Abdul Gani And Ors Vs State & Anr
Jammu And Kashmir High Court · (2019) 03 J&K CK 0022
Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 147, 148, 307, 323, 324, 325, 326, 382, 452
High Courts01 Mar 2019Dismissed
Manjeet Kour And Ors Vs Sarvjyot Kaur
Jammu And Kashmir High Court · (2019) 03 J&K CK 0021
Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir Protection Of Women From Domestic. Violence Act, 2010 — Section 3, 12, 18, 19, 20, 21Code Of Criminal Procedure, 1973, — Section 156(3), 488
High Courts01 Mar 2019Dismissed
Rajnish Bala And Anr Vs State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2019) 03 J&K CK 0020
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 420, 467, 468, 471Code Of Criminal Procedure, 1898 — Section 561A
High Courts01 Mar 2019Dismissed
Rattan Lal Vs Ashwani Kumar And Ors
Jammu And Kashmir High Court · (2019) 03 J&K CK 0019
Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 307, 323, 324, 325, 332, 341, 458, 504, 506Code Of Criminal Procedure, 1973 — Section 4(e), 156(3), 173, 190, 190(1), 190(1)(a), 190(1)(b), 190(1)(c), 192, 200, 201, 202, 203, 204, 482
High Courts01 Mar 2019
Mohd. Alyas And Another Vs State Of Jammu & Kashmir
Jammu And Kashmir High Court · (2019) 03 J&K CK 0018
Code Of Criminal Procedure, 1973 — Section 2(g), 6, 16, 161A, 164A, 319Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 376Code Of Criminal Procedure, 1898 — Section 9, 351
High Courts01 Mar 2019
Shabir Ahmed Vs State Of Jammu & Kashmir And Another
Jammu And Kashmir High Court · (2019) 03 J&K CK 0017
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 376, 452Code Of Criminal Procedure, 1973 — Section 156, 156(1), 156(3), 164A, 173, 190, 190(1)(a), 193, 200, 202, 202(1), 203, 204Code Of Criminal Procedure, 1898 — Section 561A
High Courts01 Mar 2019Disposed Off
Shri Prakash Chand Vs Devans Modern Breweries
Jammu And Kashmir High Court · (2019) 03 J&K CK 0016
Negotiable Instruments Act, 1881 — Section 118, 138, 138(b), 138(c), 139, 142, 142(2)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 420Code Of Criminal Procedure, 1973 — Section 177, 178, 179, 182(1), 184, 220, 220(1)
High Courts01 Mar 2019Dismissed
Shang Din Vs State Of Jammu & Kashmir
Jammu And Kashmir High Court · (2019) 03 J&K CK 0015
Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 154, 161, 482
High Courts01 Mar 2019Dismissed
Satish Angral And Ors Vs State Of Jammu & Kashmir Ors
Jammu And Kashmir High Court · (2019) 03 J&K CK 0014
Code Of Criminal Procedure, 1973 — Section 156, 156(3), 161, 467, 468, 468(1), 468(2)(c ), 469, 470, 471, 472, 473, 482, 488, 538A, 538BHindu Marriage Act, 1955 — Section 13, 15Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 323, 498A, 506