COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,196 judgments · page 222 of 610

High Courts12 Feb 2019

Mohammad Hussain Wagay Vs State Of Jammu & Kashmir And Anr

Jammu And Kashmir High Court · (2019) 02 J&K CK 0051

Jammu & Kashmir Public Safety Act, 1978 — Section 13Code Of Criminal Procedure, 1973 — Section 161Constitution Of India, 1950 — Article 21, 22(3), 22(5), 22(6)

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High Courts12 Feb 2019Disposed Off

Abdul Wahid Mir Vs State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2019) 02 J&K CK 0050

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 302Arms Act, 1959 — Section 7, 25Code Of Criminal Procedure, 1973 — Section 167, 309, 344

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High Courts12 Feb 2019Dismissed

Abdul Majeed Baba Vs Mst. Naza

Jammu And Kashmir High Court · (2019) 02 J&K CK 0049

Code Of Criminal Procedure, 1898 — Section 561ANegotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 204, 242, 435

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High Courts12 Feb 2019Disposed Off

Mohammad Hussain Vs State Of Jammu & Kashmir & Ors

Jammu And Kashmir High Court · (2019) 02 J&K CK 0048

Constitution Of Jammu and Kashmir, 1956 — Section 103Constitution Of India, 1950 — Article 226

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High Courts12 Feb 2019

Jammu & Kashmir High Court Bar Association Vs State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2019) 02 J&K CK 0047

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High Courts12 Feb 2019

Muskan Industries And Another Vs State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2019) 02 J&K CK 0039

Constitution Of India, 1950 — Article 226

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High Courts12 Feb 2019Dismissed

Bajaj Allianz General Insurance Company Vs Mohammad Younis Khatana And Others

Jammu And Kashmir High Court · (2019) 02 J&K CK 0008

Motor Vehicles Act, 1988 — Section 66

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High Courts11 Feb 2019Dismissed

State Of Jammu & Kashmir Vs Arjun Singh

Jammu And Kashmir High Court · (2019) 02 J&K CK 0033

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High Courts11 Feb 2019Dismissed

Vishal Singh Vs Sureshta Rani

Jammu And Kashmir High Court · (2019) 02 J&K CK 0032

Code Of Criminal Procedure, 1973 — Section 125, 488Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 494

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High Courts11 Feb 2019Disposed Off

Mohd. Sharif And Another Vs State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2019) 02 J&K CK 0031

Constitution Of India, 1950 — Article 21

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High Courts08 Feb 2019Disposed Off

Rehana Rashid Vs State Of Jammu & Kashmir & Ors

Jammu And Kashmir High Court · (2019) 02 J&K CK 0087

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High Courts08 Feb 2019Disposed Off

Ruksana Akhter And Another Vs State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2019) 02 J&K CK 0026

Constitution Of India, 1950 — Article 21

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High Courts07 Feb 2019Allowed

Mohammad Saleem Mir Vs State Of Jammu & Kashmir And Anr

Jammu And Kashmir High Court · (2019) 02 J&K CK 0030

Jammu & Kashmir Public Safety Act, 1978 — Section 8Constitution Of India, 1950 — Article 21, 22(3) (b)

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High Courts07 Feb 2019Disposed Off

Syed Towheed Ahmad Shah And Another Vs Mohammad Akbar Malla And Another

Jammu And Kashmir High Court · (2019) 02 J&K CK 0029

Constitution Of Jammu And Kashmir, 1956 — Section 104

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High Courts07 Feb 2019Dismissed

State Of Jammu & Kashmir Vs Jagbir Singh And Anr

Jammu And Kashmir High Court · (2019) 02 J&K CK 0028

Code Of Criminal Procedure, 1973 — Section 100, 342, 417Narcotic Drugs And Psychotropic Substances (NDPS) Act, 1985 — Section 8, 21, 22, 50

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High Courts07 Feb 2019Disposed Off

Farooq Ahmed Mir And Another Vs State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2019) 02 J&K CK 0027

Constitution Of India, 1950 — Article 21

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High Courts07 Feb 2019Allowed

Raj Kumar Chalotra @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2019) 02 J&K CK 0001

Jammu And Kashmir Civil Services (Leave) Rules, 1979 — Rule 73

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High Courts06 Feb 2019Allowed

Umar Jan Dar Vs State Of Jammu & Kashmir & Ors

Jammu And Kashmir High Court · (2019) 02 J&K CK 0022

Jammu & Kashmir Public Safety Act, 1978 — Section 8Constitution Of India, 1950 — Article 21, 22

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High Courts06 Feb 2019Allowed

Farooq Ahmad Shah Vs State Of Jammu & Kashmir And Anr

Jammu And Kashmir High Court · (2019) 02 J&K CK 0021

Jammu & Kashmir Public Safety Act, 1978 — Section 8, 13Constitution Of India, 1950 — Article 22(5), 22(6)

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High Courts06 Feb 2019Dismissed

Mohammad Shafi Sheikh Vs State Of Jammu & Kashmir Through SHO PS Budgam

Jammu And Kashmir High Court · (2019) 02 J&K CK 0020

Code Of Criminal Procedure, 1973 — Section 164, 164A, 173Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 304B, 326A, 354, 363, 370, 375, 376, 376A, 376C, 376D, 376ECode Of Criminal Procedure, 1898 — Section 497A, 497C, 540, 561A

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