COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,196 judgments · page 224 of 610

High Courts31 Jan 2019Disposed Off

Gulzar Ahmad Nadaf & Ors @APPELLANT@Hash State Through Police Station Bandipora

Jammu And Kashmir High Court · (2019) 01 J&K CK 0011

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 420, 468Code Of Criminal Procedure, 1973 — Section 164AJammu And Kashmir Transplantation Of Human Organs Act, 1997 — Section 13, 18, 19, 22

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High Courts31 Jan 2019

Janat Begum & Anr @APPELLANT@Hash Asgar Hassan Samoon & Anr

Jammu And Kashmir High Court · (2019) 01 J&K CK 0010

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High Courts31 Jan 2019Allowed

Sikander Hussain And Ors @APPELLANT@Hash State Th. Forest Deptt. And Ors

Jammu And Kashmir High Court · (2019) 01 J&K CK 0004

Constitution Of Jammu and Kashmir, 1956 — Section 124Jammu and Kashmir Forest Protection Rules, 2012 — Rule 38Jammu And Kashmir Civil Service (Classification, Control and Appeal) Rules, 1956 — Rule 24

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High Courts31 Jan 2019Dismissed

State Of Jammu & Kashmir @APPELLANT@Hash Ravi Kumar And Another

Jammu And Kashmir High Court · (2019) 01 J&K CK 0003

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 201, 302, 366, 376Code Of Criminal Procedure, 1973 — Section 173, 342, 512

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High Courts31 Jan 2019Dismissed

State Of Jammu & Kashmir @APPELLANT@Hash Subash Singh And Another

Jammu And Kashmir High Court · (2019) 01 J&K CK 0002

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 302, 498ADowry Prohibition Act, 1961 — Section 3,5Code Of Criminal Procedure, 1973 — Section 161, 173(8), 174

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High Courts31 Jan 2019Dismissed

Mohan Lal @APPELLANT@Hash Dewan Devi And Ors

Jammu And Kashmir High Court · (2019) 01 J&K CK 0001

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 380, 457

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High Courts30 Jan 2019Allowed

Basharat Ahmad Mir @APPELLANT@Hash State Of Jammu & Kashmir Another

Jammu And Kashmir High Court · (2019) 01 J&K CK 0013

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 307Armed Forces (Special Powers) Act, 1958 — Section 07, 27General Clauses Act, 1897 — Section 3, 11, 11(1), 11(2), 21

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High Courts30 Jan 2019

Court Of Its Own Motion @APPELLANT@Hash State Of Jammu & Kashmir And Ors

Jammu And Kashmir High Court · (2019) 01 J&K CK 0012

Constitution Of India, 1950 — Article 226, 227, 323A

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High Courts30 Jan 2019

Mahindra Finance Services Ltd & Ors @APPELLANT@Hash Manvinder Singh

Jammu And Kashmir High Court · (2019) 01 J&K CK 0007

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 323, 409, 420, 467, 468, 471, 504, 506Code Of Criminal Procedure, 1973 — Section 4(k), 154(1), 154(2), 177

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High Courts30 Jan 2019Allowed

Paramjeet Singh And Ors @APPELLANT@Hash Idrees Ganai

Jammu And Kashmir High Court · (2019) 01 J&K CK 0006

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 420, 504, 506Code Of Criminal Procedure, 1973 — Section 4(k), 154(1), 154(2), 177

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High Courts30 Jan 2019

Rakesh Singh And Anr @APPELLANT@Hash Shiv Kumar And Ors

Jammu And Kashmir High Court · (2019) 01 J&K CK 0005

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High Courts28 Jan 2019

Syed Showkat Ahmad Qalander @APPELLANT@Hash State Of Jammu & Kashmir And Ors

Jammu And Kashmir High Court · (2019) 01 J&K CK 0014

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High Courts28 Jan 2019Dismissed

Akash Taroch @APPELLANT@Hash Gagan And Ors

Jammu And Kashmir High Court · (2019) 01 J&K CK 0009

Civil Procedure, Code (Amendment) Act, 1999 — Section 115Constitution Of Jammu and Kashmir, 1956 — Section 104Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2

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High Courts28 Jan 2019Disposed Off

Rattan Lal @APPELLANT@Hash State Of Jammu & Kashmir And Ors

Jammu And Kashmir High Court · (2019) 01 J&K CK 0008

Code Of Criminal Procedure, 1973 — Section 164A, 174, 175Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 304B, 498AArms Act, 1959 — Section 30

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High Courts11 Jan 2019Allowed

Nissar Hussain Rather Vs State Of Jammu & Kashmir And Anr

Jammu And Kashmir High Court · (2019) 01 J&K CK 0017

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High Courts11 Jan 2019

Rameez Ahmad Mir Vs State Of Jammu & Kashmir & Ors

Jammu And Kashmir High Court · (2019) 01 J&K CK 0016

Jammu & Kashmir Public Safety Act, 1978 — Section 8Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(3)Constitution Of India, 1950 — Article 22(5), 22(6)

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High Courts11 Jan 2019