High Courts31 Dec 2018
Ajay Kumar Sharma @APPELLANT@Hash State And Ors
Jammu And Kashmir High Court · (2018) 12 J&K CK 0098
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 225 of 610
High Courts31 Dec 2018Dismissed
Meena Sharma @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2018) 12 J&K CK 0097
High Courts31 Dec 2018Dismissed
Sandeep Gulhati And Anr @APPELLANT@Hash State Of Jammu & Kashmir Through Crime Branch Jammu
Jammu And Kashmir High Court · (2018) 12 J&K CK 0096
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 420
High Courts31 Dec 2018
Masood Ahmed @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2018) 12 J&K CK 0095
Jammu & Kashmir Protection Of Children From Sexual Violence Act, 2012 — Section 7, 8Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 323, 354, 452, 506Constitution Of Jammu And Kashmir, 1956 — Section 53, 83, 91
High Courts31 Dec 2018
M/s K. C. Food Pvt. Ltd @APPELLANT@Hash State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2018) 12 J&K CK 0094
Constitution Of India, 1950 — Article 14, 226
High Courts31 Dec 2018Dismissed
Faizan Ahmed And Ors @APPELLANT@Hash State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2018) 12 J&K CK 0093
High Courts31 Dec 2018Dismissed
Mahnaz Sharief & Ors @APPELLANT@Hash State & Ors
Jammu And Kashmir High Court · (2018) 12 J&K CK 0092
High Courts31 Dec 2018Dismissed
Singh Hospitality And Resorts And Ors @APPELLANT@Hash Punjab And Sind Bank Bank And Anr
Jammu And Kashmir High Court · (2018) 12 J&K CK 0091
Legal Services Act, 1997 — Section 18, 18(1), 18(4), 18(4)(ii), 19, 19(1)(a), 19(1b), 19(2), 19(2)(1)(b), 20, 21Code Of Civil Procedure, 1908 — Section 2(15), Order 3 Rule 1, Order 3 Rule 2, Order 3 Rule 2(a), Order 3 Rule 3, Order 3 Rule 4(1), Order 23 Rule 3Court Fees Act, 1977 — Section 19(1)
High Courts28 Dec 2018Dismissed
Kamal Kumar @APPELLANT@Hash State Of Jammu & Kashmir
Jammu And Kashmir High Court · (2018) 12 J&K CK 0085
Code Of Criminal Procedure, 1973 — Section 174, 498Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 306, 363, 376
High Courts28 Dec 2018Dismissed
Mohd. Ashraf & Anr @APPELLANT@Hash State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2018) 12 J&K CK 0084
Code Of Criminal Procedure, 1898 — Section 562Probation Of Offenders Act, 1958 — Section 4, 19Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 307, 324, 326
High Courts28 Dec 2018Allowed
Sanjeev Sharma And Ors @APPELLANT@Hash State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2018) 12 J&K CK 0083
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 498ANegotiable Instruments Act, 1881 — Section 138Indian Penal Code, 1860 — Section 489A, 498A
High Courts28 Dec 2018Dismissed
Neeta Adarsh @APPELLANT@Hash State And Ors
Jammu And Kashmir High Court · (2018) 12 J&K CK 0082
Code Of Criminal Procedure, 1973 — Section 154, 156(3), 173, 190, 200, 202, 204Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 109, 120B, 376Hindu Marriage Act, 1955 — Section 9, 13
High Courts28 Dec 2018Dismissed
State Of Jammu & Kashmir @APPELLANT@Hash Rajeev Kumar
Jammu And Kashmir High Court · (2018) 12 J&K CK 0081
Prevention Of Corruption Act, 1988 — Section 7, 13(2), 13(1)(d)Prevention Of Corruption Act, 2006 — Section 5(2)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 161
High Courts28 Dec 2018
Sheikh Zaffar Ahmed And Anr @APPELLANT@Hash Sukhdev Singh
Jammu And Kashmir High Court · (2018) 12 J&K CK 0080
Code Of Civil Procedure, 1908 — Section 115, Order 26 Rule 9Constitution Of Jammu And Kashmir, 1956 — Section 104Constitution Of India, 1950 — Article 226, 227
High Courts28 Dec 2018Dismissed
Balkees Begum @APPELLANT@Hash State Of Jammu & Kashmir & Ors
Jammu And Kashmir High Court · (2018) 12 J&K CK 0079
High Courts28 Dec 2018Dismissed
Jaswant Kour @APPELLANT@Hash State Of Jammu & Kashmir & Ors
Jammu And Kashmir High Court · (2018) 12 J&K CK 0078
High Courts27 Dec 2018Dismissed
Mohd. Asdullah Wani @APPELLANT@Hash Principal District & Sessions Judge, Ramban And Others
Jammu And Kashmir High Court · (2018) 12 J&K CK 0087
Civil Procedure, Code (Amendment) Act, 1999 — Section 115Constitution Of Jammu And Kashmir, 1956 — Section 104Constitution Of India, 1950 — Article 226, 227
High Courts27 Dec 2018Disposed Off
Pawan Kumar @APPELLANT@Hash State And Ors
Jammu And Kashmir High Court · (2018) 12 J&K CK 0086
High Courts26 Dec 2018
Atharv Mahajan @APPELLANT@Hash State And Ors
Jammu And Kashmir High Court · (2018) 12 J&K CK 0090
High Courts26 Dec 2018Disposed Off
Sunny Kumar & Anr @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2018) 12 J&K CK 0089
Constitution Of India, 1950 — Article 21