COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,196 judgments · page 228 of 610

High Courts14 Dec 2018Disposed Off

Mohd. Sharief @APPELLANT@Hash State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2018) 12 J&K CK 0037

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 19, 21, 22, 24, 27A, 37Code Of Criminal Procedure, 1898 — Section 497, 498

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High Courts14 Dec 2018Allowed

Vikram Sodhi @APPELLANT@Hash State Of Jammu & Kashmir And Another

Jammu And Kashmir High Court · (2018) 12 J&K CK 0036

Indian Penal Code, 1860 — Section 307, 326Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 307, 452Arms Act, 1959 — Section 4, 25

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High Courts14 Dec 2018Allowed

Sunil Kumar @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 12 J&K CK 0035

Indian Penal Code, 1860 — Section 324, 328, 354, 376Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 37, 375(4), 376, 503, 506Code Of Criminal Procedure, 1973 — Section 156(3), 164, 482

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High Courts14 Dec 2018Dismissed

Arshad Iqbal @APPELLANT@Hash Nusrat Naz

Jammu And Kashmir High Court · (2018) 12 J&K CK 0034

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir Protection Of Women From Domestic Violence Act, 2010 — Section 12, 12(a), 23Code Of Criminal Procedure, 1973 — Section 488

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High Courts14 Dec 2018Dismissed

Gopal Singh @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 12 J&K CK 0033

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 149, 302, 307, 323, 452, 506Code Of Criminal Procedure, 1973 — Section 156(3)Code Of Criminal Procedure, 1898 — Section 561A

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High Courts14 Dec 2018Dismissed

Angat Kumar @APPELLANT@Hash State Of Jammu & Kashmir And Ors

Jammu And Kashmir High Court · (2018) 12 J&K CK 0032

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 304B, 326A, 370, 376, 376A, 376C, 376D, 376ECode Of Criminal Procedure, 1898 — Section 497CCode Of Criminal Procedure, 1973 — Section 173

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High Courts14 Dec 2018Disposed Off

Dr. Tandeep Kaur Dutta And Another @APPELLANT@Hash S. Satminder Singh

Jammu And Kashmir High Court · (2018) 12 J&K CK 0031

Code Of Criminal Procedure, 1973 — Section 488Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 498AHindu Marriage Act, 1955 — Section 9

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High Courts13 Dec 2018Dismissed

Mohammad Iqbal Naikoo @APPELLANT@Hash Aamir Majeed Mir

Jammu And Kashmir High Court · (2018) 12 J&K CK 0050

Code Of Criminal Procedure, 1898 — Section 561ANegotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 482

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High Courts13 Dec 2018Dismissed

Choudhary Mohammad Ramzan @APPELLANT@Hash State Of Jammu & Kashmir And Ors

Jammu And Kashmir High Court · (2018) 12 J&K CK 0049

Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 4, 5

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High Courts13 Dec 2018Dismissed

State Of Jammu & Kashmir @APPELLANT@Hash Inder Raj And Others

Jammu And Kashmir High Court · (2018) 12 J&K CK 0042

Code Of Criminal Procedure, 1973 — Section 164, 164A, 173, 174, 175, 477Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 302, 306

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High Courts13 Dec 2018Disposed Off

Zatoon Bibi & Anr @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 12 J&K CK 0041

Constitution Of India, 1950 — Article 21

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High Courts13 Dec 2018Disposed Off

Mumtaz Bano & Anr @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 12 J&K CK 0040

Constitution Of India, 1950 — Article 21

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High Courts12 Dec 2018

Ashiq Hussain Ganai @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 12 J&K CK 0014

Jammu And Kashmir Public Safety Act, 1978 — Section 8(a)Arms Act, 1959 — Section 7, 25

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High Courts12 Dec 2018Allowed

Firdous Ahmad Parray @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 12 J&K CK 0013

Constitution Of India, 1950 — Article 21, 22(3)(b)

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High Courts12 Dec 2018

Abdul Hamid Parray @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 12 J&K CK 0012

Jammu And Kashmir Public Safety Act, 1978 — Section 8Indian Penal Code, 1860 — Section 307, 148, 149, 332, 353Constitution Of India, 1950 — Article 21, 22(3)

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High Courts12 Dec 2018Dismissed

Ikhlaq Ahmad Wani @APPELLANT@Hash Ghulam Nabi Pandith

Jammu And Kashmir High Court · (2018) 12 J&K CK 0011

Code of Civil Procedure, 1908 — Section 20, 96, 100, Order 37 Rule 3Negotiable Instruments Act, 1881 — Section 138

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High Courts12 Dec 2018Dismissed

Surinder Kumar Others @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 12 J&K CK 0002

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High Courts12 Dec 2018Disposed Off

Sumeet Puri Others @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 12 J&K CK 0001

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High Courts11 Dec 2018Disposed Off

Fayeezah Jahan @APPELLANT@Hash Union Of India

Jammu And Kashmir High Court · (2018) 12 J&K CK 0030

Indian Medical Council Act, 1956 — Section 12, 13(4B), 33

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High Courts11 Dec 2018

Firdous Ahmad Wani @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 12 J&K CK 0018

Jammu And Kashmir Public Safety Act, 1978 — Section 8(a)Lawful Activities (Prevention) Act, 1967 — Section 10Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 102B, 505(i)(B)

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