Food Safety And Standards Act, 2006 — Section 2, 3(1), 3(1)(j), 3(1)(zk), 31General Grading and Marking Rules, 1988 — Rule 2(i), 2(b)Jammu And Kashmir High Court Rules, 1999 — Rule 138(3)

Read judgment

High Courts30 Nov 2018Dismissed

Divisional Manager National Insurance Co. Ltd @APPELLANT@Hash Ghulam Hassan Koka And Ors

Jammu And Kashmir High Court · (2018) 11 J&K CK 0120

Constitution Of Jammu And Kashmir, 1956 — Section 103, 104Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 102, 201, 302

Read judgment

High Courts30 Nov 2018Dismissed

Muneer Ahmad Butt @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 11 J&K CK 0119

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

Read judgment

High Courts30 Nov 2018Dismissed

Ghulam Ahmad Magray @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 11 J&K CK 0118

Constitution Of Jammu And Kashmir, 1956 — Section 104Code Of Civil Procedure, 1908 — Section 96Constitution Of India, 1950 — Article 226, 227

Read judgment

High Courts30 Nov 2018Dismissed

Habibullah @APPELLANT@Hash Gulzar Hussain

Jammu And Kashmir High Court · (2018) 11 J&K CK 0117

Constitution Of Jammu And Kashmir, 1956 — Section 104Code Of Civil Procedure, 1908 — Section 115, Order 8 Rule 5, Order 12 Rule 6, Order 15 Rule 1, Order 37 Rule 3, Order 37 Rule 3(5), Order 37 Rule 5, Order 37 Rule 5(1), Order 37 Rule 7Evidence Act, 1872 — Section 17

Read judgment

High Courts30 Nov 2018Disposed Off

Rahiya Syeed & Anr @APPELLANT@Hash State And Ors

Jammu And Kashmir High Court · (2018) 11 J&K CK 0116

Code Of Criminal Procedure, 1973 — Section 164, 482

Read judgment

High Courts30 Nov 2018Allowed

Maqsood Ahmad Khan @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 11 J&K CK 0115

Jammu And Kashmir Public Safety Act, 1978 — Section 8, 13Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 307Arms Act, 1959 — Section 7, 27

Read judgment

High Courts30 Nov 2018Dismissed

Farooq Ahmad Mir @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 11 J&K CK 0114

Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 3Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 20

Read judgment

High Courts30 Nov 2018Disposed Off

Shahid Muneeb Mir @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 11 J&K CK 0113

Code Of Criminal Procedure, 1973 — Section 161Constitution Of India, 1950 — Article 21, 22(1), 22(3), 22(3)(b)

Read judgment

High Courts30 Nov 2018Dismissed

Suriya Bibi @APPELLANT@Hash State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2018) 11 J&K CK 0029

Code Of Criminal Procedure, 1973 — Section 497Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 302

Read judgment

High Courts30 Nov 2018Dismissed

Vijay Kumar And Anr @APPELLANT@Hash State Of Jammu & Kashmir And Ors

Jammu And Kashmir High Court · (2018) 11 J&K CK 0028

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 468, 471Prevention Of Corruption Act, 1988 — Section 5(1)(d), 5(2)

Read judgment

High Courts30 Nov 2018Dismissed

Kusum And Ors. @APPELLANT@Hash Bansi Lal And Ors.

Jammu And Kashmir High Court · (2018) 11 J&K CK 0027

Code Of Criminal Procedure, 1973 — Section 252, 253, 254Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 149, 427, 452, 504, 506

Read judgment

High Courts30 Nov 2018Dismissed

Dinesh Kumar Vs. State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 11 J&K CK 0026

Code Of Criminal Procedure, 1973 — Section 190, 197, 197(1)Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 19, 120B, 406, 407, 409, 420, 467, 468, 471

Read judgment

High Courts30 Nov 2018Allowed

Ram Lal Sharma @APPELLANT@Hash State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2018) 11 J&K CK 0025

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 420Essential Commodities Act, 1955 — Section 2(c), 3, 7

Read judgment

High Courts30 Nov 2018Dismissed

Mahindra And Mahindra Financial Services @APPELLANT@Hash State Of Jammu & Kashmir And Ors.

Jammu And Kashmir High Court · (2018) 11 J&K CK 0024

Code Of Criminal Procedure, 1973 — Section 156(3)Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 323, 342, 382, 504, 506

Read judgment

High Courts30 Nov 2018Dismissed

Authorised Officer Forest And Anr @APPELLANT@Hash Surjeet Kour

Jammu And Kashmir High Court · (2018) 11 J&K CK 0023

Code Of Criminal Procedure, 1973 — Section 435, 438Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir Forest Act, 1987 — Section 26, 26B, 26B(4), 26, 26(4), 26(5), 26C, 28

Read judgment

High Courts30 Nov 2018Disposed Off

Mohd Ashraf Beig And Ors. @APPELLANT@Hash State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2018) 11 J&K CK 0022

Code Of Criminal Procedure, 1973 — Section 161, 164A, 173, 268, 269Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 302, 304, 323, 352, 354, 452

Read judgment