COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,196 judgments · page 233 of 610

High Courts22 Nov 2018Dismissed

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

Jammu And Kashmir High Court · (2018) 11 J&K CK 0038

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 107, 306, 405, 406Code Of Criminal Procedure, 1973 — Section 227, 228, 268, 269

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High Courts22 Nov 2018Allowed

Nisar Ahmed @APPELLANT@Hash State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2018) 11 J&K CK 0037

Arms Act, 1959 — Section 7, 25, 26, 27Explosive Substances Act, 2012 — Section 4, 5Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 212

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High Courts22 Nov 2018Allowed

Abdul Majid And Others @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 11 J&K CK 0036

Jammu & Kashmir Civil Services (Special Provisions) Act, 2010 — Section 5(1)

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High Courts22 Nov 2018Disposed Off

Eshan Pandita @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 11 J&K CK 0035

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High Courts20 Nov 2018Dismissed

Basharat Saleem @APPELLANT@Hash State Of Jammu & Kashmir High Court Through Registrar General

Jammu And Kashmir High Court · (2018) 11 J&K CK 0093

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High Courts20 Nov 2018Dismissed

Latief Ahmad Lone @APPELLANT@Hash State Of Jammu & Kashmir And Ors

Jammu And Kashmir High Court · (2018) 11 J&K CK 0092

National Council For Teacher Education Act, 1993 — Section 12, 14

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High Courts20 Nov 2018

Showkat Ahmad Ganie @APPELLANT@Hash State Of Jammu & Kashmir And Anr

Jammu And Kashmir High Court · (2018) 11 J&K CK 0091

Jammu And Kashmir Public Safety Act, 1978 — Section 8Constitution Of India, 1950 — Article 21, 22(3), 22(5)

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High Courts20 Nov 2018

Showkat Ahmad Lone @APPELLANT@Hash State Of Jammu & Kashmir And Anr

Jammu And Kashmir High Court · (2018) 11 J&K CK 0090

Jammu And Kashmir Public Safety Act, 1978 — Section 8(a)Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(3)Constitution Of India, 1950 — Article 21, 22(3), 22(5)

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High Courts20 Nov 2018Disposed Off

Ramesh Chand Kathuria And Another @APPELLANT@Hash M/S Trikuta Chemicals Pvt. Ltd And Another

Jammu And Kashmir High Court · (2018) 11 J&K CK 0046

Code Of Civil Procedure, 1908 — Section 151

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High Courts20 Nov 2018Dismissed

State Of Jammu & Kashmir @APPELLANT@Hash Manoj Kumar

Jammu And Kashmir High Court · (2018) 11 J&K CK 0045

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High Courts19 Nov 2018Dismissed

Rano Devi @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 11 J&K CK 0051

Jammu & Kashmir Agrarian Reforms Rules, 1977 — Rule 52Jammu & Kashmir Agrarian Reforms Act, 1976 — Section 21, 21(1), 21(2)

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High Courts19 Nov 2018

Rajinder Singh @APPELLANT@Hash State Of Jammu & Kashmir And Ors

Jammu And Kashmir High Court · (2018) 11 J&K CK 0050

Solid Waste Management Rules, 2016 — Rule 3(1)(30), 11(1), 11(1)(a), 15, 15(e), 15(f), 15(zf), 15(zg)Environment (Protection) Act, 1986 — Section 3, 6, 25

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High Courts19 Nov 2018Allowed

Munish Bhatia & Anr. @APPELLANT@Hash State Of Jammu & Kashmir And Anr.

Jammu And Kashmir High Court · (2018) 11 J&K CK 0049

Jammu & Kashmir Prevention Of Corruption Act, Samvat 2006 — Section 5(1)(d)Code Of Criminal Procedure, 1898 — Section 561AJammu & Kashmir State Ranbir Penal Code, 1989 — Section 120B

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High Courts19 Nov 2018

United India Insurance Co. Ltd @APPELLANT@Hash Vijay Kumar Gupta & Anr

Jammu And Kashmir High Court · (2018) 11 J&K CK 0048

Jammu And Kashmir Consumer Protection Act, 1987 — Section 15, 17, 18A, 18A(2)Consumer Protection Act, 1986 — Section 18A, 24A

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High Courts19 Nov 2018Dismissed

State Of Jammu & Kashmir And Anr @APPELLANT@Hash Taramani And Anr

Jammu And Kashmir High Court · (2018) 11 J&K CK 0047

Constitution Of India, 1950 — Article 309Jammu And Kashmir Reservation Rules, 2005 — Rule 2(x)Ex-servicemen (Re-Employment In Central Civil Service And Posts) Rules, 1979 — Rule 2

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High Courts16 Nov 2018Dismissed

Alaf Din @APPELLANT@Hash State Of Jammu & Kashmir And Ors

Jammu And Kashmir High Court · (2018) 11 J&K CK 0065

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 201, 307, 323, 341, 352, 364, 382Code Of Criminal Procedure, 1973 — Section 268, 269

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High Courts16 Nov 2018Disposed Off

Pushpinder Singh @APPELLANT@Hash State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2018) 11 J&K CK 0064

Code Of Criminal Procedure, 1898 — Section 540, 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 279, 304ACode Of Criminal Procedure, 1973 — Section 311, 342

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High Courts16 Nov 2018Disposed Off

Raghubir Singh @APPELLANT@Hash State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2018) 11 J&K CK 0063

Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Order 6 Rule 17Code Of Criminal Procedure, 1898 — Section 561A

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High Courts16 Nov 2018Allowed

Sheetal Bhat And Ors. @APPELLANT@Hash Winner Raina And Anr

Jammu And Kashmir High Court · (2018) 11 J&K CK 0062

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 354, 376, 406, 420, 427, 448, 500, 506

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High Courts16 Nov 2018

Kewal Krishan @APPELLANT@Hash State Of J&K.

Jammu And Kashmir High Court · (2018) 11 J&K CK 0061

Code Of Criminal Procedure, 1973 — Section 392, 397, 426Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 323, 376

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