High Courts30 Oct 2018Dismissed
Amit Kumar @APPELLANT@Hash Rakesh Singh And Ors
Jammu And Kashmir High Court · (2018) 10 J&K CK 0106
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 380, 454Code Of Criminal Procedure, 1973 — Section 54
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 237 of 610
High Courts26 Oct 2018
Gurdev Singh @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2018) 10 J&K CK 0105
High Courts26 Oct 2018Disposed Off
F2Fun And Fitness Pvt. Ltd @APPELLANT@Hash Golden Globe Fitness Pvt. Ltd. And another
Jammu And Kashmir High Court · (2018) 10 J&K CK 0104
Code Of Civil Procedure, 1908 — Order 10 Rule 1, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 13, Order 7 Rule 14Jammu And Kashmir Code Of Civil Procedure, 1977 — Section 115, 151Jammu And Kashmir Agrarian Reforms Act, 1976 — Section 25
High Courts26 Oct 2018Disposed Off
Mayur Singh @APPELLANT@Hash State And Ors
Jammu And Kashmir High Court · (2018) 10 J&K CK 0103
High Courts26 Oct 2018Dismissed
Raj Mohini Sharma @APPELLANT@Hash State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2018) 10 J&K CK 0102
Code Of Criminal Procedure, 1973 — Section 156, 156(3), 161, 162, 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 323, 382, 427, 451, 452, 506
High Courts26 Oct 2018
Sanjay Kumar @APPELLANT@Hash State Of Jammu & Kashmir
Jammu And Kashmir High Court · (2018) 10 J&K CK 0101
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 304IICode Of Criminal Procedure, 1973 — Section 497, 497D
High Courts26 Oct 2018Allowed
Ramesh Chand And Ors @APPELLANT@Hash State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2018) 10 J&K CK 0100
Code Of Criminal Procedure, 1973 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 420, 427, 441, 441A, 447, 447A, 467, 468Jammu And Kashmir Tenancy Act, 1923 — Section 4(A), 44, 45
High Courts26 Oct 2018Dismissed
Rahmatullah @APPELLANT@Hash Mohd. Ashraf And Ors
Jammu And Kashmir High Court · (2018) 10 J&K CK 0099
Code Of Criminal Procedure, 1973 — Section 145, 145(4), 435
High Courts26 Oct 2018Dismissed
Javed Iqbal And Anr @APPELLANT@Hash State Of Jammu & Kashmir
Jammu And Kashmir High Court · (2018) 10 J&K CK 0098
Enemy Agents’ Ordinance, 1943 — Section 3Arms Act, 1959 — Section 7, 25Explosive Substances Act, 1908 — Section 4, 5
High Courts26 Oct 2018Dismissed
Rashpal And Ors @APPELLANT@Hash State Of Jammu & Kashmir
Jammu And Kashmir High Court · (2018) 10 J&K CK 0097
Code Of Criminal Procedure, 1973 — Section 156(3), 482, 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 161, 164A, 413, 420, 465, 467, 468, 471
High Courts26 Oct 2018Dismissed
R.K.S. Educational Trust And another @APPELLANT@Hash State Of Jammu & Kashmir
Jammu And Kashmir High Court · (2018) 10 J&K CK 0096
Code Of Criminal Procedure, 1973 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 420, 467, 468, 471Prevention Of Corruption Act, 2006 — Section 5(2)
High Courts26 Oct 2018Disposed Off
Dr. Shehnaz Bhatti @APPELLANT@Hash State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2018) 10 J&K CK 0095
Code Of Criminal Procedure, 1973 — Section 154(1), 154(3), 156(3), 197, 482, 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 304APrevention Of Corruption Act, 1988 — Section 5
High Courts26 Oct 2018Allowed
Harsh Mahajan And Anr @APPELLANT@Hash M/s Apex Builders
Jammu And Kashmir High Court · (2018) 10 J&K CK 0094
Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 222, 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 341, 420, 506Constitution Of India, 1950 — Article 226
High Courts26 Oct 2018
Mohd. Ishtiaq And Anr @APPELLANT@Hash State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2018) 10 J&K CK 0093
Code Of Criminal Procedure, 1973 — Section 161, 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 409, 410, 411
High Courts26 Oct 2018Allowed
Narinder Jain And Anr @APPELLANT@Hash Shruti Jain
Jammu And Kashmir High Court · (2018) 10 J&K CK 0092
Code Of Criminal Procedure, 1973 — Section 160, 177 to 188, 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 405, 406, 498AIndian Penal Code, 1860 — Section 323, 498A, 506
High Courts26 Oct 2018Dismissed
Anoop Slathia And Anr @APPELLANT@Hash State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2018) 10 J&K CK 0091
Payment Of Wages Act, 1936 — Section 15Code Of Criminal Procedure, 1973 — Section 160, 561A
High Courts26 Oct 2018Dismissed
Yashpal @APPELLANT@Hash State Of Jammu & Kashmir & Anr
Jammu And Kashmir High Court · (2018) 10 J&K CK 0090
Constitution Of India, 1950 — Article 21, 51Code Of Criminal Procedure, 1973 — Section 156(3), 164A, 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 376
High Courts26 Oct 2018Dismissed
Narinder Pal Singh @APPELLANT@Hash S. Kulbir Singh
Jammu And Kashmir High Court · (2018) 10 J&K CK 0089
Code Of Criminal Procedure Svt, 1989 — Section 561ANegotiable Instrument Act, 1881 — Section 138Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 323, 336, 452, 506
High Courts26 Oct 2018Allowed
Harjeet Singh And Ors @APPELLANT@Hash State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2018) 10 J&K CK 0088
Code Of Criminal Procedure, 1973 — Section 154, 154(1), 154(3), 156(3), 482Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 302
High Courts26 Oct 2018Dismissed
Amresh Singh @APPELLANT@Hash Neelam Langeh
Jammu And Kashmir High Court · (2018) 10 J&K CK 0087
Code Of Criminal Procedure, 1973 — Section 154, 156(3), 173(2), 190, 200, 201, 202, 203, 561A