High Courts17 Oct 2018Dismissed
Shabab-Ul-Hyder & Ors @APPELLANT@Hash State & Ors
Jammu And Kashmir High Court · (2018) 10 J&K CK 0066
Constitution Of India, 1950 — Article 14, 16
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 239 of 610
High Courts17 Oct 2018Dismissed
Tarvinder Singh And Others @APPELLANT@Hash Union Of India And Others
Jammu And Kashmir High Court · (2018) 10 J&K CK 0065
High Courts17 Oct 2018Disposed Off
Saleem Mohammad @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2018) 10 J&K CK 0064
Jammu And Kashmir Civil Services (Classification, Control And Appeal) Rules, 1956 — Rule 27
High Courts17 Oct 2018Dismissed
Man Singh @APPELLANT@Hash Union Of India And Others
Jammu And Kashmir High Court · (2018) 10 J&K CK 0063
Code Of Civil Procedure, 1908 — Section 20(c)Constitution Of India, 1950 — Article 226, 226(2)
High Courts17 Oct 2018Disposed Off
Mubarak Ali @APPELLANT@Hash The Senior Manager, OIC And Anr
Jammu And Kashmir High Court · (2018) 10 J&K CK 0062
High Courts17 Oct 2018Disposed Off
Karamhans Food Private Limited @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2018) 10 J&K CK 0061
Jammu & Kashmir Value Added Tax Act, 2005 — Section 55, 55(2), 55(3), 55(4)
High Courts17 Oct 2018Dismissed
Daljeet Singh And Others @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2018) 10 J&K CK 0060
Constitution Of India, 1950 — Article 14, 16
High Courts17 Oct 2018Allowed
Rahul Jandial @APPELLANT@Hash Sunil Gupta And Anr
Jammu And Kashmir High Court · (2018) 10 J&K CK 0059
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(2), 156(3), 482, 561APolice Act, 1861 — Section 36
High Courts17 Oct 2018Dismissed
Davinder Singh @APPELLANT@Hash Kiran Pargal
Jammu And Kashmir High Court · (2018) 10 J&K CK 0058
Negotiable Instrument Act, 1881 — Section 138, 139Code Of Criminal Procedure, 1973 — Section 428
High Courts17 Oct 2018Dismissed
Narcotic Control Bureau, Govt. Of India @APPELLANT@Hash Parveen Kumar
Jammu And Kashmir High Court · (2018) 10 J&K CK 0057
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 37
High Courts17 Oct 2018Dismissed
Shahid Ashraf Khan And Ors @APPELLANT@Hash State Of Jammu & Kashmir & Anr
Jammu And Kashmir High Court · (2018) 10 J&K CK 0056
Code Of Criminal Procedure, 1973 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 104, 147, 336, 341, 427, 504, 506
High Courts17 Oct 2018Dismissed
Mushtaq Shah And Ors @APPELLANT@Hash State And Anr
Jammu And Kashmir High Court · (2018) 10 J&K CK 0055
Code Of Criminal Procedure, 1973 — Section 156, 164A, 482, 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 343, 366, 376
High Courts17 Oct 2018Dismissed
Naresh Kumar @APPELLANT@Hash State Of Jammu & Kashmir
Jammu And Kashmir High Court · (2018) 10 J&K CK 0054
Code Of Criminal Procedure, 1973 — Section 156, 161, 164A, 169, 482, 488, 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 306, 366, 376D
High Courts17 Oct 2018Dismissed
Khalid Hussain Salaria @APPELLANT@Hash Mehmoona Anjum
Jammu And Kashmir High Court · (2018) 10 J&K CK 0053
Code Of Criminal Procedure, 1973 — Section 488, 561A
High Courts17 Oct 2018Disposed Off
Fayaz Ahmad Bohroo @APPELLANT@Hash State Of Jammu & Kashmir
Jammu And Kashmir High Court · (2018) 10 J&K CK 0052
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 279, 304A, 337
High Courts17 Oct 2018Dismissed
Sanjeev Kumar Sharma @APPELLANT@Hash Pooja Sharma And Anr
Jammu And Kashmir High Court · (2018) 10 J&K CK 0051
Code Of Criminal Procedure, 1973 — Section 488, 561A
High Courts17 Oct 2018Dismissed
Bishan Dass alias Kala @APPELLANT@Hash State Of Jammu & Kashmir .
Jammu And Kashmir High Court · (2018) 10 J&K CK 0050
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 304B, 323, 326A, 370, 376, 376A, 376C, 376D, 376E, 498, 506Code Of Criminal Procedure, 1973 — Section 161, 164A, 173, 497C, 512
High Courts17 Oct 2018Dismissed
Ayaz Ahmed And Ors @APPELLANT@Hash State Of Jammu & Kashmir And Anr
Jammu And Kashmir High Court · (2018) 10 J&K CK 0049
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 156, 156(1), 156(2), 156(3), 482, 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 323, 324, 354, 427, 452
High Courts16 Oct 2018
Sehdev Singh Charak And Anr @APPELLANT@Hash State Of Jammu & Kashmir And Ors
Jammu And Kashmir High Court · (2018) 10 J&K CK 0048
Jammu And Kashmir Big Landed Estates Abolition Act, 2007 — Section 20B
High Courts16 Oct 2018Disposed Off
Shakil Ahmed Naik @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2018) 10 J&K CK 0047