High Courts17 Sept 2018Disposed Off
Nazir Ali @APPELLANT@Hash Rashma Bibi And Ors
Jammu And Kashmir High Court · (2018) 09 J&K CK 0044
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 245 of 610
High Courts17 Sept 2018Dismissed
Daulat Ram & Anr @APPELLANT@Hash Roop Chand & Ors
Jammu And Kashmir High Court · (2018) 09 J&K CK 0043
Jammu & Kashmir Land Revenue Act, 1996 — Section 23, 31, 118Indian Evidence Act, 1872 — Section 58
High Courts14 Sept 2018Dismissed
State of J&K @APPELLANT@Hash M/s International Engineers
Jammu And Kashmir High Court · (2018) 09 J&K CK 0042
Minimum Wages Act, 1948 — Section 19(1), 22A, 22B, 22B(2)(b), 26(2)
High Courts14 Sept 2018Dismissed
Shashi Sharma @APPELLANT@Hash Rakesh Goel
Jammu And Kashmir High Court · (2018) 09 J&K CK 0040
Code of Criminal Procedure 1973, — Section 514, 561ANegotiable Instruments Act, 1881 — Section 138
High Courts14 Sept 2018Dismissed
Rohit Singh and ors @APPELLANT@Hash State of J&K
Jammu And Kashmir High Court · (2018) 09 J&K CK 0039
Code of Criminal Procedure 1973, — Section 4(c), 164A, 174, 175, 216, 269, 323, 386, 397, 399, 401, 561Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 302, 304B, 306, 498, 498A
High Courts14 Sept 2018Allowed
Farooq Ahmed @APPELLANT@Hash Zaman Shah and others
Jammu And Kashmir High Court · (2018) 09 J&K CK 0038
Code of Civil Procedure, 1908 — Order 8 Rule 1, Section 10, 151Limitation Act, 1963 — Section 5
High Courts14 Sept 2018Dismissed
Manorma Sharma @APPELLANT@Hash Sahib Saran Khajuria and others
Jammu And Kashmir High Court · (2018) 09 J&K CK 0037
Code of Civil Procedure, 1908 — Order 18 Rule 4, Order 18 Rule 5
High Courts12 Sept 2018Dismissed
State of J&K @APPELLANT@Hash Gulzar Ahmed
Jammu And Kashmir High Court · (2018) 09 J&K CK 0036
Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 366, 376Code of Criminal Procedure 1973, — Section 164
High Courts12 Sept 2018Disposed Off
Dr. Salma Parveen @APPELLANT@Hash State of J&K & ors
Jammu And Kashmir High Court · (2018) 09 J&K CK 0035
High Courts12 Sept 2018Disposed Off
Ved Parkash-I @APPELLANT@Hash State of J&K & ors
Jammu And Kashmir High Court · (2018) 09 J&K CK 0034
High Courts12 Sept 2018Disposed Off
K.K. Sharma @APPELLANT@Hash State of J&K and ors
Jammu And Kashmir High Court · (2018) 09 J&K CK 0033
Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 304A, 429Code of Criminal Procedure 1973, — Section 197
High Courts11 Sept 2018
Vijay Kumar and ors @APPELLANT@Hash State of J&K and ors
Jammu And Kashmir High Court · (2018) 09 J&K CK 0032
Code of Criminal Procedure 1973, — Section 154(3), 156(3), 561AJammu and Kashmir State Ranbir Penal Code, 1989 — Section 109, 376, 420
High Courts10 Sept 2018Disposed Off
Sr. Superintendent of Post offices and another @APPELLANT@Hash J&K S. C. D. R. C. Jammu and another
Jammu And Kashmir High Court · (2018) 09 J&K CK 0031
Indian Post Office Rules, 1933 — Rule 6, 66BIndian Post Office Act, 1898 — Section 6, 53
High Courts07 Sept 2018
Jehlum Enterprises @APPELLANT@Hash State of J&K and ors
Jammu And Kashmir High Court · (2018) 09 J&K CK 0030
High Courts07 Sept 2018Dismissed
Mahesh Singh Jamwal @APPELLANT@Hash Sheikh Mohd. Aslam and anr
Jammu And Kashmir High Court · (2018) 09 J&K CK 0029
Code of Civil Procedure, 1908 — Order 6 Rule 18
High Courts07 Sept 2018Disposed Off
Bilal Ahmad Bhat @APPELLANT@Hash State of J&K and anr
Jammu And Kashmir High Court · (2018) 09 J&K CK 0028
Constitution of India, 1950 — Article 22(5)Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 120B, 302, 307Arms Act, 1959 — Section 7, 27
High Courts07 Sept 2018
Umar Ahmad Dar @APPELLANT@Hash State of J&K and anr
Jammu And Kashmir High Court · (2018) 09 J&K CK 0027
Jammu and Kashmir Public Safety Act, 1978 — Section 8(1)(a)Unlawful Activities (Prevention) Act, 1967 — Section 13, 19Constitution of India, 1950 — Article 21, 22(3)(b), 22(5)
High Courts07 Sept 2018
Ravi Kumar @APPELLANT@Hash State Of Jammu & Kashmir
Jammu And Kashmir High Court · (2018) 09 J&K CK 0020
Code of Criminal Procedure 1973, — Section 482, 561AIndian Penal Code, 1860 — Section 161, 165Prevention of Corruption Act, 1947 — Section 5(2)
High Courts07 Sept 2018Dismissed
Amit Upadhyaya @APPELLANT@Hash State Of Jk & Ors
Jammu And Kashmir High Court · (2018) 09 J&K CK 0019
Constitution of Jammu and Kashmir, 1956 — Section 103Constitution of India, 1950 — Article 226
High Courts07 Sept 2018Disposed Off
Sanjeev Kapoor @APPELLANT@Hash State Of Jk & Ors
Jammu And Kashmir High Court · (2018) 09 J&K CK 0018
Compassionate Rules of 1994 — Rule 7