High Courts06 Aug 2018
Dr. Naheed Soz @APPELLANT@Hash State Of Jammu & Kashmir & Ors
Jammu And Kashmir High Court · (2018) 08 J&K CK 0020
Constitution of India, 1950 — Article 14, 16, 19(1)(g), 21
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,196 judgments · page 251 of 610
High Courts06 Aug 2018Allowed
Dr. Sandeep Mawa @APPELLANT@Hash State Of Jammu & Kashmir Through Additional Advocate General, Jammu & Kashmir , High Court, Srinagar
Jammu And Kashmir High Court · (2018) 08 J&K CK 0019
Code of Criminal Procedure 1973, — Section 156(3), 161, 173(2), 561AJammu and Kashmir State Ranbir Penal Code, 1989 — Section 186, 353
High Courts06 Aug 2018Disposed Off
Najam-Ud-Din Lone @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2018) 08 J&K CK 0018
Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 195, 301, 409, 420, 465, 468, 471Code of Criminal Procedure 1973, — Section 195, 197, 561AGeneral Clauses Act, 1977 — Section 26
High Courts03 Aug 2018Disposed Off
Mohammad Subhan Wani @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2018) 08 J&K CK 0017
Constitution of India, 1950 — Article 21, 22(1), 22(3), 22(3)(b), 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 8(2), 8(4), 13, 19, 19(2)General Clauses Act, Samvat, 1977 — Section 21
High Courts03 Aug 2018Disposed Off
Wasim Mehraj Farash @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2018) 08 J&K CK 0016
Code of Criminal Procedure 1973, — Section 161
High Courts03 Aug 2018Dismissed
Azam Afandi And Others @APPELLANT@Hash Ghulam Hyder Rather And Others
Jammu And Kashmir High Court · (2018) 08 J&K CK 0015
Jammu and Kashmir Restitution of Mortgaged Properties’ Act 1976 — Section 4, 7(1), 16Code of Civil Procedure, 1908 — Section 2(2), 9
High Courts03 Aug 2018Dismissed
Ghulam Mohammad Wani And Another @APPELLANT@Hash Ali Mohammad Ganaie And Others
Jammu And Kashmir High Court · (2018) 08 J&K CK 0014
Code of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3Constitution of Jammu and Kashmir, 1956 — Section 104
High Courts03 Aug 2018Dismissed
Rifat Basheer @APPELLANT@Hash State Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2018) 08 J&K CK 0013
Jammu and Kashmir Reservation Act, 2004 — Section 10, 23Jammu and Kashmir Persons with Disabilities Act, 1998 — Section 22Jammu and Kashmir Reservation Rules, 2005 — Rule 15, 17
High Courts03 Aug 2018Dismissed
Latief Ahmad Rather @APPELLANT@Hash State Of Jammu & Kashmir And Another
Jammu And Kashmir High Court · (2018) 08 J&K CK 0012
Constitution of India, 1950 — Article 21, 22, 22(5), 226Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 120B, 302, 307Jammu and Kashmir Public Safety Act, 1978 — Section 8, 13
High Courts03 Aug 2018Dismissed
Basharat Ahmad Mir @APPELLANT@Hash State Of Jammu & Kashmir And Another
Jammu And Kashmir High Court · (2018) 08 J&K CK 0011
Constitution of India, 1950 — Article 21, 22, 22(5), 226Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 120B, 302, 307Jammu and Kashmir Public Safety Act, 1978 — Section 8, 13
High Courts03 Aug 2018Disposed Off
Haroon Ahmad Sheikh @APPELLANT@Hash State Of Jammu & Kashmir And Another
Jammu And Kashmir High Court · (2018) 08 J&K CK 0010
Jammu and Kashmir Public Safety Act, 1978 — Section 8, 8(2), 8(4), 13, 19, 19(2)General Clauses Act, Samvat, 1977 — Section 21Constitution of India, 1950 — Article 21, 22(1), 22(3), 22(3)(b), 22(5)
High Courts03 Aug 2018Dismissed
Latief Ahmad Dar @APPELLANT@Hash Latief Ahmad Dar
Jammu And Kashmir High Court · (2018) 08 J&K CK 0009
Constitution of India, 1950 — Article 21, 22, 22(5), 226Unlawful Activities (Prevention) Act, 1967 — Section 13Jammu and Kashmir Public Safety Act, 1978 — Section 13
High Courts03 Aug 2018Dismissed
Noor Mohammad Bhat @APPELLANT@Hash State Of Jammu & Kashmir & Ors
Jammu And Kashmir High Court · (2018) 08 J&K CK 0008
Constitution of India, 1950 — Article 14
High Courts03 Aug 2018Allowed
Ashiq Hussain Ganai & Ors @APPELLANT@Hash State Of Jammu & Kashmir & Ors
Jammu And Kashmir High Court · (2018) 08 J&K CK 0007
High Courts01 Aug 2018Disposed Off
Mysar Majid Malik @APPELLANT@Hash State And Ors
Jammu And Kashmir High Court · (2018) 08 J&K CK 0006
Jammu and Kashmir Public Safety Act, 1978 — Section 8Constitution of India — Article 21, 22(3)(b)
High Courts01 Aug 2018Disposed Off
Fayaz Ahmad Bhat @APPELLANT@Hash State And Ors
Jammu And Kashmir High Court · (2018) 08 J&K CK 0005
Constitution of India, 1950 — Article 12, 14, 16
High Courts01 Aug 2018Disposed Off
Mohammad Lateef Dar @APPELLANT@Hash State And Ors
Jammu And Kashmir High Court · (2018) 08 J&K CK 0004
Jammu and Kashmir Public Safety Act, 1978 — Section 8, 8(1)Constitution of India, 1950 — Article 21, 22(3)(b)
High Courts01 Aug 2018Dismissed
Baljit Singh And Another @APPELLANT@Hash Central Bureau Of Investigation And Another
Jammu And Kashmir High Court · (2018) 08 J&K CK 0003
Code of Criminal Procedure 1973, — Section 155, 561AJammu and Kashmir State Ranbir Penal Code, 1989 — Section 120B, 409, 420, 467, 468, 471Jammu and Kashmir Prevention of Corruption Act, 2006 — Section 5(1)(C), 5)(2)
High Courts01 Aug 2018Allowed
Hilal Ahmad Ganie @APPELLANT@Hash State Of Jammu & Kashmir & Ors
Jammu And Kashmir High Court · (2018) 08 J&K CK 0002
Constitution of India — Article 21, 22, 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 8, 8(4), 13, 19Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 377, 506
High Courts01 Aug 2018Allowed
Parvaiz Ahmad Najar @APPELLANT@Hash State Of Jammu & Kashmir & Ors
Jammu And Kashmir High Court · (2018) 08 J&K CK 0001
Jammu and Kashmir Public Safety Act, 1978 — Section 8Unlawful Activities (Prevention) Act, 1967 — Section 10, 13Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 506