High Courts03 Apr 2018Dismissed
NEK RAM Vs PARKASH CHAND AND OTHERS
Jammu And Kashmir High Court · (2018) 04 J&K CK 0004
Jammu and Kashmir Common Lands (Regulation) Act, 1956 — Section 3, 16
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,197 judgments · page 264 of 610
High Courts03 Apr 2018Disposed Of
SWEETY KANTROO AND ORS Vs STATE OF JAMMU & KASHMIR AND ORS
Jammu And Kashmir High Court · (2018) 04 J&K CK 0003
High Courts02 Apr 2018Disposed Of
MEENAKSHI BANDRAL AND OTHERS VsS TATE OF JAMMU & KASHMIR AND OTHERS
Jammu And Kashmir High Court · (2018) 04 J&K CK 0057
High Courts02 Apr 2018Dismissed
GUNINDER PUSHP JAIN Vs ARIHANT JAIN AND ANOTHER
Jammu And Kashmir High Court · (2018) 04 J&K CK 0056
Code of Civil Procedure, 1908 — Section 151Indian Contract Act, 1872 — Section 17Indian Evidence Act, 1872 — Section 41
High Courts02 Apr 2018Allowed
MOHD AZAM.Vs STATE AND ORS
Jammu And Kashmir High Court · (2018) 04 J&K CK 0055
High Courts02 Apr 2018Disposed Of
PRESIDENT D.A.V COLLEGE MANAGING COMMITTEE Vs POONAM MAHAJAN AND OTHERS.
Jammu And Kashmir High Court · (2018) 04 J&K CK 0054
Constitution of Jammu and Kashmir, 1956 Section 104Code Of Civil Procedure, 1908 — section 151Government of India Act of 1915— section 107
High Courts02 Apr 2018Disposed Of
ARUN SHARMA AND OTHERS Vs STATE OF JAMMU & KASHMIR
Jammu And Kashmir High Court · (2018) 04 J&K CK 0002
Code of Criminal Procedure, 1973 — Section 561AJammu and Kashmir State Ranbir Penal Code, 1989 — Section 34, 307, 323, 325, 341, 427Arms Act, 1959 — Section 4, 25, 30
High Courts02 Apr 2018Dismissed
STATE Vs MOHD. SHAFI
Jammu And Kashmir High Court · (2018) 04 J&K CK 0001
Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 302Code of Criminal Procedure, 1973 — Section 161, 174
High Courts31 Mar 2018Partly Allowed
DR VIJANT SINGH CHANDAIL & ORS Vs STATE OF JAMMU & KASHMIR AND ORS
Jammu And Kashmir High Court · (2018) 03 J&K CK 0057
Reservation Act, 2004 — section 5
High Courts31 Mar 2018Dismissed
MANISH SURI Vs STATE OF JAMMU & KASHMIR AND OTHERS
Jammu And Kashmir High Court · (2018) 03 J&K CK 0019
Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 120B, 420, 451, 468, 471Prevention of Corruption Act, 1988 — Section 5(2)Code of Criminal Procedure, 1973 — Section 173(1), 173(2), 173(8), 178, 205, 344(1-a)
High Courts31 Mar 2018Allowed
DR.VIJANT SINGH CHANDAIL Vs STATE OF JAMMU & KASHMIR &ORS
Jammu And Kashmir High Court · (2018) 03 J&K CK 0018
Reservation Act, 2004 — Section 5Jammu and Kashmir Civil Services (Classification Control and Appeal) Rules 1956 — Rule 24J&K Civil Service (Judicial) Recruitment Rules, 1967 — Rule 9
High Courts27 Mar 2018
RAMZAN ALI & ORSVs STATE & ORS
Jammu And Kashmir High Court · (2018) 03 J&K CK 0056
Code of Criminal Procedure, 1973 — section 561A
High Courts27 Mar 2018Dismissed
DR. ZOYA CHOWDHARY Vs STATE OF JAMMU & KASHMIR & ORS
Jammu And Kashmir High Court · (2018) 03 J&K CK 0055
Jammu & Kashmir Reservation Act, 2004 — section 2(d)
High Courts27 Mar 2018Disposed Of
WASEEM AKRAM Vs STATE OF JAMMU & KASHMIR
Jammu And Kashmir High Court · (2018) 03 J&K CK 0020
Code of Criminal Procedure, 1973 — Section 561A
High Courts26 Mar 2018Dismissed
RAJ KUMAR Vs STATE OF JAMMU & KASHMIR AND OTHERS
Jammu And Kashmir High Court · (2018) 03 J&K CK 0017
Constitution of India, 1950 — Article 14, 226
High Courts26 Mar 2018Disposed Of
NEERAJ KOTWAL Vs PAWAN KUMAR SHARMA
Jammu And Kashmir High Court · (2018) 03 J&K CK 0016
Code of Criminal Procedure, 1973 — Section 561ANegotiable Instruments Act, 1881 — Section 138, 142
High Courts26 Mar 2018Disposed Of
M/S TBA INFRASTRUCTURE PVT. LTD. Vs STATE OF JAMMU & KASHMIR AND OTHERS
Jammu And Kashmir High Court · (2018) 03 J&K CK 0015
High Courts26 Mar 2018Disposed Of
AKASH KUMAR AND OTHERS Vs STATE AND OTHERS
Jammu And Kashmir High Court · (2018) 03 J&K CK 0014
Constitution of India, 1950 — Article 226Jammu and Kashmir Reservation Rules, 2005 — Rule 17
High Courts23 Mar 2018Allowed
RAJEEV Vs STATE OF JAMMU & KASHMIR AND ANOTHER
Jammu And Kashmir High Court · (2018) 03 J&K CK 0054
Code of Criminal Procedure, 1973 — sections 156(3), 561ARanbir Penal Code, 1989 — section 173, 376, 420, 497c, 497c(1)
High Courts23 Mar 2018Dismissed
GULDARSHAN SINGH AND ANR Vs STATE OF JAMMU & KASHMIR AND ORS
Jammu And Kashmir High Court · (2018) 03 J&K CK 0042
Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 34, 323, 325, 341Code of Criminal Procedure, 1973 — Section 561A