High Courts29 Jan 2018Disposed Off
Hans Raj Parihar Vs State of J&K
Jammu And Kashmir High Court · (2018) 01 J&K CK 0014
Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 526, Section 561-A, Sec
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Jammu And Kashmir High Court judgments
12,197 judgments · page 271 of 610
High Courts29 Jan 2018Dismissed
Suresh Kumar Gandotra Vs Poonam Devi and ors.
Jammu And Kashmir High Court · (2018) 01 J&K CK 0013
Constitution of Jammu and Kashmir, Section 104
High Courts29 Jan 2018Disposed Off
New India Assurance Co. Ltd Vs Sunita Gill & Ors.
Jammu And Kashmir High Court · (2018) 01 J&K CK 0003
Motor Vehicles Act, 1988, Section 170, Section 170, Section 166, Section 166 - Impleading insurer in certain cases - Application for compensation
High Courts22 Jan 2018
Rajesh Kumar Abrol Vs SHO Incharge Police Station Janipur Jammu & anr.
Jammu And Kashmir High Court · (2018) 01 J&K CK 0012
Code of Criminal Procedure, 1973, Section 497-C, Section 497-C(3) -Ranbir Penal Code, 1860, Section 420, Section 376, Section 370, Section 376A, Section 376C, Section 376D, Secti
High Courts15 Jan 2018
Pushpa Gupta Vs State of J&K and ors
Jammu And Kashmir High Court · (2018) 01 J&K CK 0017
High Courts15 Jan 2018Disposed Off
Shamim Akhtar Vs State of J&K and ors
Jammu And Kashmir High Court · (2018) 01 J&K CK 0016
High Courts15 Jan 2018
Firdous Ahmed Wani Vs State of J&K and ors.
Jammu And Kashmir High Court · (2018) 01 J&K CK 0002
High Courts15 Jan 2018
Suman Gupta Vs State of J&K and ors
Jammu And Kashmir High Court · (2018) 01 J&K CK 0001
High Courts09 Jan 2018
S. P. CBI Anti Corruption Vs Tej Krishan Koul
Jammu And Kashmir High Court · (2018) 01 J&K CK 0011
Code of Criminal Procedure, 1973, Section 173, Section 342 - Report of police officer on completion of Investigation - Power to order costsPrevention of Corruption Act, 19
High Courts09 Jan 2018Allowed
Pardeep Kumar Sharma Vs State
Jammu And Kashmir High Court · (2018) 01 J&K CK 0008
Code of Criminal Procedure, 1973, Section 161, Section 313 -Ranbir Penal Code, 1860, Section 161 -Jammu and Kashmir Prevention of Corruption Act, 2006, Section 5(2), Sectio
High Courts09 Jan 2018
Wali Mohd and Ors. Vs State of J&K
Jammu And Kashmir High Court · (2018) 01 J&K CK 0006
Code of Criminal Procedure, 1973, Section 164, Section 561-A -Ranbir Penal Code, 1860, - Section 109, Section 366, Section 491-A
High Courts09 Jan 2018Disposed Off
Abdul Rashid Khan Vs State of J&K and Anr.
Jammu And Kashmir High Court · (2018) 01 J&K CK 0005
Constitution of India, Article 311 -Constitution of Jammu and Kashmir, Section 126(2)
High Courts22 Dec 2017Disposed Of
Mohammad Iqbal Khan and others Vs State of J&K and others
Jammu And Kashmir High Court · (2017) 12 J&K CK 0013
High Courts21 Dec 2017Disposed Of
Manzoor Ahmad Najar Vs State of J&K &ors.
Jammu And Kashmir High Court · (2017) 12 J&K CK 0039
Arms Act, 1959, Section 25, Section 27, Section 7 -Ranbir Penal Code, 1860, Section 120B, Section 302, Section 307
High Courts21 Dec 2017Allowed
Dr. Ghulam Nabi Bhat and others Vs State of J&K & ors.
Jammu And Kashmir High Court · (2017) 12 J&K CK 0034
Code of Criminal Procedure, 1973, Section 342, Section 174 -Ranbir Penal Code, 1860, Section 120B, Section 201, Section 304, Section 34, Section 316
High Courts21 Dec 2017Allowed
Muhammad Abdullah Mir Vs State of JK & Ors.
Jammu And Kashmir High Court · (2017) 12 J&K CK 0025
High Courts21 Dec 2017Dismissed
Union of India and others Vs Mohammad Yousuf Kuchai
Jammu And Kashmir High Court · (2017) 12 J&K CK 0012
High Courts21 Dec 2017Disposed Of
Prof. Abdul Gani Bhat Vs Mr Malik Shabir Ahmed
Jammu And Kashmir High Court · (2017) 12 J&K CK 0005
Code of Criminal Procedure, 1973, Section 197, Section 561-A -Ranbir Penal Code, 1860, Section 78, Section 77, Section 499
High Courts19 Dec 2017
CEAT Engineering Works Bijbehara Vs Rajnesh Bal & Ors.
Jammu And Kashmir High Court · (2017) 12 J&K CK 0046
High Courts19 Dec 2017Dismissed
Bashir Ahmad and Another Vs State of J&K and others
Jammu And Kashmir High Court · (2017) 12 J&K CK 0037
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Civil Pro