COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,197 judgments · page 273 of 610

High Courts13 Dec 2017Allowed

Musthaq Ahmad Bhat Vs State of J&K and another

Jammu And Kashmir High Court · (2017) 12 J&K CK 0001

Constitution of India, Article 21, Article 22(1), Article 22(3)(b) - Amendment of the Schedule - Protection against arrest and detention in certain cases - Protection against

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High Courts12 Dec 2017Dismissed

Junaid Bashir Dar & Anr. Vs State of J&K

Jammu And Kashmir High Court · (2017) 12 J&K CK 0021

Code of Criminal Procedure, 1973, Section 482, Section 178, Section 561A -Ranbir Penal Code, 1860, Section 436

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High Courts12 Dec 2017Dismissed

Syed Shabir Husain Vs State of JK & Ors.

Jammu And Kashmir High Court · (2017) 12 J&K CK 0011

Code of Civil Procedure, 1908, Order 7Rule 11

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High Courts12 Dec 2017Dismissed

Naseer Ahmad Dar Vs Shahzad Ahmad Dar

Jammu And Kashmir High Court · (2017) 12 J&K CK 0002

Code of Criminal Procedure, 1973, Section 242, Section 200, Section 156(3), Section 253, Section 250, Section 36

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High Courts11 Dec 2017Disposed Of

Abdul Rehman Malik Vs State of J&K and others

Jammu And Kashmir High Court · (2017) 12 J&K CK 0045

Jammu and Kashmir Land Revenue Act, 1996, Section 133

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High Courts11 Dec 2017Disposed Of

Abdul Rehman Shah Vs State of J&K and others

Jammu And Kashmir High Court · (2017) 12 J&K CK 0044

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High Courts11 Dec 2017Dismissed

Abdul Gani Peer Vs J&K Grameen Bank and another

Jammu And Kashmir High Court · (2017) 12 J&K CK 0042

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High Courts11 Dec 2017Disposed Of

Manzoor Ahmad Khan Vs State of J&K and Others

Jammu And Kashmir High Court · (2017) 12 J&K CK 0030

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High Courts06 Dec 2017Disposed Of

Abdul Hamid Band Vs State of J&K & ors

Jammu And Kashmir High Court · (2017) 12 J&K CK 0043

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High Courts06 Dec 2017Disposed Of

Hilal Akbar Lone & anr. Vs State of J&K and Ors.

Jammu And Kashmir High Court · (2017) 12 J&K CK 0027

Code of Criminal Procedure, 1973, Section 173 - Report of police officer on completion of Investigation

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High Courts06 Dec 2017Dismissed

Chairman, Board of Governors Vs Gul Afroz & others

Jammu And Kashmir High Court · (2017) 12 J&K CK 0026

Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtIndustrial Disputes Act, 1947, Section 17 - Publication of reports and awards

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High Courts06 Dec 2017Allowed