COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,197 judgments · page 274 of 610

High Courts16 Nov 2017Disposed Of

MOHAMMAD RUSTUM BHAT Vs STATE, & ORS.

Jammu And Kashmir High Court · (2017) 11 J&K CK 0001

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

Read judgment

High Courts28 Sept 2017Dismissed

Rajneesh Garg Vs Romesh Kumar Mengi, M/s Focus Technology (India) Pvt. Ltd.

Jammu And Kashmir High Court · 2017 0 ACD 1113

Code of Criminal Procedure, 1973, Section 561A -Negotiable Instruments Act, 1881, Section 138 -Ranbir Penal Code, 1860, Section 420

Read judgment

High Courts18 Aug 2017Dismissed

Shabnum Vs JANSON THOMAS PRINICIPAL ST. JOSEPH

Jammu And Kashmir High Court · 2017 2 Bankmann 94

Code of Criminal Procedure, 1973, Section 242 - Evidence for prosecutionNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of

Read judgment

High Courts14 Aug 2017Dismissed

SUMIT NAYYAR Vs MATA VAISHNO DEVI SHRINE BOARD AND ORS

Jammu And Kashmir High Court · 2017 0 AIR(J&K) 178

Constitution of India, Article 14, Article 226, Article 12, Article 25 - Appointment of Commission to inquire into and report on the administration of au

Read judgment

High Courts19 Jul 2017Partly Allowed

Yash Pal Gandotra Vs Renu Gupta and Another

Jammu And Kashmir High Court · 2017 0 AIR(J&K) 129

Read judgment

High Courts12 Jul 2017Disposed Of

Gazanfar Hussain Dar & Anr Vs State of J&K & Ors

Jammu And Kashmir High Court · (2017) 07 J&K CK 0015

Code of Criminal Procedure, 1973, Section 164A - Medical examination of the victim of rape

Read judgment

High Courts12 Jul 2017Disposed Of

Abdul Rashid Hajam & Anr Vs State of J&K & Ors

Jammu And Kashmir High Court · (2017) 07 J&K CK 0013

Code of Criminal Procedure, 1973, Section 164A - Medical examination of the victim of rape

Read judgment

High Courts12 Jul 2017Disposed Of

Abdul Majeed Rather Vs State of J&K & others

Jammu And Kashmir High Court · (2017) 07 J&K CK 0012

Read judgment

High Courts12 Jul 2017Disposed Of

Khursheeda Bano Vs State of J&K & others

Jammu And Kashmir High Court · (2017) 07 J&K CK 0010

Read judgment

High Courts12 Jul 2017Disposed Of

Meema & Anr Vs State of J&K & Ors

Jammu And Kashmir High Court · (2017) 07 J&K CK 0008

Code of Criminal Procedure, 1973, Section 164A - Medical examination of the victim of rape

Read judgment

High Courts12 Jul 2017Disposed Of

Ishrat Parveen and others Vs State of J&K & others

Jammu And Kashmir High Court · (2017) 07 J&K CK 0007

Read judgment

High Courts12 Jul 2017Disposed Of

Irfan Husain Vs Prasar Bharti Broadcasting Corporation of India & ors

Jammu And Kashmir High Court · (2017) 07 J&K CK 0006

Read judgment

High Courts12 Jul 2017Dismissed

Ghulam Qadir Badder & Anr. Vs State of J&K and Anr.

Jammu And Kashmir High Court · (2017) 07 J&K CK 0004

Code of Criminal Procedure, 1973, Section 561A

Read judgment

High Courts12 Jul 2017Dismissed

Gulzar Ahmad Dar Vs State of J&K and Ors.

Jammu And Kashmir High Court · (2017) 07 J&K CK 0003

Read judgment

High Courts12 Jul 2017Disposed Of

Syed Tahir Iqbal Geelani Vs State of J&K and Ors.

Jammu And Kashmir High Court · (2017) 07 J&K CK 0002

Read judgment

High Courts12 Jul 2017Dismissed

Showkat Ahmad Dar Vs Ghulam Mohammad Dangroo.

Jammu And Kashmir High Court · (2017) 07 J&K CK 0001

Code of Criminal Procedure, 1973, Section 202, Section 561-A - Postponement of issue of processNegotiable Instruments Act, 1881, Section 138,

Read judgment

High Courts07 Jul 2017Allowed

Fayaz Ahmad Shah & Anr Vs State of J. K. through P/S Anantnag

Jammu And Kashmir High Court · 2017 0 CriLJ 4167

Code of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860,

Read judgment

High Courts04 Jul 2017Allowed

National Insurance Company Limited Vs Mehraj ud din Bagaw & Ors.

Jammu And Kashmir High Court · 2017 0 AAC 2075

Motor Vehicles Act, 1988, Section 3, Section 3, Section 14(2), Section 14(2), Section 2(10), Section 2(10),

Read judgment

High Courts03 Jul 2017Dismissed

Mir Sons Constructions Pvt. Ltd. Vs State of Jammu and Kashmir and others

Jammu And Kashmir High Court · 2017 0 AIR(J&K) 122

Constitution of India, Article 226 - Power of High Courts to Issue certain writsSecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002,

Read judgment

High Courts31 May 2017Dismissed

Shashi Parihar and others Vs State and others

Jammu And Kashmir High Court · 2017 0 LabIC 3533

Read judgment