CourtKutchehry.com

COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,197 judgments · page 280 of 610

High Courts27 Feb 2017Allowed

Ashok Kumar Vs Union of India and others

Jammu And Kashmir High Court · 2017 0 LabIC 3238

Constitution of India, Article 311(2) - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a StateIndustrial Disputes Act, 1947,
Read judgment
High Courts20 Feb 2017Disposed Off

Subash Singh Chib Vs State

Jammu And Kashmir High Court · (2017) CriLJ 2463

Jammu and Kashmir Criminal Procedure Code, 1989 - Section 561AJammu and Kashmir Prevention of Corruption Act, 2006 - Section 5(1)(d), Section 6
Read judgment
High Courts20 Feb 2017Allowed

Akshay Kachroo and anr. Vs Dr. Ishita Ganjoo

Jammu And Kashmir High Court · (2017) 02 J&K CK 0008

Code of Criminal Procedure, 1973, Section 178 -Ranbir Penal Code, 1860, Section 34, Section 498A -Jammu and Kashmir Code of Criminal Procedure, 1989, Section 177, Section 182, Section 188, Sect
Read judgment
High Courts17 Feb 2017Dismissed

Mohammad Iqbal Vs State of J&K

Jammu And Kashmir High Court · 2017 0 CriLJ 3101

Code of Criminal Procedure, 1973, Section 342 - Power to order costsArms Act, 1959, Section 4, Section 25, Section 27 -Ranb
Read judgment
High Courts16 Feb 2017Dismissed

Ind Swift Limited Vs Union of India & Anr.

Jammu And Kashmir High Court · 2017 0 AIR(J&K) 95

Constitution of India, Article 246 - Subject-matter of laws made by Parliament and by the Legislatures of StatesSecuritisation and Reconstruction of Financial Assets and Enforcement of Securit
Read judgment
High Courts07 Feb 2017Allowed

Nirmala Devi Vs Union of India

Jammu And Kashmir High Court · (2017) AAC 977 : (2017) 2 ACC 849 : (2017) 2 TAC 66

Employees Compensation Act, 1923 — Section 3(1), 4Motor Vehicles Act, 1988 — Section 140, 167
Read judgment
High Courts06 Feb 2017Allowed

Pawan Kumar Vs State of J&K

Jammu And Kashmir High Court · (2017) 02 J&K CK 0018

Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsArms Act, 1959, Section 27, Section 7 -Ranbir Penal Code, 1860, Sectio
Read judgment