COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,177 judgments · page 34 of 609

High Courts05 Jun 2024Dismissed

State Of Jammu And Kashmir Vs Ashok Kumar And Others

Jammu And Kashmir High Court · (2024) 06 J&K CK 0003

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 307, 382Code Of Criminal Procedure, 1973 — Section 161, 173, 343Code Of Criminal Procedure, 1898 — Section 512

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High Courts04 Jun 2024

Iram Lone & Ors Vs UT Of JK & Ors

Jammu And Kashmir High Court · (2024) 06 J&K CK 0009

Jammu And Kashmir Engineering (Gazetted) Recruitment Rules, 1979 — Rule 11Jammu And Kashmir Civil Sevices (Classification, Control And Appeal) Rules, 1956 — Rule 11(3), 24, 24(b)Jammu And Kashmir Engineering (Gazetted) Service Recruitment Rules, 1978 — Rule 11, 11(3)

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High Courts04 Jun 2024Dismissed

Abdul Aziz Ganai Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2024) 06 J&K CK 0002

Constitution Of India, 1950 — Article 226

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High Courts04 Jun 2024Dismissed

Mohammad Owais Gul Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2024) 06 J&K CK 0001

Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 3Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 3, 8, 15, 20, 29

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High Courts03 Jun 2024Disposed Of

New India Assurance Co. Ltd Vs Mukhtar Begum And Others

Jammu And Kashmir High Court · (2024) 06 J&K CK 0008

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 279, 304A, 337Motor Vehicles Act, 1988 — Section 166, 168, 173

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High Courts03 Jun 2024Allowed

Saddam Hussain Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2024) 06 J&K CK 0007

National Investigation Agency Act, 2008 — Section 22Unlawful Activities (Prevention) Act, 1967 — Section 13, 18, 19, 20, 23, 27, 38, 39, 43D(5)Arms Act, 1959 — Section 3, 7, 25, 27

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High Courts03 Jun 2024Disposed Of

Rayees Ahmad Khan Vs Union Territory Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2024) 06 J&K CK 0006

Jammu And Kashmir Public Safety Act, 1978 — Section 8, 8(1)(a)(i)

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High Courts31 May 2024Disposed Of

Vinod Kumar Vs Somi Devi And Others

Jammu And Kashmir High Court · (2024) 05 J&K CK 0057

Code Of Criminal Procedure, 1973 — Section 156(3), 165(3), 200Indian Penal Code, 1860 — Section 304A, 336

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High Courts31 May 2024Disposed Of

Sunil Kumar And Others Vs Department Of Agriculture

Jammu And Kashmir High Court · (2024) 05 J&K CK 0056

Insecticides Act, 1968 — Section 3K(1), 22, 24, 29(1)(a)(i), 33Negotiable Instruments Act, 1881 — Section 138, 141

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High Courts30 May 2024Allowed

Manzoor Ahmad Bhat Vs U.T. Of Jammu And Kashmir And Others

Jammu And Kashmir High Court · (2024) 05 J&K CK 0064

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 29Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substance Act, 1988 — Section 3

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High Courts30 May 2024Disposed Of

State Of J&K Vs Rakesh Kumar And Anr

Jammu And Kashmir High Court · (2024) 05 J&K CK 0063

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High Courts30 May 2024Allowed

Yunius Hussain Vs Union Territory Of Jammu And Kashmir And Others

Jammu And Kashmir High Court · (2024) 05 J&K CK 0062

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 164, 482Indian Penal Code, 1860 — Section 147, 323, 354, 506

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High Courts30 May 2024Dismissed

Tara Singh Vs Union Territory Of Jammu And Kashmir And Others

Jammu And Kashmir High Court · (2024) 05 J&K CK 0061

Indian Penal Code, 1860 — Section 376, 420Code Of Criminal Procedure, 1973 — Section 164, 164AProtection Of Children From Sexual Offences Act, 2012 — Section 4

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High Courts30 May 2024Dismissed

Jasbir Singh Vs U. T. Of Jammu And Kashmir

Jammu And Kashmir High Court · (2024) 05 J&K CK 0060

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 37

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High Courts30 May 2024Allowed

Pawan Kumar Vs Union Territory Of Jammu And Kashmir And Others

Jammu And Kashmir High Court · (2024) 05 J&K CK 0059

Jammu And Kashmir Public Safety Act, 1978 — Section 8(1)(a), 8(1)(ai), 8(1)(a1), 8(2), 8(3), 8(3)(b), 8(3)(c)Jammu And Kashmir Excise Act, Samvat 1958 — Section 48A

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High Courts30 May 2024Dismissed

Swarna Devi Vs UT Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2024) 05 J&K CK 0058

Jammu And Kashmir Public Safety Act, 1978 — Section 8(1)(a)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 147, 323, 332, 341, 353, 363A, 376Information Technology Act, 2000 — Section 3, 4, 5, 7

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High Courts22 May 2024Dismissed