CourtKutchehry.com

COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,177 judgments · page 68 of 609

High Courts07 Apr 2023Disposed Of

Aziz Parra And Others Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2023) 04 J&K CK 0007

Jammu And Kashmir Agrarian Reforms Rules, 1977 — Rule 4Jammu And Kashmir Code Of Civil Procedure Act, 1920 — Order 41 Rule 2A, Order 41 Rule 3AJammu And Kashmir Agrarian Reforms Act, 1976 — Section 4, 8
Read judgment
High Courts07 Apr 2023Dismissed

Rabiya Bashir Vs State Of J&K & Ors

Jammu And Kashmir High Court · (2023) 04 J&K CK 0006

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 406, 498ACode Of Criminal Procedure, 1989 — Section 488Code Of Criminal Procedure, 1973 — Section 107, 117(3)
Read judgment
High Courts05 Apr 2023Dismissed

Azhar Javaid Rather Vs UT Of J&K

Jammu And Kashmir High Court · (2023) 04 J&K CK 0003

Narcotic Drugs And Psychotropic Substances Rules, 1985 — Rule 52A, 52A(3), 66Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(xi), 2(xi)(b), 8, 9, 9(1)(a)(va), 10, 21, 37, 42, 50, 80
Read judgment
High Courts03 Apr 2023Dismissed

Showkat Ahmad Bhat Vs Rifat Bashir & Anr

Jammu And Kashmir High Court · (2023) 04 J&K CK 0002

Constitution Of India, 1950 — Article 141, 227Protection Of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 21, 22, 29Code Of Criminal Procedure, 1973 — Section 125
Read judgment
High Courts28 Mar 2023Dismissed

State Of J&K Vs Surinder Kumar

Jammu And Kashmir High Court · (2023) 03 J&K CK 0046

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 303, 363, 366, 376Code Of Criminal Procedure, 1973 — Section 161, 164A
Read judgment
High Courts28 Mar 2023Dismissed

Mohammad Abas Vs State Of J&K

Jammu And Kashmir High Court · (2023) 03 J&K CK 0045

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 201, 302, 364Code Of Criminal Procedure, 1973 — Section 161, 342, 374Arms Act, 1959 — Section 7, 27
Read judgment
High Courts28 Mar 2023

Altaf Ahmad Bhat Vs Union Territory Of J&K & Anr

Jammu And Kashmir High Court · (2023) 03 J&K CK 0041

Constitution Of India, 1950 — Article 22, 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 8(1)(a)(i), 8(2)(ii), 13Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
Read judgment
High Courts27 Mar 2023Disposed Of

Karan Singh & Ors Vs UT Of J&K & Anr

Jammu And Kashmir High Court · (2023) 03 J&K CK 0048

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 482Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 323, 342, 498A
Read judgment