Zahoor Ahmad Pampori Vs Nadia (Minor)

Jammu & Kashmir High Court 22 Jul 2002 561-A, Cr.P.C. Petition No. 20 of 2002 (2002) 07 J&K CK 0028
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

561-A, Cr.P.C. Petition No. 20 of 2002

Hon'ble Bench

R.C. Gandhi, J

Advocates

P.S. Ahmad, for the Appellant; A.H. Furrahi, for the Respondent

Final Decision

Dismissed

Acts Referred
  • Evidence Act, 1872 - Section 112
  • Jammu and Kashmir Criminal Procedure Code, 1989 - Section 488

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Citation: (2003) CriLJ 1393 : (2003) 2 DMC 421 : (2010) 4 JKJ 443
  • Ck Citation: (2002) 07 J&K CK 0028
  • Coram: R.C. Gandhi, J
  • Bench: Single Bench
  • Advocates: P.S. Ahmad, for the Appellant; A.H. Furrahi, for the Respondent
  • Result: Dismissed
Referenced Acts & Sections
  • Evidence Act, 1872 - Section 112
  • Jammu and Kashmir Criminal Procedure Code, 1989 - Section 488
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.