Qadir Dar Vs Ahmad Dar

Jammu & Kashmir High Court 26 Jun 1995 Criminal Ref. No. 14 of 1987 (1995) 06 J&K CK 0007
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

Criminal Ref. No. 14 of 1987

Hon'ble Bench

A.Q. Parray, J

Acts Referred
  • Jammu and Kashmir Criminal Procedure Code, 1989 - Section 107, 109, 112, 114, 117

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: (1996) CriLJ 130
  • Ck Citation: (1995) 06 J&K CK 0007
  • Coram: A.Q. Parray, J
  • Bench: Single Bench
Referenced Acts & Sections
  • Jammu and Kashmir Criminal Procedure Code, 1989 - Section 107, 109, 112, 114, 117
Stay Updated

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