High Courts22 Apr 2016Allowed
Sushma Devi Vs State of J&K
Jammu And Kashmir High Court · (2016) 3 JKJ 390
Constitution of India, 1950 - Article 14, Article 226
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2016
309 judgments · page 8 of 16
High Courts21 Apr 2016Disposed off
Mahesh Kumar Raina Vs State
Jammu And Kashmir High Court · (2016) 3 JKJ 669
Constitution of India, 1950 - Article 226Jammu and Kashmir Control of Building Operations Act, 1988 - Section 7, Section 8
High Courts21 Apr 2016Allowed
Kamal Kishore Sharma Vs National Bank for Agricultural & Rural Development
Jammu And Kashmir High Court · (2017) 153 FLR 7 : (2016) 3 JKJ 33 : (2016) 4 LLN 706
Constitution of India, 1950 - Article 226
High Courts20 Apr 2016Dismissed
Kamla Devi Vs Oriental Insurance Company Ltd.
Jammu And Kashmir High Court · (2017) AAC 625 : (2016) 3 JKJ 335
Motor Vehicles Act, 1988 - Section 146, Section 147
High Courts20 Apr 2016Disposed off
Arjun Katal Vs State of J&K
Jammu And Kashmir High Court · (2016) 2 JKJ 702
Jammu and Kashmir Criminal Procedure Code, 1989 - Section 561ARanbir Penal Code, 1989 - Section 304B, Section 306, Section 498A
High Courts20 Apr 2016Dismissed
Manzoor Ahmad Bhat Vs State of J&K
Jammu And Kashmir High Court · (2016) 3 JKJ 295
Constitution of India, 1950 - Article 227
High Courts18 Apr 2016Disposed Off
Vivek Khajuria Vs Wachaspati
Jammu And Kashmir High Court · (2016) 3 JKJ 470
Constitution of India, 1950 - Article 226, Article 227
High Courts18 Apr 2016Allowed
Sagar Chand Vs State of J&K
Jammu And Kashmir High Court · (2016) 3 JKJ 462
Constitution of India, 1950 - Article 226
High Courts18 Apr 2016Allowed
State and Anr. Vs Tanveer Iqbal
Jammu And Kashmir High Court · (2016) 3 JKJ 431
Jammu and Kashmir Administrative Service Rules, 2008 - Rule 15(4)(i)Letters Patent Appeal - Clause 12
High Courts18 Apr 2016Dismissed
Oriental Insurance Co. Ltd. Vs Chanchal Sharma
Jammu And Kashmir High Court · (2016) 3 JKJ 343
Motor Vehicles Act, 1988 - Section 166, Section 173
High Courts18 Apr 2016Allowed
National India Construction Co. Vs State of J&K
Jammu And Kashmir High Court · (2016) 3 JKJ 199
Constitution of India, 1950 - Article 226
High Courts18 Apr 2016Disposed Off
Union of India Vs Ravinder Singh Tewatia
Jammu And Kashmir High Court · (2016) CriLJ 4437 : (2017) 1 Crimes 114 : (2016) 2 JKJ 496
Army Act, 1950 — Section 120, 125, 69Constitution of India, 1950 — Article 226Ranbir Penal Code, 1989 — Section 376
High Courts18 Apr 2016Dismissed
M/s. S.L. Telecom Vs Jammu and Kashmir Bank Ltd.
Jammu And Kashmir High Court · (2016) AIR(J&K) 121
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 1, Order 39 Rule 2Constitution of Jammu and Kashmir, 1956 — Section 104
High Courts16 Apr 2016Disposed off
Muhammad Yousuf Allai Vs Javaid Ahmad Geelani
Jammu And Kashmir High Court · (2016) 4 JKJ 425
Civil Procedure Code, 1908 (CPC) - Section 11
High Courts16 Apr 2016Allowed
Kanta Choudhary Vs State of J&K
Jammu And Kashmir High Court · (2017) CriLJ 1063 : (2016) 4 JKJ 334
Jammu and Kashmir Criminal Procedure Code, 1989 - Section 561-AJammu and Kashmir Hindu Marriage Act, 1980 - Section 13
High Courts16 Apr 2016Dismissed
Ashok Kumar Vs State of J&K
Jammu And Kashmir High Court · (2016) 4 JKJ 452
Jammu and Kashmir High Court Staff (Condition of service) Rules, 1968 - Rule 6
High Courts16 Apr 2016Dismissed
Union of India Vs M/s. K.K. Enterprises
Jammu And Kashmir High Court · (2016) AIR(J&K) 154 : (2016) 3 JKJ 347
Jammu and Kashmir Arbitration and Conciliation Act, 1997 - Section 21, Section 34
High Courts15 Apr 2016Dismissed
Manish Suri Vs State
Jammu And Kashmir High Court · (2016) 3 JKJ 551
Jammu and Kashmir Police Act, 1983 - Section 5Jammu and Kashmir Prevention of Corruption Act, 2006 - Section 5(2)Ranbir Penal Code, 1989 - Section 120B, Section 420, Section 468, Section 471
High Courts12 Apr 2016Dismissed
Afifa Shaheen Kamli Vs SKUAST
Jammu And Kashmir High Court · (2016) 3 JKJ 515
Constitution of India, 1950 - Article 226
High Courts12 Apr 2016Disposed off
Techno Trading Co. Vs Union of India
Jammu And Kashmir High Court · (2016) 2 JKJ 781