High Courts14 Dec 2017Disposed Of
Ishrat Jan & Anr Vs State of J&K & Ors
Jammu And Kashmir High Court · (2017) 12 J&K CK 0029
Code of Criminal Procedure, 1973, Section 164A - Medical examination of the victim of rape
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2017
215 judgments · page 2 of 11
High Courts14 Dec 2017
Initiating suo-moto action Vs State of J&K and Ors.
Jammu And Kashmir High Court · (2017) 12 J&K CK 0028
High Courts14 Dec 2017
Kashmiri Sikh Community & Ors. Vs State and others.
Jammu And Kashmir High Court · (2017) 12 J&K CK 0022
Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr
High Courts13 Dec 2017
Aaqib Mohi-ud-Din Peer Vs State of J&K and others
Jammu And Kashmir High Court · (2017) 12 J&K CK 0041
High Courts13 Dec 2017Disposed Of
Mariya Mehraj & Anr Vs State of J&K & Ors
Jammu And Kashmir High Court · (2017) 12 J&K CK 0040
Code of Criminal Procedure, 1973, Section 164A - Medical examination of the victim of rape
High Courts13 Dec 2017Disposed Of
Mohd Iqbal Kana Vs State of J&K and another
Jammu And Kashmir High Court · (2017) 12 J&K CK 0020
Constitution of India, Article 21, Article 22 - Amendment of the Schedule - Protection against arrest and detention in certain casesJammu and Kashmir Public Safety Act, 197
High Courts13 Dec 2017Dismissed
Mohammad Ashraf Wani Vs State of J&K and others
Jammu And Kashmir High Court · (2017) 12 J&K CK 0019
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts13 Dec 2017Disposed Of
Ruqaya Rasool Vs Mumtaz Ahmad Shah & Anr.
Jammu And Kashmir High Court · (2017) 12 J&K CK 0006
High Courts13 Dec 2017Allowed
Musthaq Ahmad Bhat Vs State of J&K and another
Jammu And Kashmir High Court · (2017) 12 J&K CK 0001
Constitution of India, Article 21, Article 22(1), Article 22(3)(b) - Amendment of the Schedule - Protection against arrest and detention in certain cases - Protection against
High Courts12 Dec 2017Dismissed
Junaid Bashir Dar & Anr. Vs State of J&K
Jammu And Kashmir High Court · (2017) 12 J&K CK 0021
Code of Criminal Procedure, 1973, Section 482, Section 178, Section 561A -Ranbir Penal Code, 1860, Section 436
High Courts12 Dec 2017Dismissed
Syed Shabir Husain Vs State of JK & Ors.
Jammu And Kashmir High Court · (2017) 12 J&K CK 0011
Code of Civil Procedure, 1908, Order 7Rule 11
High Courts12 Dec 2017Dismissed
Naseer Ahmad Dar Vs Shahzad Ahmad Dar
Jammu And Kashmir High Court · (2017) 12 J&K CK 0002
Code of Criminal Procedure, 1973, Section 242, Section 200, Section 156(3), Section 253, Section 250, Section 36
High Courts11 Dec 2017Disposed Of
Abdul Rehman Malik Vs State of J&K and others
Jammu And Kashmir High Court · (2017) 12 J&K CK 0045
Jammu and Kashmir Land Revenue Act, 1996, Section 133
High Courts11 Dec 2017Disposed Of
Abdul Rehman Shah Vs State of J&K and others
Jammu And Kashmir High Court · (2017) 12 J&K CK 0044
High Courts11 Dec 2017Dismissed
Abdul Gani Peer Vs J&K Grameen Bank and another
Jammu And Kashmir High Court · (2017) 12 J&K CK 0042
High Courts11 Dec 2017Disposed Of
Manzoor Ahmad Khan Vs State of J&K and Others
Jammu And Kashmir High Court · (2017) 12 J&K CK 0030
High Courts06 Dec 2017Disposed Of
Abdul Hamid Band Vs State of J&K & ors
Jammu And Kashmir High Court · (2017) 12 J&K CK 0043
High Courts06 Dec 2017Disposed Of
Hilal Akbar Lone & anr. Vs State of J&K and Ors.
Jammu And Kashmir High Court · (2017) 12 J&K CK 0027
Code of Criminal Procedure, 1973, Section 173 - Report of police officer on completion of Investigation
High Courts06 Dec 2017Dismissed
Chairman, Board of Governors Vs Gul Afroz & others
Jammu And Kashmir High Court · (2017) 12 J&K CK 0026
Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtIndustrial Disputes Act, 1947, Section 17 - Publication of reports and awards
High Courts06 Dec 2017Allowed
Mudasir Fayaz Mir Vs State of J&K and others
Jammu And Kashmir High Court · (2017) 12 J&K CK 0024
Constitution of India, Article 21, Article 22(5) - Amendment of the Schedule - Protection against arrest and detention in certain cases