High Courts17 May 2017Disposed Of
Fayaz Ahmad Malik & Anr. Vs State of JK & Ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0042
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2017
215 judgments · page 5 of 11
High Courts17 May 2017Disposed Of
Mohammad Manzoor Bhat Vs State of JK & Ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0037
High Courts17 May 2017Disposed Of
Mohammad Rajab Dar & Ors. Vs State of JK & Ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0034
High Courts16 May 2017Allowed
Nasir Ahmad Mir Vs State of JK & Anr.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0024
Jammu and Kashmir Public Safety Act, 1978, Section 8
High Courts16 May 2017Allowed
Waseem Ahmad Sofi Vs State of JK & Anr.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0014
High Courts15 May 2017Disposed Of
Feroz Ahmad Wani & Anr. Vs State of JK & Ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0030
High Courts15 May 2017Allowed
National Insurance Co. Ltd. Vs Muzaffar Ahmad Shiekh & Anr.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0019
High Courts15 May 2017Disposed Of
State of J&K, & Ors. Vs Surinder Singh, & Ors.
Jammu And Kashmir High Court · 2017 0 LabIC 3171
High Courts09 May 2017Disposed Of
Mohammad Ibrahim Sheikh Vs State of J&K and ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0052
Land Acquisition Act, 1894, Section 6 - Declaration that land is required for a public purpose
High Courts09 May 2017Allowed
Ab. Gani Khanday Vs State of J&K and ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0050
High Courts09 May 2017Disposed Of
Zahoor Ahmad Dar Vs State of J&K and ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0046
Land Acquisition Act, 1894, Section 6 - Declaration that land is required for a public purpose
High Courts09 May 2017Allowed
Abdul Majeed Malla Vs State of J&K and ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0044
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981, Section 3(2), Section 8(1) - Power to make orders detaining certain person
High Courts09 May 2017Disposed Of
Harasis Singh Vs Union of India & Ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0035
High Courts09 May 2017Allowed
Ghulam Hassan Shah Vs State of JK &Ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0032
Jammu and Kashmir Public Safety Act, 1978, Section 8
High Courts09 May 2017Dismissed
Sajad Paswal Vs State of JK &Ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0017
Jammu and Kashmir Public Safety Act, 1978, Section 8(1)
High Courts08 May 2017Disposed Of
Saima Malik Vs State of J&K and ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0043
High Courts08 May 2017Disposed Of
Abdul Waheed Dar Vs State of J&K & Ors
Jammu And Kashmir High Court · (2017) 05 J&K CK 0040
High Courts08 May 2017Disposed Of
Provincial Power Employees Union of India Vs State of J&K and ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0039
Constitution of India, Article 14 -Constitution of Jammu and Kashmir, Section 124 -Jammu and Kashmir Power Development Department (Subordinate) Service Recruitment Rules, 1981, Rule 12, Rule 10
High Courts08 May 2017Allowed
Zahoor Ahmad Tantray Vs State of JK & Ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0018
Jammu and Kashmir Public Safety Act, 1978, Section 8
High Courts08 May 2017Allowed
National Insurance Company Ltd. Vs Parveena Akhtar & Ors.
Jammu And Kashmir High Court · 2017 0 AAC 1883
Motor Vehicles Act, 1988, Section 147, Section 147, Section 147(5), Section 147(5) - Requirements of policies and limits of liability - Requirements