High Courts06 May 2017Disposed Of
Tehmeena and anr. Vs State and others.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0045
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2017
215 judgments · page 6 of 11
High Courts06 May 2017Disposed Of
Mohammad Yousuf Wani Vs J&K State Forest Corporation & Ors
Jammu And Kashmir High Court · (2017) 05 J&K CK 0036
High Courts06 May 2017Disposed Of
Mohammad Sadiq Wani & Ors Vs State of J&K & Ors
Jammu And Kashmir High Court · (2017) 05 J&K CK 0033
Jammu and Kashmir Migrant Immovable Property (Preservation Protection and Restraint on Distress Sales) Act, 1997, Section 4, Section 5
High Courts06 May 2017Disposed Of
Javid Iqbal Qanungo & Ors. Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0031
High Courts06 May 2017Disposed Of
Mohammad Mukthar Shiekh Vs Union of India & Ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0022
High Courts06 May 2017Allowed
Sajad Ahmad Shiekh Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0009
High Courts06 May 2017Allowed
Shabir Ahmad Bhat, & Anr. Vs State of J&K
Jammu And Kashmir High Court · 2017 2 Acquittal 28
Code of Criminal Procedure, 1973, Section 173, Section 161, Section 342, Section 164A, Section 512, Section 374
High Courts05 May 2017Dismissed
Tariq Ahmad Ganai Vs State and ors.
Jammu And Kashmir High Court · 2017 0 CriLJ 3502
Constitution of India, Article 22(5), Article 22(3) - Protection against arrest and detention in certain cases - Protection against arrest and detention in certain casesJam
High Courts05 May 2017Dismissed
Tahir Hussain Mir Vs State and ors.
Jammu And Kashmir High Court · 2017 0 CriLJ 3451
Constitution of India, Article 22(5), Article 22(3) - Protection against arrest and detention in certain cases - Protection against arrest and detention in certain casesJam
High Courts05 May 2017Disposed Of
Bashir Ahmad Shah Vs State of J&K & Ors
Jammu And Kashmir High Court · (2017) 05 J&K CK 0041
High Courts05 May 2017Disposed Of
Dr. Mohammad Ashraf and Ors. Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0029
Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956, Rule 24
High Courts05 May 2017Allowed
Ghulam Rasool Najar Vs State of J&K & Ors.
Jammu And Kashmir High Court · 2017 0 CriLJ 3138
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 Courts05 May 2017Disposed Of
Najam-ud-din & Ors. Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0016
High Courts05 May 2017Disposed Of
Sheeraz Ahmad Thoker Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0015
High Courts04 May 2017Disposed Of
Ab. Ahad Dar Vs State of J&K and ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0049
High Courts04 May 2017Disposed Of
Abid Ahmad Akhon Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0027
High Courts04 May 2017Disposed Of
Manzoor Ahmad Sidiqi Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0026
High Courts04 May 2017Disposed Of
Mushtaq Ahmad Bhat Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0023
High Courts29 Apr 2017Disposed Of
Bansi Lal and ors. Vs State of J&K and ors.
Jammu And Kashmir High Court · (2017) 04 J&K CK 0021
High Courts28 Apr 2017Dismissed
S. R. Samuel Vs U.O.I. and anr.
Jammu And Kashmir High Court · 2017 0 LabIC 3865
Constitution of India, Article 14, Article 16, Article 16(1) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomo