High Courts06 Dec 2019Disposed Of
Sajad Ahmad Tantray Vs State Of Jammu And Kashmir Others
Jammu And Kashmir High Court · (2019) 12 J&K CK 0017
Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 13
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2019
860 judgments · page 4 of 43
High Courts06 Dec 2019Disposed Of
Fayaz Ahmad Paul Vs State Of Jammu And Kashmir Others
Jammu And Kashmir High Court · (2019) 12 J&K CK 0016
Constitution Of India, 1950 — Article 22(5)Code Of Criminal Procedure, 1973 — Section 161Jammu And Kashmir Public Safety Act, 1978 — Section 13
High Courts06 Dec 2019Disposed Of
Sajad Ahmad Tantray Vs State Of Jammu And Kashmir And Others
Jammu And Kashmir High Court · (2019) 12 J&K CK 0008
Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 13
High Courts06 Dec 2019Disposed Of
Fayaz Ahmad Paul Vs State Of Jammu And Kashmir And Others
Jammu And Kashmir High Court · (2019) 12 J&K CK 0007
Constitution Of India, 1950 — Article 22(5)Code Of Criminal Procedure, 1973 — Section 161Jammu And Kashmir Public Safety Act, 1978 — Section 13
High Courts04 Dec 2019Disposed Of
Hafizullah Masoodi Vs State Of Jammu And Kashmir & Ors
Jammu And Kashmir High Court · (2019) 12 J&K CK 0021
Jammu And Kashmir Preservation Of Specified Trees Act, 1969 — Section 5
High Courts04 Dec 2019Disposed Of
Tariq Ahmad Mir Vs Union Of India And Others
Jammu And Kashmir High Court · (2019) 12 J&K CK 0020
High Courts04 Dec 2019Disposed Of
Shalinder Kumar Singh Vs Union Of India & Ors
Jammu And Kashmir High Court · (2019) 12 J&K CK 0019
Armed Forces Tribunal Act, 2007 — Section 34
High Courts04 Dec 2019Disposed Of
Amjad Ahmad Wani Vs State Of Jammu And Kashmir & Ors
Jammu And Kashmir High Court · (2019) 12 J&K CK 0018
Constitution Of India, 1950 — Article 226
High Courts04 Dec 2019Disposed Of
Hadiya Chisti Vs Union Of India & Ors
Jammu And Kashmir High Court · (2019) 12 J&K CK 0005
Constitution Of India, 1950 — Article 1, 1(3)Indian Medical Council Act, 1956 — Section 10, 10A, 11, 12, 13(4A), 13(4B)Jammu And Kashmir Reorganization Act, 2019 — Section 3, 6
High Courts04 Dec 2019Disposed Of
Anil Kumar Thakur Vs Vice Chancellor, Central University Of Jammu And Ors
Jammu And Kashmir High Court · (2019) 12 J&K CK 0004
High Courts03 Dec 2019Disposed Of
Parvaiz Ahmad Pala Vs State Of Jammu And Kashmir And Ors
Jammu And Kashmir High Court · (2019) 12 J&K CK 0006
Constitution Of India, 1950 — Article 22(5)
High Courts02 Dec 2019Disposed Of
Ghulam Hassan Rather Vs Union Territory Of Jammu And Kashmir & Others
Jammu And Kashmir High Court · (2019) 12 J&K CK 0003
High Courts02 Dec 2019Disposed Of
Abdul Majid Tak Vs State Of Jammu And Kashmir And Ors
Jammu And Kashmir High Court · (2019) 12 J&K CK 0002
High Courts02 Dec 2019Disposed Of
Sajad Ahmad Shah And Anr Vs State Of Jammu And Kashmir And Others
Jammu And Kashmir High Court · (2019) 12 J&K CK 0001
Constitution Of India, 1950 — Article 226, 311Jammu And Kashmir Civil Services Regulations Volume 1 — Article 113Bihar Service Code, 1952 — Rule 76
High Courts29 Nov 2019Dismissed
Abdul Ahad Bhat & Ors Vs Mst Mehtaba & Ors
Jammu And Kashmir High Court · (2019) 11 J&K CK 0035
High Courts28 Nov 2019Dismissed
Syed Khursheed Ahmad Vs Union Territory Of Jammu And Kashmir & Ors
Jammu And Kashmir High Court · (2019) 11 J&K CK 0036
High Courts28 Nov 2019Dismissed
Pardeep Kumar Vs Union Territory Of Jammu & Kashmir And Others
Jammu And Kashmir High Court · (2019) 11 J&K CK 0021
High Courts27 Nov 2019Disposed Of
Neena Devi Vs State Of Jammu And Kashmir And Others
Jammu And Kashmir High Court · (2019) 11 J&K CK 0022
High Courts26 Nov 2019Disposed Of
Firdous Ahmad Mir & Ors Vs Union Territory Of Jammu And Kashmir & Ors
Jammu And Kashmir High Court · (2019) 11 J&K CK 0041
Constitution Of India, 1950 — Article 226
High Courts26 Nov 2019Allowed
Abdul Hadi Nadaf And Others Vs UT Of JK And Others
Jammu And Kashmir High Court · (2019) 11 J&K CK 0040
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 279, 304A, 337Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 279, 304A