Jammu And Kashmir High Court Judgments 2021

High Courts31 Dec 2021Allowed

Shabir Ahmad Parray Vs UT Of J&K & Another

Jammu And Kashmir High Court · (2021) 12 J&K CK 0073

Jammu And Kashmir Public Safety Act, 1978 — Section 8Unlawful Activities (Prevention) Act, 1967 — Section 18, 19, 20, 39Code Of Criminal Procedure, 1973 — Section 161

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High Courts31 Dec 2021Dismissed

Owais Ahmad Bhat Vs Union Territory Of J&K &Anr

Jammu And Kashmir High Court · (2021) 12 J&K CK 0072

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High Courts31 Dec 2021Dismissed

Nazir Ahmad Teli & Anr Vs Shri Ram Genl. Insurance Co. And Others

Jammu And Kashmir High Court · (2021) 12 J&K CK 0071

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High Courts31 Dec 2021Allowed

Abdul Salam Bhat Vs State Of J&K And Others

Jammu And Kashmir High Court · (2021) 12 J&K CK 0070

Jammu And Kashmir Forest Act, 1987 — Section 26, 26B, 26(4)(b)

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High Courts31 Dec 2021Disposed Of

Jaswant Singh Vs UT Of J&K And Another

Jammu And Kashmir High Court · (2021) 12 J&K CK 0069

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 302

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High Courts30 Dec 2021Allowed

Krishan Singh And Another Vs State And Others

Jammu And Kashmir High Court · (2021) 12 J&K CK 0074

Constitution Of India, 1950 — Article 300AState Land Acquisition Act, 1990 — Section 4, 4(1), 6, 7, 9, 17

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High Courts30 Dec 2021Disposed Of

Presentation Convent Hr.Sec.School Vs Riyaz Ahmad Dagga

Jammu And Kashmir High Court · (2021) 12 J&K CK 0068

Constitution Of India, 1950 — Article 227

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High Courts29 Dec 2021Disposed Of

Yasir Ahmad Rah Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2021) 12 J&K CK 0067

Constitution Of India, 1950 — Article 22(5)

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High Courts29 Dec 2021Dismissed

Altaf Paswal Vs Union Territory Of J&K And Another

Jammu And Kashmir High Court · (2021) 12 J&K CK 0066

Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 8(1)

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High Courts29 Dec 2021Dismissed

Bashir Ahmad Sheikh Vs Union Territory Of J&K And Another

Jammu And Kashmir High Court · (2021) 12 J&K CK 0065

Constitution Of India, 1950 — Article 22(5)Arms Act, 1959 — Section 7, 25Unlawful Activities (Prevention) Act, 1967 — Section 13, 16, 18, 39

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High Courts29 Dec 2021Disposed Of

Umar Fayaz Mir Vs Union Territory Of J&K And Another

Jammu And Kashmir High Court · (2021) 12 J&K CK 0064

Constitution Of India, 1950 — Article 21, 22, 22(3), 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 13

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High Courts29 Dec 2021Disposed Of

Jabir Hussain Vs State Of J&K And Others

Jammu And Kashmir High Court · (2021) 12 J&K CK 0063

Jammu And Kashmir State Board Of School Education Regulations, 1992 — Regulation 15

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High Courts29 Dec 2021Dismissed

Narinder Kumar Gupta Vs U.O.I And Another

Jammu And Kashmir High Court · (2021) 12 J&K CK 0062

Constitution Of India, 1950 — Article 226Central Excise Rules, 2002 — Rule 26Central Excise Act, 1944 — Section 35L, 35G, 35H, 35L

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High Courts28 Dec 2021Dismissed

Parvaiz Ahmad Bhat & Anr Vs Fida Mohamamd Ayoub

Jammu And Kashmir High Court · (2021) 12 J&K CK 0075

Negotiable Instruments Act, 1881 — Section 138, 139Indian Penal Code, 1860 — Section 420

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High Courts28 Dec 2021Disposed Of

Sanjeev Kumar & Ors Vs State & Others

Jammu And Kashmir High Court · (2021) 12 J&K CK 0058

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 323, 341

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High Courts28 Dec 2021Dismissed

Ayaz Bashir Shergojri Vs Union Territory Of J&K And Another

Jammu And Kashmir High Court · (2021) 12 J&K CK 0056

Constitution Of India, 1950 — Article 22, 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 13, 13(1)Code Of Criminal Procedure, 1973 — Section 161

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High Courts28 Dec 2021Dismissed

Syed Tajamul Andrabi Vs Union Territory Of J&K And Another

Jammu And Kashmir High Court · (2021) 12 J&K CK 0055

Constitution Of India, 1950 — Article 21, 22, 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 13Code Of Criminal Procedure, 1973 — Section 161, 164A

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High Courts28 Dec 2021Allowed

Ali Mohammad Wani & Anr Vs UT Of J&K

Jammu And Kashmir High Court · (2021) 12 J&K CK 0054

Indian Penal Code, 1860 — Section 34, 109, 149, 420, 467, 498Code Of Criminal Procedure, 1989 — Section 161Code Of Criminal Procedure, 1973 — Section 439

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High Courts28 Dec 2021

Union Of India & Others Vs Brigadier Datar Singh & Others

Jammu And Kashmir High Court · (2021) 12 J&K CK 0053

Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 9 Rule 7Constitution Of Jammu And Kashmir, 1956 — Section 103, 104

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High Courts27 Dec 2021Disposed Of

Mohd. Iqbal Vs Naseema Begum

Jammu And Kashmir High Court · (2021) 12 J&K CK 0061

Code Of Criminal Procedure, 1973 — Section 488

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Jammu And Kashmir High Court judgments, 2021