High Courts28 Jul 2021Disposed Of
Mohammad Sidiq Khan Vs State Of J&K And Others
Jammu And Kashmir High Court · (2021) 07 J&K CK 0023
Jammu And Kashmir Land Acquisition Act, 1934 — Section 4, 4(1), 6, 9, 9(A), 11
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2021
724 judgments · page 15 of 37
High Courts28 Jul 2021Dismissed
Abdul Rashid Shah Vs Union Of India And Others
Jammu And Kashmir High Court · (2021) 07 J&K CK 0022
High Courts27 Jul 2021Disposed Of
Guru Dutt Vs Raj Kumar And Another
Jammu And Kashmir High Court · (2021) 07 J&K CK 0032
High Courts27 Jul 2021Disposed Of
Jaswanti Gupta And Ors Vs State Of J&K And Ors
Jammu And Kashmir High Court · (2021) 07 J&K CK 0031
Jammu And Kashmir State Land Acquisition Act, Samvat, 1990 — Section 32(3)
High Courts26 Jul 2021Allowed
Imtiyaz Ahmad Sheikh Vs UT Of J&K And Another
Jammu And Kashmir High Court · (2021) 07 J&K CK 0021
Jammu And Kashmir Public Safety Act, 1978 — Section 8(a)Code Of Criminal Procedure, 1973 — Section 161
High Courts26 Jul 2021Allowed
Amir Majeed Wani Vs UT Of J&K And Another
Jammu And Kashmir High Court · (2021) 07 J&K CK 0020
Jammu And Kashmir Public Safety Act, 1978 — Section 8(a)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 149, 307, 332, 336, 341, 353Unlawful Activities (Prevention) Act, 1967 — Section 16, 18, 38, 39
High Courts23 Jul 2021
Union Territory Of J&K Vs Kirshan Kumar Arora And Others
Jammu And Kashmir High Court · (2021) 07 J&K CK 0019
High Courts19 Jul 2021Allowed
Meenu Betab Vs T.K.Ganjoo
Jammu And Kashmir High Court · (2021) 07 J&K CK 0018
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 499, 500
High Courts19 Jul 2021Dismissed
State Of Jammu And Kashmir Vs Raj Kumar And Another
Jammu And Kashmir High Court · (2021) 07 J&K CK 0017
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 147, 323, 324, 325, 336
High Courts15 Jul 2021Dismissed
State Of Jammu And Kashmir Vs Banarsi Lal
Jammu And Kashmir High Court · (2021) 07 J&K CK 0016
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 354
High Courts15 Jul 2021Disposed Of
Harish Kumar Vs Executive Officer Municipal Committee Billawar
Jammu And Kashmir High Court · (2021) 07 J&K CK 0015
Negotiable Instruments Act, 1881 — Section 138Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 418Banking Regulation Act, 1949 — Section 35A
High Courts13 Jul 2021Dismissed
Mohammad Rafiq Vs State Of J&K And Others
Jammu And Kashmir High Court · (2021) 07 J&K CK 0013
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 302, 307, 323, 325, 447Code Of Criminal Procedure, 1989 — Section 497, 497(1), 497(4), 498, 498, 512, 561A
High Courts13 Jul 2021Allowed
Saroj And Another Arjun Singh And Another Vs State Th. Sho P/S Akhnoor
Jammu And Kashmir High Court · (2021) 07 J&K CK 0006
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 42, 42(1), 42(2), 50, 60Code Of Criminal Procedure, 1973 — Section 161Code Of Criminal Procedure, 1989 — Section 510
High Courts12 Jul 2021Dismissed
Ghulam Abass Vs State Of J&K And Others
Jammu And Kashmir High Court · (2021) 07 J&K CK 0012
High Courts12 Jul 2021Disposed Of
Ram Niwas Vs Prabhakar Joshi, DIG, BSF
Jammu And Kashmir High Court · (2021) 07 J&K CK 0011
Indian Penal Code, 1860 — Section 354, 458Protection Of Children From Sexual Offences Act, 2012 — Section 9Border Security Force Act, 1968 — Section 80, 81
High Courts12 Jul 2021Disposed Of
Sawinder Singh Vs Union Territory Of J&K
Jammu And Kashmir High Court · (2021) 07 J&K CK 0010
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
High Courts12 Jul 2021Dismissed
Bodh Raj Vs Dhani Ram And Another
Jammu And Kashmir High Court · (2021) 07 J&K CK 0009
Code Of Criminal Procedure, 1989 — Section 417
High Courts12 Jul 2021Disposed Of
Fayaz Ahmad Dar Vs UT Of J&K
Jammu And Kashmir High Court · (2021) 07 J&K CK 0008
Indian Penal Code, 1860 — Section 354, 375, 376, 511Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8Code Of Criminal Procedure, 1973 — Section 164, 164A, 437(3), 439
High Courts12 Jul 2021Dismissed
Murtaza Tariq Vs State Of J&K
Jammu And Kashmir High Court · (2021) 07 J&K CK 0007
Jammu & Kashmir Juvenile Justice (Care And Protection Of Children) Rules, 2014 — Rule 74, 75Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 4
High Courts09 Jul 2021Allowed
Dr. Tawseef Ahmad Bhat Vs State Of J&K & Anr
Jammu And Kashmir High Court · (2021) 07 J&K CK 0014
Constitution Of India, 1950 — Article 51ACode Of Criminal Procedure, 1989 — Section 561APrevention Of Insult To National Honour Act, 1971 — Section 2, 3