High Courts19 May 2021Allowed
Bashir Ahmad Sofi Vs Noora And Others
Jammu And Kashmir High Court · (2021) 05 J&K CK 0036
Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 7 Rule 12
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2021
724 judgments · page 19 of 37
High Courts19 May 2021Dismissed
Minil Laboratories Pvt Ltd Vs Union Territory Of J And K And Ors
Jammu And Kashmir High Court · (2021) 05 J&K CK 0026
Constitution Of India, 1950 — Article 142
High Courts19 May 2021Dismissed
Vikas Sharma Vs State And Ors
Jammu And Kashmir High Court · (2021) 05 J&K CK 0020
Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 419, 506, 509Code Of Criminal Procedure, 1973 — Section 482
High Courts19 May 2021Dismissed
Tawkeer Ahmad Hajam Vs Union Territory Of J&K
Jammu And Kashmir High Court · (2021) 05 J&K CK 0019
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 27, 29, 37
High Courts18 May 2021Disposed Of
Mohammad Ramzan Bhat Vs State Of Jk And Ors
Jammu And Kashmir High Court · (2021) 05 J&K CK 0050
Constitution Of India, 1950 — Article 14
High Courts18 May 2021Disposed Of
Mushtaq Ahmad Bahadur And Another Vs Chesfeed Ahmad Bahadur
Jammu And Kashmir High Court · (2021) 05 J&K CK 0031
General Clauses Act, 1897 — Section 3(26)Registration Act, 1908 — Section 2(6)State Land Acquisition Act, 1990 — Section 3(a)
High Courts18 May 2021Disposed Of
Saqib Ali Reshi Vs Ut Of J&K
Jammu And Kashmir High Court · (2021) 05 J&K CK 0030
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 37Code Of Criminal Procedure, 1973 — Section 435(1), 497Constitution Of India, 1950 — Article 21
High Courts18 May 2021Disposed Of
Saleema Sultan And Others Vs State Of J&K And Others
Jammu And Kashmir High Court · (2021) 05 J&K CK 0029
Constitution Of India, 1950 — Article 14, 21
High Courts18 May 2021Disposed Of
Firdous Ahmad Wani Vs Ut Of J&K
Jammu And Kashmir High Court · (2021) 05 J&K CK 0018
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 29Code Of Criminal Procedure, 1973 — Section 497Constitution Of India, 1950 — Article 21
High Courts18 May 2021Disposed Of
Mohammad Rafiq Mir Vs Ut Of Jammu And Kashmir And Another
Jammu And Kashmir High Court · (2021) 05 J&K CK 0017
Code Of Criminal Procedure, 1973 — Section 161, 164AConstitution Of India, 1950 — Article 19, 22(5)
High Courts17 May 2021Dismissed
Irfan Ahmad Hakak Vs University Of Kashmir And Others
Jammu And Kashmir High Court · (2021) 05 J&K CK 0035
Kashmir And Jammu Universities Act, 1969 — Section 3, 32, 33, 40, 41Constitution Of India, 1950 — Article 14
High Courts17 May 2021Dismissed
Zulfikar Hussain Dar Vs Aijaz Ahmad Dar
Jammu And Kashmir High Court · (2021) 05 J&K CK 0034
Code Of Criminal Procedure, 1973 — Section 190, 199, 200, 202, 465, 482Negotiable Instruments Act, 1881 — Section 138, 142
High Courts17 May 2021Allowed
Zakir Hussain Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2021) 05 J&K CK 0028
Jammu And Kashmir Municipal Act, 2000 — Section 16, 16(1)(j), 57Constitution Of India, 1950 — Article 243(V)
High Courts17 May 2021Allowed
New India Assurance Co. Ltd. Vs Rajiv Gandotra And Ors
Jammu And Kashmir High Court · (2021) 05 J&K CK 0027
High Courts17 May 2021Dismissed
Abdul Majid Vs Union Territory Of J&K And Another
Jammu And Kashmir High Court · (2021) 05 J&K CK 0025
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 29, 37Code Of Criminal Procedure, 1973 — Section 161
High Courts17 May 2021Disposed Of
Rohit Singh Vs Ut Of J&K
Jammu And Kashmir High Court · (2021) 05 J&K CK 0015
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 304B, 306, 498AHindu Marriage Act, 1955 — Section 9, 13Code Of Criminal Procedure, 1973 — Section 161
High Courts17 May 2021Dismissed
Narinder Singh Vs Sharjeel Malik
Jammu And Kashmir High Court · (2021) 05 J&K CK 0014
Code Of Criminal Procedure, 1973 — Section 204, 482, 465Negotiable Instruments Act, 1881 — Section 118, 138, 139
High Courts14 May 2021Dismissed
Abdul Hameed Mir Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2021) 05 J&K CK 0013
Jammu And Kashmir Public Safety Act, 1978 — Section 8(2)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 188, 148, 149, 212, 307, 336, 332, 427Arms Act, 1959 — Section 7, 27
High Courts12 May 2021Disposed Of
Qazi Ghulam Jeelani Vs State And Another
Jammu And Kashmir High Court · (2021) 05 J&K CK 0012
High Courts11 May 2021Disposed Of
Riyaz Ahmad Bhat Vs Union Territory Of J&K And Another
Jammu And Kashmir High Court · (2021) 05 J&K CK 0011
Jammu And Kashmir Public Safety Act, 1978 — Section 8(a)Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(3)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 307