High Courts27 Apr 2021Allowed
Abdul Qadoos Rather Vs Union Territory Of Jk And Ors
Jammu And Kashmir High Court · (2021) 04 J&K CK 0055
Arms Act, 1959 — Section 7, 25Jammu And Kashmir Public Safety Act, 1978 — Section 17(1)
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2021
724 judgments · page 21 of 37
High Courts27 Apr 2021Allowed
Riyaz Khaliq Parray Vs Ut Of J&K And Another
Jammu And Kashmir High Court · (2021) 04 J&K CK 0054
Unlawful Activities (Prevention) Act, 1967 — Section 18, 39, 43DCode Of Criminal Procedure, 1973 — Section 161, 164AArms Act, 1959 — Section 7, 25
High Courts27 Apr 2021Dismissed
Manzoor Sheikh Vs Ut Of J&K And Another
Jammu And Kashmir High Court · (2021) 04 J&K CK 0053
Jammu And Kashmir Public Safety Act, 1978 — Section 8Constitution Of India, 1950 — Article 22, 22(5)
High Courts27 Apr 2021Allowed
Ishfaq Amin Bhat Vs Ut Of J&K And Others
Jammu And Kashmir High Court · (2021) 04 J&K CK 0052
Jammu And Kashmir Public Safety Act, 1978 — Section 8Unlawful Activities (Prevention) Act, 1967 — Section 3(1), 3(3)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 20
High Courts27 Apr 2021Allowed
Feroz Ahmad Parray Vs Ut Of J&K And Others
Jammu And Kashmir High Court · (2021) 04 J&K CK 0051
Jammu And Kashmir Public Safety Act, 1978 — Section 8Unlawful Activities (Prevention) Act, 1967 — Section 3(1), 3(3)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 27
High Courts23 Apr 2021Disposed Of
National Insurance Co. Ltd Vs Sandeep Singh And Others
Jammu And Kashmir High Court · (2021) 04 J&K CK 0064
High Courts23 Apr 2021Dismissed
Peer Ghulam Mustafa Shah Vs Manzoor Ahmad Malik And Others
Jammu And Kashmir High Court · (2021) 04 J&K CK 0050
Specific Relief Act 1963 — Section 9, 38Code Of Civil Procedure, 1908 — Section 100, 109Constitution Of India, 1950 — Article 133(1)(a)
High Courts22 Apr 2021Dismissed
Shakeel Ahmed Dar Vs Union Territory Of J&K And Another
Jammu And Kashmir High Court · (2021) 04 J&K CK 0063
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22, 25, 29, 37Code Of Criminal Procedure, 1973 — Section 161
High Courts22 Apr 2021Dismissed
Ahmad Ali And Ors Vs Central Administrative Tribunal And Ors
Jammu And Kashmir High Court · (2021) 04 J&K CK 0048
Code Of Civil Procedure, 1908 — Order 40 Rule 1, Order 40 Rule 5, Order 47 Rule 1Constitution Of India, 1950 — Article 32, 136, 145
High Courts21 Apr 2021Dismissed
Union Of India & Ors Vs Roshni Devi & Ors
Jammu And Kashmir High Court · (2021) 04 J&K CK 0062
Arbitration And Conciliation Act, 1996 — Section 20, 30, 33, 41(a)Code Of Civil Procedure, 1908 — Order 17 Rule 2
High Courts20 Apr 2021Allowed
Commissioner State Taxes And Anr Vs Zaffar Abass Din
Jammu And Kashmir High Court · (2021) 04 J&K CK 0037
Code Of Civil Procedure, 1908 — Section 80Constitution Of India, 1950 — Article 227
High Courts19 Apr 2021Dismissed
Babu Ram And Another Vs State Of J&K And Others
Jammu And Kashmir High Court · (2021) 04 J&K CK 0061
Land Acquisition Act, 1894 — Section 34Jammu And Kashmir Requisitioning And Acquisition Of Immovable Property Rules, 1969 — Rule 9(4)Constitution Of India, 1950 — Article 226
High Courts19 Apr 2021Disposed Of
M/S Trikuta Stone Crusher & Others Vs Union Territory J&K & Others
Jammu And Kashmir High Court · (2021) 04 J&K CK 0060
High Courts19 Apr 2021Dismissed
Jk Economic Reconstruction Agency Vs M/S Kamal Builders C-84
Jammu And Kashmir High Court · (2021) 04 J&K CK 0036
Jammu And Kashmir Arbitration And Conciliation Act, 1997 — Section 9, 31(5), 34, 34(2)(ii)Limitation Act, 1963 — Section 5
High Courts19 Apr 2021Dismissed
Mehraj-Ud-Din Khan Alias Raja Khan Vs State Of J&K And Another
Jammu And Kashmir High Court · (2021) 04 J&K CK 0035
Code Of Criminal Procedure, 1989 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 302, 307Arms Act, 1959 — Section 7, 25
High Courts16 Apr 2021Dismissed
Basharat Bin Qadir Vs Union Territory Of Jk And Ors
Jammu And Kashmir High Court · (2021) 04 J&K CK 0047
Jammu And Kashmir Municipal Act, 2000 — Section 34A, 34(BB), 34(C)Constitution Of India, 1950 — Article 226
High Courts16 Apr 2021Dismissed
Naba Sheikh Vs Union Territory Of J&K And Another
Jammu And Kashmir High Court · (2021) 04 J&K CK 0034
Constitution Of India, 1950 — Article 22(5)
High Courts15 Apr 2021Allowed
Mohammad Shafi Mir Vs Haji Bashir Ahmad Dar And Another
Jammu And Kashmir High Court · (2021) 04 J&K CK 0046
Code Of Criminal Procedure, 1989 — Section 561ANegotiable Instruments Act, 1881 — Section 138, 141, 142, 143Code Of Criminal Procedure, 1973 — Section 200, 233, 262, 265
High Courts15 Apr 2021Disposed Of
Umesh Sharma And Others Vs Rekha Wangnoo
Jammu And Kashmir High Court · (2021) 04 J&K CK 0045
Code Of Criminal Procedure, 1989 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 193, 199, 209, 323, 341, 354, 392, 463, 464, 466, 469, 506Code Of Criminal Procedure, 1973 — Section 177, 190, 195, 195(1), 200
High Courts15 Apr 2021Dismissed
Ghulam Mohammad Shah Vs State Of Jk And Others
Jammu And Kashmir High Court · (2021) 04 J&K CK 0033
Code Of Civil Procedure, 1908 — Order 47 Rule 1