High Courts21 Dec 2021Dismissed
Fateh Ali Khan Vs J&K Special Tribunal & Ors
Jammu And Kashmir High Court · (2021) 12 J&K CK 0033
Constitution Of India, 1950 — Article 226, 227Jammu And Kashmir Agrarian Reforms Act, 1976 — Section 4, 8
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2021
724 judgments · page 3 of 37
High Courts21 Dec 2021Allowed
Shaheena Gulshan Vs State Of J&K & Ors
Jammu And Kashmir High Court · (2021) 12 J&K CK 0032
High Courts21 Dec 2021Allowed
Zia Ud Din Changal Vs Kashmir Mercantile Cooperative Bank
Jammu And Kashmir High Court · (2021) 12 J&K CK 0031
Constitution Of India, 1950 — Article 12, 311(2)
High Courts20 Dec 2021Allowed
Ishfaq Ahmad Mir Vs UT Of J&K Through Superintendent Of Central Jail Srinagar & Anr
Jammu And Kashmir High Court · (2021) 12 J&K CK 0052
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 7, 9, 29, 30, 31
High Courts20 Dec 2021Dismissed
Ravinder Kumar And Another Vs Union Territory Of JK And Others
Jammu And Kashmir High Court · (2021) 12 J&K CK 0030
Constitution Of India, 1950 — Article 16(4), 16(4A), 335Jammu And Kashmir Civil Sevices (Classification, Control And Appeal) Rules, 1956 — Rule 24(1)Jammu And Kashmir Police (Gazetted) Service Recruitment Rules, 2002 — Rule 9, 10, 11
High Courts20 Dec 2021Dismissed
Wali Mohammad Magrey & Anr Vs Ali Mohammad Gujree & Ors
Jammu And Kashmir High Court · (2021) 12 J&K CK 0029
Evacuees (Administration Of Property) Rules, Svt. 2008 — Rule 27, 27(6)Jammu And Kashmir Land Revenue Act, 1996 — Section 12, 12(2), 15, 15(1)Evacuees� (Administration Of Property) Act, 2006 — Section 30, 30(5)
High Courts20 Dec 2021Dismissed
Jyoti Bala And Others Vs State Of J&K
Jammu And Kashmir High Court · (2021) 12 J&K CK 0028
Constitution Of India, 1950 — Article 227Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 304B, 306, 498ACode Of Criminal Procedure, 1973 — Section 161, 164A, 173, 174, 175, 227, 228, 397, 397(2), 435(2), 435(4a), 482
High Courts17 Dec 2021Dismissed
Ghulam Mohi Ud Din Khan Vs Abdul Rashid Khan & Ors
Jammu And Kashmir High Court · (2021) 12 J&K CK 0027
Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 115
High Courts17 Dec 2021Disposed Of
Ghulam Mohammad Bhat Vs State Of J&K And Anr
Jammu And Kashmir High Court · (2021) 12 J&K CK 0026
Prevention Of Corruption Act, 1988 — Section 5(1), 5(2)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 161Code Of Criminal Procedure, 1989 — Section 257, 342, 561A
High Courts17 Dec 2021Dismissed
Gaggu Din Alias Gaggu Vs Union Territory Of J&K & Others
Jammu And Kashmir High Court · (2021) 12 J&K CK 0025
Constitution Of India, 1950 — Article 21, 22, 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 13Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22
High Courts17 Dec 2021Disposed Of
Sunita Suri Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2021) 12 J&K CK 0024
Jammu And Kashmir Control Of Building Operations Act, 1988 — Section 7(1), 7(3), 8(1)
High Courts17 Dec 2021Disposed Of
Sham Lal Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2021) 12 J&K CK 0023
Constitution Of India, 1950 — Article 300A
High Courts17 Dec 2021Allowed
Jeet Kumar Vs Union Of India & Others
Jammu And Kashmir High Court · (2021) 12 J&K CK 0022
Central Reserve Police Force Rules, 1955 — Rule 27(6)(ccc)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 279, 304A, 337, 338
High Courts16 Dec 2021Disposed Of
Mohd Latif And Others Vs State Of J&K And Others
Jammu And Kashmir High Court · (2021) 12 J&K CK 0021
Constitution Of India, 1950 — Article 32, 16, 226, 300A
High Courts16 Dec 2021Disposed Of
Balwant Singh And Others Vs State Of J&K And Others
Jammu And Kashmir High Court · (2021) 12 J&K CK 0020
Constitution Of India, 1950 — Article 226Land Acquisition Act, 1990 — Section 4, 4(1), 5A, 5A(2), 6, 9, 9A, 17, 17ALand Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24
High Courts14 Dec 2021Disposed Of
Naza Bano Vs State Of J&K And Ors
Jammu And Kashmir High Court · (2021) 12 J&K CK 0018
High Courts14 Dec 2021Disposed Of
Mohammad Rafiq Ganie Vs Aijaz Ahmad Thoker
Jammu And Kashmir High Court · (2021) 12 J&K CK 0017
Code Of Civil Procedure, 1908 — Order 21(A), Order 21(A) Rule 16
High Courts13 Dec 2021Disposed Of
Imtiyaz Ahmad Dar Vs Mst. Ruhena
Jammu And Kashmir High Court · (2021) 12 J&K CK 0019
Jammu And Kashmir Protection Of Women Act, 2010 — Section 12
High Courts10 Dec 2021Disposed Of
Shakuntla Devi Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2021) 12 J&K CK 0016
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 304B, 306, 498ADowry Restraint Act, 1960 — Section 2, 7Indian Penal Code, 1860 — Section 304B
High Courts10 Dec 2021Dismissed
Naresh Sharma Vs Sonu Ratra
Jammu And Kashmir High Court · (2021) 12 J&K CK 0015
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 323, 341, 379, 419, 427, 442, 447, 448, 468, 452, 506Code Of Criminal Procedure, 1973 — Section 156(3)Code Of Criminal Procedure, 1989 — Section 561A