High Courts28 Dec 2022Disposed Of
Chowdhary Nizam Ud Din Khatana Vs Union Territory Of J&K & Ors
Jammu And Kashmir High Court · (2022) 12 J&K CK 0061
Jammu And Kashmir Public Premises (Eviction Of Unauthorized Occupants) Act, 1988 — Section 12
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2022
616 judgments · page 1 of 31
High Courts27 Dec 2022Disposed Of
Abdul Rashid Malik Vs UT Of J&K
Jammu And Kashmir High Court · (2022) 12 J&K CK 0064
High Courts27 Dec 2022Dismissed
Sartaj Ahmad Ganai Vs Union Territory Of J&K & Anr
Jammu And Kashmir High Court · (2022) 12 J&K CK 0063
Constitution Of India, 1950 — Article 22(5)Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substance Act 1988 — Section 3Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 9, 15, 18, 20
High Courts27 Dec 2022Dismissed
Barkat Ali Malik Vs Union Territory Of J&K & Anr
Jammu And Kashmir High Court · (2022) 12 J&K CK 0062
Constitution Of India, 1950 — Article 22(5)Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substance Act 1988 — Section 3Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22
High Courts26 Dec 2022Dismissed
Poonam Sharma And Others Vs State Of J&K And Others
Jammu And Kashmir High Court · (2022) 12 J&K CK 0067
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 304ACode Of Criminal Procedure, 1989 — Section 561AIndian Penal Code, 1860 — Section 304A
High Courts26 Dec 2022Dismissed
M/S Rashmi Metaliks Ltd. & Anr Vs M/S Jindal Saw Ltd. & Ors
Jammu And Kashmir High Court · (2022) 12 J&K CK 0066
Constitution Of India, 1950 — Article 19(1)(a), 226, 227Code Of Criminal Procedure, 1973 — Section 155(2), 202, 482Indian Penal Code, 1860 — Section 44, 120B, 499, 500
High Courts26 Dec 2022Dismissed
Suresh Gyan Vihar University Vs Union Of India & Ors
Jammu And Kashmir High Court · (2022) 12 J&K CK 0065
Constitution Of India, 1950 — Article 32, 226, 226(1), 226(1)(a), 226(2)University Grants Commission Act, 1956 — Section 12B
High Courts23 Dec 2022Dismissed
Manzoor Ahmad Sofi Vs Jameel Ahmad Bhat & Anr
Jammu And Kashmir High Court · (2022) 12 J&K CK 0060
Code Of Civil Procedure, 1908 — Order 1 Rule 1Negotiable Instruments Act, 1881 — Section 138, 141, 143General Clauses Act, 1897 — Section 13
High Courts23 Dec 2022Allowed
Nazir Ahmad Chopan Vs Abdul Rehman Chopan
Jammu And Kashmir High Court · (2022) 12 J&K CK 0059
Negotiable Instruments Act, 1881 — Section 138, 139, 143ACode Of Criminal Procedure, 1973 — Section 251, 357, 482
High Courts23 Dec 2022Dismissed
Dr. Rehana Kausar Vs Ut Of J&K And Ors
Jammu And Kashmir High Court · (2022) 12 J&K CK 0058
Judges (Inquiry) Rules, 1969 — Rule 9(2)(c)Administrative Tribunals Act, 1985 — Section 3(q), 3(2), 3(3)Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013 — Section 4(1), 4(2)(c), 17, 18
High Courts23 Dec 2022Allowed
Mushtaq Ahmad Guru Vs State Of J&K & Others
Jammu And Kashmir High Court · (2022) 12 J&K CK 0057
High Courts21 Dec 2022Dismissed/Partly Allowed
State Of J&K And Others Vs Mohd. Kafeel
Jammu And Kashmir High Court · (2022) 12 J&K CK 0055
High Courts21 Dec 2022Dismissed
Lal Chand And Others Vs Des Raj And Others
Jammu And Kashmir High Court · (2022) 12 J&K CK 0054
Agrarian Reforms Act, 1976 — Section 4, 8, 13
High Courts21 Dec 2022Dismissed
Gurdev Singh Vs State Of J&K And Others
Jammu And Kashmir High Court · (2022) 12 J&K CK 0053
High Courts21 Dec 2022Dismissed
Management Of Salal Power Station And Anr Vs General Manager And Ors
Jammu And Kashmir High Court · (2022) 12 J&K CK 0052
Constitution Of India, 1950 — Article 226, 227Industrial Disputes Act, 1974 — Section 2(s), 2(s)(iii), 2(s)(iv), 10
High Courts20 Dec 2022Dismissed
Bindu Singh Jamwal Vs UT Of J&K And Ors
Jammu And Kashmir High Court · (2022) 12 J&K CK 0056
Constitution Of India, 1950 — Article 226Agrarian Reform Rules, 1977 — Rule 4Jammu And Kashmir Land Revenue Act, 1996 — Section 6, 11, 15, 22, 26
High Courts20 Dec 2022Dismissed
Tasleema Begum Vs UT Of J&K And Ors
Jammu And Kashmir High Court · (2022) 12 J&K CK 0051
Indian Penal Code, 1860 — Section 34, 307, 354, 498ACode Of Criminal Procedure, 1973 — Section 156(3), 164
High Courts20 Dec 2022Dismissed
Union Territory Of J&K & Ors Vs Mohammad Rafiq Najar
Jammu And Kashmir High Court · (2022) 12 J&K CK 0050
Constitution Of India, 1950 — Article 311(2)Jammu And Kashmir Civil Services (Classification, Control & Appeal) Rules 1956 — Rule 33Jammu And Kashmir Police Rules, 1960 — Rule 339
High Courts20 Dec 2022Dismissed
M/S Construction Engineers Vs Union Of India And Ors
Jammu And Kashmir High Court · (2022) 12 J&K CK 0049
Constitution Of India, 1950 — Article 226, 266Income Tax Act, 1961 — Section 200A, 200A(1), 201, 201(A), 221(1), 226, 226(3), 246A
High Courts19 Dec 2022Dismissed/Disposed Of
Aquib Ahmad Regoo Vs Union Territory Of Jammu & Kashmir
Jammu And Kashmir High Court · (2022) 12 J&K CK 0048
Constitution Of India, 1950 — Article 22(5), 226Code Of Criminal Procedure, 1973 — Section 161, 167Jammu And Kashmir Public Safety Act, 1978 — Section 3, 8, 8(4), 13(1)