High Courts17 Aug 2022Disposed Of

Abdul Rahim Rather And Others Vs State Of J&K And Ors

Jammu And Kashmir High Court · (2022) 08 J&K CK 0051

Constitution Of India, 1950 — Article 14, 21, 226, 233Jammu And Kashmir Estates Department (Allotment Of Government Accommodation Regulations, 2004) — Regulation 4, 4(e)Jammu And Kashmir Public Premises (Eviction Of Unauthorised. Occupants) Act, 1988 — Section 4
High Courts17 Aug 2022Allowed

Tanveer Ahmad Khan Vs JK Bose And Other

Jammu And Kashmir High Court · (2022) 08 J&K CK 0049

Constitution Of India, 1950 — Article 226Jammu And Kashmir Civil Services (Classification, Control And Appeal) Rules, 1956 — Rule 33Jammu And Kashmir Civil Service Regulations Volume I — Regulation 110A
High Courts17 Aug 2022Disposed Of

National Insurance Company Limited Vs Mushtaq Ahmad Kutary & Others

Jammu And Kashmir High Court · (2022) 08 J&K CK 0048

Central Motor Vehicles Rules, 1989 — Rule 3, 8Code Of Civil Procedure, 1908 — Section 114, Order 47 Rule 1Motor Vehicles Act, 1988 — Section 2(14), 2(15), 2(21), 2(28), 2(35), 2(47), 2(48), 3, 10, 10(2), 10(2)(d), 10(2)(e), 10(2)(f), 10(2)(g), 10(2)(h), 59, 66
High Courts12 Aug 2022Dismissed

Reyaz Ahmad Dar Vs U.T. Of J&K And Another

Jammu And Kashmir High Court · (2022) 08 J&K CK 0013

Constitution Of India, 1950 — Article 22(5), 226Jammu And Kashmir Public Safety Act, 1978 — Section 3, 8, 11(1), 11(1)(a), 11(1)(b), 11(2), 13General Clauses Act, 1897 — Section 21
High Courts10 Aug 2022Dismissed

Musthaq Ahmad Vs State Of J&K

Jammu And Kashmir High Court · (2022) 08 J&K CK 0010

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 420Code Of Criminal Procedure, 1973 — Section 161Passports Act, 1967 — Section 12, 13