High Courts26 Jul 2022Disposed Of
Shameem Ahmad Reshi Vs Royal Enterprises Industrial Estate
Jammu And Kashmir High Court · (2022) 07 J&K CK 0054
Negotiable Instruments Act, 1881 — Section 18, 138Code Of Criminal Procedure, 1973 — Section 242
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2022
616 judgments · page 16 of 31
High Courts26 Jul 2022Allowed
Muzamil Yaqoob Bhat Vs UT Of J&K And Ors
Jammu And Kashmir High Court · (2022) 07 J&K CK 0053
Constitution Of India, 1950 — Article 22(5)Indian Penal Code, 1860 — Section 147, 149, 188, 269, 307, 336, 341, 379, 392Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts26 Jul 2022Allowed
Yawar Ahmad Kundoo Vs Ut Of J&K And Anr
Jammu And Kashmir High Court · (2022) 07 J&K CK 0052
Constitution Of India, 1950 — Article 22(5)Indian Penal Code, 1860 — Section 148, 188, 307, 336, 427Disaster Management Act, 2005 — Section 51
High Courts26 Jul 2022Dismissed
Rouf Majid Naqash Vs P/S Women�s Wing & Anr
Jammu And Kashmir High Court · (2022) 07 J&K CK 0051
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 406, 498ACode Of Criminal Procedure, 1973 — Section 156(3), 482Police Act, 1861 — Section 25
High Courts25 Jul 2022Disposed Of
State Of J&K Vs Chetan Sharma
Jammu And Kashmir High Court · (2022) 07 J&K CK 0048
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts22 Jul 2022Disposed Of
Abdul Ahad Khan Vs B.O.C.A. & Ors
Jammu And Kashmir High Court · (2022) 07 J&K CK 0047
High Courts22 Jul 2022Disposed Of
Jammu And Kashmir Bank Ltd & Anr Vs Ghulam Sarwar Farooqi & Ors
Jammu And Kashmir High Court · (2022) 07 J&K CK 0046
Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17(2), 34
High Courts22 Jul 2022Disposed Of
Sanjay Kumar Rai Vs Union Territory Through Police Station, Kulgam & Anr
Jammu And Kashmir High Court · (2022) 07 J&K CK 0045
High Courts21 Jul 2022Dismissed
Mohammad Ashraf And Others Vs Samad Wani
Jammu And Kashmir High Court · (2022) 07 J&K CK 0044
Code Of Civil Procedure, 1908 — Section 115Court Fees Act, 1870 — Section 7
High Courts21 Jul 2022Dismissed
Raisa Banoo Vs Mst. Shameema And Ors
Jammu And Kashmir High Court · (2022) 07 J&K CK 0043
Code Of Civil Procedure, 1908 — Section 80, 80(3)
High Courts21 Jul 2022Dismissed
Mehmooda Vs Aliass Hussain Shah And Ors
Jammu And Kashmir High Court · (2022) 07 J&K CK 0042
High Courts20 Jul 2022Dismissed
Showkat Ahmad Vs Ravi Capoor And Ors
Jammu And Kashmir High Court · (2022) 07 J&K CK 0040
Administrative Tribunal Act, 1985 — Section 4, 17, 29
High Courts20 Jul 2022Dismissed
Shahid Ashraf Vs UT Of J&K And Others
Jammu And Kashmir High Court · (2022) 07 J&K CK 0039
High Courts20 Jul 2022Disposed Of
Mohammad Younis Ali Vs UT Of J&K And Others
Jammu And Kashmir High Court · (2022) 07 J&K CK 0038
High Courts20 Jul 2022
Haleema Bano And Others Vs UT Of J&K And Ors
Jammu And Kashmir High Court · (2022) 07 J&K CK 0037
Constitution Of India, 1950 — Article 32, 32(2), 226, 227Jammu And Kashmir Land Revenue Act, 1996 — Section 11B, 17, 23(1), 23(3), 24, 133C(3)
High Courts20 Jul 2022Dismissed
Muzaffar Ahmad Macha Vs Director Sher-E-Kashmir Institute Of Medical Sciences & Anr
Jammu And Kashmir High Court · (2022) 07 J&K CK 0036
Constitution Of India, 1950 — Article 14, 16
High Courts19 Jul 2022Dismissed
Nayeem-U-Din Wani Vs UT Of J&K And Others
Jammu And Kashmir High Court · (2022) 07 J&K CK 0041
High Courts19 Jul 2022Dismissed
M/S Manu Mohit Industries Vs State Of J&K And Others
Jammu And Kashmir High Court · (2022) 07 J&K CK 0035
Constitution Of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2(s), 10, 10(1)(c), 25F
High Courts18 Jul 2022Dismissed
Tariq Ahmad Sheikh & Ors Vs Mst. Rohi
Jammu And Kashmir High Court · (2022) 07 J&K CK 0034
Code Of Criminal Procedure, 1989 — Section 488, 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 405, 406Jammu And Kashmir Protection Of Women From Domestic Violence Act, 2010 — Section 2(f), 23
High Courts18 Jul 2022Allowed
Imtiyaz Ahmad Chikla Vs Ut Of J&K & Anr
Jammu And Kashmir High Court · (2022) 07 J&K CK 0033
Constitution Of India, 1950 — Article 22(5)Indian Penal Code, 1860 — Section 307Explosive Substances Act, 1908 — Section 3, 4