CourtKutchehry.com

COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2022

616 judgments · page 17 of 31

High Courts18 Jul 2022Dismissed

Ghulam Mohammad Naikoo Vs Abdul Qayoom Wani

Jammu And Kashmir High Court · (2022) 07 J&K CK 0030

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 24, 379, 415, 420, 506Code Of Criminal Procedure, 1973 — Section 202Code Of Criminal Procedure, 1898 — Section 561A
Read judgment
High Courts18 Jul 2022Disposed Of

Sanjeev Kumar Vs Union Of India And Others

Jammu And Kashmir High Court · (2022) 07 J&K CK 0029

Constitution Of India, 1950 — Article 14, 16, 226, 311Central Civil Services (Temporary Service) Rules,1965 — Rule 4, 4(1), 5, 5(1), 14BCentral Reserve Police Force Rules, 1955 — Rule 16, 16(A), 17, 17(A), 18
Read judgment
High Courts16 Jul 2022Dismissed

Waiz-Ul-Islam Vs Union Territory Of J&K Through NIA Jammu

Jammu And Kashmir High Court · (2022) 07 J&K CK 0028

National Investigation Agency Act, 2008 — Section 11Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120A, 120B, 121A, 122, 123, 302, 307Explosive Substances Act, 1908 — Section 4, 5, 6
Read judgment
High Courts16 Jul 2022Disposed Of

State Of J&K Vs Shesh Paul Singh And Another

Jammu And Kashmir High Court · (2022) 07 J&K CK 0027

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 25m 27A, 29Code Of Criminal Procedure, 1898 — Section 512Code Of Criminal Procedure, 1973 — Section 161, 342
Read judgment
High Courts16 Jul 2022Dismissed

State Of J&K Vs Kewal Krishan

Jammu And Kashmir High Court · (2022) 07 J&K CK 0025

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 20, 50Code Of Criminal Procedure, 1973 — Section 342Code Of Criminal Procedure, 1898 — Section 540
Read judgment
High Courts15 Jul 2022Allowed

Bashir Ahmad Dar Vs UT Of J&K & Anr

Jammu And Kashmir High Court · (2022) 07 J&K CK 0021

Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 307, 427Arms Act, 1959 — Section 7, 27
Read judgment
High Courts15 Jul 2022Dismissed

Zubair Ahmad Wani Vs Government Of J&K

Jammu And Kashmir High Court · (2022) 07 J&K CK 0020

Indian Penal Code, 1860 — Section 489C, 489DEnvironment Protection Act, 1986 — Section 15Code Of Criminal Procedure, 1973 — Section 438
Read judgment
High Courts12 Jul 2022Dismissed

Mohammad Yousaf Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2022) 07 J&K CK 0019

Jammu And Kashmir Public Safety Act, 1978 — Section 8(1)(a)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 147, 148, 108, 109, 188, 336, 341, 353, 354, 376, 379, 427, 447Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 7
Read judgment
High Courts06 Jul 2022Dismissed

Ali Hussain Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2022) 07 J&K CK 0004

Jammu And Kashmir Public Safety Act, 1978 — Section 8(1)(a)Indian Penal Code, 1860 — Section 34, 147, 148, 307, 323, 336, 341, 353, 382, 427Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 307, 323, 336, 427
Read judgment
High Courts06 Jul 2022Allowed

Kamaljeet Singh Vs UT Of J&K And Ors

Jammu And Kashmir High Court · (2022) 07 J&K CK 0003

Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22, 29Indian Penal Code, 1860 — Section 188, 269, 270, 425
Read judgment