High Courts23 Jun 2022Disposed Of
Ghulam Mohammad Pir Vs UT Of J&K And Ors
Jammu And Kashmir High Court · (2022) 06 J&K CK 0019
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2022
616 judgments · page 19 of 31
High Courts23 Jun 2022Disposed Of
Abdul Rashid Dar Vs Sub Registrar Ganderbal (Revenue Department)
Jammu And Kashmir High Court · (2022) 06 J&K CK 0018
High Courts23 Jun 2022Disposed Of
Dilawar Khatana And Others Vs Sheru Kassana And Others
Jammu And Kashmir High Court · (2022) 06 J&K CK 0017
High Courts17 Jun 2022Disposed Of
Kulsum Bano & Anr Vs Union Territory Of J&K & Ors
Jammu And Kashmir High Court · (2022) 06 J&K CK 0016
Constitution Of India, 1950 — Article 19, 21
High Courts14 Jun 2022Disposed Of
Sugra Fatima & Anr Vs Union Territory Of J&K & Ors
Jammu And Kashmir High Court · (2022) 06 J&K CK 0015
Constitution Of India, 1950 — Article 19, 21
High Courts03 Jun 2022Disposed Of
Pratiwha And Anr Vs UT Of J&K And Ors
Jammu And Kashmir High Court · (2022) 06 J&K CK 0014
High Courts03 Jun 2022Disposed Of
Hayat Khan @ Preety Manhas & Anr Vs UT Of J&K And Ors
Jammu And Kashmir High Court · (2022) 06 J&K CK 0013
High Courts03 Jun 2022
Showkat Ahmad Nadaf Vs State Of J&K
Jammu And Kashmir High Court · (2022) 06 J&K CK 0012
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 279, 299, 300, 304ACode Of Criminal Procedure, 1989 — Section 342Code Of Criminal Procedure, 1973 — Section 311, 313, 313(4)
High Courts03 Jun 2022Allowed
Ashiq Hussain Gassi Vs Union Territory Of J&K & Anr
Jammu And Kashmir High Court · (2022) 06 J&K CK 0011
High Courts03 Jun 2022Allowed
Irfan Ahmad Mir Vs Government Through P/S Sopore
Jammu And Kashmir High Court · (2022) 06 J&K CK 0010
Indian Penal Code, 1860 — Section 323, 341, 500, 506Code Of Criminal Procedure, 1973 — Section 155, 155(2), 156(1), 482
High Courts02 Jun 2022Disposed Of
Deshbir Singh Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2022) 06 J&K CK 0009
Constitution Of India, 1950 — Article 14, 142
High Courts02 Jun 2022Dismissed
New JK Roadways Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2022) 06 J&K CK 0008
High Courts02 Jun 2022Disposed Of
Mohd. Imran Bhat Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2022) 06 J&K CK 0006
High Courts02 Jun 2022Disposed Of
Aashiq Hussain Mir Vs Union Territory Of J&K And Anr
Jammu And Kashmir High Court · (2022) 06 J&K CK 0005
Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 13
High Courts02 Jun 2022Disposed Of
Abdul Khaliq Najar Vs UT Of J&K & Ors
Jammu And Kashmir High Court · (2022) 06 J&K CK 0004
Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 10A, 13(1)
High Courts02 Jun 2022Disposed Of
Zain ul Hafeez Vs UT of J&K And Another
Jammu And Kashmir High Court · (2022) 06 J&K CK 0003
High Courts01 Jun 2022Dismissed
Vikas Kumar Sharma Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2022) 06 J&K CK 0002
Jammu And Kashmir Panchayati Raj Rules, 1996 — Rule 81, 107Jammu And Kashmir Panchayati Raj Act, 1989 — Section 6, 30
High Courts01 Jun 2022Disposed Of
Mohammad Amin Kawa Vs Union Territory Of JK & Ors
Jammu And Kashmir High Court · (2022) 06 J&K CK 0001
Jammu And Kashmir Migrant Immovable Property (Preservation Protection And Restraint On Distress Sales) Act, 1997 — Section — Section 3, 4, 5
High Courts30 May 2022Disposed Of
State Of Jammu & Kashmir Vs Jai Paul And Another
Jammu And Kashmir High Court · (2022) 05 J&K CK 0070
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 342, 363, 376, 506Code Of Criminal Procedure, 1973 — Section 161, 164A, 342
High Courts27 May 2022Allowed
Arif Ahmad Khan Vs UT Of J&K & Ors
Jammu And Kashmir High Court · (2022) 05 J&K CK 0069
Constitution Of India, 1950 — Article 22, 22(4), 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8