High Courts19 May 2022Disposed Of
Bharti Dhar And Another Vs State Of J&K And Others
Jammu And Kashmir High Court · (2022) 05 J&K CK 0048
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2022
616 judgments · page 21 of 31
High Courts19 May 2022Disposed Of
Shahid Bashir Mir Vs Union Territory Of J&K & Anr
Jammu And Kashmir High Court · (2022) 05 J&K CK 0047
Constitution Of India, 1950 — Article 225Jammu And Kashmir Public Safety Act, 1978 — Section 8, 13Indian Penal Code, 1860 — Section 307
High Courts18 May 2022Allowed
Owais Ahmad Ganie Vs Union Territory Of J&K & Ors
Jammu And Kashmir High Court · (2022) 05 J&K CK 0046
Constitution Of India, 1950 — Article 22(5)
High Courts18 May 2022Disposed Of
Arif Manzoor Sheikh Vs Government Of J&K And Ors
Jammu And Kashmir High Court · (2022) 05 J&K CK 0045
Constitution Of India, 1950 — Article 22(5)
High Courts18 May 2022Allowed
Nazir Ahmad Bhat Vs UT Of J&K & Ors
Jammu And Kashmir High Court · (2022) 05 J&K CK 0044
Jammu And Kashmir Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 3Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 20, 22
High Courts18 May 2022Disposed Of
Rouf Ahmad Magray Vs Union Territory Of J&K And Another
Jammu And Kashmir High Court · (2022) 05 J&K CK 0043
Constitution Of India, 1950 — Article 19, 22(5)Unlawful Activities (Prevention) Act, 1967 — Section 13Arms Act, 1959 — Section 7, 25
High Courts18 May 2022Dismissed
Mohammad Yaqoob Thoker & Ors Vs State Of J&K & Others
Jammu And Kashmir High Court · (2022) 05 J&K CK 0042
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 323, 341, 354B, 506Code Of Criminal Procedure, 1973 — Section 482
High Courts18 May 2022Disposed Of
Qazi Aftab Ahmad Vs State Of J&K & Ors
Jammu And Kashmir High Court · (2022) 05 J&K CK 0041
High Courts18 May 2022Dismissed
Abdul Majid Magray Vs Sate Of J&K And Ors
Jammu And Kashmir High Court · (2022) 05 J&K CK 0040
Jammu And Kashmir Civil Services (Special Provisions) Act, 2010 — Section 3, 5
High Courts18 May 2022Disposed Of
Showkat Ahmad Ganai Vs Union Territory Of J&K & Anr
Jammu And Kashmir High Court · (2022) 05 J&K CK 0039
Jammu And Kashmir Public Safety Act, 1978 — Section 8
High Courts17 May 2022
Union Territory Of JK And Others Vs Ghulam Mohi Ud Din Ahanger And Others
Jammu And Kashmir High Court · (2022) 05 J&K CK 0038
Jammu And Kashmir Land Acquisition Act, 1934 — Section 4(1), 6, 7, 9, 9A, 17
High Courts13 May 2022Disposed Of
Mohammad Jalal Sheikh Vs Union Territory Of J&K & Anr
Jammu And Kashmir High Court · (2022) 05 J&K CK 0037
Constitution Of India, 1950 — Article 19, 22, 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8
High Courts13 May 2022
Harjeet Singh Raina Vs University Of Jammu And Another
Jammu And Kashmir High Court · (2022) 05 J&K CK 0036
High Courts13 May 2022Dismissed
Tarlochan Singh And Others Vs Union Of India And Others
Jammu And Kashmir High Court · (2022) 05 J&K CK 0035
High Courts13 May 2022Dismissed
Abdul Majid Wani Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2022) 05 J&K CK 0034
High Courts13 May 2022Disposed Of
Shankar Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2022) 05 J&K CK 0033
Constitution Of India, 1950 — Article 226
High Courts12 May 2022Dismissed
Murtaza Rashid Vs UT Of J&K And Anr
Jammu And Kashmir High Court · (2022) 05 J&K CK 0032
Constitution Of India, 1950 — Article 22, 22(5)Jammu And Kashmir Safety Act, 1978 — Section 8
High Courts12 May 2022Disposed Of
Abdul Majid Khan Vs UT Of J&K And Others
Jammu And Kashmir High Court · (2022) 05 J&K CK 0031
Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Safety Act, 1978 — Section 8
High Courts12 May 2022Dismissed
Mohd Yasin Vs Mohan Lal And Others
Jammu And Kashmir High Court · (2022) 05 J&K CK 0030
Constitution Of India, 1950 — Article 136, 226, 227Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 1(r)Constitution Of Jammu And Kashmir, 1956 — Section 104
High Courts11 May 2022Dismissed
Shafiq Ahmad Qureshi Vs State Of J&K & Anr
Jammu And Kashmir High Court · (2022) 05 J&K CK 0029
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 379, 427, 447Code Of Criminal Procedure, 1989 — Section 251ACode Of Criminal Procedure, 1973 — Section 161, 173