High Courts27 Apr 2022Dismissed
Sajad Ahmed Vs Union Of India And Others
Jammu And Kashmir High Court · (2022) 04 J&K CK 0063
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2022
616 judgments · page 24 of 31
High Courts27 Apr 2022Disposed Of
Jamsheed Ahmad Bhat Vs Government Of J&K And Ors
Jammu And Kashmir High Court · (2022) 04 J&K CK 0062
Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 8(1)(i), 8(2), 8(3), 8(3)(a)Code Of Criminal Procedure, 1973 — Section 161
High Courts26 Apr 2022Dismissed
State Of J&K Vs Bashir Ahmed & Another
Jammu And Kashmir High Court · (2022) 04 J&K CK 0066
Land Acquisition Act, 1894 — Section 4(1), 18, 23, 23(1), 52
High Courts26 Apr 2022Dismissed
Shafaqat Ali Sheikh Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2022) 04 J&K CK 0065
Central Motor Vehicles Rules, 1989 — Rule 35Motor Vehicles Act, 1988 — Section 39, 41(1), 41(6), 43, 192(B)
High Courts26 Apr 2022Allowed
Talib Din (Dead) Through His Heirs And Legal Representatives Vs State And Others
Jammu And Kashmir High Court · (2022) 04 J&K CK 0064
Jammu And Kashmir Requisitioning And Acquisition Of Immovable Property Rules, 1959 — Rule 9(4)Jammu And Kashmir Requisitioning And Acquisition Of Immovable Property Act, 1968 — Section 8(1)(a), 8(1)(b)
High Courts25 Apr 2022Dismissed
Gopal Krishan Vs State Of J&K And Others
Jammu And Kashmir High Court · (2022) 04 J&K CK 0061
High Courts25 Apr 2022Disposed Of
Minjru Vs State Of J&K And Others
Jammu And Kashmir High Court · (2022) 04 J&K CK 0060
Jammu And Kashmir Land Acquisition Act, 1934 — Section 11, 18, 35
High Courts22 Apr 2022Allowed
Tariq Ahmad Hajam Vs UT Of J&K & Ors
Jammu And Kashmir High Court · (2022) 04 J&K CK 0059
High Courts22 Apr 2022Disposed Of
Ghulam Qadir Mir Vs UT Of J&K
Jammu And Kashmir High Court · (2022) 04 J&K CK 0058
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 5(2)Code Of Criminal Procedure, 1973 — Section 161
High Courts22 Apr 2022Allowed
Sadam Ahmad Lone @ Sadaam Vs UT Of J&K And Ors
Jammu And Kashmir High Court · (2022) 04 J&K CK 0057
Constitution Of India, 1950 — Article 22, 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8
High Courts21 Apr 2022Disposed Of
Furqan Ahmad Shah Vs UT Of J&K And Anr
Jammu And Kashmir High Court · (2022) 04 J&K CK 0049
Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 13(1)
High Courts20 Apr 2022Dismissed
New India Assurance Co. Ltd Vs Iqbal Singh And Others
Jammu And Kashmir High Court · (2022) 04 J&K CK 0052
High Courts20 Apr 2022Disposed Of
Hans Raj And Others Vs State Of J&K And Others
Jammu And Kashmir High Court · (2022) 04 J&K CK 0051
Constitution Of India, 1950 — Article 226Jammu And Kashmir State Land Acquisition Act, 1990 — Section 4, 4(1), 5A, 6, 7, 9, 9A
High Courts20 Apr 2022Allowed
Haris Majeed Bhat Vs UT Of J&K And Ors
Jammu And Kashmir High Court · (2022) 04 J&K CK 0048
Constitution Of India, 1950 — Article 22, 22(4), 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8
High Courts19 Apr 2022Dismissed
Union Of India & Another Vs M/S Des Raj Nagpal
Jammu And Kashmir High Court · (2022) 04 J&K CK 0056
Arbitration And Conciliation Act, 1997 — Section 7, 34, 37
High Courts19 Apr 2022Dismissed
M/s. Tarmat Ltd Vs Union Of India And Others
Jammu And Kashmir High Court · (2022) 04 J&K CK 0055
High Courts19 Apr 2022Dismissed
Valeecha Engineering Ltd Vs Konkan Railway Corpn. Ltd. & Others
Jammu And Kashmir High Court · (2022) 04 J&K CK 0054
High Courts19 Apr 2022Disposed Of
Jindal Photo Limited Vs State Of J&K And Others
Jammu And Kashmir High Court · (2022) 04 J&K CK 0053
High Courts19 Apr 2022Disposed Of
Bashir Ahmad Koka Vs UT Of J&K And Ors
Jammu And Kashmir High Court · (2022) 04 J&K CK 0047
Jammu And Kashmir Public Safety Act, 1978 — Section 8Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 302, 307Arms Act, 1959 — Section 7, 25
High Courts18 Apr 2022Dismissed
Mudasir Yousuf Vs State Of J&K & Ors
Jammu And Kashmir High Court · (2022) 04 J&K CK 0050
Constitution Of India, 1950 — Article 14, 16, 234Jammu And Kashmir Civil Service (Judicial) Recruitment Rules, 1967 — Rule 13(2), 37Jammu And Kashmir Reservation Rules, 2005 — Rule 4