High Courts28 Mar 2022Disposed Of
Asgar Hussain And Others Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2022) 03 J&K CK 0050
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2022
616 judgments · page 28 of 31
High Courts28 Mar 2022Dismissed
Mohd. Rafiq And Another Vs Union Of India And Others
Jammu And Kashmir High Court · (2022) 03 J&K CK 0049
High Courts28 Mar 2022Disposed Of
Fayaz Ahmad Dandroo & Anr Vs Punjab National Bank & Ors
Jammu And Kashmir High Court · (2022) 03 J&K CK 0047
Constitution Of India, 1950 — Article 226Securitisation And Reconstructing Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 4, 13, 17
High Courts28 Mar 2022Disposed Of
Nazir Ahmad Sofi Vs Jammu And Kashmir Bank Limited & Ors
Jammu And Kashmir High Court · (2022) 03 J&K CK 0046
Constitution Of India, 1950 — Article 226Securitisation And Reconstructing Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 4, 13, 17
High Courts28 Mar 2022Disposed Of
M/S Delta Electricals Vs Uco Bank & Ors
Jammu And Kashmir High Court · (2022) 03 J&K CK 0045
Constitution Of India, 1950 — Article 226Securitisation And Reconstructing Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 4, 13, 13(2), 17
High Courts28 Mar 2022Disposed Of
Ghulam Nabi Mir Vs Jammu And Kashmir Bank Limited & Ors
Jammu And Kashmir High Court · (2022) 03 J&K CK 0044
Constitution Of India, 1950 — Article 226Securitisation And Reconstructing Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 4, 13, 17
High Courts28 Mar 2022Disposed Of
Private Schools Association Jammu And Kashmir Vs Union Territory Of JK & Ors
Jammu And Kashmir High Court · (2022) 03 J&K CK 0043
High Courts25 Mar 2022
UT Of JK And Ors Vs Mohammad Azim Wani And Anr
Jammu And Kashmir High Court · (2022) 03 J&K CK 0042
High Courts25 Mar 2022Allowed
J&K Dharmarth Trust Council Vs Tara Chand
Jammu And Kashmir High Court · (2022) 03 J&K CK 0041
Constitution Of India, 1950 — Article 14, 16Dharmarth Trust Employees (Conditions Of Service) Rules, 1972 — Rule 21, 27Evidence Act, 1872 — Section 58, 65
High Courts24 Mar 2022Disposed Of
Jammu And Kashmir Bank Ltd Vs Manzoor Ahmad Qasba
Jammu And Kashmir High Court · (2022) 03 J&K CK 0040
Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17(A)
High Courts23 Mar 2022Disposed Of
Gajinder Singh And Another Vs State Of J&K And Others
Jammu And Kashmir High Court · (2022) 03 J&K CK 0039
High Courts22 Mar 2022Disposed Of
Noor Din @ Jattu Vs Union Territory Of J & K & Ors
Jammu And Kashmir High Court · (2022) 03 J&K CK 0038
Constitution Of India, 1950 — Article 21, 22, 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 13Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 147, 148, 188, 307, 323, 324, 325, 341, 354, 364, 427, 436, 452, 506
High Courts22 Mar 2022Dismissed
Rakesh Gupta Vs Airports Authority Of India And Others
Jammu And Kashmir High Court · (2022) 03 J&K CK 0037
Constitution Of India, 1950 — Article 12, 14, 226
High Courts17 Mar 2022Allowed
Farooq Ahmad Magray Vs UT Of J&K
Jammu And Kashmir High Court · (2022) 03 J&K CK 0036
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 60(3), 63Code Of Criminal Procedure, 1989 — Section 561A
High Courts17 Mar 2022Disposed Of
Oriental Insurance Company Ltd Vs Mst. Jameela And Ors
Jammu And Kashmir High Court · (2022) 03 J&K CK 0033
High Courts17 Mar 2022Disposed Of
Ghulam Nabi Sheikh And Ors Vs State Of JK And Ors
Jammu And Kashmir High Court · (2022) 03 J&K CK 0032
Land Revenue Act, 1996 — Section 12, 12(2), 15, 15(1)
High Courts17 Mar 2022Allowed
Kawaljeet Singh Alias Kabbu Vs Union Territoryof J&K
Jammu And Kashmir High Court · (2022) 03 J&K CK 0031
Constitution Of India, 1950 — Article 19, 21, 22, 22(1), 22(2), 22(3), 22(3)(b), 22(5), 226Jammu And Kashmir Public Safety Act, 1978 — Section 3(2), 8, 8(1), 13Code Of Criminal Procedure, 1973 — Section 161
High Courts16 Mar 2022Disposed Of
Mohammad Shafi Naik Vs Government of JK & Ors
Jammu And Kashmir High Court · (2022) 03 J&K CK 0035
High Courts16 Mar 2022Disposed Of
Abdul Majid @ Bhallu Vs Union Territory Of J & K & Ors
Jammu And Kashmir High Court · (2022) 03 J&K CK 0034
Constitution Of India, 1950 — Article 21, 22, 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 13Indian Penal Code, 1860 — Section 307
High Courts16 Mar 2022Disposed Of
Adil Hussain Raina And Ors Vs M. Raju And Ors
Jammu And Kashmir High Court · (2022) 03 J&K CK 0030