High Courts02 Mar 2022Disposed Of
Abdul Hamid Mir Vs Khalida
Jammu And Kashmir High Court · (2022) 03 J&K CK 0010
Code Of Criminal Procedure, 1989 — Section 488, 489
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2022
616 judgments · page 30 of 31
High Courts02 Mar 2022Dismissed
Showkat Ahmad Ganie Vs Union Territory Of J&K & Anr
Jammu And Kashmir High Court · (2022) 03 J&K CK 0009
Constitution Of India, 1950 — Article 19, 22(5)
High Courts02 Mar 2022Disposed Of
Rouf ul Islam Vs UT Of Jammu And Kashmirand Others
Jammu And Kashmir High Court · (2022) 03 J&K CK 0008
Constitution Of India, 1950 — Article 22(5)Unlawful Activities (Prevention) Act, 1967 — Section 17, 18, 20, 21, 38, 39, 40Code Of Criminal Procedure, 1973 — Section 161, 164A
High Courts02 Mar 2022Dismissed
Gula Bhat Vs UT Of J&K & Anr
Jammu And Kashmir High Court · (2022) 03 J&K CK 0007
Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 8(1)(aI)
High Courts02 Mar 2022Dismissed
Zubair Ahmad Reshi Vs Union Territory Of J&K &Ors
Jammu And Kashmir High Court · (2022) 03 J&K CK 0006
Constitution Of India, 1950 — Article 22(5)Code Of Criminal Procedure, 1973 — Section 161, 164A
High Courts02 Mar 2022Dismissed
Mubarak Ali Wani Vs Union Territory Through Police Station Pantha Chowk
Jammu And Kashmir High Court · (2022) 03 J&K CK 0005
Indian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 7, 17, 29Code Of Criminal Procedure, 1973 — Section 164
High Courts02 Mar 2022Dismissed
Zahoor Ahmad Bhat Vs UT Of JK And Others
Jammu And Kashmir High Court · (2022) 03 J&K CK 0004
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 201, 302, 364Code Of Criminal Procedure, 1973 — Section 164A
High Courts02 Mar 2022Dismissed
Inhabitants Of Village Marmullah Vs State And Ors
Jammu And Kashmir High Court · (2022) 03 J&K CK 0003
High Courts02 Mar 2022Disposed Of
Abdul Karim Khuroo Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2022) 03 J&K CK 0001
Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 10A, 13
High Courts25 Feb 2022Disposed Of
Shabir Ahmad Malik Vs Union Territory Of J&K And Another
Jammu And Kashmir High Court · (2022) 02 J&K CK 0023
Constitution Of India, 1950 — Article 21, 22, 22(1), 22(3), 22(3)(b), 22(5), 22(6)Code Of Criminal Procedure, 1973 — Section 167Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3, 3(3), 8, 8(1)
High Courts25 Feb 2022Dismissed
Farhat Mir Vs Union Territory Of J&K And Another
Jammu And Kashmir High Court · (2022) 02 J&K CK 0022
Constitution Of India, 1950 — Article 21, 22
High Courts25 Feb 2022Disposed Of
Ajay Kumar Sharma Vs State Of J&K And Others
Jammu And Kashmir High Court · (2022) 02 J&K CK 0021
Constitution Of India, 1950 — Article 246Code Of Civil Procedure, 1908 — Section 92
High Courts18 Feb 2022Dismissed
Oriental Insurance Co. Ltd Vs Narinder Kumar And Another
Jammu And Kashmir High Court · (2022) 02 J&K CK 0024
High Courts18 Feb 2022
Khatija Begum Vs UT Of J&K & Ors
Jammu And Kashmir High Court · (2022) 02 J&K CK 0018
High Courts15 Feb 2022Allowed
Villagers Of Kanli Bagh Baramulla Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2022) 02 J&K CK 0016
Constitution Of India, 1950 — Article 300AJammu And Kashmir Land Acquisition Act, 1934 — Section 6, 11, 11B, 17
High Courts15 Feb 2022Disposed Of
State Of Jammu & Kashmir Through Police Station Gandoh Vs Swarn Singh And Others
Jammu And Kashmir High Court · (2022) 02 J&K CK 0015
Code Of Criminal Procedure, 1973 — Section 161, 342Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 147, 302, 323, 336, 382
High Courts15 Feb 2022Dismissed
High Court Of Jammu And Kashmir Vs Duni Chand Sagotra And Another
Jammu And Kashmir High Court · (2022) 02 J&K CK 0014
High Courts14 Feb 2022Disposed Of
Rafiqa Vs Commissioner And Ors
Jammu And Kashmir High Court · (2022) 02 J&K CK 0017
High Courts11 Feb 2022Disposed Of
Kuldeep Raj And Others Vs State Of J&K And Others
Jammu And Kashmir High Court · (2022) 02 J&K CK 0012
Constitution Of India, 1950 — Article 14, 31, 300AJammu And Kashmir Land Acquisition Act, 1990 — Section 4, 4(1), 6, 7, 9, 9AJammu and Kashmir Land Revenue Act, 1976 — Section 21, 24, 24(4), 32
High Courts10 Feb 2022Allowed
Sanjay Kumar & Ors Vs UT Of J&K And Ors
Jammu And Kashmir High Court · (2022) 02 J&K CK 0013
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 201, 323, 326, 354, 452Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 307