High Courts05 Dec 2022Disposed Of
Pushpa Devi And Others Vs M/S Jai Prakash Association Ltd. And Ors
Jammu And Kashmir High Court · (2022) 12 J&K CK 0007
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2022
616 judgments · page 4 of 31
High Courts05 Dec 2022Disposed Of
Sonia Devi Alias Kulsoom Begum And Anr Vs UT Of J&K And Ors
Jammu And Kashmir High Court · (2022) 12 J&K CK 0006
High Courts05 Dec 2022Dismissed
Abida Afzal Vs State Election Commission & Ors
Jammu And Kashmir High Court · (2022) 12 J&K CK 0005
Constitution Of India, 1950 — Article 226, 243O, 243O(b), 324, 324(1), 329, 329(b)Jammu And Kashmir Panchayati Raj Rules, 1996 — Rule 108ZI, Rule 108ZMJammu And Kashmir Panchayati Raj Act,1989 — Section 3, 36, 36(1), 43, 58, 64(a), 100
High Courts02 Dec 2022Dismissed
MTR. Mehmooda Vs State Of J&K & Others
Jammu And Kashmir High Court · (2022) 12 J&K CK 0004
Constitution Of India, 1950 — Article 14, 16Code Of Civil Procedure, 1908 — Section 100Evidence Act, 1872 — Section 61, 62, 63, 114(g)
High Courts02 Dec 2022Allowed
Abass Ali Vs State Of J&K & Others
Jammu And Kashmir High Court · (2022) 12 J&K CK 0003
High Courts02 Dec 2022Dismissed
Abdul Rahim Dar Vs State Of JK And Anr
Jammu And Kashmir High Court · (2022) 12 J&K CK 0002
High Courts02 Dec 2022Dismissed
Rafiqa Akhtar Vs State Of J&K &Ors
Jammu And Kashmir High Court · (2022) 12 J&K CK 0001
High Courts25 Nov 2022Dismissed
Jagdish Giri Vs Talib Hussain
Jammu And Kashmir High Court · (2022) 11 J&K CK 0048
High Courts25 Nov 2022Disposed Of
Mst. Mala Begum Vs State Of J&K & Others
Jammu And Kashmir High Court · (2022) 11 J&K CK 0047
Constitution Of India, 1950 — Article 226, 367Prevention Of Corruption Act, 1988 — Section 285, 337General Clauses Act, 1897 — Section 2(42)
High Courts25 Nov 2022Dismissed
Ghulam Mohi Ud Din Bhat Vs Skuast & Others
Jammu And Kashmir High Court · (2022) 11 J&K CK 0046
High Courts25 Nov 2022Dismissed
Bashir Ahmad Dar Vs J&K Grameen Bank & Others
Jammu And Kashmir High Court · (2022) 11 J&K CK 0045
Constitution Of India, 1950 — Article 226, 227
High Courts23 Nov 2022Disposed Of
Iqbal Jaffer Dar Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2022) 11 J&K CK 0041
Constitution Of India, 1950 — Article 21, 22(3)(b)Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 3Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22
High Courts22 Nov 2022Allowed
Javid Ismail Bara Vs UT Of J&K & Anr
Jammu And Kashmir High Court · (2022) 11 J&K CK 0044
Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8
High Courts22 Nov 2022Disposed Of
Rabia Hafiz& Another Vs Union Territory Of J&K & Ors
Jammu And Kashmir High Court · (2022) 11 J&K CK 0043
High Courts22 Nov 2022Dismissed
Zahoor Ahmad Rather Vs Union Territory Of JK & Ors
Jammu And Kashmir High Court · (2022) 11 J&K CK 0042
Constitution Of India, 1950 — Article 226
High Courts21 Nov 2022Dismissed
Commissioner Of CGST And Central Excise Jammu Vs M/S Saraswati Agro Chemicals Pvt. Ltd
Jammu And Kashmir High Court · (2022) 11 J&K CK 0040
Central Excise Act, 1994 — Section 35G
High Courts18 Nov 2022Disposed Of
State Of J&K Vs Renu Mahajan & Others
Jammu And Kashmir High Court · (2022) 11 J&K CK 0039
Constitution Of Jammu And Kashmir, 1956 — Section 133
High Courts17 Nov 2022Dismissed
Dr. Sheeba Inayat Vs UT Of JK And Others
Jammu And Kashmir High Court · (2022) 11 J&K CK 0038
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 482
High Courts17 Nov 2022Dismissed
Shashi Paul Singh Vs Gurmeet Kour And Another
Jammu And Kashmir High Court · (2022) 11 J&K CK 0037
Code Of Criminal Procedure, 1973 — Section 128, 482Code Of Criminal Procedure, 1989 — Section 488
High Courts17 Nov 2022Dismissed
Sheikh Muneer Akhter Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2022) 11 J&K CK 0036
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Prevention Of Corruption Act, 2006 — Section 5(2)