High Courts28 Mar 2023Allowed
Suhail Ahmad Bhat Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2023) 03 J&K CK 0042
Constitution Of India, 1950 — Article 22(5)Unlawful Activities (Prevention) Act, 1967 — Section 13, 18, 19, 39
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2023
618 judgments · page 25 of 31
High Courts28 Mar 2023
Altaf Ahmad Bhat Vs Union Territory Of J&K & Anr
Jammu And Kashmir High Court · (2023) 03 J&K CK 0041
Constitution Of India, 1950 — Article 22, 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 8(1)(a)(i), 8(2)(ii), 13Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
High Courts28 Mar 2023Disposed Of
Waheeda Akhter Vs Secretary To Department Of Culture And Ors
Jammu And Kashmir High Court · (2023) 03 J&K CK 0040
Constitution Of India, 1950 — Article 14, 16Indian Penal Code, 1860 — Section 420, 468, 471
High Courts27 Mar 2023Disposed Of
Karan Singh & Ors Vs UT Of J&K & Anr
Jammu And Kashmir High Court · (2023) 03 J&K CK 0048
Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 482Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 323, 342, 498A
High Courts27 Mar 2023Allowed/Disposed Of
Gharu Ram And Another Vs Union Territory Of J&K And Another
Jammu And Kashmir High Court · (2023) 03 J&K CK 0047
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29, 37
High Courts27 Mar 2023Dismissed
Principal Secretary To Government Estates Department And Others Vs Ashok Kumar Sadhotra And Others
Jammu And Kashmir High Court · (2023) 03 ,J&K" CK 0001
Limitation Act, 1963 — Section 5
High Courts27 Mar 2023Disposed Of
Mufti Shams Ud Din & Ors Vs State Of J&K & Anr
Jammu And Kashmir High Court · (2023) 03 J&K CK 0036
Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1989 — Section 561ACode Of Criminal Procedure, 1973 — Section 155(2), 156(3), 161, 164A, 482
High Courts18 Mar 2023Disposed Of
Abrar Afzal Vs UT Of J&K And Ors
Jammu And Kashmir High Court · (2023) 03 J&K CK 0039
Indian Penal Code, 1860 — Section 109, 366, 376 Code Of Criminal Procedure, 1973 — Section 482
High Courts18 Mar 2023Disposed Of
Sobia Kosar And Anr Vs UT Of J&K & Ors
Jammu And Kashmir High Court · (2023) 03 J&K CK 0038
Constitution Of India, 1950 — Article 144
High Courts18 Mar 2023Disposed Of
Afsana Kouser Vs UT Of J&K & Ors
Jammu And Kashmir High Court · (2023) 03 J&K CK 0037
Constitution Of India, 1950 — Article 144
High Courts18 Mar 2023Allowed
Shameem Ahmad Wani Vs UT Of J&K & Ors
Jammu And Kashmir High Court · (2023) 03 J&K CK 0035
Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir. Public Safety Act, 1978 — Section 8, 13
High Courts18 Mar 2023Dismissed
Nazir Ahmad Ganaie Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2023) 03 J&K CK 0034
Constitution Of India, 1950 — Article 226Jammu And Kashmir Civil Service Regulations, 1956 — Regulation 35AA, 35AA(b), 35AA(c), 35AA(d)Jammu And Kashmir Financial Code Volume I — Rule 6.4, 6.5
High Courts17 Mar 2023Dismissed
Mohd. Latief & Others Vs UT Of J&K & Others
Jammu And Kashmir High Court · (2023) 03 J&K CK 0033
High Courts17 Mar 2023Disposed Of
Akash Kharka Vs UT Of J&K & Ors
Jammu And Kashmir High Court · (2023) 03 J&K CK 0032
Constitution Of India, 1950 — Article 21Jammu And Kashmir Public Safety Act, 1978 — Section 8, 9Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 279, 337
High Courts15 Mar 2023Allowed
Alok Betab And Others Vs State Of J&K And Others
Jammu And Kashmir High Court · (2023) 03 J&K CK 0030
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 354B, 500, 506, 509Code Of Criminal Procedure, 1989 — Section 561AInformation Technology Act, 2000 — Section 67, 67A
High Courts13 Mar 2023Disposed Of
Zahid Manzoor Rishi Vs Union Territory Of J&K And Another
Jammu And Kashmir High Court · (2023) 03 J&K CK 0031
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 376, 420, 506
High Courts10 Mar 2023Allowed
Manohar Lal Varinder Dev Singh Shiv Kumar Vs Padam Dev Singh And Others
Jammu And Kashmir High Court · (2023) 03 J&K CK 0029
Code Of Civil Procedure, 1908 — Order 21 Rule 32, Section 50Jammu And Kashmir Code Of Civil Procedure Act, 1920 — Section 48
High Courts10 Mar 2023Dismissed
New India Assurance Co. Ltd Vs Anita Devi And Others
Jammu And Kashmir High Court · (2023) 03 J&K CK 0028
Motor Vehicles Act, 1988 — Section 147, 157English Act, 1930 — Section 38, 94, 95, 95(5), 97
High Courts07 Mar 2023Dismissed
Union Territory Of Jammu And Kashmir & Ors Vs Gh. Hassan Shah & Ors
Jammu And Kashmir High Court · (2023) 03 J&K CK 0024
Constitution Of India, 1950 — Article 14, 142
High Courts07 Mar 2023Disposed Of
State Of Jammu And Kashmir Vs Mohammad Ramzan & Ors
Jammu And Kashmir High Court · (2023) 03 J&K CK 0023
Constitution Of India, 1950 — Article 215Code Of Criminal Procedure, 1973 — Section 432Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 148, 149, 302, 336, 354, 452