CourtKutchehry.com

COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2024

240 judgments · page 11 of 12

High Courts14 Feb 2024Dismissed

Mohammad Younis Vs Shabir Ahmad Bati

Jammu And Kashmir High Court · (2024) 02 J&K CK 0021

Jammu And Kashmir Right Of Prior Purchase Act, 1993 — Section 14(b)Punjab Pre-Emption Act, 1913 — Section 15(1)(a), 15(1)(b), 15(1)(c), 15(2)
Read judgment
High Courts12 Feb 2024Dismissed

Jahangir Ahmed Dar Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2024) 02 J&K CK 0014

Constitution Of India, 1950 — Article 21Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 3Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
Read judgment
High Courts09 Feb 2024Dismissed

Shonki Lal Vs Union Territory Of Jammu And Others

Jammu And Kashmir High Court · (2024) 02 J&K CK 0011

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 354, 354B, 354C, 376, 511Protection Of Children From Sexual Offences Act, 2012 — Section 3, 5, 7, 8, 9, 29, 30, 31
Read judgment
High Courts07 Feb 2024Dismissed

Union Of India Vs Chain Singh & Ors

Jammu And Kashmir High Court · (2024) 02 J&K CK 0043

Code Of Civil Procedure, 1908 — Order 22 Rule 1, Order 22 Rule 2, Order 22 Rule 4, Order 22 Rule 4(1)Jammu And Kashmir Requisitioning And Acquisition Of Immovable Property Act, 1968 — Section 7(1)
Read judgment
High Courts07 Feb 2024Disposed Of

Amit Kumar Vs UT Of Jammu And Kashmir

Jammu And Kashmir High Court · (2024) 02 J&K CK 0010

Draft Criminal Rules And Practice, 2021 — Rule 4Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 29Code Of Criminal Procedure, 1973 — Section 91, 161, 164, 173, 207, 208, 482
Read judgment
High Courts06 Feb 2024Disposed Of

Dr. Alka Sharma And Others Vs Dr. Rajinder Mishra And Others

Jammu And Kashmir High Court · (2024) 02 J&K CK 0009

University Grants Commission (Minimum Qualifications For Appointment Of Teachers And Other Academic Staff In University And Colleges And Other Measures For The Maintenance Of Standards In Higher Education) Regulations, 2010 — Regulation 6
Read judgment
High Courts05 Feb 2024Allowed

Sheikh Murtaza Vs UT Of J&K And Others

Jammu And Kashmir High Court · (2024) 02 J&K CK 0006

Constitution Of India, 1950 — Article 22(5), 22(6)Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 3Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22
Read judgment