COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2024

240 judgments · page 2 of 12

High Courts19 Nov 2024Disposed Of

Eyazul Haque, Ex. HC No.800029320 Vs Union of India through Home Secretary, Ministry of Home Affairs, North Block, Government of India,New Delhi and Others

Jammu And Kashmir High Court · (2024) 11 J&K CK 0004

Constitution of India 1950 — Article 226Border Security Force Act, 1968 — Section 14, 17, 46, 70Prevention of Corruption Act 1988 mdash; Section 13(e)

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High Courts19 Nov 2024Dismissed

Anand Vs Union of India through Home Secretary, Ministry of Home Affairs, North Block, Government of India, New Delhi and Others

Jammu And Kashmir High Court · (2024) 11 J&K CK 0001

Border Security Force Act, 1968 — Section 6Border Security Force Rules 1969 — Rule 13

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High Courts05 Jun 2024Dismissed

Rakesh Singh Vs State Of Jammu And Kashmir And Others

Jammu And Kashmir High Court · S.S. Chheena v. Vijay Kumar Mahajan [(2010) 12 SCC 190]

Jammu And Kashmir State Ranbir Penal Code, 1989 - Section 306, 498AEvidence Act, 1872 - Section 113A, 113B, 114CCode Of Criminal Procedure, 1973 - Section 161, 164A, 174, 175, 342

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High Courts05 Jun 2024Dismissed

Chaman Kumar And Others Vs UT Of J&K And Others

Jammu And Kashmir High Court · (2024) 06 J&K CK 0005

Constitution Of India, 1950 — Article 226Jammu And Kashmir Land Acquisition Act, 1934 &Mdash; Section 4, 4(1), 11BControl Of National Highways (Land And Traffic) Act, 2002 — Section 26(6)

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High Courts05 Jun 2024Disposed Of

Mohd. Mushtaq Vs UT Of J&K And Others

Jammu And Kashmir High Court · (2024) 06 J&K CK 0004

Indian Penal Code, 1860 — Section 323, 498A

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High Courts05 Jun 2024Dismissed

State Of Jammu And Kashmir Vs Ashok Kumar And Others

Jammu And Kashmir High Court · (2024) 06 J&K CK 0003

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 307, 382Code Of Criminal Procedure, 1973 — Section 161, 173, 343Code Of Criminal Procedure, 1898 — Section 512

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High Courts04 Jun 2024

Iram Lone & Ors Vs UT Of JK & Ors

Jammu And Kashmir High Court · (2024) 06 J&K CK 0009

Jammu And Kashmir Engineering (Gazetted) Recruitment Rules, 1979 — Rule 11Jammu And Kashmir Civil Sevices (Classification, Control And Appeal) Rules, 1956 — Rule 11(3), 24, 24(b)Jammu And Kashmir Engineering (Gazetted) Service Recruitment Rules, 1978 — Rule 11, 11(3)

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High Courts04 Jun 2024Dismissed

Abdul Aziz Ganai Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2024) 06 J&K CK 0002

Constitution Of India, 1950 — Article 226

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High Courts04 Jun 2024Dismissed

Mohammad Owais Gul Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2024) 06 J&K CK 0001

Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 3Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 3, 8, 15, 20, 29

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High Courts03 Jun 2024Disposed Of

New India Assurance Co. Ltd Vs Mukhtar Begum And Others

Jammu And Kashmir High Court · (2024) 06 J&K CK 0008

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 279, 304A, 337Motor Vehicles Act, 1988 — Section 166, 168, 173

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High Courts03 Jun 2024Allowed

Saddam Hussain Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2024) 06 J&K CK 0007

National Investigation Agency Act, 2008 — Section 22Unlawful Activities (Prevention) Act, 1967 — Section 13, 18, 19, 20, 23, 27, 38, 39, 43D(5)Arms Act, 1959 — Section 3, 7, 25, 27

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High Courts03 Jun 2024Disposed Of

Rayees Ahmad Khan Vs Union Territory Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2024) 06 J&K CK 0006

Jammu And Kashmir Public Safety Act, 1978 — Section 8, 8(1)(a)(i)

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High Courts31 May 2024Disposed Of

Vinod Kumar Vs Somi Devi And Others

Jammu And Kashmir High Court · (2024) 05 J&K CK 0057

Code Of Criminal Procedure, 1973 — Section 156(3), 165(3), 200Indian Penal Code, 1860 — Section 304A, 336

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High Courts31 May 2024Disposed Of

Sunil Kumar And Others Vs Department Of Agriculture

Jammu And Kashmir High Court · (2024) 05 J&K CK 0056

Insecticides Act, 1968 — Section 3K(1), 22, 24, 29(1)(a)(i), 33Negotiable Instruments Act, 1881 — Section 138, 141

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High Courts30 May 2024Allowed

Manzoor Ahmad Bhat Vs U.T. Of Jammu And Kashmir And Others

Jammu And Kashmir High Court · (2024) 05 J&K CK 0064

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 29Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substance Act, 1988 — Section 3

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High Courts30 May 2024Disposed Of

State Of J&K Vs Rakesh Kumar And Anr

Jammu And Kashmir High Court · (2024) 05 J&K CK 0063

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High Courts30 May 2024Allowed

Yunius Hussain Vs Union Territory Of Jammu And Kashmir And Others

Jammu And Kashmir High Court · (2024) 05 J&K CK 0062

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 164, 482Indian Penal Code, 1860 — Section 147, 323, 354, 506

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High Courts30 May 2024Dismissed

Tara Singh Vs Union Territory Of Jammu And Kashmir And Others

Jammu And Kashmir High Court · (2024) 05 J&K CK 0061

Indian Penal Code, 1860 — Section 376, 420Code Of Criminal Procedure, 1973 — Section 164, 164AProtection Of Children From Sexual Offences Act, 2012 — Section 4

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High Courts30 May 2024Dismissed

Jasbir Singh Vs U. T. Of Jammu And Kashmir

Jammu And Kashmir High Court · (2024) 05 J&K CK 0060

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 37

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High Courts30 May 2024Allowed

Pawan Kumar Vs Union Territory Of Jammu And Kashmir And Others

Jammu And Kashmir High Court · (2024) 05 J&K CK 0059

Jammu And Kashmir Public Safety Act, 1978 — Section 8(1)(a), 8(1)(ai), 8(1)(a1), 8(2), 8(3), 8(3)(b), 8(3)(c)Jammu And Kashmir Excise Act, Samvat 1958 — Section 48A

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