COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2024

240 judgments · page 3 of 12

High Courts30 May 2024Dismissed

Swarna Devi Vs UT Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2024) 05 J&K CK 0058

Jammu And Kashmir Public Safety Act, 1978 — Section 8(1)(a)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 147, 323, 332, 341, 353, 363A, 376Information Technology Act, 2000 — Section 3, 4, 5, 7

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High Courts22 May 2024Dismissed

Murtaza Munawar Vs Union Territory Of Jammu And Kashmir And Others

Jammu And Kashmir High Court · (2024) 05 J&K CK 0069

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High Courts22 May 2024Dismissed

Irfan Ahmad Kuttay Vs Union Territory Of Jammu And Kahsmir And Others

Jammu And Kashmir High Court · (2024) 05 J&K CK 0068

Constitution Of India, 1950 — Article 22(5)

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High Courts22 May 2024Dismissed

Mohammad Rafiq Rather Vs Sara Banoo

Jammu And Kashmir High Court · (2024) 05 J&K CK 0067

Constitution Of India, 1950 — Article 227

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High Courts21 May 2024Dismissed

Sartaj Ahmad Naik Vs Union Territory Of Jammu And Kashmir And Others

Jammu And Kashmir High Court · (2024) 05 J&K CK 0066

Constitution Of India, 1950 — Article 22(5), 22(6)

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High Courts21 May 2024Dismissed

Imran Rashid Rather Vs Union Territory Of Jammu And Kashmir And Others

Jammu And Kashmir High Court · (2024) 05 J&K CK 0065

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High Courts20 May 2024Allowed

Harbhajan Kour And Another Vs U. T. Of J&K And Another

Jammu And Kashmir High Court · (2024) 05 J&K CK 0055

Indian Penal Code, 1860 — Section 109, 323, 498A

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High Courts20 May 2024Allowed/Disposed Of

Farooq Ahmad Sheikh And Others Vs Tariq Ahmad Malik And Others

Jammu And Kashmir High Court · (2024) 05 J&K CK 0054

Constitution Of India, 1950 — Article 14, 8, 21 226Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 1 Rule 10(2)

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High Courts17 May 2024Dismissed/Allowed

Junaid Qayoom And Others Vs U. T. Of Jammu And Kashmir And Others

Jammu And Kashmir High Court · (2024) 05 J&K CK 0039

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22, 29, 37, 50

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High Courts17 May 2024Dismissed

Baldev Raj Vs Union Territory Of Jammu And Kashmir And Others

Jammu And Kashmir High Court · (2024) 05 J&K CK 0038

Constitution Of India, 1950 — Article 22(5)Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 3Jammu And Kashmir Excise Act, 1958 — Section 48, 48(E)

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High Courts17 May 2024