High Courts30 Dec 2025Dismissed
Jai Ganesh Disposals Vs Union of India
Jammu And Kashmir High Court · (2025) 12 J&K CK 1724
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2025
227 judgments · page 1 of 12
High Courts30 Dec 2025Dismissed
UT of J&K and others Vs Karnail Singh and others
Jammu And Kashmir High Court · (2025) 12 J&K CK 1723
Constitution of India, 1950- Article 14, 15, 16
High Courts29 Dec 2025Disposed Of
Lt. Col. Daljit Singh Dogra Vs State of J&K and others
Jammu And Kashmir High Court · (2025) 12 J&K CK 1722
High Courts27 Dec 2025Dismissed
Baber Ahmed Malik Vs UT of J&K
Jammu And Kashmir High Court · (2025) 12 J&K CK 1718
Constitution of India, 1950- Article 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Narcotic Drugs and Psychotropic Substances Act, 1985- Section 8, 20, 21, 22, 29, 37
High Courts26 Dec 2025Allowed
Atul Partap Agrahari and others Vs Manju Khanna
Jammu And Kashmir High Court · (2025) 12 J&K CK 1721
Domestic Violence Act, 2010- Section 12Hindu Marriage Act, 1955- Section 9Code of Criminal Procedure, 1973- Section 561(A)
High Courts26 Dec 2025Dismissed
Johny Khajuria Vs Jammu and Kashmir Bank Th. its Chairman & ors
Jammu And Kashmir High Court · (2025) 12 J&K CK 1720
Constitution of India, 1950- Article 226
High Courts26 Dec 2025Dismissed
Modern Cricket Club Vs Board of Control for Cricket in India
Jammu And Kashmir High Court · (2025) 12 J&K CK 1719
Constitution of India, 1950- Article 226
High Courts24 Dec 2025Disposed Of
Arun Javed alias Aroon Vs UT of J&K and ors
Jammu And Kashmir High Court · (2025) 12 J&K CK 1717
Constitution of India, 1950- Article 226Ranbir Penal Code, 1932- Section 323, 341, 451, 504, 506Bharatiya Nagarik Suraksha Sanhita, 2023- Section 3(5), 115(2), 126(2), 136
High Courts24 Dec 2025ii Union of India Vs. Tarsem Singh
Union of India and others Vs Dev Raj
Jammu And Kashmir High Court · (2025) 12 J&K CK 1716
Constitution of India, 1950- Article 226
High Courts23 Dec 2025Allowed
Shafiq Anjum Vs State of Jammu and Kashmir and others
Jammu And Kashmir High Court · (2025) 12 J&K CK 1715
Constitution of India, 1950- Article 226Jammu & Kashmir Municipal Act, 2000- Section 57Jammu & Kashmir Common Lands (Regulation) Act, 1956- Section 1(4)
High Courts20 Dec 2025Disposed Of
American Feeds Vs Union of India
Jammu And Kashmir High Court · (2025) 12 J&K CK 1714
High Courts20 Dec 2025Allowed
Ajay Kumar Gupta & Anr Vs U.T of J&K
Jammu And Kashmir High Court · (2025) 12 J&K CK 1713
Constitution of India, 1950- Article 21Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Ranbir Penal Code, 1932- Section 34, 201, 302
High Courts19 Dec 2025Disposed Of
Dharmarth Trust J&K Vs Industrial Tribunal & Anr
Jammu And Kashmir High Court · (2025) 12 J&K CK 1712
Constitution of India, 1950- Article 226Industrial Disputes Act, 1947- Section 2, 25, 36
High Courts19 Dec 2025Disposed Of
Residents of Seenthakran Vs Union Territory of Jammu and Kashmir
Jammu And Kashmir High Court · (2025) 12 J&K CK 1711
Constitution of India, 1950- Article 226
High Courts19 Dec 2025Disposed Of
Mohd. Ayub Vs U.T of J&K
Jammu And Kashmir High Court · (2025) 12 J&K CK 1710
Constitution of India, 1950- Article 21Bharatiya Nyaya Sanhita, 2023-Section 62, 64, 76, 115(2), 333, 352Bhartiya Nagarik Suraksha Sanhita, 2023- Section 528
High Courts18 Dec 2025Dismissed
Sher-e-Kashmir University of Agricultural Sciences and Technology of Jammu Vs Vishav Pratap Singh
Jammu And Kashmir High Court · (2025) 12 J&K CK 1709
High Courts18 Dec 2025Dismissed
UT of J&K and ors Vs Rattan Chand
Jammu And Kashmir High Court · (2025) 12 J&K CK 1708
High Courts16 Dec 2025Disposed Of
Iffco Tokio General Insurance Company Ltd Vs Renu Moza
Jammu And Kashmir High Court · (2025) 12 J&K CK 1707
Motor Vehicles Act, 1988- Section 173
High Courts16 Dec 2025Dismissed
Mian Abdul Qayoom Vs Union Territory of J&K and ors
Jammu And Kashmir High Court · (2025) 12 J&K CK 1706
Constitution of India, 1950- Article 21National Investigation Agency Act, 2008- Section 22Indian Penal Code, 1860- Section 302, 307
High Courts16 Dec 2025Dismissed
Bashir Vs Nazir Begum
Jammu And Kashmir High Court · (2025) 12 J&K CK 1705
Constitution of India, 1950- Article 226, 227Code of Civil Procedure, 1908- Section 115, Order 7 Rule 11