High Courts10 Oct 2025Disposed Of
Ravinder Singh Vs Union of India
Jammu And Kashmir High Court · (2025) 10 J&K CK 1146
Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 8, 21, 29, 37, 53, 60, 67Evidence Act, 1872 - Section 25
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2025
227 judgments · page 5 of 12
High Courts10 Oct 2025Allowed
Sajjad Ahmed Vs Union Territory of Jammu & Kashmir
Jammu And Kashmir High Court · (2025) 10 J&K CK 1145
Indian Penal Code, 1860 - Section 120(B), 121, 122, 307, 326Evidence Act, 1872 - Section 65(B)Code Of Criminal Procedure, 1973 - Section 161, 164
High Courts09 Oct 2025Dismissed
Man Singh Vs Union Territory of Jammu & Kashmir
Jammu And Kashmir High Court · (2025) 10 J&K CK 1144
Jammu & Kashmir Lambardari Act, 1972 - Rule 8, 9, 10, 11, 14, 16
High Courts09 Oct 2025Dismissed
Abdul Qayoom @ Bittu Vs Union Territory of Jammu and Kashmir
Jammu And Kashmir High Court · (2025) 10 J&K CK 1143
Constitution of India, 1950 - Article 21, 22, 226Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 126
High Courts09 Oct 2025Disposed Of
Mohd. Rafiq Vs Union Territory of Jammu and Kashmir
Jammu And Kashmir High Court · (2025) 10 J&K CK 1142
Constitution of India, 1950 - Article 21, 22(5)Jammu and Kashmir Public Safety Act, 1978 - Section 13
High Courts09 Oct 2025Dismissed
Gagan Kohli Vs Union Territory of Jammu and Kashmir
Jammu And Kashmir High Court · (2025) 10 J&K CK 1141
Constitution of India, 1950 - Article 22(5)Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 - Section 3, 3(1), 247
High Courts30 Sept 2025Disposed Of
UT of J&K Through Police Station, Gandhi Nagar, Jammu Vs Anas
Jammu And Kashmir High Court · (2025) 09 J&K CK 0517
National Investigation Agency Act, 2008 - Section 21Evidence Act, 1872 - Section 24, 25, 27Indian Penal Code, 1860 - Section 18, 20, 23, 38, 39, 120(B), 121
High Courts30 Sept 2025Dismissed
Rashpal Singh Vs Union Territory of Jammu and Kashmir
Jammu And Kashmir High Court · (2025) 09 J&K CK 0516
Allotment of Land to Displaced Persons Rules, 1954 - Rule 15(B)
High Courts30 Sept 2025Allowed
Mohd. Kalu Vs Union Territory of Jammu and Kashmir
Jammu And Kashmir High Court · (2025) 09 J&K CK 0509
Constitution of India, 1950 - Article 22(5)Jammu and Kashmir Public Safety Act, 1978 - Section 8(a)
High Courts29 Sept 2025Dismissed
Antriksh SharmaJammu and Kashmir Public Service Commission Th. Its Secretary and anr
Jammu And Kashmir High Court · (2025) 09 J&K CK 0515
Jammu and Kashmir Public Service Commission (Conduct of Examination) Rules, 2022 - Rule 10(b)
High Courts29 Sept 2025Disposed Of
Residents of Lane No.1 Lakadmandi Janipur and others Vs Kumar Rajeev Ranjan and others
Jammu And Kashmir High Court · (2025) 09 J&K CK 0512
High Courts29 Sept 2025Dismissed
Antriksh Sharma Vs Jammu and Kashmir Public Service Commission
Jammu And Kashmir High Court · (2025) 09 J&K CK 0510
High Courts29 Sept 2025Disposed Of
Parshotam Electronics Vs Union Territory of Jammu and Kashmir
Jammu And Kashmir High Court · (2025) 09 J&K CK 0508
Jammu and Kashmir GST Act, 2017 - Section 107
High Courts27 Sept 2025Disposed Of
Magotra Vs Tent and Light Huse Patoli Chowk Jammu Syed Abid Rasheed Shah Commissioner Secretary Tourism Department Jammu and another
Jammu And Kashmir High Court · (2025) 09 J&K CK 0507
High Courts27 Sept 2025Allowed
Hardeep Singh Vs Union Territory of Jammu and Kashmir
Jammu And Kashmir High Court · (2025) 09 J&K CK 0506
Indian Penal Code, 1860 - Section 328, 376, 384
High Courts26 Sept 2025Disposed Of
Yaar Mohd. Khan and anr Vs Union Territory of Jammu and Kashmir
Jammu And Kashmir High Court · (2025) 09 J&K CK 0505
High Courts26 Sept 2025Disposed Of
Ranjeet Singh Vs Union Territory of Jammu and Kashmir
Jammu And Kashmir High Court · (2025) 09 J&K CK 0504
High Courts26 Sept 2025Disposed Of
UT of J&K and others Vs Asif Aman
Jammu And Kashmir High Court · (2025) 09 J&K CK 0503
High Courts25 Sept 2025Dismissed
Sharief Vs State of J&K
Jammu And Kashmir High Court · (2025) 09 J&K CK 0502
Jammu and Kashmir Land Revenue Act, 1996 - Section 13, 13(1)
High Courts25 Sept 2025Dismissed
Riaz Malik Vs UT of J&K
Jammu And Kashmir High Court · (2025) 09 J&K CK 0501
Constitution of India, 1950 - Article 21, 22, 226Jammu and Kashmir Public Safety Act, 1978 - Section 8, 8(3)