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Jammu And Kashmir High Court judgments, 2026

408 judgments · page 1 of 21

High Courts06 Oct 2026Allowed

Din Mohd Wani Vs UT Of J&K & Ors.

Jammu And Kashmir High Court · (2026) 10 J&K CK 0257

Constitution of India-Articles 21, 22, 22(5)Bharatiya Nyaya Sanhita (BNS), 2023-Sections 299, 223Prevention of Cruelty to Animals Act (PCA), 1990-Section 11
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High Courts05 Oct 2026Dismissed

Ashwini Kumar Singh Vs Tara Singh & Ors.

Jammu And Kashmir High Court · (2026) 10 J&K CK 0207

Constitution of India-Article 226, 227Code of Civil Procedure-Section 115, Order VII Rule 11, VII Rule 11(b), (c)Court Fees Act-Section 7(iv)(d)
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High Courts05 Oct 2026Disposed Of

Union Territory Of J&K Vs Shabir Ahmad Dar

Jammu And Kashmir High Court · 2025 INSC 341

Code of Criminal Procedure, 1973-Section 439(2), 482, 439Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8/20, 37, 37(1)(b)(ii)BNSS
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High Courts05 Oct 2026Partly Allowed

Mohi Ud Din Vs Union Of India & Ors.

Jammu And Kashmir High Court · (2026) 10 J&K CK 0200

Employees Compensation Act, 1923-Section 30, 4, 4(1)(a), 4(1)(b), 4(1)(c)(ii), 4-A, 4-A(3), 4-A(3)(a), 4-A(3)(b), 4 read with Schedule IV
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High Courts28 Sept 2026

Anoop Dutta & Anr. Vs Union Territory Of J&K & Ors.

Jammu And Kashmir High Court · (2026) 09 J&K CK 5900

Jammu and Kashmir Reorganization Act, 2019-Section 95, 96, Fifth ScheduleCode of Civil Procedure, 1908-Order V Rule 1, VIII Rule 1, VIII Rule 6A, VIII Rule 9, VIII Rule 10, XXVII Rule 5B, Section 10, 89, 151Commercial Courts Act, 2015
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