High Courts03 Aug 2026
Tarsem Lal & Ors. Vs Learned Additional District Judge, Kathua & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 6007
Constitution of India-Article 227Limitation Act-Section 5Jammu and Kashmir Agrarian Reforms Act, 1976
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2026
408 judgments · page 15 of 21
High Courts03 Aug 2026Allowed
Syed Rafiq Ahmad & Ors. Vs UT of J&K & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 0767
Ranbir Penal Code-Section 147, Section 341, Section 354, Section 447
High Courts03 Aug 2026Disposed of
Shabir Ahamd Bhat and others Vs Roufa Javeed
Jammu And Kashmir High Court · (2026) 08 J&K CK 0762
Protection of Women from Domestic Violence Act, 2005-Section 12, Section 23Bharatiya Nagarik Suraksha Sanhita, 2023-Section 144
High Courts03 Aug 2026Allowed
M/S Construction Engineer Vs Sher-e-Kashmir University of Agricultural Sciences & Technology, Jammu and others
Jammu And Kashmir High Court · 2026 INS 689
Jammu and Kashmir Arbitration and Conciliation Act, 1997-Section 11(6)Indian Contract Act-Section 74Code of Civil Procedure-Order II Rule II
High Courts03 Aug 2026Dismissed
Tarsem Lal and Ors. Vs Learned Additional District Judge, Kathua and Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 0757
Constitution of India-Article 227Code of Civil Procedure, 1908-Order IX Rule 13, Order XXII, Order XLIII Rule 1(d), Section 2(2), Section 100, Section 104(2)Limitation Act-Section 5
High Courts03 Aug 2026Disposed of
Atiya Banoo and Anr. Vs Union Territory of J&K and ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 0756
High Courts03 Aug 2026Disposed of
Sonia Devi and Anr. Vs Union Territory of J&K and ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 0755
High Courts03 Aug 2026
Wajahat Mir Vs Union Territory Through Police Station Sadder And Anr
Jammu And Kashmir High Court · (2026) 08 J&K CK 0328
Cr.P.C.-Section 156
High Courts03 Aug 2026Disposed Of
Shabir Ahamd Bhat And Others Vs Roufa Javeed
Jammu And Kashmir High Court · (2026) 08 J&K CK 0277
Protection of Women from Domestic Violence Act-Section 12, 23BNSS-Section 144
High Courts06 Jun 2026Dismissed
Puran Chand & ors Vs Union Territory of J&K and others
Jammu And Kashmir High Court · (2026) 06 J&K CK 0657
Constitution of India, 1950- Article 226J&K High Court Rules, 1999- Rule 65Code Of Civil Procedure, 1908- Order 47 Rule 1
High Courts06 Jun 2026Dismissed
Harbinder Singh Vs Union Territory of J&K
Jammu And Kashmir High Court · (2026) 06 J&K CK 0656
Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483Indian Penal Code, 1860- Section 34, 302Code of Criminal Procedure, 1973- Section 161, 174
High Courts06 Jun 2026Dismissed
Hanief Vs Union Territory of J&K
Jammu And Kashmir High Court · (2026) 06 J&K CK 0655
Prevention of Corruption Act, 1988- Section 7Code of Criminal Procedure, 1973- Section 164Bharatiya Nagarik Suraksha Sanhita, 2023- Section 482
High Courts05 Jun 2026Disposed Of
Bharat Logistics Vs UT of J&K and Others
Jammu And Kashmir High Court · (2026) 06 J&K CK 0654
Constitution of India, 1950- Article 226
High Courts05 Jun 2026Allowed
Shivam Build Con Associates Vs Union of India and others
Jammu And Kashmir High Court · (2026) 06 J&K CK 0653
Arbitration and Conciliation Act, 1996- Section 11(6)
High Courts04 Jun 2026Allowed
Manohar Lal Vs Narinder Singh
Jammu And Kashmir High Court · (2026) 06 J&K CK 0652
Specific Relief Act, 1963- Section 41(h)Code of Civil Procedure, 1908- Order 39 Rule 1, Order 39 Rule 2
High Courts04 Jun 2026Dismissed
Oriental Insurance Company Limited Vs Kiran Bala
Jammu And Kashmir High Court · (2026) 06 J&K CK 0651
Employees Compensation Act, 1923- Section 2(1)(n)
High Courts04 Jun 2026Allowed
Jaswinder Singh Vs Central Bureau of Investigation
Jammu And Kashmir High Court · (2026) 06 J&K CK 0650
Constitution of India, 1950- Article 21Code of Criminal Procedure, 1973- Section 512Bharatiya Nagarik Suraksha Sanhita, 2023- Section 483
High Courts03 Jun 2026Disposed Of
Makhan Din Vs Principal Secretary to the Government
Jammu And Kashmir High Court · (2026) 06 J&K CK 0224
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988- Section 3, 8, 21, 22
High Courts03 Jun 2026Dismissed
State of J&K Vs Mohd. Irfan
Jammu And Kashmir High Court · (2026) 06 J&K CK 0223
Narcotic Drugs and Psychotropic Substances Act, 1985- Section 8, 18, 21, 42(1), 50, 57
High Courts03 Jun 2026Disposed Of
Jindal Photo Ltd Vs U. T. of J&K and others
Jammu And Kashmir High Court · (2026) 06 J&K CK 0222