High Courts04 May 2026Disposed Of
Jatti Bi Vs UT of J&K and ors
Jammu And Kashmir High Court · (2026) 05 J&K CK 0222
Constitution of India, 1950- Article 226
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2026
408 judgments · page 17 of 21
High Courts30 Apr 2026Disposed Of
Udhay Sharma and Anr Vs UT of J&K and ors
Jammu And Kashmir High Court · (2026) 04 J&K CK 1161
High Courts29 Apr 2026Disposed Of
Salim Khan Vs Union of India
Jammu And Kashmir High Court · (2026) 04 J&K CK 1160
Narcotic Drugs and Psychotropic Substances Act, 1985- Section 29, 37, 53, 67Bharatiya Nagarik Suraksha Sanhita, 2023- Section 183Evidence Act, 1872- Section 25
High Courts28 Apr 2026Dismissed
Union Territory of Jammu & Kashmir and others Vs Ravinder Kanta and others
Jammu And Kashmir High Court · (2026) 04 J&K CK 1159
High Courts28 Apr 2026Disposed Of
Mohinder Pal Vs G.Mohan Kumar
Jammu And Kashmir High Court · (2026) 04 J&K CK 1157
High Courts28 Apr 2026Disposed Of
Deepak Kumar Vs State of J&K and Anr
Jammu And Kashmir High Court · (2026) 04 J&K CK 1156
Constitution of India, 1950- Article 226
High Courts28 Apr 2026Allowed
Raman Kumar Vs UT of J&K
Jammu And Kashmir High Court · (2026) 04 J&K CK 1155
Constitution of India, 1950- Article 21Indian Penal Code, 1860- Section 354(A), 363, 376, 506Protection of Children from Sexual Offences Act, 2012- Section 3, 4
High Courts27 Apr 2026Allowed
Aslam Vs U. T. of J&K and others
Jammu And Kashmir High Court · (2026) 04 J&K CK 1154
High Courts24 Apr 2026Dismissed
State (Now UT) of Jammu & Kashmir Vs Sara Begum
Jammu And Kashmir High Court · (2026) 04 J&K CK 1153
Constitution of India, 1950- Article 14, 16
High Courts24 Apr 2026Allowed
Abhi Kumar Vs UT of J&K
Jammu And Kashmir High Court · (2026) 04 J&K CK 1152
Constitution of India, 1950- Article 21Indian Penal Code, 1860- Section 147, 201, 307, 323, 326, 393, 364(A), 511Arms Act, 1959- Section 4, 25
High Courts23 Apr 2026Disposed Of
Mohd. Kabir Vs Union Territory of Jammu and Kashmir
Jammu And Kashmir High Court · (2026) 04 J&K CK 1151
Narcotic Drugs and Psychotropic Substances Act, 1988- Section 3Bharatiya Nagarik Suraksha Sanhita, 2023- Section 129, 135(3), 136
High Courts21 Apr 2026Disposed Of
Karnail Singh Vs Union of India and others
Jammu And Kashmir High Court · (2026) 04 J&K CK 1150
High Courts20 Apr 2026Disposed Of
Haji Lal Mohd. and ors Vs UT of J&K and ors
Jammu And Kashmir High Court · (2026) 04 J&K CK 1149
Constitution of India, 1950- Article 226
High Courts18 Apr 2026Disposed Of
Sports Goods Industry Vs State of J&K and others
Jammu And Kashmir High Court · (2026) 04 J&K CK 1148
High Courts18 Apr 2026Disposed Of
Jan Mohd Vs Executive Magistrate
Jammu And Kashmir High Court · (2026) 04 J&K CK 1147
Code of Criminal Procedure, 1989- Section 145(1), 146(1), 482
High Courts18 Apr 2026Dismissed
Manga Ram Vs Union Territory of J&K
Jammu And Kashmir High Court · (2026) 04 J&K CK 1146
Indian Penal Code, 1860- Section 302, 304, 307, 323, 325, 341Code of Criminal Procedure, 1989- Section 173, 482
High Courts17 Apr 2026Disposed Of
Nusrat Jabeen and Anr Vs UT of J&K and ors
Jammu And Kashmir High Court · (2026) 04 J&K CK 1145
High Courts16 Apr 2026ii State of Haryana vs. Bhajan Lal
Mela Ram and others Vs State of J&K and Another
Jammu And Kashmir High Court · (2026) 04 J&K CK 1144
Code of Criminal Procedure, 1989- Section 161, 482, 561(A)Ranbir Penal Code, 1989- Section 323, 420, 498(A), 506Hindu Marriage Act, 1955- Section 12(1)(c)
High Courts10 Apr 2026Disposed Of
Kartar Upkar Associates Vs Bharti Airtel Ltd and anr
Jammu And Kashmir High Court · (2026) 04 J&K CK 1143
High Courts10 Apr 2026Disposed Of
Jasmeet Singh Vs Shafi Ahmed
Jammu And Kashmir High Court · (2026) 04 J&K CK 1142
Ranbir Penal Code, 1989- Section 21, 420, 504, 506Code of Criminal Procedure, 1989- Section 156(3), 190, 197, 202