High Courts26 Sept 2026Disposed Of
Ghulam Ahmad Ganai Vs Union Territory Of Jammu & Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 5881
Constitution of India-Article 226RPC-Section 120-B
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2026
408 judgments · page 3 of 21
High Courts26 Sept 2026
Sheikh Rafiq Ahmad & Anr. Vs Union Territory Of Jammu & Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 5878
Jammu and Kashmir Public Services Guarantee Act, 2011Constitution of India-Article 300-A
High Courts26 Sept 2026Dismissed
Masood Ali Parry & Ors. Vs State Of Jammu & Kashmir (now UT) & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 5877
Jammu & Kashmir Land Acquisition Act, 1990-Section 18, 23, 6
High Courts26 Sept 2026Disposed Of
M/S Incredible Placement Services Pvt. Ltd Vs Union Of India & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 5875
Contract Labour Act 1970
High Courts26 Sept 2026Dismissed
Fayaz Ahmad Mir Vs UT Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 5874
Police Rules, 1960-Rule 354
High Courts26 Sept 2026
Union Territory Of J And K & Anr. Vs Waseem Hussan Lone
Jammu And Kashmir High Court · (2026) 09 J&K CK 5873
High Courts26 Sept 2026Dismissed
Mohd. Qayoom Through His Wife Nasima Bi Vs UT Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 5865
J&K Public Safety Act, 1978
High Courts26 Sept 2026Dismissed
Taranjit Singh Vs Union Of India & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 5862
BSF Act-Section 19(a), 26
High Courts26 Sept 2026
Sheetal Nagotra & Ors. Vs State Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 5855
High Courts26 Sept 2026Allowed
Romesh Kumar Sawhney & Ors. Vs Union Territory Of Jammu & Kashmir & Anr.
Jammu And Kashmir High Court · (2026) 09 J&K CK 5849
Constitution of India-Article 226
High Courts26 Sept 2026Dismissed
Mohammad Sultan Bhat Vs Union Territory Of Jammu & Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 5846
Constitution of India-Article 227Code of Civil Procedure-Order I Rule 10 (2), VII Rule 11
High Courts26 Sept 2026Disposed Of
Mangat Ram Vs Shano Devi
Jammu And Kashmir High Court · (2026) 09 J&K CK 5841
Code of Civil Procedure-Order XVIII Rule 17, Section 151, 47Hindu Marriage Act-Section 13, 9, 12J&K Hindu Marriage Act-Section 13(1), 13(I)(iii)
High Courts26 Sept 2026Dismissed
Mukhtiar Singh & Ors. Vs U. T. of J&K & Ors.
Jammu And Kashmir High Court · 2025 INSC 895
IPC-Section 431, 341Code of Criminal Procedure-Section 156(3), 482BNSS-Section 175(3), 528
High Courts26 Sept 2026Allowed
Jaydeep Singh Jadeja Vs UT Of J&K
Jammu And Kashmir High Court · (2026) 09 J&K CK 5831
Bharatiya Nagarik Suraksha Sanhita (BNSS)-Section 528, 173(3)IPC-Section 175Code of Criminal Procedure-Section 91
High Courts26 Sept 2026Disposed Of
Ashwani Kumar Sharma Vs Rachna Sharma
Jammu And Kashmir High Court · (2026) 09 J&K CK 5829
Hindu Marriage Act-Section 13
High Courts26 Sept 2026Disposed Of
Shabir Hussain Vs State Bank Of India
Jammu And Kashmir High Court · (2026) 09 J&K CK 5828
Constitution of India-Article 226
High Courts25 Sept 2026Disposed Of
Mohammad Yousuf Dar Vs Food Corporation Of India & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 5887
Constitution of India-Article 226
High Courts25 Sept 2026Partly Allowed
Directorate Of Enforcement Vs Md. Saleem Khan & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 5876
Ranbir Penal Code-Sections 120-B, 406, 409, 410, 411, 424CrPC-Section 161, 216IPC-Section 34, 120-B, 323, 406, 498-A
High Courts25 Sept 2026Disposed Of
Owais Ahmad Shunda Vs Union Territory Of J&K & Ors.
Jammu And Kashmir High Court · 2022 INSC 1053
Constitution of India-Article 226, 21Jammu & Kashmir Public Safety Act, 1978-Section 18RPC-Sections 307, 147, 148, 149, 332, 336, 427, 436
High Courts25 Sept 2026Dismissed
Firdous Ahmad Shah Vs Union Territory of J&K & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 5871
Jammu and Kashmir Public Safety Act, 1978-Section 8(1)(a)(i), Clause (ii) of Sub-Section (2) of Section 8, 8, 13Constitution of India-Article 22(5)