CourtKutchehry.com

COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2026

408 judgments · page 5 of 21

High Courts18 Sept 2026

Baldev Raj Vs U. T. of J&K & Ors.

Jammu And Kashmir High Court · (2026) 09 J&K CK 2506

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances(PITNDPS) ActJammu and Kashmir Public Safety Act-Section 8(1), 13Constitution of India-Article 22(5)
Read judgment
High Courts18 Sept 2026

Pardeep Kumar Vs Chanchala Devi & Ors.

Jammu And Kashmir High Court · (2026) 09 J&K CK 2663

Constitution of India-Article 227Code of Civil Procedure-Order XVI Rules 1, 2, 4, 5, 6, 7, XVII Rule 1, Section 151Land Revenue Act-Section 32
Read judgment
High Courts18 Sept 2026

Roshan Begum & Ors. Vs UT Of J&K & Ors.

Jammu And Kashmir High Court · (2026) 09 J&K CK 2665

Jammu and Kashmir Land Acquisition Act, 1990-Section 4, 6, 8, 9, 9-A, 11, 11-B, 12Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013CPC-Section 80
Read judgment
High Courts17 Sept 2026Partly Allowed

Dawood Vs Union Territory Of Jammu & Kashmir

Jammu And Kashmir High Court · (2026) 09 J&K CK 2410

BNSS-Sections 193, 239, 239(5), 528Cr.P.C.-Sections 41-A, 161, 164, 173, 216, 216(5), 227Unlawful Activities (Prevention) Act, 1967-Sections 2(1)(k), 2(1)(m), 2(1)(o), 3, 13, 15, 16, 18, 20, 23, 45, 45(1), 45(2)
Read judgment