High Courts14 Sept 2026
National Insurance Company Limited Vs Gurcharan Singh & Anr.
Jammu And Kashmir High Court · 2026 INSC 793
Motor Vehicles Act, 1988-Section 173
COURT ARCHIVE
Jammu And Kashmir High Court judgments, 2026
408 judgments · page 6 of 21
High Courts14 Sept 2026Disposed Of
Santosh Kumari Vs State Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 2849
High Courts14 Sept 2026
Union Territory Of Jammu & Kashmir Vs Rayees Ahmad Shah
Jammu And Kashmir High Court · (2026) 09 J&K CK 2848
Bharatiya Nyaya Suraksha Sanhita, 2023-Section 483 (3), 528POCSO Act-Sections 3, 5, 7, 8, 9, 29, 30
High Courts14 Sept 2026Allowed
Ishfaq Ahmad Wani Vs Union Territory Of J&K & Ors.
Jammu And Kashmir High Court · 2025 INSC 767
Constitution of India-Article 226, 21, 22(5)Jammu and Kashmir Public Safety Act, 1978-Section 13RPC-Section 147, 148, 149, 336, 332, 353, 307, 427
High Courts14 Sept 2026
Hanifa Bano Vs Union Territory Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 2846
High Courts14 Sept 2026
Aasiya Ali Vs Union Territory Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 2845
High Courts14 Sept 2026
Lassi Chopan Vs Competenat Authority Land Acquisition & Ors
Jammu And Kashmir High Court · (2026) 09 J&K CK 2844
High Courts14 Sept 2026Allowed
Firdous Ahmad Dar Vs Union Territory Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 2923
Jammu and Kashmir Public Safety Act, 1978-Section 8, 12Constitution of India-Article 21, 22
High Courts10 Sept 2026Allowed
Mufti Mohsin Shabir Vs UT of J&K & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 1322
General Financial Rules, 2017-Rule 139
High Courts10 Sept 2026Dismissed
Abdul Majeed Mir Vs Abdul Khaliq Wani
Jammu And Kashmir High Court · (2026) 09 J&K CK 1321
Negotiable Instruments Act, 1881-Section 138Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 420, 467, 468, 471, 120-B
High Courts10 Sept 2026Dismissed
Abdul Majeed Mir Vs Habibullah Tantray
Jammu And Kashmir High Court · (2026) 09 J&K CK 1320
Negotiable Instruments Act, 1881-Section 138Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528Indian Penal Code, 1860-Section 420, 467, 468, 471, 120-B
High Courts10 Sept 2026Disposed of
Ms. Anjum Salam Din & Anr. Vs UT of J&K & Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 1319
High Courts10 Sept 2026Dismissed
Irshad Ahmad Malik Vs UT of J&K & Anr.
Jammu And Kashmir High Court · (2026) 09 J&K CK 1318
Ranbir Penal Code-Section 376Jammu and Kashmir Code of Criminal Procedure-Section 342
High Courts10 Sept 2026Dismissed
Ghulam Ahmad Malla & Ors. Vs State of J&K and Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 1317
High Courts10 Sept 2026Dismissed
Mohammad Anwar Lone & Anr. Vs Jan Mohammad Lone and Ors.
Jammu And Kashmir High Court · (2026) 09 J&K CK 1316
Code of Civil Procedure, 1908-Section 151
High Courts09 Sept 2026Allowed
Romesh Kumar and Others Vs UT of J&K Through S.H.O Police Station Bakshi Nagar and Another
Jammu And Kashmir High Court · (2026) 09 J&K CK 1315
Bharatiya Nyaya Sanhita, 2023-Section 318(1), 318(4), 316(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 180
High Courts09 Sept 2026Dismissed
Shabir Ahmad Beigh Vs Ram Prakash Matta & Anr.
Jammu And Kashmir High Court · (2026) 09 J&K CK 0992
Jammu & Kashmir Migrant Immoveable Property (Preservation, Protection and Restraint On Distress Sales) Act, 1997CPC-Order XII Rule 6
High Courts08 Sept 2026Disposed of
R.G. Buildwell Engineers Ltd. Vs Union of India and others
Jammu And Kashmir High Court · (2026) 09 J&K CK 0935
Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Act, 1996Building and Other Construction Workers Welfare Cess Act, 1996-Section 3Building and Other Construction Workers Welfare Cess Rules, 1998
High Courts08 Sept 2026Allowed
Faizan Yaseen Shalla Vs UT of J&K and others
Jammu And Kashmir High Court · (2026) 09 J&K CK 0934
Constitution of India-Article 14, 21, 22(5)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 126, 127, 170
High Courts08 Sept 2026Allowed
Gh. Mohd. Dar Vs Union Territory of Jammu & Kashmir and others
Jammu And Kashmir High Court · (2026) 09 J&K CK 0933
Constitution of India-Article 226Jammu & Kashmir Municipal Act, 2000-Section 48