High Courts18 Aug 2026
Kamlesh Kaur Vs Union Of India & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4191
J&K High Court Rules-Rule 65Code of Civil Procedure-Order XLVII Rule 1, 47 Rule 1Constitution of India-Article 226
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 10 of 609
High Courts18 Aug 2026
J&K Grameen Bank & Ors. Vs Rachhpal Singh
Jammu And Kashmir High Court · (2026) 08 J&K CK 4188
Jammu and Kashmir Bank (Officers and Employees) Service Regulation, 2010-Regulation 39, 3, 24
High Courts18 Aug 2026
Karan Kumar Vs Khursheed A Ganai & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4190
Industrial Disputes ActSRO 64/1994
High Courts18 Aug 2026
Maheshwari Vs State Of J&K & Ors.
Jammu And Kashmir High Court · 2026 INSC 439
Constitution of India-Article 21-A, 142NCTE Regulations
High Courts14 Aug 2026
Indra Devi and another Vs U. T. of J&K and others
Jammu And Kashmir High Court · (2026) 08 J&K CK 4148
High Courts14 Aug 2026
Mohd. Bibi and others Vs State of J&K and others
Jammu And Kashmir High Court · (2026) 08 J&K CK 4147
Land Revenue Act
High Courts14 Aug 2026
Pritam Chand Vs Sukh Ram and others
Jammu And Kashmir High Court · (2026) 08 J&K CK 4146
Constitution of India-Article 227Code of Civil Procedure-Order V Rule 1, V Rule 2, VIII Rule 1, XXXIX Rule 3
High Courts14 Aug 2026Allowed
Sunita Devi & Ors. Vs Union Territory of J&K & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4149
Constitution of India-Article 226Big Landed Estates Abolition Act (BLEAA)-Section 5, 4J&K Agrarian Reforms Act, 1976-Section 4, 7, 8, 21(2), 32, 42
High Courts14 Aug 2026
Mohd. Bibi and others Vs
Jammu And Kashmir High Court · (2026) 08 J&K CK 4130
Land Revenue Act
High Courts14 Aug 2026Dismissed
M/s Pro Health Scientific Pvt. Ltd. Vs Union Territory Of Jammu & Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4127
Constitution of India-Article 12, 226
High Courts14 Aug 2026Disposed Of
M/s Jai Laxmi Road Builders Vs Union Territory Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4126
Constitution of India-Article 300A, 136Madras Port Trust Act (II of 1905)-Section 110
High Courts14 Aug 2026Allowed
Muzaffar Hussain Rather Vs Union Territory Of J&K & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4131
Indian Contract Act-Section 201, 202Registration Act, 1908-Section 34, 34(3), 17(1)(b), 69Specific Relief Act-Section 31
High Courts14 Aug 2026
Sajjad Hussain Shah Vs The Union Territory Of Jammu And Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4125
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988-Section 3(1), 8, 8(a), 21, 22, 29, 60Constitution of India-Article 22(5)
High Courts13 Aug 2026Dismissed
Bodh Raj & Ors. Vs State Of J&K & Anr.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4128
J&K CrPC-Section 561-ACrPC-Sections 482, 156(3)BNSS-Section 528
High Courts12 Aug 2026
Abdul Gani & Ors. Vs Union Territory Of Jammu And Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 5694
BNSS, 2023-Section 528, 180Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Sections 3(1)(iii), 3(1)(v), 3(1)(x)BNS-Sections 109/190, 126(2), 115(2), 125/191(2), 352/351(2), 324(4)/191(3)
High Courts12 Aug 2026
Laiq Parvez Vs Union Territory Of JK Through Anti-Corruption Bureau, South Kashmir
Jammu And Kashmir High Court · (2026) 08 J&K CK 5695
Code of Criminal Procedure (CrPC)-Section 482, 157Jammu and Kashmir Prevention of Corruption Act, 2006-Section 5(1)(d), 5(2)Ranbir Penal Code (RPC)-Section 120-B
High Courts12 Aug 2026
Brahmanand Saraswati Vs State (Now Union Territory) Of J&K & Anr.
Jammu And Kashmir High Court · (2026) 08 J&K CK 5696
RPC-Section 376, 376(2)(i), 376(2)(n)POCSO Act-Section 4CrPC-Section 161, 164, 164-A, 342
High Courts12 Aug 2026Dismissed
Union Territory of J&K & Ors. Vs Sandeep Kumar Sharma
Jammu And Kashmir High Court · (2026) 08 J&K CK 4145
Constitution of India-Article 226, 227, 141, 14SRO-43 of 1994
High Courts12 Aug 2026Dismissed
Abdul Gani & Ors. Vs Union Territory Of Jammu And Kashmir & Ors.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4142
BNSS, 2023-Section 528, 180Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989-Section 3(1)(iii), 3(1)(v), 3(1)(x)BNS-Section 109/190, 126(2), 115(2), 125/191(2), 352/351(2), 324(4)/191(3)
High Courts12 Aug 2026Dismissed
Brahmanand Saraswati Vs State (Now Union Territory) Of J&K & Anr.
Jammu And Kashmir High Court · (2026) 08 J&K CK 4144
RPC-Section 376, 376(2)(i), 376(2)(n)CrPC-Section 161, 164, 164-A, 342POCSO Act-Section 4