High Courts29 Dec 2021Disposed Of
Jabir Hussain Vs State Of J&K And Others
Jammu And Kashmir High Court · (2021) 12 J&K CK 0063
Jammu And Kashmir State Board Of School Education Regulations, 1992 — Regulation 15
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 107 of 609
High Courts29 Dec 2021Dismissed
Narinder Kumar Gupta Vs U.O.I And Another
Jammu And Kashmir High Court · (2021) 12 J&K CK 0062
Constitution Of India, 1950 — Article 226Central Excise Rules, 2002 — Rule 26Central Excise Act, 1944 — Section 35L, 35G, 35H, 35L
High Courts28 Dec 2021Dismissed
Parvaiz Ahmad Bhat & Anr Vs Fida Mohamamd Ayoub
Jammu And Kashmir High Court · (2021) 12 J&K CK 0075
Negotiable Instruments Act, 1881 — Section 138, 139Indian Penal Code, 1860 — Section 420
High Courts28 Dec 2021Disposed Of
Sanjeev Kumar & Ors Vs State & Others
Jammu And Kashmir High Court · (2021) 12 J&K CK 0058
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 323, 341
High Courts28 Dec 2021Dismissed
Ayaz Bashir Shergojri Vs Union Territory Of J&K And Another
Jammu And Kashmir High Court · (2021) 12 J&K CK 0056
Constitution Of India, 1950 — Article 22, 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 13, 13(1)Code Of Criminal Procedure, 1973 — Section 161
High Courts28 Dec 2021Dismissed
Syed Tajamul Andrabi Vs Union Territory Of J&K And Another
Jammu And Kashmir High Court · (2021) 12 J&K CK 0055
Constitution Of India, 1950 — Article 21, 22, 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 13Code Of Criminal Procedure, 1973 — Section 161, 164A
High Courts28 Dec 2021Allowed
Ali Mohammad Wani & Anr Vs UT Of J&K
Jammu And Kashmir High Court · (2021) 12 J&K CK 0054
Indian Penal Code, 1860 — Section 34, 109, 149, 420, 467, 498Code Of Criminal Procedure, 1989 — Section 161Code Of Criminal Procedure, 1973 — Section 439
High Courts28 Dec 2021
Union Of India & Others Vs Brigadier Datar Singh & Others
Jammu And Kashmir High Court · (2021) 12 J&K CK 0053
Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 9 Rule 7Constitution Of Jammu And Kashmir, 1956 — Section 103, 104
High Courts27 Dec 2021Disposed Of
Mohd. Iqbal Vs Naseema Begum
Jammu And Kashmir High Court · (2021) 12 J&K CK 0061
Code Of Criminal Procedure, 1973 — Section 488
High Courts27 Dec 2021Dismissed
Nishant Koul Vs Romesh Chander And Ors
Jammu And Kashmir High Court · (2021) 12 J&K CK 0060
High Courts27 Dec 2021Dismissed/Disposed Of
M/S Popular Gun Works Vs State Of J&K And Others
Jammu And Kashmir High Court · (2021) 12 J&K CK 0059
Industrial Disputes Act, 1947 — Section 10, 25F
High Courts27 Dec 2021Dismissed
Gurmeet Singh Vs Assistant Labour Commissioner, Jammu And Others
Jammu And Kashmir High Court · (2021) 12 J&K CK 0041
Payment Of Wages Act, 1936 — Section 17
High Courts27 Dec 2021Disposed Of
Predhiman Krishan Koul And Others Vs Union Territory Of J&K
Jammu And Kashmir High Court · (2021) 12 J&K CK 0040
Constitution Of India, 1950 — Article 19, 21Prevention Of Corruption Act, 1988 — Section 5(2), 7, 13(1), 13(2)Indian Penal Code, 1860 — Section 109, 120B, 420, 420B, 447, 467, 468, 471
High Courts24 Dec 2021
Aman Satya Kachroo Trust Vs State Of J&K And Others
Jammu And Kashmir High Court · (2021) 12 J&K CK 0057
High Courts24 Dec 2021Disposed Of
Abdul Salam Guroo Vs UT Of J & K And Ors
Jammu And Kashmir High Court · (2021) 12 J&K CK 0035
Code Of Criminal Procedure, 1973 — Section 144
High Courts23 Dec 2021Disposed Of
Sabiya Salam & Anr Vs Sanjeev Verma & Anr
Jammu And Kashmir High Court · (2021) 12 J&K CK 0042
High Courts23 Dec 2021Disposed Of
Chaturveer Singh & Ors Vs UT Of J&K And Ors
Jammu And Kashmir High Court · (2021) 12 J&K CK 0036
Jammu And Kashmir Sikh Gurduwaras And Religious Endowment Rules, Of 1975 — Rule 63B, 63CJammu And Kashmir Sikh Gurdwaras And Religious Endowment Act, 1973 — Section 10, 13, 19
High Courts22 Dec 2021Dismissed
Rouf Bashir Allie Vs Union Territory Of J&K & Ors
Jammu And Kashmir High Court · (2021) 12 J&K CK 0047
High Courts22 Dec 2021Dismissed
Jana & Anr Vs Rehti & Ors
Jammu And Kashmir High Court · (2021) 12 J&K CK 0046
High Courts22 Dec 2021Allowed
Ashaq Zia Dar Vs Ghulam Mohi Ud Din Mir
Jammu And Kashmir High Court · (2021) 12 J&K CK 0045
Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1989 — Section 540, 561A