High Courts06 May 2021Dismissed
Shagufta And Others Vs Nazir Ahmad Lone And Others
Jammu And Kashmir High Court · (2021) 05 J&K CK 0009
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,204 judgments · page 127 of 611
High Courts06 May 2021Disposed Of
Mudasir Ahmad Yatoo And Ors Vs Union Territory Of Jk And Ors
Jammu And Kashmir High Court · (2021) 05 J&K CK 0008
Code Of Civil Procedure, 1908 — Order 40 Rule 1, Order 40 Rule 5, Order 47 Rule 1Constitution Of India, 1950 — Article 32, 136, 145
High Courts06 May 2021Disposed Of
Adil Afzal Kuchay Vs Union Territory Of Jk And Ors
Jammu And Kashmir High Court · (2021) 05 J&K CK 0007
High Courts03 May 2021Disposed Of
Mustaq Ahmad Katoch Vs Ut Of J&K
Jammu And Kashmir High Court · (2021) 05 J&K CK 0006
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 19, 20, 24, 27A, 29, 37Indian Penal Code Act 1860 — Section 201Constitution Of India, 1950 — Article 21
High Courts03 May 2021Allowed
Mohd Iqbal Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2021) 05 J&K CK 0005
Jammu And Kashmir Public Safety Act, 1978 — Section 8Constitution Of India, 1950 — Article 22(5)
High Courts03 May 2021Dismissed
Inhabitants Of Village Gundi Gujran Patti Batlan Vs State Of J&K And Others
Jammu And Kashmir High Court · (2021) 05 J&K CK 0004
High Courts01 May 2021Disposed Of
Ghulam Ahmad Wani Vs Union Territory Of Jk And Ors
Jammu And Kashmir High Court · (2021) 05 J&K CK 0003
High Courts01 May 2021Allowed
Gulzar Ahmad Parray Vs Ut Of J&K And Another
Jammu And Kashmir High Court · (2021) 05 J&K CK 0002
Arms Act, 1959 — Section 7, 25Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 148, 149, 307, 332, 336, 353, 427Jammu And Kashmir Public Safety Act, 1978 — Section 8
High Courts01 May 2021Allowed
Rayees Ahmad Hakak Vs Ut Of J&K And Others
Jammu And Kashmir High Court · (2021) 05 J&K CK 0001
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20, 22Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 3
High Courts29 Apr 2021Disposed Of
New India Assurance Co. Ltd Vs Pawan Singh And Others
Jammu And Kashmir High Court · (2021) 04 J&K CK 0059
High Courts29 Apr 2021Dismissed
Mehraj-Ud-Din Bhat And Anr Vs Mohsin Hassan And Others
Jammu And Kashmir High Court · (2021) 04 J&K CK 0058
Jammu And Kashmir Tenancy Act, 1980 — Section 56, 68A(2)Jammu And Kashmir Big Landed Estates Abolition Act, 2007 — Section 24Jammu And Kashmir Agrarian Reforms Act, 1976 — Section 19
High Courts29 Apr 2021Dismissed
Mohammad Amin Rather Vs Meema And Others
Jammu And Kashmir High Court · (2021) 04 J&K CK 0057
Code Of Criminal Procedure, 1973 — Section 125, 482
High Courts28 Apr 2021Allowed
Balbir Singh Vs State Of J&K
Jammu And Kashmir High Court · (2021) 04 J&K CK 0067
Arms Act, 1959 — Section 4, 25, 25(1B), 25(1B)(b)Evidence Act, 1872 — Section 81
High Courts27 Apr 2021Disposed Of
National Investigation Agency Vs Owais Amin @ Cherry & Ors
Jammu And Kashmir High Court · (2021) 04 J&K CK 0066
National Investigation. Agency Act, 2008 — Section 5, 6, 8, 21Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 121, 121A, 122, 124A, 306, 307, 309, 411Unlawful Activities (Prevention) Act, 1967 — Section 15, 16, 18, 20, 23, 38, 39, 45(1)
High Courts27 Apr 2021Dismissed
Daljit Singh Vs Union Territory Of J&K
Jammu And Kashmir High Court · (2021) 04 J&K CK 0065
Code Of Criminal Procedure, 1973 — Section 438Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 420Constitution Of India, 1950 — Article 21
High Courts27 Apr 2021Allowed
Javaid Ahmad Shahmiri And Anr Vs State Of J&K And Others
Jammu And Kashmir High Court · (2021) 04 J&K CK 0056
Jammu And Kashmir State Evacuees' (Administration Of Property) Act, 2006 — Section 10, 30AConstitution Of India, 1950 — Article 226
High Courts27 Apr 2021Allowed
Abdul Qadoos Rather Vs Union Territory Of Jk And Ors
Jammu And Kashmir High Court · (2021) 04 J&K CK 0055
Arms Act, 1959 — Section 7, 25Jammu And Kashmir Public Safety Act, 1978 — Section 17(1)
High Courts27 Apr 2021Allowed
Riyaz Khaliq Parray Vs Ut Of J&K And Another
Jammu And Kashmir High Court · (2021) 04 J&K CK 0054
Unlawful Activities (Prevention) Act, 1967 — Section 18, 39, 43DCode Of Criminal Procedure, 1973 — Section 161, 164AArms Act, 1959 — Section 7, 25
High Courts27 Apr 2021Dismissed
Manzoor Sheikh Vs Ut Of J&K And Another
Jammu And Kashmir High Court · (2021) 04 J&K CK 0053
Jammu And Kashmir Public Safety Act, 1978 — Section 8Constitution Of India, 1950 — Article 22, 22(5)
High Courts27 Apr 2021Allowed
Ishfaq Amin Bhat Vs Ut Of J&K And Others
Jammu And Kashmir High Court · (2021) 04 J&K CK 0052
Jammu And Kashmir Public Safety Act, 1978 — Section 8Unlawful Activities (Prevention) Act, 1967 — Section 3(1), 3(3)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 20