COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,204 judgments · page 129 of 611

High Courts09 Apr 2021Allowed

Babu Ram And Another Vs Jammu Development Authority And Others

Jammu And Kashmir High Court · (2021) 04 J&K CK 0018

Jammu And Kashmir Public Premises (Eviction Of Unauthorised Occupants) Act. 1988 — Section 4, 5, 6, 6(1), 6(2), 12

High Courts09 Apr 2021Dismissed

J&K Tourism Development Corporation And Anr Vs Indu Dhar Aima And Others

Jammu And Kashmir High Court · (2021) 04 J&K CK 0017

Jammu And Kashmir Arbitration And Conciliation Act, 1997 — Section 11(4), 34, 34(1)

High Courts09 Apr 2021Dismissed

Mulkh Raj Vs Madan Mohan

Jammu And Kashmir High Court · (2021) 04 J&K CK 0016

Code Of Civil Procedure, 1908 — Order 14 Rule 1, Order 14 Rule 5Constitution Of India, 1950 — Article 227

High Courts09 Apr 2021Dismissed

Shanti Devi Vs State Of J&K And Others

Jammu And Kashmir High Court · (2021) 04 J&K CK 0015

Land Acquisition Act, 1894 — Section 6, 9, 31Constitution Of India, 1950 — Article 226

High Courts08 Apr 2021Disposed Of

Sheikh Harris Vs Oneeb Mukhtar Nathkhan

Jammu And Kashmir High Court · (2021) 04 J&K CK 0043

Code Of Criminal Procedure, 1973 — Section 482

High Courts08 Apr 2021Disposed Of

Mohammad Yousuf Bhat Vs Oneeb Mukhtar Nathkhan

Jammu And Kashmir High Court · (2021) 04 J&K CK 0042

Code Of Criminal Procedure, 1973 — Section 482

High Courts08 Apr 2021Disposed Of

Aqib Vs Oneeb Mukhtar Nathkhan

Jammu And Kashmir High Court · (2021) 04 J&K CK 0041

Code Of Criminal Procedure, 1973 — Section 482

High Courts08 Apr 2021Disposed Of

Amir Majeed Vs Oneeb Mukhtar Nathkhan

Jammu And Kashmir High Court · (2021) 04 J&K CK 0040

Code Of Criminal Procedure, 1973 — Section 482

High Courts08 Apr 2021Disposed Of

Firdous Ahmad Vs Oneeb Mukhtar Nathkhan

Jammu And Kashmir High Court · (2021) 04 J&K CK 0039

Code Of Criminal Procedure, 1973 — Section 482

High Courts08 Apr 2021Dismissed

Khair Mohd. Ahangar Vs Union Territory Of J&K

Jammu And Kashmir High Court · (2021) 04 J&K CK 0020

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 37, 42, 50, 67Evidence Act, 1872 — Section 25

High Courts08 Apr 2021Dismissed

Rohit Kumar Vs State Of J&K

Jammu And Kashmir High Court · (2021) 04 J&K CK 0019

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 294, 306, 506, 509Evidence Act, 1872 — Section 32Code Of Criminal Procedure, 1973 — Section 164A

High Courts07 Apr 2021Dismissed

Abdul Gani Bhat Vs Afroza And Others

Jammu And Kashmir High Court · (2021) 04 J&K CK 0030

Code Of Criminal Procedure, 1973 — Section 488

High Courts07 Apr 2021Dismissed

Mohammad Shafi Mir And Another Vs Mohammad Sultan Mir

Jammu And Kashmir High Court · (2021) 04 J&K CK 0029

Code Of Civil Procedure, 1908 — Section 115, Order 6 Rule 17Constitution Of India, 1950 — Article 226, 227

High Courts07 Apr 2021Dismissed

Ali Mohammad Najar & Ors Vs Bashir Ahmad Najar

Jammu And Kashmir High Court · (2021) 04 J&K CK 0024

Code Of Criminal Procedure, 1989 — Section 561ACode Of Criminal Procedure, 1973 — Section 156, 190, 200, 202, 203Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 24, 420, 423, 421, 463, 468

High Courts06 Apr 2021Dismissed

Gagan Gupta And Others Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2021) 04 J&K CK 0049

Jammu And Kashmir Excise Act, 1958 — Section 62Jammu And Kashmir High Court Rules, 1999 — Rule 65Code Of Civil Procedure, 1908 — Order 47 Rule 1, Order 47 Rule 1(1)

High Courts06 Apr 2021Dismissed

Rehana Akhter Mir Vs Gulzar Ahmad Wani And Others

Jammu And Kashmir High Court · (2021) 04 J&K CK 0028

High Courts06 Apr 2021Dismissed

Tahira Manzoor And Others Vs Manzoor Ahmad Bhat

Jammu And Kashmir High Court · (2021) 04 J&K CK 0027

Code Of Criminal Procedure, 1973 — Section 203, 403General Clauses Act, 1897 — Section 26Indian Penal Code, 1860 — Section 70

High Courts06 Apr 2021Dismissed

Suresh Kumar Sharma Vs Ut Of J&K And Others

Jammu And Kashmir High Court · (2021) 04 J&K CK 0022

Code Of Civil Procedure, 1908 — Order 47 Rule 1

High Courts06 Apr 2021Disposed Of

State Of J&K Vs Vinnay Chawla And Ors

Jammu And Kashmir High Court · (2021) 04 J&K CK 0021

Code Of Criminal Procedure, 1973 — Section 151Code Of Civil Procedure, 1908 — Section 151, Order 41 Rule 17

High Courts05 Apr 2021Dismissed

District Horticulture Officer Budgam Vs Zamindaraan Kakureng And Others

Jammu And Kashmir High Court · (2021) 04 J&K CK 0038

Land Acquisition Act, 1894 — Section 18