High Courts18 Feb 2021Allowed
Farooq Ahmad Sofi And Ors Vs Union Of India And Another
Jammu And Kashmir High Court · (2021) 02 J&K CK 0090
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,204 judgments · page 138 of 611
High Courts18 Feb 2021Allowed
Suraya Jabeen Vs Union Territory Of Jk And Ors
Jammu And Kashmir High Court · (2021) 02 J&K CK 0089
High Courts18 Feb 2021Dismissed
Anayatullah Rather Vs State Of Jk And Ors
Jammu And Kashmir High Court · (2021) 02 J&K CK 0088
Constitution Of India, 1950 — Article 226
High Courts18 Feb 2021Disposed Of
Mudasir Bashir Vs Government Of J&K And Others
Jammu And Kashmir High Court · (2021) 02 J&K CK 0087
Jammu And Kashmir Public Service Commission (Business And Procedure) Rules, 1980 — Rule 51AConstitution Of India, 1950 — Article 14
High Courts18 Feb 2021Disposed Of
Mohammad Iqbal Hafiz Vs State Of J&K And Another
Jammu And Kashmir High Court · (2021) 02 J&K CK 0086
Jammu And Kashmir Public Safety Act, 1978 — Section 13Constitution Of India, 1950 — Article 22(5)
High Courts18 Feb 2021Disposed Of
Court On Its Own Motion Vs Union Territory Of Jk And Ors
Jammu And Kashmir High Court · (2021) 02 J&K CK 0032
High Courts18 Feb 2021Allowed
Mohd Aijaz Vs Sajad Ahmad Dar And Another
Jammu And Kashmir High Court · (2021) 02 J&K CK 0031
Code Of Criminal Procedure, 1973 — Section 156, 156(3), 173, 200, 202, 203, 204Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 323, 341, 379
High Courts18 Feb 2021Dismissed
State Of J&K And Ors Vs Nissar Ahmad Kumar
Jammu And Kashmir High Court · (2021) 02 J&K CK 0030
High Courts16 Feb 2021Dismissed
Bashir Ahmad Wani And Ors Vs State Of J&K And Ors
Jammu And Kashmir High Court · (2021) 02 J&K CK 0085
High Courts16 Feb 2021Disposed Of
M/S Hotel Hill Star Vs State Of J&K And Ors
Jammu And Kashmir High Court · (2021) 02 J&K CK 0084
High Courts16 Feb 2021Disposed Of
M/S Marshal Traders Vs Union Of India And Ors
Jammu And Kashmir High Court · (2021) 02 J&K CK 0083
High Courts16 Feb 2021Disposed Of
Nil Kanth Kaw And Others Vs Ut Of Jk And Others
Jammu And Kashmir High Court · (2021) 02 J&K CK 0082
High Courts16 Feb 2021Dismissed
Reyaz Ahmad Khan Vs Director, Anti-Corruption Bureau And Ors
Jammu And Kashmir High Court · (2021) 02 J&K CK 0081
Code Of Criminal Procedure, 1973 — Section 482Jammu And Kashmir Prevention Of Corruption Act, 2006 — Section 5(1)(d), 5(2)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B
High Courts15 Feb 2021Allowed
Javaid Ahmad Munshi Vs Ut Of J&K And Another
Jammu And Kashmir High Court · (2021) 02 J&K CK 0080
Jammu And Kashmir Public Safety Act, 1978 — Section 8Constitution Of India, 1950 — Article 22(5)
High Courts12 Feb 2021Disposed Of
Muthira Altaf And Anr Vs Union Territory Of J&K And Ors
Jammu And Kashmir High Court · (2021) 02 J&K CK 0079
High Courts12 Feb 2021Disposed Of
Bilal Ahmad Dar And Anr Vs Union Territory Of J&K And Ors
Jammu And Kashmir High Court · (2021) 02 J&K CK 0078
High Courts12 Feb 2021Allowed
Shafqat Abrar Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2021) 02 J&K CK 0077
Unlawful Activities (Prevention) Act, 1967 — Section 13, 13(2), 16, 17, 18, 18(b), 19, 20, 38, 39Constitution Of India, 1950 — Article 22(5)
High Courts12 Feb 2021Allowed
Mudasir Ahmad Dar Vs State Of J&K And Anr
Jammu And Kashmir High Court · (2021) 02 J&K CK 0076
Code Of Criminal Procedure, 1973 — Section 161, 164AJammu And Kashmir Public Safety Act, 1978 — Section 8Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 188, 307, 332, 336, 341, 427
High Courts12 Feb 2021Allowed
Showkat Ahmad Mir Vs Union Territory Of J&K And Another
Jammu And Kashmir High Court · (2021) 02 J&K CK 0075
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 149, 307, 332, 336, 341, 353, 427Arms Act, 1959 — Section 7, 27Unlawful Activities (Prevention) Act, 1967 — Section 10, 13, 18, 20
High Courts12 Feb 2021Disposed Of
Atta Mohammad Malik Vs Union Territory Of J&K And Another
Jammu And Kashmir High Court · (2021) 02 J&K CK 0074
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 302, 307Arms Act, 1959 — Section 7, 27Unlawful Activities (Prevention) Act, 1967 — Section 13, 16, 18, 20, 38, 39