High Courts29 Sept 2025Disposed Of
Parshotam Electronics Vs Union Territory of Jammu and Kashmir
Jammu And Kashmir High Court · (2025) 09 J&K CK 0508
Jammu and Kashmir GST Act, 2017 - Section 107
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 26 of 609
High Courts27 Sept 2025Disposed Of
Magotra Vs Tent and Light Huse Patoli Chowk Jammu Syed Abid Rasheed Shah Commissioner Secretary Tourism Department Jammu and another
Jammu And Kashmir High Court · (2025) 09 J&K CK 0507
High Courts27 Sept 2025Allowed
Hardeep Singh Vs Union Territory of Jammu and Kashmir
Jammu And Kashmir High Court · (2025) 09 J&K CK 0506
Indian Penal Code, 1860 - Section 328, 376, 384
High Courts26 Sept 2025Disposed Of
Yaar Mohd. Khan and anr Vs Union Territory of Jammu and Kashmir
Jammu And Kashmir High Court · (2025) 09 J&K CK 0505
High Courts26 Sept 2025Disposed Of
Ranjeet Singh Vs Union Territory of Jammu and Kashmir
Jammu And Kashmir High Court · (2025) 09 J&K CK 0504
High Courts26 Sept 2025Disposed Of
UT of J&K and others Vs Asif Aman
Jammu And Kashmir High Court · (2025) 09 J&K CK 0503
High Courts25 Sept 2025Dismissed
Sharief Vs State of J&K
Jammu And Kashmir High Court · (2025) 09 J&K CK 0502
Jammu and Kashmir Land Revenue Act, 1996 - Section 13, 13(1)
High Courts25 Sept 2025Dismissed
Riaz Malik Vs UT of J&K
Jammu And Kashmir High Court · (2025) 09 J&K CK 0501
Constitution of India, 1950 - Article 21, 22, 226Jammu and Kashmir Public Safety Act, 1978 - Section 8, 8(3)
High Courts25 Sept 2025Disposed Of
Mohd. Gulzar Vs Union Territory of J&K and ors
Jammu And Kashmir High Court · (2025) 09 J&K CK 0500
Constitution of India, 1950 - Article 22(5)Jammu and Kashmir Public Safety Act, 1978 - Section 8, 13General Clauses Act, Samvat, 1977 - Section 21
High Courts22 Sept 2025Dismissed
Ravinder Kumar @ Shanu Vs Union Territory of Jammu and Kashmir
Jammu And Kashmir High Court · (2025) 09 J&K CK 0499
Constitution of India, 1950 - Article 21, 22, 226Ranbir Penal Code, 1932 - Section 147, 323, 341Jammu and Kashmir Public Safety Act, 1978 - Section 8
High Courts22 Sept 2025Disposed Of
Deepika Ghambir Vs State of J&K
Jammu And Kashmir High Court · (2025) 09 J&K CK 0498
Code Of Criminal Procedure, 1973 - Section 482Ranbir Penal Code, 1932 - Section 500Hindu Marriage Act, 1955 - Section 13(B)
High Courts22 Sept 2025Disposed Of
Pawan Gambhir Vs State of J&K
Jammu And Kashmir High Court · (2025) 09 J&K CK 0497
Code Of Criminal Procedure, 1973 - Section 482Ranbir Penal Code, 1932 - Section 294, 323, 354, 506Hindu Marriage Act, 1955 - Section 13(B)
High Courts22 Sept 2025Disposed Of
Anil Kumar Vs State of J&K
Jammu And Kashmir High Court · (2025) 09 J&K CK 0496
Code Of Criminal Procedure, 1973 - Section 482Ranbir Penal Code, 1932 - Section 294, 323, 354, 506Hindu Marriage Act, 1955 - Section 13(B)
High Courts18 Sept 2025Disposed Of
Ali Haider Shah Vs State of J&K & Ors
Jammu And Kashmir High Court · (2025) 09 J&K CK 0495
Ranbir Penal Code, 1932 - Section 341, 376Code Of Criminal Procedure, 1973 - Section 156(3), 169, 173(2), 190(1), 200, 202
High Courts18 Sept 2025Dismissed
Union Territory of J&K Vs Roshan Din
Jammu And Kashmir High Court · (2025) 09 J&K CK 0494
Constitution of India, 1950 - Article 226Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 - Rule 33, 34
High Courts18 Sept 2025Disposed Of
Mudasir Ahmed Dar Vs National Investigating Agency, Jammu
Jammu And Kashmir High Court · (2025) 09 J&K CK 0493
Indian Penal Code, 1860 - Section 120(B)Unlawful Activities (Prevention) Act, 1967 - Section 17, 40, 43(D)Narcotic Drugs and Psychotropic Substances Act, 1985 - Section 8, 21, 29
High Courts17 Sept 2025Allowed
Jammu and Kashmir Public Service Commission Vs Samir Sharma
Jammu And Kashmir High Court · (2025) 09 J&K CK 0489
Constitution of India, 1950 - Article 226
High Courts16 Sept 2025Disposed Of
Mohd. Amin Bader and another Vs Mohan Lal Raina and others
Jammu And Kashmir High Court · (2025) 09 J&K CK 0487
Code Of Civil Procedure, 1908 - Order 43 Rule 1(t), Order 41 Rule 21
High Courts16 Sept 2025Dismissed
Vinod Singh Vs Union of India and ors
Jammu And Kashmir High Court · (2025) 09 J&K CK 0486
Constitution of India, 1950 - Article 226
High Courts15 Sept 2025Dismissed
Brij Raj Singh Salaria Vs Union Territory of Jammu and Kashmir
Jammu And Kashmir High Court · (2025) 09 J&K CK 0491
Code Of Criminal Procedure, 1973 - Section 482Ranbir Penal Code, 1932 - Section 419, 420, 467, 468, 471