High Courts09 May 2017Disposed Of
Mohammad Ibrahim Sheikh Vs State of J&K and ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0052
Land Acquisition Act, 1894, Section 6 - Declaration that land is required for a public purpose
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,197 judgments · page 276 of 610
High Courts09 May 2017Allowed
Ab. Gani Khanday Vs State of J&K and ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0050
High Courts09 May 2017Disposed Of
Zahoor Ahmad Dar Vs State of J&K and ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0046
Land Acquisition Act, 1894, Section 6 - Declaration that land is required for a public purpose
High Courts09 May 2017Allowed
Abdul Majeed Malla Vs State of J&K and ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0044
Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981, Section 3(2), Section 8(1) - Power to make orders detaining certain person
High Courts09 May 2017Disposed Of
Harasis Singh Vs Union of India & Ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0035
High Courts09 May 2017Allowed
Ghulam Hassan Shah Vs State of JK &Ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0032
Jammu and Kashmir Public Safety Act, 1978, Section 8
High Courts09 May 2017Dismissed
Sajad Paswal Vs State of JK &Ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0017
Jammu and Kashmir Public Safety Act, 1978, Section 8(1)
High Courts08 May 2017Disposed Of
Saima Malik Vs State of J&K and ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0043
High Courts08 May 2017Disposed Of
Abdul Waheed Dar Vs State of J&K & Ors
Jammu And Kashmir High Court · (2017) 05 J&K CK 0040
High Courts08 May 2017Disposed Of
Provincial Power Employees Union of India Vs State of J&K and ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0039
Constitution of India, Article 14 -Constitution of Jammu and Kashmir, Section 124 -Jammu and Kashmir Power Development Department (Subordinate) Service Recruitment Rules, 1981, Rule 12, Rule 10
High Courts08 May 2017Allowed
Zahoor Ahmad Tantray Vs State of JK & Ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0018
Jammu and Kashmir Public Safety Act, 1978, Section 8
High Courts08 May 2017Allowed
National Insurance Company Ltd. Vs Parveena Akhtar & Ors.
Jammu And Kashmir High Court · 2017 0 AAC 1883
Motor Vehicles Act, 1988, Section 147, Section 147, Section 147(5), Section 147(5) - Requirements of policies and limits of liability - Requirements
High Courts06 May 2017Disposed Of
Tehmeena and anr. Vs State and others.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0045
High Courts06 May 2017Disposed Of
Mohammad Yousuf Wani Vs J&K State Forest Corporation & Ors
Jammu And Kashmir High Court · (2017) 05 J&K CK 0036
High Courts06 May 2017Disposed Of
Mohammad Sadiq Wani & Ors Vs State of J&K & Ors
Jammu And Kashmir High Court · (2017) 05 J&K CK 0033
Jammu and Kashmir Migrant Immovable Property (Preservation Protection and Restraint on Distress Sales) Act, 1997, Section 4, Section 5
High Courts06 May 2017Disposed Of
Javid Iqbal Qanungo & Ors. Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0031
High Courts06 May 2017Disposed Of
Mohammad Mukthar Shiekh Vs Union of India & Ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0022
High Courts06 May 2017Allowed
Sajad Ahmad Shiekh Vs State of J&K & Ors.
Jammu And Kashmir High Court · (2017) 05 J&K CK 0009
High Courts06 May 2017Allowed
Shabir Ahmad Bhat, & Anr. Vs State of J&K
Jammu And Kashmir High Court · 2017 2 Acquittal 28
Code of Criminal Procedure, 1973, Section 173, Section 161, Section 342, Section 164A, Section 512, Section 374
High Courts05 May 2017Dismissed
Tariq Ahmad Ganai Vs State and ors.
Jammu And Kashmir High Court · 2017 0 CriLJ 3502
Constitution of India, Article 22(5), Article 22(3) - Protection against arrest and detention in certain cases - Protection against arrest and detention in certain casesJam