High Courts10 Feb 2025Disposed Of
Aashish Chaudhary Vs UT of J&K and others
Jammu And Kashmir High Court · (2025) 02 J&K CK 0825
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 32 of 609
High Courts03 Feb 2025Disposed Of
Surinder Gupta Vs Neena Gupta
Jammu And Kashmir High Court · (2025) 02 J&K CK 0827
Motor Vehicles Act, 1988 - Section 173
High Courts29 Jan 2025Disposed Of
Bishnah Cooperative Medical and another Vs State of J&K and others
Jammu And Kashmir High Court · (2025) 01 J&K CK 1580
High Courts20 Jan 2025Allowed
Raj Ali Vs Union Territory of J&K & and ors
Jammu And Kashmir High Court · (2025) 01 J&K CK 1581
Constitution of India, 1950 - Article 22(5)Prevention of Cruelty to Animals Act, 1960 - Section 3, 11, 188, 307, 323, 427, 147, 148, 379, 332Arms Act, 1959 - Section 4, 25
High Courts03 Jan 2025Disposed Of
Court on its own Motion Vs State of J&K and others
Jammu And Kashmir High Court · (2025) 01 J&K CK 1579
High Courts03 Jan 2025Dismissed
Irshad Ahmed Khan Vs Manoj Kumar Dwivedi Commr Secy to GAD
Jammu And Kashmir High Court · (2025) 01 J&K CK 1578
High Courts03 Jan 2025Disposed Of
Kanika Verma and another Vs U. T. of J&K and others
Jammu And Kashmir High Court · (2025) 01 J&K CK 1577
High Courts03 Jan 2025Dismissed
Rajinder Singh and Ors. Vs Abdul Aziz and Anr.
Jammu And Kashmir High Court · (2025) 01 J&K CK 0122
Jammu and Kashmir Tenancy Act, SVT., 1980 — Section 56Constitution of India 1950 — Article 227Jammu and Kashmir Constitution — Section 104
High Courts03 Jan 2025Dismissed
Tarsem Lal Vs 1. Union of India through Secretary to Govt. Ministry of Defence New Delhi and Ors.
Jammu And Kashmir High Court · (2025) 01 J&K CK 0121
Jammu & Kashmir High Court Rules — Rule 51 ofCivil Defence Service (Classification, Control & Appeal) Rules 1965 &mdash Rule 11,14Ranbir Penal Code — Sections 34,307,326
High Courts03 Jan 2025Dismissed
Dr. Tarun Gupta Vs UT of J & K through Financial Commissioner, Health & Medical Education Deptt. And Ors.
Jammu And Kashmir High Court · (2025) 01 J&K CK 0003
Constitution of India 1950 — Article 226J&K PSC (Business & Procedure) Rules, 1980 — Rule 51
High Courts03 Jan 2025Allowed
Union of India Through Chief Engineer,Pathankot Zone and Anr. Vs M/s Des Raj Nagpal Engineers & Contractors
Jammu And Kashmir High Court · (2025) 01 J&K CK 0002
Jammu & Kashmir Arbitration and Conciliation Act, 1997 — Section 34, 37Constitution of India 1950 — Article 299Arbitration and Conciliation Act, 1996 — Section 31(5)
High Courts02 Jan 2025Allowed
Sartaj Ahmad Bhat Vs Neeraj Chopra
Jammu And Kashmir High Court · (2025) 01 J&K CK 1576
High Courts01 Jan 2025Disposed Of
Ashok Kumar Vs Jammu Development Authority and another
Jammu And Kashmir High Court · (2025) 01 J&K CK 1575
High Courts01 Jan 2025Disposed Of
Mohd Afzal Malik and another Vs Tehsildar Bunjwah, District Kishtwar
Jammu And Kashmir High Court · (2025) 01 J&K CK 1574
Jammu and Kashmir Reservation Rules, 2005 - Rule 21, 22, 25
High Courts01 Jan 2025Disposed Off
Ashok Kumar Vs Jammu Development Authority and another
Jammu And Kashmir High Court · (2025) 01 J&K CK 0001
High Courts31 Dec 2024Dismissed
Farid Ahmad Vs State of Jammu & Kashmir
Jammu And Kashmir High Court · (2024) 12 J&K CK 0007
Prevention of Terrorism Act, 2002 — Section 3(4), 32, 34Code of Criminal Procedure 1973 — Section 342Evidence Act 1872 &mdash, Section 25
High Courts31 Dec 2024Dismissed
State of J&K through SSP Poonch Vs Mohd Shafi
Jammu And Kashmir High Court · (2024) 12 J&K CK 0005
Ranbir Penal Code — Sections 376Code of Criminal Procedure — 161 342
High Courts31 Dec 2024Dismissed
State of J&K through Crime Branch, Jammu Vs Sham Singh and Anr.
Jammu And Kashmir High Court · (2024) 12 J&K CK 0004
Ranbir Penal Code — Sections 34, 302Arms Act 1959 — Section 4,25, 27Code of Criminal Procedure — 161, 164, 342
High Courts31 Dec 2024Dismissed
State of Jammu and Kashmir through S.H.O Police Station, Kishtwar Vs Bid Lal and Anr.
Jammu And Kashmir High Court · (2024) 12 J&K CK 0003
Ranbir Penal Code — Sections 34, 302Code of Criminal Procedure — 342
High Courts31 Dec 2024Dismissed
Commissioner of Central GST and Central Excise, Jammu and Kashmir Jammu @APPELLANT @ Hash Narbada Industries
Jammu And Kashmir High Court · (2024) 12 J&K CK 0001
Central Excise Act, 1944 — Section 14, 35GIndian Penal Code (45 of 1860) — Section 193, 228