High Courts03 May 2024Allowed
Pawan Kumar And Others Vs Union Territory Of J&K And Another
Jammu And Kashmir High Court · (2024) 05 J&K CK 0010
Indian Penal Code, 1860 — Section 34, 323, 341, 354D, 366, 506
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 37 of 609
High Courts03 May 2024Dismissed
Paramjeet Kumar Alias Jungi Son Of Devi Dass Resident Of Draptey Tehsil R.S.Pura Jammu Vs UT Of Jammu And Kashmir And Others
Jammu And Kashmir High Court · (2024) 05 J&K CK 0009
Indian Penal Code, 1860 — Section 323, 382, 458Arms Act, 1959 — Section 4, 25
High Courts02 May 2024Dismissed
Shoaib Akhter Vs Union Territory Of J&K & Anr
Jammu And Kashmir High Court · (2024) 05 J&K CK 0011
Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 3, 8(a)Indian Penal Code, 1860 — Section 147, 148, 149, 302, 332, 336, 427
High Courts02 May 2024Disposed Of
Khursheed Ahmad Dar Vs Union Territory Of J&K & Anr
Jammu And Kashmir High Court · (2024) 05 J&K CK 0008
Constitution Of India, 1950 — Article 21, 22, 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 10A, 13
High Courts02 May 2024Dismissed
MYSAR Jan Vs J & K Handicrafts & Ors
Jammu And Kashmir High Court · (2024) 05 J&K CK 0007
High Courts02 May 2024Dismissed
Shafeeq Ahmad Itoo Vs State Of J&K & Others
Jammu And Kashmir High Court · (2024) 05 J&K CK 0006
High Courts01 May 2024Dismissed
Mohammad Ashraf Mir And Others Vs State Of J&K And Others
Jammu And Kashmir High Court · (2024) 05 J&K CK 0016
Constitution Of India, 1950 — Article 14, 16
High Courts01 May 2024Dismissed
Mohammad Alam Hakak (Ganjoo) Vs Mst. Shameema & Others
Jammu And Kashmir High Court · (2024) 05 J&K CK 0015
High Courts01 May 2024Dismissed
State Through Additional Advocate General Vs Jawihara Begum
Jammu And Kashmir High Court · (2024) 05 J&K CK 0014
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 302, 304Code Of Criminal Procedure, 1973 — Section 342
High Courts01 May 2024Dismissed
Mohammad Amin Bhat Vs State Of J&K & Others
Jammu And Kashmir High Court · (2024) 05 J&K CK 0013
Jammu And Kashmir Civic Laws (Special Provisions) Act, 2014 — Section 1, 1(3), 3Jammu And Kashmir Development Act, 1970 — Section 12(2)
High Courts01 May 2024Dismissed
Kartar Goods Carriers & Ors Vs State Of J&K & Others
Jammu And Kashmir High Court · (2024) 05 J&K CK 0012
Constitution Of India, 1950 — Article 226
High Courts01 May 2024Disposed Of
UT Of J&K And Others Vs Karan Kumar And Others
Jammu And Kashmir High Court · (2024) 05 J&K CK 0005
High Courts01 May 2024Dismissed
M/s New B. N. Stone Crusher And Others Vs Union Territory Of Jammu And Kashmir And Others
Jammu And Kashmir High Court · (2024) 05 J&K CK 0004
Mines And Minerals (Development And Regulation) Act, 1957 — Section 21, 22, 23(a), 23(b), 23(C)
High Courts01 May 2024Disposed Of
Brij Bhushan Singh Jamwal And Others Vs Union Territory Of Jammu And Kashmir And Others
Jammu And Kashmir High Court · (2024) 05 J&K CK 0003
Indian Penal Code, 1860 — Section 323, 341, 504, 506
High Courts01 May 2024
Rozee And Others Vs UT Of J&K And Others
Jammu And Kashmir High Court · (2024) 05 J&K CK 0002
Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 147, 148, 307, 341Indian Penal Code, 1860 — Section 212, 427, 436
High Courts01 May 2024Dismissed
Mohammad Ashraf Mir And Others Vs State Of J&K And Others
Jammu And Kashmir High Court · (2024) 05 J&K CK 0001
High Courts30 Apr 2024Dismissed
Ghulam Nabi Shah (Salati) And Others Vs Collector Land Acquisition And Others
Jammu And Kashmir High Court · (2024) 04 J&K CK 0032
Land Acquisition Act,1894 — Section 12(2), 18, 18(2), 19(1), 19(2), 23
High Courts30 Apr 2024Disposed Of
Suhail Ahmad Shah @ Sahil Vs UT Of J&K And Others
Jammu And Kashmir High Court · (2024) 04 J&K CK 0031
Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 13(1)Code Of Criminal Procedure, 1973 — Section 107, 151
High Courts29 Apr 2024Disposed Of
Hem Raj And Others Vs UT Of J&K And Others
Jammu And Kashmir High Court · (2024) 04 J&K CK 0033
Indian Penal Code, 1860 — Section 109, 498ACode Of Criminal Procedure, 1973 — Section 173, 482
High Courts29 Apr 2024Disposed Of
Tariq Ahmad Napa Vs Union Territory Of J&K & Anr
Jammu And Kashmir High Court · (2024) 04 J&K CK 0030
Constitution Of India, 1950 — Article 21, 22, 22(5)Public Safety Act, 1978 — Section 3(1), 8(4), 13, 14, 15, 16