CourtKutchehry.com

COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,177 judgments · page 39 of 609

High Courts03 Apr 2024Dismissed

Mohammad Amin Kawa Vs UT Of J&K & Ors

Jammu And Kashmir High Court · (2024) 04 J&K CK 0009

Jammu And Kashmir Migrant Immovable Property (Preservation, Protection And Restraint On Distress Sales) Act, 1997 — Section 3, 4, 5, 7
Read judgment
High Courts02 Apr 2024Disposed Of

Ghulam Qadir Mir & Others Vs UT Of J&K & Others

Jammu And Kashmir High Court · (2024) 04 J&K CK 0004

Jammu And Kashmir Migrant Immovable Property (Preservation, Protection And Restraint On Distress Sales) Act, 1997 — Section 3Registration Act, 1908 — Section 17(1), 17(2)(vi), 21Legal Services Authorities Act, 1987 — Section 20(4)
Read judgment
High Courts29 Mar 2024Disposed Of

Abdul Hamid Sheikh Vs UT Of J&K & Ors

Jammu And Kashmir High Court · (2024) 03 J&K CK 0038

Constitution Of India, 1950 — Article 311, 311(2), 311(2)(b), 311(3)Jammu And Kashmir Police Rules, 1960 — Rule 359Constitution Of Jammu And Kashmir, 1956 — Section 126, 126(2)(a), 126(2)(b), 126(2)(c)
Read judgment
High Courts29 Mar 2024Disposed Of

Sweety Rashid & Ors Vs Bilal Ahmad Ganie & Others

Jammu And Kashmir High Court · (2024) 03 J&K CK 0035

Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 115, Order 7 Rule 10Protection Of Women From Domestic Violence Act, 2005 — Section 12, 12(5), 18, 19, 20, 21, 22, 23, 23(2), 27, 28, 28(2), 29, 31
Read judgment
High Courts28 Mar 2024Allowed

Kamal Nain Singh Vs State Of J&K And Others

Jammu And Kashmir High Court · (2024) 03 J&K CK 0040

Code Of Criminal Procedure, 1973 — Section 482Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120(B), 420, 420, 465, 467, 468, 471Jammu And Kashmir Prevention Of Corruption Act, 1949 — Section 5(2)
Read judgment
High Courts28 Mar 2024Dismissed

Zeenat Habib Vs UT Of J&K Through And Others

Jammu And Kashmir High Court · (2024) 03 J&K CK 0034

Constitution Of India, 1950 — Article 21, 226Code Of Criminal Procedure, 1973 — Section 107, 151Jammu And Kashmir Public Safety Act, 1978 — Section 8
Read judgment