High Courts26 May 2023Allowed
Farhad Ahmad Lone Vs Ut Of J&K And Others
Jammu And Kashmir High Court · (2023) 05 J&K CK 0051
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 64 of 609
High Courts26 May 2023Allowed
Jameel Ahmad Nawab Vs Union Territory Of Jammu And Kashmir & Ors
Jammu And Kashmir High Court · (2023) 05 J&K CK 0050
Jammu And Kashmirmedical Attendance Cum Allowance Rules, 1990 — Rule 6(a), 6(5), 8
High Courts26 May 2023Dismissed
State Of Jammu And Kashmir & Ors Vs Bashir Ahmad Mir & Ors
Jammu And Kashmir High Court · (2023) 05 J&K CK 0049
Jammu And Kashmir Daily Rated Workers/ Work Charged Employees (Regularization) Rules, 1994 — Rule 4
High Courts26 May 2023Disposed Of
Central Bureau Of Investigation, Anti-Corruption Bureau Vs Hazra Khan
Jammu And Kashmir High Court · (2023) 05 J&K CK 0048
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 161Jammu And Kashmir Prevention Of Corruption Act, Samvat 2006 — Section 5(1)(d), 5(2), 7, 13(1)(d)(i), 13(1)(d)(ii), 20Code Of Criminal Procedure, 1973 — Section 173, 227, 239, 244, 245, 482
High Courts26 May 2023Dismissed
Khalida Jan Vs State Of Jammu And Kashmir & Ors
Jammu And Kashmir High Court · (2023) 05 J&K CK 0047
High Courts26 May 2023Dismissed
Haseena Begum Vs Ut Of J&K And Others
Jammu And Kashmir High Court · (2023) 05 J&K CK 0046
Constitution Of India, 1950 — Article 14, 16Jammu And Kashmir Municipal Act, 2000 — Section 307, 307(1)
High Courts26 May 2023Dismissed
Nazir Ahmad Paswal Vs State Of J&K And Others
Jammu And Kashmir High Court · (2023) 05 J&K CK 0045
High Courts26 May 2023Disposed Of
Kousar Ali & Others Vs State Of J&K And Others
Jammu And Kashmir High Court · (2023) 05 J&K CK 0044
Constitution Of India, 1950 — Article 14Prevention Of Food Adulteration Rules, 1955 — Rule 8Prevention Of Food Adulteration Act, 1954 — Section 8, 9
High Courts26 May 2023Allowed
Rattan Lal And Others Vs State Of J&K
Jammu And Kashmir High Court · (2023) 05 J&K CK 0043
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 149, 302, 307, 323, 324, 451Jammu And Kashmir Code Of Criminal Procedure, Act, 1989 — Section 342, 374, 431Indian Penal Code, 1860 — Section 149
High Courts25 May 2023Dismissed
Rasheed Ahmad Peerzada Vs Chairperson J&K Special Tribunal And Others
Jammu And Kashmir High Court · (2023) 05 J&K CK 0042
Constitution Of India, 1950 — Article 32, 215, 226, 227, 215, 323A, 323BJammu And Kashmir Special Tribunal Rules, 1986 — Rule 21, 21(e), 23Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A
High Courts25 May 2023Dismissed
Satish Kumar Sharma & Ors Vs Neha Sharma & Anr
Jammu And Kashmir High Court · (2023) 05 J&K CK 0041
Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 482Code Of Criminal Procedure, 1989 — Section 561A
High Courts25 May 2023Dismissed
Saqib Hussain Mir Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2023) 05 J&K CK 0040
Constitution Of India, 1950 — Article 21, 22, 226Arms Act, 1959 — Section 7, 25Unlawful Activities (Prevention) Act, 1967 — Section 17, 18, 20, 38, 40
High Courts25 May 2023Disposed Of
Tanveer Ahmed @ Jimmy Vs Union Territory Of J & K & Ors
Jammu And Kashmir High Court · (2023) 05 J&K CK 0039
Constitution Of India, 1950 — Article 21, 22, 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 13(1)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 153A, 147, 148, 149, 188, 190, 304
High Courts25 May 2023Dismissed
Rakesh Singh Vs Union Territory Of J&K
Jammu And Kashmir High Court · (2023) 05 J&K CK 0038
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22, 37Code Of Criminal Procedure, 1973 — Section 161
High Courts25 May 2023Dismissed
Chajju Singh Bharat Bhushan Gupta Vs Subash Aggarwal And Others Chajju Singh And Ors
Jammu And Kashmir High Court · (2023) 05 J&K CK 0035
Code Of Civil Procedure, 1908 — Section 36, 151, Order 21, Order 21 Rule 32, Order 26 Rule 9, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A
High Courts25 May 2023Allowed
Ghulam Mohd. Wani Vs United India Insurance Co. Ltd. And Others
Jammu And Kashmir High Court · (2023) 05 J&K CK 0034
Motor Vehicles Act, 1988 — Section 166
High Courts24 May 2023Disposed Of
Shahzada Yousaf And Ors Vs J&K Institute Of Management Public Administration And Rural Development And Anr
Jammu And Kashmir High Court · (2023) 05 J&K CK 0037
Jammu And Kashmir Civil Service Regulations Volume I — Article 128Jammu And Kashmir Civil Sevices (Classification, Control And Appeal) Rules, 1956 — Rule 30
High Courts24 May 2023Dismissed
Dr. Sham Saroop Padha Vs State Of J&K
Jammu And Kashmir High Court · (2023) 05 J&K CK 0036
Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 14Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 420Code Of Criminal Procedure, 1989 — Section 561A
High Courts19 May 2023Dismissed
Ramesh Chander Sehgal Vs Suresh Abrol And Ors
Jammu And Kashmir High Court · (2023) 05 J&K CK 0033
Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3
High Courts18 May 2023Allowed
Ranjit Kalra And Others Vs Romala Kapoor
Jammu And Kashmir High Court · (2023) 05 J&K CK 0032
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 323, 379, 380, 382, 451, 452, 448, 506Code Of Criminal Procedure, 1973 — Section 107, 151, 202, 482