High Courts19 Apr 2023Disposed Of
Lateef Ahmad Mochi & Ors Vs Union Territory Of J&K & Ors
Jammu And Kashmir High Court · (2023) 04 J&K CK 0024
Constitution Of India, 1950 — Article 14, 21, 226
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 67 of 609
High Courts17 Apr 2023Disposed Of
Dr. Babar Maqbool Zargar And Others Vs Naushin Fatima
Jammu And Kashmir High Court · (2023) 04 J&K CK 0031
Protection Of Women From Domestic Violence Act, 2005 — Section 12, 23
High Courts17 Apr 2023Disposed Of
Sanjeev Saxena And Ors Vs UT Of J&K And Anr
Jammu And Kashmir High Court · (2023) 04 J&K CK 0030
Code Of Criminal Procedure, 1973 — Section 482Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 498Ali> Hindu Marriage Act, 1955 — Section 13(B)
High Courts17 Apr 2023Disposed Of
Sukhmeet Singh Vs UT Of J&K And Anr
Jammu And Kashmir High Court · (2023) 04 J&K CK 0029
Code Of Criminal Procedure, 1973 — Section 320, 482Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 498AHindu Marriage Act, 1955 — Section 13(B)
High Courts17 Apr 2023Disposed Of
Anil Sharma And Ors Vs Ajay Dhar
Jammu And Kashmir High Court · (2023) 04 J&K CK 0028
High Courts17 Apr 2023Dismissed
Sartaj Ahmed Khan Vs Mohd. Ismail
Jammu And Kashmir High Court · (2023) 04 J&K CK 0027
Negotiable Instruments Act, 1881 — Section 138
High Courts17 Apr 2023Disposed Of
Rouf Ahmad Naik Vs Union Territory Of J&K & Anr
Jammu And Kashmir High Court · (2023) 04 J&K CK 0026
Constitution Of India, 1950 — Article 21, 22, 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8(a), 10A, 13Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 149, 332, 336
High Courts13 Apr 2023Dismissed
Kuldeep Raj Vs State Of J&K And Another
Jammu And Kashmir High Court · (2023) 04 J&K CK 0023
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 354DIndian Penal Code, 1860 — Section 354
High Courts13 Apr 2023Allowed
Oriental India Insurance Co. Ltd Vs Lakshman Dass And Others
Jammu And Kashmir High Court · (2023) 04 J&K CK 0022
High Courts13 Apr 2023Dismissed
Sarv Bandhu And Another Vs State Of J&K And Another
Jammu And Kashmir High Court · (2023) 04 J&K CK 0021
Prevention Of Corruption Act, 1988 — Section 5(2)Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120(B), 419, 420, 465, 467, 468, 471
High Courts13 Apr 2023Dismissed
National Insurance Company Vs Nazir Ahmed And Others
Jammu And Kashmir High Court · (2023) 04 J&K CK 0020
High Courts13 Apr 2023Allowed
Faisal Ramzan Mir Vs Union Territory Of Jk & Anr
Jammu And Kashmir High Court · (2023) 04 J&K CK 0014
Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8
High Courts13 Apr 2023Disposed Of
Rida Islam Alias Nirmala Nath & Another Vs Union Territory Of J&K & Ors
Jammu And Kashmir High Court · (2023) 04 J&K CK 0013
High Courts12 Apr 2023Disposed Of
Muhammad Ayoub Dar Vs Ut Of J&K And Others
Jammu And Kashmir High Court · (2023) 04 J&K CK 0017
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 302, 307, 325, 341Arms Act, 1959 — Section 7, 25Code Of Criminal Procedure, 1973 — Section 439
High Courts12 Apr 2023Disposed Of
Abrar Hamid Wani Vs Union Territory Of J&K And Anr
Jammu And Kashmir High Court · (2023) 04 J&K CK 0016
Constitution Of India, 1950 — Article 22, 22(4), 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8
High Courts12 Apr 2023Allowed
Zahid Nazir Dar Vs Union Territory Of Jk & Ors
Jammu And Kashmir High Court · (2023) 04 J&K CK 0015
Constitution Of India, 1950 — Article 22, 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8(4)
High Courts11 Apr 2023Disposed Of
Mohammad Yousuf Ganai Vs Government Of J&K And Ors
Jammu And Kashmir High Court · (2023) 04 J&K CK 0018
High Courts10 Apr 2023Dismissed
Adil Hussain Malik Vs National Institute Of Technology And Others
Jammu And Kashmir High Court · (2023) 04 J&K CK 0019
Constitution Of India, 1950 — Article 14, 16, 16(1)Rights of Persons with Disabilities Act, 2016 — Section 33, 34 (ii), 34(2)
High Courts07 Apr 2023Allowed
Rizwan Bashir Dhobi Vs Ut Of J&K
Jammu And Kashmir High Court · (2023) 04 J&K CK 0012
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22, 24, 27A, 29, 36A, 36A(4), 37Code Of Criminal Procedure, 1973 — Section 167, 167(2), 167(2A), 439Terrorist And Disruptive Activities (Prevention) Act, 1987 — Section 20(4)
High Courts07 Apr 2023Allowed
Javaid Ahmad Dar Vs Union Territory Of J&K & Ors
Jammu And Kashmir High Court · (2023) 04 J&K CK 0011
Constitution Of India, 1950 — Article 22(5)