High Courts27 Mar 2023Dismissed
Principal Secretary To Government Estates Department And Others Vs Ashok Kumar Sadhotra And Others
Jammu And Kashmir High Court · (2023) 03 ,J&K" CK 0001
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 69 of 609
High Courts27 Mar 2023Disposed Of
Mufti Shams Ud Din & Ors Vs State Of J&K & Anr
Jammu And Kashmir High Court · (2023) 03 J&K CK 0036
Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1989 — Section 561ACode Of Criminal Procedure, 1973 — Section 155(2), 156(3), 161, 164A, 482
High Courts18 Mar 2023Disposed Of
Abrar Afzal Vs UT Of J&K And Ors
Jammu And Kashmir High Court · (2023) 03 J&K CK 0039
Indian Penal Code, 1860 — Section 109, 366, 376 Code Of Criminal Procedure, 1973 — Section 482
High Courts18 Mar 2023Disposed Of
Sobia Kosar And Anr Vs UT Of J&K & Ors
Jammu And Kashmir High Court · (2023) 03 J&K CK 0038
Constitution Of India, 1950 — Article 144
High Courts18 Mar 2023Disposed Of
Afsana Kouser Vs UT Of J&K & Ors
Jammu And Kashmir High Court · (2023) 03 J&K CK 0037
Constitution Of India, 1950 — Article 144
High Courts18 Mar 2023Allowed
Shameem Ahmad Wani Vs UT Of J&K & Ors
Jammu And Kashmir High Court · (2023) 03 J&K CK 0035
Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir. Public Safety Act, 1978 — Section 8, 13
High Courts18 Mar 2023Dismissed
Nazir Ahmad Ganaie Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2023) 03 J&K CK 0034
Constitution Of India, 1950 — Article 226Jammu And Kashmir Civil Service Regulations, 1956 — Regulation 35AA, 35AA(b), 35AA(c), 35AA(d)Jammu And Kashmir Financial Code Volume I — Rule 6.4, 6.5
High Courts17 Mar 2023Dismissed
Mohd. Latief & Others Vs UT Of J&K & Others
Jammu And Kashmir High Court · (2023) 03 J&K CK 0033
High Courts17 Mar 2023Disposed Of
Akash Kharka Vs UT Of J&K & Ors
Jammu And Kashmir High Court · (2023) 03 J&K CK 0032
Constitution Of India, 1950 — Article 21Jammu And Kashmir Public Safety Act, 1978 — Section 8, 9Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 279, 337
High Courts15 Mar 2023Allowed
Alok Betab And Others Vs State Of J&K And Others
Jammu And Kashmir High Court · (2023) 03 J&K CK 0030
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 354B, 500, 506, 509Code Of Criminal Procedure, 1989 — Section 561AInformation Technology Act, 2000 — Section 67, 67A
High Courts13 Mar 2023Disposed Of
Zahid Manzoor Rishi Vs Union Territory Of J&K And Another
Jammu And Kashmir High Court · (2023) 03 J&K CK 0031
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 376, 420, 506
High Courts10 Mar 2023Allowed
Manohar Lal Varinder Dev Singh Shiv Kumar Vs Padam Dev Singh And Others
Jammu And Kashmir High Court · (2023) 03 J&K CK 0029
Code Of Civil Procedure, 1908 — Order 21 Rule 32, Section 50Jammu And Kashmir Code Of Civil Procedure Act, 1920 — Section 48
High Courts10 Mar 2023Dismissed
New India Assurance Co. Ltd Vs Anita Devi And Others
Jammu And Kashmir High Court · (2023) 03 J&K CK 0028
Motor Vehicles Act, 1988 — Section 147, 157English Act, 1930 — Section 38, 94, 95, 95(5), 97
High Courts07 Mar 2023Dismissed
Union Territory Of Jammu And Kashmir & Ors Vs Gh. Hassan Shah & Ors
Jammu And Kashmir High Court · (2023) 03 J&K CK 0024
Constitution Of India, 1950 — Article 14, 142
High Courts07 Mar 2023Disposed Of
State Of Jammu And Kashmir Vs Mohammad Ramzan & Ors
Jammu And Kashmir High Court · (2023) 03 J&K CK 0023
Constitution Of India, 1950 — Article 215Code Of Criminal Procedure, 1973 — Section 432Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 148, 149, 302, 336, 354, 452
High Courts06 Mar 2023Disposed Of
Union Of India Vs Gian Singh And Others
Jammu And Kashmir High Court · (2023) 03 J&K CK 0050
Land Acquisition Act, 1894 — Section 4, 6Land Acquisition Act, 1990 — Section 18
High Courts06 Mar 2023Disposed Of
Zahoor Ahmad Sheikh Vs State Of J&K And Another
Jammu And Kashmir High Court · (2023) 03 J&K CK 0027
Constitution Of India, 1950 — Article 22(5)
High Courts06 Mar 2023Disposed Of
Ghulam Mohammad Waza Vs Union Territory Of J&K And Anr
Jammu And Kashmir High Court · (2023) 03 J&K CK 0026
Constitution Of India, 1950 — Article 22(5)Code Of Criminal Procedure, 1973 — Section 161Jammu And Kashmir Public Safety. Act, 1978 — Section 13
High Courts06 Mar 2023Disposed Of
Waseem Ahmad Pandith Vs Union Territory Of J&K And Ors
Jammu And Kashmir High Court · (2023) 03 J&K CK 0025
Constitution Of India, 1950 — Article 22(5)Code Of Criminal Procedure, 1973 — Section 161Jammu And Kashmir Public Safety. Act, 1978 — Section 13
High Courts06 Mar 2023Dismissed
Royal Singh @ Royal Vs UT Of J&K And Others
Jammu And Kashmir High Court · (2023) 03 J&K CK 0022
Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir. Public Safety Act, 1978 — Section 8(1)(a), 13Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 120B, 302, 307, 323, 341, 382, 401