High Courts17 Feb 2023Disposed Of
Tawqeer Ahmad Wani Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2023) 02 J&K CK 0060
Constitution Of India, 1950 — Article 22(5)
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 72 of 609
High Courts17 Feb 2023Disposed Of
Shamir Ahmad Dar Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2023) 02 J&K CK 0059
Constitution Of India, 1950 — Article 22(5)
High Courts17 Feb 2023Disposed Of
Adil Ahmad Shah Vs Union Territory Of J&K And Anr
Jammu And Kashmir High Court · (2023) 02 J&K CK 0058
Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir. Public Safety Act, 1978 — Section 13
High Courts17 Feb 2023Disposed Of
Irfan Aziz Bhat Vs Union Territory Of J&K And Anr
Jammu And Kashmir High Court · (2023) 02 J&K CK 0057
Constitution Of India, 1950 — Article 22(5)Code Of Criminal Procedure, 1973 — Section 161Jammu And Kashmir. Public Safety Act, 1978 — Section 13
High Courts17 Feb 2023Disposed Of
New Convent High School & Ors Vs Union Of India & Ors
Jammu And Kashmir High Court · (2023) 02 J&K CK 0056
High Courts17 Feb 2023Disposed Of
Nazir Ahmad Bhat Vs State Of J&K & Ors
Jammu And Kashmir High Court · (2023) 02 J&K CK 0055
High Courts17 Feb 2023Dismissed
Monika Sharma And Others Vs Union Territory Of J&K And Another
Jammu And Kashmir High Court · (2023) 02 J&K CK 0054
Indian Penal Code, 1860 — Section 34, 323, 452, 504, 506Code Of Criminal Procedure, 1973 — Section 482
High Courts17 Feb 2023Dismissed
Mohd Ibrahim Gujjar Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2023) 02 J&K CK 0053
Constitution Of India, 1950 — Article 14,21, 22, 22(2), 22(5), 226Jammu And Kashmir Public Safety Act, 1978 — Section 8, 8(3)(b),13Code Of Criminal Procedure, 1973 — Section 161
High Courts17 Feb 2023Disposed Of
Mohd Altaf Vs Ut Of J&K
Jammu And Kashmir High Court · (2023) 02 J&K CK 0052
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(a), 21, 37
High Courts17 Feb 2023Allowed/Disposed Of
Zaheer Kamlak & Ors Vs State Of J&K & Anrm
Jammu And Kashmir High Court · (2023) 02 J&K CK 0051
Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1989 — Section 561ACode Of Criminal Procedure, 1973 — Section 155(2), 156(3), 161, 482
High Courts17 Feb 2023Dismissed
Adil Shamim Andrabi And Ors Vs Government Of J&K Through Sr. Superintendent Of Police
Jammu And Kashmir High Court · (2023) 02 J&K CK 0049
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 202, 482Indian Penal Code, 1860 — Section 420, 498A, 506
High Courts16 Feb 2023Dismissed
State Of Jammu And Kashmir Vs Mohd Iqbal Dar And Another
Jammu And Kashmir High Court · (2023) 02 J&K CK 0046
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 55
High Courts16 Feb 2023Disposed Of
United India Insurance Co. Ltd Vs Kalyan Singh And Anr
Jammu And Kashmir High Court · (2023) 02 J&K CK 0045
Motor Vehicles Act, 1988 — Section 95, 149(4), 149(5)
High Courts16 Feb 2023Dismissed
National Insurance Company Ltd. Savita Sharma And Others Vs Savita Sharma And Others National Insurance Co. And Anr
Jammu And Kashmir High Court · (2023) 02 J&K CK 0044
High Courts16 Feb 2023Disposed Of
Mohammad Irfan Bhat Vs Union Territory Of J&K &Ors
Jammu And Kashmir High Court · (2023) 02 J&K CK 0043
Constitution Of India, 1950 — Article 22(5)General Clauses Act, 1977 — Section 21Jammu And Kashmir Public Safety Act, 1978 — Section 13
High Courts16 Feb 2023Dismissed
Ubaid Bashir Vs Union Territory Of J&K & Anr
Jammu And Kashmir High Court · (2023) 02 J&K CK 0042
Arms Act, 1959 — Section 7, 25
High Courts16 Feb 2023Allowed
Mohammad Saleem Parray Vs Union Territory Of J&K & Anr
Jammu And Kashmir High Court · (2023) 02 J&K CK 0041
Constitution Of India, 1950 — Article 22(5)
High Courts16 Feb 2023Disposed Of
Manzoor Ahmad Wani Vs Union Territory Of J&K & Ors
Jammu And Kashmir High Court · (2023) 02 J&K CK 0040
Constitution Of India, 1950 — Article 22(5)
High Courts16 Feb 2023Allowed
Mohammad Altaf Sheikh Vs Union Territory Of J&K &Anr
Jammu And Kashmir High Court · (2023) 02 J&K CK 0039
Constitution Of India, 1950 — Article 22(5)Code Of Criminal Procedure, 1973 — Section 161, 164
High Courts15 Feb 2023Disposed Of
Majeed Ahmed & Others Vs Ut Of J&K & Another
Jammu And Kashmir High Court · (2023) 02 J&K CK 0048
Indian Penal Code, 1860 — Section 147, 323, 447, 504, 506