High Courts23 Jan 2023
Abdul Aziz Vs UT Of J&K & Ors
Jammu And Kashmir High Court · (2023) 01 J&K CK 0014
Jammu And Kashmir Agrarian Reforms Act, 1976 — Section 4, 8
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 75 of 609
High Courts23 Jan 2023Disposed Of
Irshad Ahmed & Anr Vs UT Of J&K & Ors
Jammu And Kashmir High Court · (2023) 01 J&K CK 0013
Constitution Of India, 1950 — Article 19, 21
High Courts20 Jan 2023Disposed Of
Indian Oil Corporation Limited Vs Iqbal Motors Transport Service And Anr
Jammu And Kashmir High Court · (2023) 01 J&K CK 0016
Arbitration And Conciliation Act, 1996 — Section 9
High Courts20 Jan 2023
Principal Maharaja Hari Singh Agricultural Collegiate School Nagbani Domana, Jammu And Anr Vs Surinder Pal Kour And Ors
Jammu And Kashmir High Court · (2023) 01 J&K CK 0015
High Courts17 Jan 2023Disposed Of
Naseema Bano And Another Vs UT Of J&K And Others
Jammu And Kashmir High Court · (2023) 01 J&K CK 0009
Constitution Of India, 1950 — Article 144
High Courts17 Jan 2023
Principal Maharaja Hari Singh Vs Surinder Pal Kour And Others
Jammu And Kashmir High Court · (2023) 01 J&K CK 0003
High Courts16 Jan 2023
M/S Nazir Hussain Rishu And Sons Bhatindi Jammu Vs UT Of J&K And Anr
Jammu And Kashmir High Court · (2023) 01 J&K CK 0007
High Courts16 Jan 2023Disposed Of
Naseem Akhter And Anr Vs UT Of J&K & Ors
Jammu And Kashmir High Court · (2023) 01 J&K CK 0006
Constitution Of India, 1950 — Article 144
High Courts16 Jan 2023
Ganesh Kumar Sharma And Ors Vs UT Of J&K And Ors
Jammu And Kashmir High Court · (2023) 01 J&K CK 0005
High Courts16 Jan 2023
Nazir Ahmed And Ors Vs UT Of J&K And Ors
Jammu And Kashmir High Court · (2023) 01 J&K CK 0004
High Courts11 Jan 2023Disposed Of
Arif Ahmad Sheikh Vs Union Territory Of J&K And Ors
Jammu And Kashmir High Court · (2023) 01 J&K CK 0008
High Courts11 Jan 2023Disposed Of
M/S Iqbal Motors Transport Service And Another Vs Food Corporation Of India And Ors
Jammu And Kashmir High Court · (2023) 01 J&K CK 0002
Code Of Civil Procedure, 1908 — Order 47 Rule 1Specific Relief Act, 1963 — Section 14(d), 41(e)
High Courts11 Jan 2023Dismissed
Fayaz Ahmad Rather Vs Union Territory Of J And K And Ors
Jammu And Kashmir High Court · (2023) 01 J&K CK 0001
Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Section 151
High Courts28 Dec 2022Disposed Of
Chowdhary Nizam Ud Din Khatana Vs Union Territory Of J&K & Ors
Jammu And Kashmir High Court · (2022) 12 J&K CK 0061
Jammu And Kashmir Public Premises (Eviction Of Unauthorized Occupants) Act, 1988 — Section 12
High Courts27 Dec 2022Disposed Of
Abdul Rashid Malik Vs UT Of J&K
Jammu And Kashmir High Court · (2022) 12 J&K CK 0064
High Courts27 Dec 2022Dismissed
Sartaj Ahmad Ganai Vs Union Territory Of J&K & Anr
Jammu And Kashmir High Court · (2022) 12 J&K CK 0063
Constitution Of India, 1950 — Article 22(5)Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substance Act 1988 — Section 3Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 9, 15, 18, 20
High Courts27 Dec 2022Dismissed
Barkat Ali Malik Vs Union Territory Of J&K & Anr
Jammu And Kashmir High Court · (2022) 12 J&K CK 0062
Constitution Of India, 1950 — Article 22(5)Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substance Act 1988 — Section 3Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22
High Courts26 Dec 2022Dismissed
Poonam Sharma And Others Vs State Of J&K And Others
Jammu And Kashmir High Court · (2022) 12 J&K CK 0067
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 304ACode Of Criminal Procedure, 1989 — Section 561AIndian Penal Code, 1860 — Section 304A
High Courts26 Dec 2022Dismissed
M/S Rashmi Metaliks Ltd. & Anr Vs M/S Jindal Saw Ltd. & Ors
Jammu And Kashmir High Court · (2022) 12 J&K CK 0066
Constitution Of India, 1950 — Article 19(1)(a), 226, 227Code Of Criminal Procedure, 1973 — Section 155(2), 202, 482Indian Penal Code, 1860 — Section 44, 120B, 499, 500
High Courts26 Dec 2022Dismissed
Suresh Gyan Vihar University Vs Union Of India & Ors
Jammu And Kashmir High Court · (2022) 12 J&K CK 0065
Constitution Of India, 1950 — Article 32, 226, 226(1), 226(1)(a), 226(2)University Grants Commission Act, 1956 — Section 12B