COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,177 judgments · page 76 of 609

High Courts23 Dec 2022Dismissed

Manzoor Ahmad Sofi Vs Jameel Ahmad Bhat & Anr

Jammu And Kashmir High Court · (2022) 12 J&K CK 0060

Code Of Civil Procedure, 1908 — Order 1 Rule 1Negotiable Instruments Act, 1881 — Section 138, 141, 143General Clauses Act, 1897 — Section 13

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High Courts23 Dec 2022Allowed

Nazir Ahmad Chopan Vs Abdul Rehman Chopan

Jammu And Kashmir High Court · (2022) 12 J&K CK 0059

Negotiable Instruments Act, 1881 — Section 138, 139, 143ACode Of Criminal Procedure, 1973 — Section 251, 357, 482

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High Courts23 Dec 2022Dismissed

Dr. Rehana Kausar Vs Ut Of J&K And Ors

Jammu And Kashmir High Court · (2022) 12 J&K CK 0058

Judges (Inquiry) Rules, 1969 — Rule 9(2)(c)Administrative Tribunals Act, 1985 — Section 3(q), 3(2), 3(3)Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013 — Section 4(1), 4(2)(c), 17, 18

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High Courts23 Dec 2022Allowed

Mushtaq Ahmad Guru Vs State Of J&K & Others

Jammu And Kashmir High Court · (2022) 12 J&K CK 0057

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High Courts21 Dec 2022Dismissed/Partly Allowed

State Of J&K And Others Vs Mohd. Kafeel

Jammu And Kashmir High Court · (2022) 12 J&K CK 0055

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High Courts21 Dec 2022Dismissed

Lal Chand And Others Vs Des Raj And Others

Jammu And Kashmir High Court · (2022) 12 J&K CK 0054

Agrarian Reforms Act, 1976 — Section 4, 8, 13

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High Courts21 Dec 2022Dismissed

Gurdev Singh Vs State Of J&K And Others

Jammu And Kashmir High Court · (2022) 12 J&K CK 0053

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High Courts21 Dec 2022Dismissed

Management Of Salal Power Station And Anr Vs General Manager And Ors

Jammu And Kashmir High Court · (2022) 12 J&K CK 0052

Constitution Of India, 1950 — Article 226, 227Industrial Disputes Act, 1974 — Section 2(s), 2(s)(iii), 2(s)(iv), 10

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High Courts20 Dec 2022Dismissed

Bindu Singh Jamwal Vs UT Of J&K And Ors

Jammu And Kashmir High Court · (2022) 12 J&K CK 0056

Constitution Of India, 1950 — Article 226Agrarian Reform Rules, 1977 — Rule 4Jammu And Kashmir Land Revenue Act, 1996 — Section 6, 11, 15, 22, 26

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High Courts20 Dec 2022Dismissed

Tasleema Begum Vs UT Of J&K And Ors

Jammu And Kashmir High Court · (2022) 12 J&K CK 0051

Indian Penal Code, 1860 — Section 34, 307, 354, 498ACode Of Criminal Procedure, 1973 — Section 156(3), 164

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High Courts20 Dec 2022Dismissed

Union Territory Of J&K & Ors Vs Mohammad Rafiq Najar

Jammu And Kashmir High Court · (2022) 12 J&K CK 0050

Constitution Of India, 1950 — Article 311(2)Jammu And Kashmir Civil Services (Classification, Control & Appeal) Rules 1956 — Rule 33Jammu And Kashmir Police Rules, 1960 — Rule 339

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High Courts20 Dec 2022Dismissed

M/S Construction Engineers Vs Union Of India And Ors

Jammu And Kashmir High Court · (2022) 12 J&K CK 0049

Constitution Of India, 1950 — Article 226, 266Income Tax Act, 1961 — Section 200A, 200A(1), 201, 201(A), 221(1), 226, 226(3), 246A

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High Courts19 Dec 2022Dismissed/Disposed Of

Aquib Ahmad Regoo Vs Union Territory Of Jammu & Kashmir

Jammu And Kashmir High Court · (2022) 12 J&K CK 0048

Constitution Of India, 1950 — Article 22(5), 226Code Of Criminal Procedure, 1973 — Section 161, 167Jammu And Kashmir Public Safety Act, 1978 — Section 3, 8, 8(4), 13(1)

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High Courts16 Dec 2022Allowed