COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,177 judgments · page 8 of 609

High Courts29 Aug 2026Dismissed

Sham Lal Choudhary Vs Union Territory of J&K

Jammu And Kashmir High Court · (2026) 08 J&K CK 0801

Bharatiya Nagarik Suraksha Sanhita-Section 528, 497, 498Motor Vehicles Act, 1988-Section 66, 207Code of Criminal Procedure-Section 457

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High Courts29 Aug 2026Dismissed

Ram Lal and others Vs UT of J&K and others

Jammu And Kashmir High Court · (2026) 08 J&K CK 0800

Indian Penal Code-Section 323, 382, 451, 34, 504, 506, 201Code of Criminal Procedure-Section 156(3), 161Bharatiya Nagarik Suraksha Sanhita-Section 582

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High Courts29 Aug 2026Dismissed

Imran Beigh Vs UT of J&K and another

Jammu And Kashmir High Court · (2026) 08 J&K CK 0799

Indian Penal Code-Section 420, 465, 467, 468, 471, 120-BInformation Technology Act-Section 88Code of Criminal Procedure-Section 156(2)

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High Courts29 Aug 2026Dismissed

Imran Beigh and others Vs. UT of J&K and others

Jammu And Kashmir High Court · (2026) 08 J&K CK 0798

Indian Penal Code-Section 420, 465, 467, 468, 471, 120-B, 406Information Technology Act-Section 88Code of Criminal Procedure-Section 156, 482

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High Courts29 Aug 2026Dismissed

Gravity Concrete Solutions Pvt. Ltd Vs. Pankaj Sharma and Shadi Lal

Jammu And Kashmir High Court · (2026) 08 J&K CK 0797

Negotiable Instruments Act, 1881-Section 138, 141Code of Criminal Procedure-Section 482

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High Courts29 Aug 2026Disposed of

M/s Pallavi Associates Vs. UT of J&K and others

Jammu And Kashmir High Court · (2026) 08 J&K CK 0796

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High Courts29 Aug 2026Dismissed

Chaggar Singh and others Vs. UT of J&K and others

Jammu And Kashmir High Court · (2026) 08 J&K CK 0795

Jammu and Kashmir State Evacuees (Administration of Property) Act, 2006-Section 5, 6, 25Big Landed Estate Abolition ActAgrarian Reforms Act

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High Courts29 Aug 2026Disposed of

Pawan Khajuria Vs. UT of J&K and others

Jammu And Kashmir High Court · (2026) 08 J&K CK 0794

Jammu and Kashmir Excise Act, 1958-Section 4Jammu and Kashmir Liquor License and Sale Rules, 1984

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High Courts29 Aug 2026Partially allowed

Satish Koul Vs. Amardeep Singh and Rakesh Zutshi

Jammu And Kashmir High Court · (2026) 08 J&K CK 0793

Ranbir Penal Code-Section 500, 506, 499Code of Criminal Procedure-Section 202, 177, 179, 561-A

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High Courts29 Aug 2026Dismissed

Bhola Ram Singh and others Vs. State of J&K and others

Jammu And Kashmir High Court · (2026) 08 J&K CK 0792

Jammu and Kashmir Code of Criminal Procedure-Section 561-ARanbir Penal Code-Section 302, 452, 149, 148, 382, 307Terrorist and Disruptive Activities (Prevention) Act-Section 3, 4

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High Courts29 Aug 2026Allowed