High Courts04 Nov 2022Dismissed
Shabir Ahmad Ganai Vs Ghulam Mohi Ud Din Wani
Jammu And Kashmir High Court · (2022) 11 J&K CK 0008
Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 156(3)
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 81 of 609
High Courts04 Nov 2022Dismissed
Abdul Rashid Wani & Ors Vs State Of J&K & Others
Jammu And Kashmir High Court · (2022) 11 J&K CK 0007
High Courts03 Nov 2022Allowed
Kendriya Vidyalaya Sangathan & Others Vs Central Information Commission & Another
Jammu And Kashmir High Court · (2022) 11 J&K CK 0006
Right To Information Act, 2005 — Section 8(1)(j)
High Courts02 Nov 2022Dismissed
Mst. Mugli Begum & Ors Vs Financial Commissioner & Anr
Jammu And Kashmir High Court · (2022) 11 J&K CK 0005
Jammu And Kashmir Transfer Of Property Act, 1920 — Section 138Transfer Of Property Act, 1882 — Section 54
High Courts01 Nov 2022Partly Allowed
Tamanna Vs Khushmeela
Jammu And Kashmir High Court · (2022) 11 J&K CK 0004
Negotiable Instruments Act, 1881 — Section 138, 142, 143A
High Courts01 Nov 2022Disposed Of
Mohammad Imran Shah & Another Vs Union Territory Of J&K & Ors
Jammu And Kashmir High Court · (2022) 11 J&K CK 0003
High Courts01 Nov 2022Disposed Of
Kausar Jan & Another Vs Union Territory Of J&K & Ors
Jammu And Kashmir High Court · (2022) 11 J&K CK 0002
High Courts01 Nov 2022Dismissed
M/S Swiss Garnier Life Sciences And Others Vs Union Of India
Jammu And Kashmir High Court · (2022) 11 J&K CK 0001
Constitution Of India, 1950 — Article 21Drugs And Cosmetics Act, 1940 — Section 18(a)(i), 23, 23(4), 25, 25(1), 25(2), 25(3), 25(4), 27(d)Evidence Act, 1872 — Section 4
High Courts28 Oct 2022Disposed Of
Zabeena Kosar & Another Vs Union Territory Of J&K & Ors
Jammu And Kashmir High Court · (2022) 10 J&K CK 0034
High Courts28 Oct 2022Disposed Of
Suhail Ramzan Dar & Another Vs Union Territory Of J&K & Ors
Jammu And Kashmir High Court · (2022) 10 J&K CK 0033
High Courts28 Oct 2022Dismissed
State Of J & K Though P/S Sumbal Vs Muzaffar Ahmad Hurra & Anr
Jammu And Kashmir High Court · (2022) 10 J&K CK 0032
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 365, 366, 511Code Of Criminal Procedure, 1973 — Section 173Code Of Criminal Procedure, 1989 — Section 342
High Courts27 Oct 2022Disposed Of
Kamal Kishore Vs J And K Special Tribunal And Others
Jammu And Kashmir High Court · (2022) 10 J&K CK 0036
High Courts27 Oct 2022Disposed Of
Amina Begum Vs State Of J And K And Ors
Jammu And Kashmir High Court · (2022) 10 J&K CK 0035
Constitution Of India, 1950 — Article 19(1)(f), 31, 226, 300A
High Courts19 Oct 2022Allowed
Niyaz Ahmad Wani Vs UT Of J&K & Ors
Jammu And Kashmir High Court · (2022) 10 J&K CK 0031
Constitution Of India, 1950 — Article 19(2), 19(3), 19(4), 21, 22Indian Penal Code, 1860 — Section 120B, 406, 420, 506Jammu And Kashmir Public Safety Act, 1978 — Section 8
High Courts19 Oct 2022Disposed Of
Huzaif Mushtaq Matoo Vs UT Of J&K And Anr
Jammu And Kashmir High Court · (2022) 10 J&K CK 0030
Constitution Of India, 1950 — Article 22, 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8
High Courts19 Oct 2022Dismissed
Ubaid Tariq Untoo Vs Union Territory Of J&K & Others
Jammu And Kashmir High Court · (2022) 10 J&K CK 0029
Constitution Of India, 1950 — Article 14, 226Jammu And Kashmir Public Safety Act, 1978 — Section 8Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 302, 307
High Courts19 Oct 2022Dismissed
Aakib Hussain Bhat Vs Union Territory Of J&K & Others
Jammu And Kashmir High Court · (2022) 10 J&K CK 0028
Constitution Of India, 1950 — Article 14, 226Jammu And Kashmir Public Safety Act, 1978 — Section 8Indian Penal Code, 1860 — Section 34
High Courts18 Oct 2022Allowed
Tawheed Ahmad Zargar Vs UT Of J&K And Others
Jammu And Kashmir High Court · (2022) 10 J&K CK 0027
Constitution Of India, 1950 — Article 19, 21, 22, 22(3)(b)Indian Penal Code, 1860 — Section 307, 341, 406, 420, 506Telangana Prevention Of Dangerous Activities Of Boot-Leggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders Land-Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertiliser Offenders, Food Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders And White Collar Or Financial Offenders Act, 1986 — Section 2(a)
High Courts18 Oct 2022Allowed
Bashir Ahmad Chauhan Vs UT Of J&K And Others
Jammu And Kashmir High Court · (2022) 10 J&K CK 0026
High Courts18 Oct 2022Dismissed
Syed Adeel Shah Vs Directorate Of Enforcement And Another
Jammu And Kashmir High Court · (2022) 10 J&K CK 0025
Constitution Of India, 1950 — Article 226Prevention Of Money-Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 5(2)Prevention Of Money Laundering Act, 2002 — Section 3, 5, 5(1), 5(4), 8, 8(2), 8(3), 8(4), 8(5), 8(6), 8(7), 17, 17(1A), 17(4), 18, 18(10), 26, 26(3), 26(8), 54, 58B, 60(2A)