COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,177 judgments · page 82 of 609

High Courts18 Oct 2022Dismissed

Syed Akeel Shah Vs Directorate Of Enforcement And Another

Jammu And Kashmir High Court · (2022) 10 J&K CK 0024

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)

High Courts17 Oct 2022Allowed

Prem Singh Vs UT Of Jammu And Kashmir And Others

Jammu And Kashmir High Court · (2022) 10 J&K CK 0023

Constitution Of India, 1950 — Article 22(5)

High Courts17 Oct 2022Allowed

Rupesh Kumar Vs UT Of Jammu And Kashmir And Others

Jammu And Kashmir High Court · (2022) 10 J&K CK 0022

Constitution Of India, 1950 — Article 22(5)Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 3, 7, 8Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22

High Courts17 Oct 2022Allowed

Ravinder Gupta Vs Union Territory Of J&K

Jammu And Kashmir High Court · (2022) 10 J&K CK 0021

Indian Penal Code, 1860 — Section 379, 420, 467, 468, 504, 506Code Of Criminal Procedure, 1973 — Section 437, 437(1), 439, 439(1)

High Courts17 Oct 2022

M/S Bharat Parivahan & Another Vs United India Insurance Co. Ltd. And Another

Jammu And Kashmir High Court · (2022) 10 J&K CK 0020

Jammu And Kashmir Consumer Protection Act, 1987 — Section 15

High Courts17 Oct 2022Disposed Of

Ali Mohd. Parray Vs Commissioner Secretary Department Of Rural Development Govt And Others

Jammu And Kashmir High Court · (2022) 10 J&K CK 0019

Code Of Civil Procedure, 1908 — Section 80Indian Contract Act, 1872 — Section 2(h)

High Courts14 Oct 2022Dismissed

State Of J&K Vs Satya Devi And Another

Jammu And Kashmir High Court · (2022) 10 J&K CK 0018

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 302, 307, 498ACode Of Criminal Procedure, 1973 — Section 161

High Courts13 Oct 2022Allowed

Rahil Manzoor Malla Vs Union Territory Of J&K & Anr

Jammu And Kashmir High Court · (2022) 10 J&K CK 0017

Jammu And Kashmir Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 3Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21

High Courts13 Oct 2022Dismissed

Adil Ahmad Dar Vs Union Territory Of J&K & Ors

Jammu And Kashmir High Court · (2022) 10 J&K CK 0016

Arms Act, 1959 — Section 7, 25Unlawful Activities (Prevention) Act, 1967 — Section 39

High Courts13 Oct 2022Allowed

Muyeen Gani Vs Union Territory Of J&K & Anr

Jammu And Kashmir High Court · (2022) 10 J&K CK 0015

Constitution Of India, 1950 — Article 22(5)

High Courts13 Oct 2022Allowed

Imran Sadiq Thakoo Vs Union Territory Of J&K & Anr

Jammu And Kashmir High Court · (2022) 10 J&K CK 0014

Constitution Of India, 1950 — Article 22(5)

High Courts13 Oct 2022Disposed Of

Shagufta Akhter And Another Vs UT Of J&K And Others

Jammu And Kashmir High Court · (2022) 10 J&K CK 0013

High Courts11 Oct 2022Allowed

Mohd Shafi Dar Vs Ut Of J&K And Others

Jammu And Kashmir High Court · (2022) 10 J&K CK 0012

Constitution Of India, 1950 — Article 22(5)Code Of Criminal Procedure, 1973 — Section 161, 164

High Courts11 Oct 2022Allowed

Parvaiz Hassan Wani Vs Union Territory Of J&K & Anr

Jammu And Kashmir High Court · (2022) 10 J&K CK 0011

Constitution Of India, 1950 — Article 22(5)Code Of Criminal Procedure, 1973 — Section 107, 151

High Courts11 Oct 2022Allowed

Ghulam Mohammad Sheikh Vs Govt. Of J&K & Ors

Jammu And Kashmir High Court · (2022) 10 J&K CK 0010

Constitution Of India, 1950 — Article 22(5)Code Of Criminal Procedure, 1973 — Section 161, 164

High Courts11 Oct 2022Allowed

Shakeel Ahmad Bhat Vs Union Territory Of J&K & Ors.

Jammu And Kashmir High Court · (2022) 10 J&K CK 0009

Constitution Of India, 1950 — Article 22(5)Code Of Criminal Procedure, 1973 — Section 107, 151

High Courts11 Oct 2022Dismissed

State Th. Vigilance Organization Kashmir Vs Ghulam Jeelani Khan And Others

Jammu And Kashmir High Court · (2022) 10 J&K CK 0008

Constitution Of India, 1950 — Article 21Jammu And Kashmir Prevention Of Corruption Act, 1949 — Section 5(1)(d), 5(2)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 368, 420, 467, 468, 471

High Courts11 Oct 2022Dismissed

Ghulam Qadir Sheikh Vs Life Insurance Corporation Of India And Another

Jammu And Kashmir High Court · (2022) 10 J&K CK 0007

High Courts11 Oct 2022Disposed Of

Abdul Rashid Durrani Vs State Of JK & Ors

Jammu And Kashmir High Court · (2022) 10 J&K CK 0006

Constitution Of India, 1950 — Article 14, 16Jammu And Kashmir Civil Service (Classification, Control And Appeal) Rules, 1956 — Rule 33Jammu And Kashmir Civil Service Regulations Volume I — Regulation 113

High Courts10 Oct 2022Disposed Of

UT Of J&K And Ors Vs Mirsons Constructions Pvt. Ltd., Through Its Managing Director

Jammu And Kashmir High Court · (2022) 10 J&K CK 0005

Jammu And Kashmir Arbitration And Conciliation Act, 1997 — Section 3(1), 31(6), 33, 34, 34(1), 37, 58, 64Limitation Act, 1963 — Section 5, 14Arbitration And Conciliation Act, 1996 — Section 17, 34, 34(3)