High Courts29 Aug 2022Allowed
Owais Sidiq Thakoo Vs Union Territory Of J&K & Ors.
Jammu And Kashmir High Court · (2022) 08 J&K CK 0062
Constitution Of India, 1950 — Article 22(5)
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 87 of 609
High Courts29 Aug 2022Allowed
Riyaz Paswal Vs Union Territory Of J&K & Anr
Jammu And Kashmir High Court · (2022) 08 J&K CK 0061
Constitution Of India, 1950 — Article 22(5)
High Courts29 Aug 2022Disposed Of
Ryeaz Ahmad Ganie Vs Union Territory Of J&K
Jammu And Kashmir High Court · (2022) 08 J&K CK 0060
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 109, 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 7, 9, 17, 29, 30
High Courts29 Aug 2022Dismissed
Waqar Ahmad Dar Vs Union Territory Of J&K
Jammu And Kashmir High Court · (2022) 08 J&K CK 0059
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 20, 20(b), 22, 29, 35, 37, 54
High Courts29 Aug 2022Dismissed
Abdul Bari Naik Vs State Of J&K & Others
Jammu And Kashmir High Court · (2022) 08 J&K CK 0058
Unlawful Activities (Prevention) Act, 1967 — Section 13, 153, 353Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 153, 353Code Of Criminal Procedure, 1973 — Section 161, 482
High Courts29 Aug 2022Dismissed
Muzamil Rahim Allie & Ors Vs State Of J&K & Ors
Jammu And Kashmir High Court · (2022) 08 J&K CK 0057
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 297, 307Code Of Criminal Procedure, 1973 — Section 161, 164
High Courts29 Aug 2022Allowed
Tariq Ahmad Bhat & Others Vs Senior Superintendent Of Police & Ors
Jammu And Kashmir High Court · (2022) 08 J&K CK 0056
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 341, 427, 441, 447Jammu And Kashmir Common Lands (Regulation) Act, 1956 — Section 4
High Courts26 Aug 2022Dismissed
Muzamil Ahmad Dar Vs High Court Of Jammu And Kashmir & Ors
Jammu And Kashmir High Court · (2022) 08 J&K CK 0055
Constitution Of India, 1950 — Article 226Maharashtra Motor Vehicles Department (Recruitment) Rules, 1991 — Rule 3(e)Right To Information Act, 2009 — Section 9(1)
High Courts26 Aug 2022
Mushtaq Ahmad Peer Vs State Of Jammu And Kashmir
Jammu And Kashmir High Court · (2022) 08 J&K CK 0054
Jammu And Kashmir High Court Rules, 1999 — Rule 29, 29(9), 29(9)(b)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 201, 406, 409, 420Prevention Of Corruption Act, 1988 — Section 5(1)(d), 5(2)
High Courts26 Aug 2022Dismissed
Ghulam Mohammad Palla & Ors Vs Union Of India & Ors
Jammu And Kashmir High Court · (2022) 08 J&K CK 0053
Constitution Of India, 1950 — Article 14
High Courts26 Aug 2022Dismissed
State Of J&K Vs Sanju Bhatti
Jammu And Kashmir High Court · (2022) 08 J&K CK 0052
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 363, 376
High Courts25 Aug 2022Disposed Of
Ruvait Lone Vs Humaira Wadera
Jammu And Kashmir High Court · (2022) 08 J&K CK 0034
High Courts25 Aug 2022Dismissed
Naseer Ahmad Sheikh Vs Mohammad Sultan Bhat
Jammu And Kashmir High Court · (2022) 08 J&K CK 0033
Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138
High Courts24 Aug 2022Allowed
Jalal Ud Din Ganai Vs Union Territory Of J&K & Ors
Jammu And Kashmir High Court · (2022) 08 J&K CK 0043
Constitution Of India, 1950 — Article 22(5)
High Courts24 Aug 2022Dismissed
Syed Mohammad Azhar Amin Shah Vs Union Territory Of J&K & Ors
Jammu And Kashmir High Court · (2022) 08 J&K CK 0042
Unlawful Activities (Prevention) Act, 1967 — Section 13, 18, 19
High Courts24 Aug 2022Allowed
Yameen Altaf Dar Vs Ut Of J&K & Ors
Jammu And Kashmir High Court · (2022) 08 J&K CK 0041
Constitution Of India, 1950 — Article 22(5)
High Courts24 Aug 2022Dismissed
Rayees Ahmad Bhat Vs Union Territory Of J&K & Ors
Jammu And Kashmir High Court · (2022) 08 J&K CK 0040
Explosive Substances Act, 1908 — Section 3, 5Indian Penal Code, 1860 — Section 307Unlawful Activities (Prevention) Act, 1967 — Section 16
High Courts24 Aug 2022Dismissed
Rishi Sharma Director Haustus Biotech Private Limited Vs Bilal Ahmad Rather, Drugs Inspector
Jammu And Kashmir High Court · (2022) 08 J&K CK 0039
Drugs And Cosmetics Act, 1940 — Section 18(a)(i), 32, 32A, 34Code Of Criminal Procedure, 1973 — Section 319, 319(1), 319(2), 319(3)Prevention Of Food Adulteration Act, 1954 — Section 16(1), 20, 20A, 20A(1)
High Courts24 Aug 2022Dismissed
Mst. Hameeda Vs State Of J&K & Anr
Jammu And Kashmir High Court · (2022) 08 J&K CK 0038
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 353, 447ACode Of Criminal Procedure, 1973 — Section 161, 482
High Courts24 Aug 2022Dismissed
Bashir Ahmad Dada & Ors Vs Ghulam Mohi Ud Din
Jammu And Kashmir High Court · (2022) 08 J&K CK 0037
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 406, 420, 493, 494, 495, 496Code Of Criminal Procedure, 1973 — Section 198