High Courts17 Aug 2022Dismissed
Amarjeet Singh Vs New India Assurance Company Ltd. And Others
Jammu And Kashmir High Court · (2022) 08 J&K CK 0022
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 89 of 609
High Courts16 Aug 2022Dismissed
Darshan Singh Vs Indru Devi
Jammu And Kashmir High Court · (2022) 08 J&K CK 0021
Constitution Of India, 1950 — Article 227
High Courts16 Aug 2022Dismissed
Rajesh M Anand Vs Rakesh M Anand And Another
Jammu And Kashmir High Court · (2022) 08 J&K CK 0020
Constitution Of India, 1950 — Article 227
High Courts16 Aug 2022Disposed Of
Zarifa Begum Vs State Of J&K And Others
Jammu And Kashmir High Court · (2022) 08 J&K CK 0019
High Courts16 Aug 2022Allowed
Ram Charan Singh Vs Ranjyoti Singh And Others
Jammu And Kashmir High Court · (2022) 08 J&K CK 0018
High Courts16 Aug 2022Dismissed
UT Of J&K Vs Prince Kumar And Others
Jammu And Kashmir High Court · (2022) 08 J&K CK 0017
High Courts16 Aug 2022Dismissed
M/s Alson Motors Through Mubeen Shah Vs State Of JK & Ors
Jammu And Kashmir High Court · (2022) 08 J&K CK 0016
Jammu And Kashmir General Sales Tax Act,1962 — Section 7, 7(15), 11, 25DLimitation Act, 1963 — Section 5, 14
High Courts12 Aug 2022Dismissed
Hamid Farooq Bhat Vs UT Of J&K And Another
Jammu And Kashmir High Court · (2022) 08 J&K CK 0015
High Courts12 Aug 2022Dismissed
Faheem Sultan Gojree Vs UT Of J&K And Another
Jammu And Kashmir High Court · (2022) 08 J&K CK 0014
Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 3, 8
High Courts12 Aug 2022Dismissed
Reyaz Ahmad Dar Vs U.T. Of J&K And Another
Jammu And Kashmir High Court · (2022) 08 J&K CK 0013
Constitution Of India, 1950 — Article 22(5), 226Jammu And Kashmir Public Safety Act, 1978 — Section 3, 8, 11(1), 11(1)(a), 11(1)(b), 11(2), 13General Clauses Act, 1897 — Section 21
High Courts10 Aug 2022Dismissed
Gull Mohammad & Ors Vs Union Territory Of J&K & Ors
Jammu And Kashmir High Court · (2022) 08 J&K CK 0012
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(xvii), 2(xviii), 8, 15, 18, 25
High Courts10 Aug 2022Dismissed
Mashooq Ahmad Beigh Vs Union Territory Of J&K & Ors
Jammu And Kashmir High Court · (2022) 08 J&K CK 0011
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 29, 37, 37(1), 50Code Of Criminal Procedure, 1973 — Section 161Evidence Act, 1872 — Section 27
High Courts10 Aug 2022Dismissed
Musthaq Ahmad Vs State Of J&K
Jammu And Kashmir High Court · (2022) 08 J&K CK 0010
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 420Code Of Criminal Procedure, 1973 — Section 161Passports Act, 1967 — Section 12, 13
High Courts10 Aug 2022Dismissed
Abdul Razak Ahangar Vs State Of J&K& Ors
Jammu And Kashmir High Court · (2022) 08 J&K CK 0009
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 302, 307Arms Act, 1959 — Section 7, 25Code Of Criminal Procedure, 1973 — Section 161
High Courts05 Aug 2022Dismissed
Sewa Singh Vs Krishan Singh And Others
Jammu And Kashmir High Court · (2022) 08 J&K CK 0008
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule (1)(r)Constitution Of Jammu And Kashmir, 1956 — Section 104
High Courts05 Aug 2022Dismissed
Manzoor Ahmed Din Vs Union Of India And Others
Jammu And Kashmir High Court · (2022) 08 J&K CK 0007
Central Reserve Police Force Rules, 1955 — Rule 27Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20Central Reserve Police Force Act, 1949 — Section 11(1)
High Courts05 Aug 2022Dismissed
Gaggu Din Alias Gaggu Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2022) 08 J&K CK 0003
Jammu And Kashmir Public Safety Act, 1978 — Section 8(1)(a)Indian Penal Code, 1860 — Section 148, 149, 323, 365, 379, 411, 458, 506Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 188, 307, 323, 332, 336, 341, 353, 382
High Courts04 Aug 2022Allowed
Sakib Ahmad Sheroo Vs UT Of J&K & Another
Jammu And Kashmir High Court · (2022) 08 J&K CK 0006
Jammu And Kashmir Public Safety Act, 1978 — Section 8Unlawful Activities (Prevention) Act, 1967 — Section 18, 20, 38, 43DCode Of Criminal Procedure, 1973 — Section 161
High Courts04 Aug 2022Dismissed
Badri Nath Vs UT Of J&K And Others
Jammu And Kashmir High Court · (2022) 08 J&K CK 0005
Constitution Of India, 1950 — Article 226
High Courts04 Aug 2022Dismissed
Anis Ahmad Choudhary Vs State Of J&K & Ors
Jammu And Kashmir High Court · (2022) 08 J&K CK 0004
Code Of Criminal Procedure, 1989 — Section 561ACode Of Criminal Procedure, 1973 — Section 56, 482Jammu And Kashmir Prevention Of Corruption Act, 1949 — Section 3, 5(2)