High Courts22 Jul 2022Disposed Of
Sanjay Kumar Rai Vs Union Territory Through Police Station, Kulgam & Anr
Jammu And Kashmir High Court · (2022) 07 J&K CK 0045
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 91 of 609
High Courts21 Jul 2022Dismissed
Mohammad Ashraf And Others Vs Samad Wani
Jammu And Kashmir High Court · (2022) 07 J&K CK 0044
Code Of Civil Procedure, 1908 — Section 115Court Fees Act, 1870 — Section 7
High Courts21 Jul 2022Dismissed
Raisa Banoo Vs Mst. Shameema And Ors
Jammu And Kashmir High Court · (2022) 07 J&K CK 0043
Code Of Civil Procedure, 1908 — Section 80, 80(3)
High Courts21 Jul 2022Dismissed
Mehmooda Vs Aliass Hussain Shah And Ors
Jammu And Kashmir High Court · (2022) 07 J&K CK 0042
High Courts20 Jul 2022Dismissed
Showkat Ahmad Vs Ravi Capoor And Ors
Jammu And Kashmir High Court · (2022) 07 J&K CK 0040
Administrative Tribunal Act, 1985 — Section 4, 17, 29
High Courts20 Jul 2022Dismissed
Shahid Ashraf Vs UT Of J&K And Others
Jammu And Kashmir High Court · (2022) 07 J&K CK 0039
High Courts20 Jul 2022Disposed Of
Mohammad Younis Ali Vs UT Of J&K And Others
Jammu And Kashmir High Court · (2022) 07 J&K CK 0038
High Courts20 Jul 2022
Haleema Bano And Others Vs UT Of J&K And Ors
Jammu And Kashmir High Court · (2022) 07 J&K CK 0037
Constitution Of India, 1950 — Article 32, 32(2), 226, 227Jammu And Kashmir Land Revenue Act, 1996 — Section 11B, 17, 23(1), 23(3), 24, 133C(3)
High Courts20 Jul 2022Dismissed
Muzaffar Ahmad Macha Vs Director Sher-E-Kashmir Institute Of Medical Sciences & Anr
Jammu And Kashmir High Court · (2022) 07 J&K CK 0036
Constitution Of India, 1950 — Article 14, 16
High Courts19 Jul 2022Dismissed
Nayeem-U-Din Wani Vs UT Of J&K And Others
Jammu And Kashmir High Court · (2022) 07 J&K CK 0041
High Courts19 Jul 2022Dismissed
M/S Manu Mohit Industries Vs State Of J&K And Others
Jammu And Kashmir High Court · (2022) 07 J&K CK 0035
Constitution Of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2(s), 10, 10(1)(c), 25F
High Courts18 Jul 2022Dismissed
Tariq Ahmad Sheikh & Ors Vs Mst. Rohi
Jammu And Kashmir High Court · (2022) 07 J&K CK 0034
Code Of Criminal Procedure, 1989 — Section 488, 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 405, 406Jammu And Kashmir Protection Of Women From Domestic Violence Act, 2010 — Section 2(f), 23
High Courts18 Jul 2022Allowed
Imtiyaz Ahmad Chikla Vs Ut Of J&K & Anr
Jammu And Kashmir High Court · (2022) 07 J&K CK 0033
Constitution Of India, 1950 — Article 22(5)Indian Penal Code, 1860 — Section 307Explosive Substances Act, 1908 — Section 3, 4
High Courts18 Jul 2022Allowed
Shabir Ahmad Ganie Vs Union Territory Of J&K & Ors
Jammu And Kashmir High Court · (2022) 07 J&K CK 0032
Constitution Of India, 1950 — Article 22(5)Arms Act, 1959 — Section 7, 25
High Courts18 Jul 2022Dismissed
Nissar Ahmad Yattoo Vs UT Of J&K Through P/S Batamaloo
Jammu And Kashmir High Court · (2022) 07 J&K CK 0031
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2, 2(xi), 8, 21, 37, 50
High Courts18 Jul 2022Dismissed
Ghulam Mohammad Naikoo Vs Abdul Qayoom Wani
Jammu And Kashmir High Court · (2022) 07 J&K CK 0030
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 24, 379, 415, 420, 506Code Of Criminal Procedure, 1973 — Section 202Code Of Criminal Procedure, 1898 — Section 561A
High Courts18 Jul 2022Disposed Of
Sanjeev Kumar Vs Union Of India And Others
Jammu And Kashmir High Court · (2022) 07 J&K CK 0029
Constitution Of India, 1950 — Article 14, 16, 226, 311Central Civil Services (Temporary Service) Rules,1965 — Rule 4, 4(1), 5, 5(1), 14BCentral Reserve Police Force Rules, 1955 — Rule 16, 16(A), 17, 17(A), 18
High Courts16 Jul 2022Dismissed
Waiz-Ul-Islam Vs Union Territory Of J&K Through NIA Jammu
Jammu And Kashmir High Court · (2022) 07 J&K CK 0028
National Investigation Agency Act, 2008 — Section 11Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120A, 120B, 121A, 122, 123, 302, 307Explosive Substances Act, 1908 — Section 4, 5, 6
High Courts16 Jul 2022Disposed Of
State Of J&K Vs Shesh Paul Singh And Another
Jammu And Kashmir High Court · (2022) 07 J&K CK 0027
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 25m 27A, 29Code Of Criminal Procedure, 1898 — Section 512Code Of Criminal Procedure, 1973 — Section 161, 342
High Courts16 Jul 2022Dismissed
State Of J&K Vs Amarjit Singh And Another
Jammu And Kashmir High Court · (2022) 07 J&K CK 0026
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15Code Of Criminal Procedure, 1973 — Section 161, 164A, 342