COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,177 judgments · page 93 of 609

High Courts05 Jul 2022Dismissed/Disposed Of

Vessu Welfare Committee And Ors Vs Relief And Rehabilitation Commissioner And Ors

Jammu And Kashmir High Court · (2022) 07 J&K CK 0009

Constitution Of India, 1950 — Article 226Jammu And Kashmir Public Premises (Eviction Of Unauthorized Occupants) Act, 1988 — Section 2(g), 4, 4(1), 12

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High Courts05 Jul 2022Dismissed

Ghulam Mohammad Sofi Vs Union Of India & Ors

Jammu And Kashmir High Court · (2022) 07 J&K CK 0008

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High Courts04 Jul 2022Disposed Of

Sunny Gupta Vs Union Territory Of J&K Through Principal Secretary And Others

Jammu And Kashmir High Court · (2022) 07 J&K CK 0007

Code Of Criminal Procedure, 1973 — Section 164, 299, 482Unlawful Activities (Prevention) Act, 1967 — Section 13, 18, 19, 20, 23, 30, 38, 39Arms Act, 1959 — Section 3, 7, 25

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High Courts04 Jul 2022Disposed Of

Inder Kumar Vs Union Territory Of J&K

Jammu And Kashmir High Court · (2022) 07 J&K CK 0006

Constitution Of India, 1950 — Article 21Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 27A, 29, 37

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High Courts04 Jul 2022Allowed/Disposed Of

Kaku Ram Vs State Of Jammu And Kashmir And Others

Jammu And Kashmir High Court · (2022) 07 J&K CK 0005

Constitution Of India, 1950 — Article 136, 142, 226, 300AConstitution Of Jammu And Kashmir, 1956 — Section 4, 103

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High Courts29 Jun 2022Dismissed

Bajaj Allianz General Insurance Company Limited Vs Abdul Ahad Bhat And Others

Jammu And Kashmir High Court · (2022) 06 J&K CK 0027

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High Courts28 Jun 2022Dismissed

Javid Ahmad Naik Vs State Of J&K And Ors

Jammu And Kashmir High Court · (2022) 06 J&K CK 0026

Constitution Of India, 1950 — Article 35A, 226, 227, 234, 235, 311, 311(2), 370Jammu And Kashmir Civil Services (Classification, Control And Appeal) Rules, 1956 — Rule 33, 34Constitution Of Jammu And Kashmir, 1956 — Section 109, 111, a126, 126(2), 126(c), 126(d)

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High Courts28 Jun 2022Dismissed

Owais Adil Parray Vs Union Territory Of J&K & Ors

Jammu And Kashmir High Court · (2022) 06 J&K CK 0025

Code Of Civil Procedure, 1908 — Order 7 Rule 11Jammu And Kashmir Land Revenue Act, 1996 — Section 94, 94(1), 95, 95(1), 95(2), 139, 139(2)

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High Courts28 Jun 2022Disposed Of

Arshid Ahmad Lone Vs State Of J&K & Ors

Jammu And Kashmir High Court · (2022) 06 J&K CK 0024

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High Courts27 Jun 2022Disposed Of

Bilal Ahmad Nengroo And Others Vs UT Of J&K And Others

Jammu And Kashmir High Court · (2022) 06 J&K CK 0023

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High Courts27 Jun 2022Disposed Of

Jahangir Ahmad Khar & Anr Vs UT Of J&K And Others

Jammu And Kashmir High Court · (2022) 06 J&K CK 0022

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High Courts27 Jun 2022Allowed

Mehraj Ud Din Dar Vs UT Of J&K And Anr

Jammu And Kashmir High Court · (2022) 06 J&K CK 0021

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

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High Courts27 Jun 2022Allowed

Irshad Ahmad Reshi Vs Government Of J&K And Ors

Jammu And Kashmir High Court · (2022) 06 J&K CK 0020

Constitution Of India, 1950 — Article 22(5)Unlawful Activities (Prevention) Act, 1967 — Section 18, 20, 38, 39Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20

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High Courts23 Jun 2022Disposed Of