COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,177 judgments · page 94 of 609

High Courts03 Jun 2022

Showkat Ahmad Nadaf Vs State Of J&K

Jammu And Kashmir High Court · (2022) 06 J&K CK 0012

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 279, 299, 300, 304ACode Of Criminal Procedure, 1989 — Section 342Code Of Criminal Procedure, 1973 — Section 311, 313, 313(4)

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High Courts03 Jun 2022Allowed

Ashiq Hussain Gassi Vs Union Territory Of J&K & Anr

Jammu And Kashmir High Court · (2022) 06 J&K CK 0011

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High Courts03 Jun 2022Allowed

Irfan Ahmad Mir Vs Government Through P/S Sopore

Jammu And Kashmir High Court · (2022) 06 J&K CK 0010

Indian Penal Code, 1860 — Section 323, 341, 500, 506Code Of Criminal Procedure, 1973 — Section 155, 155(2), 156(1), 482

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High Courts02 Jun 2022Disposed Of

Deshbir Singh Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2022) 06 J&K CK 0009

Constitution Of India, 1950 — Article 14, 142

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High Courts02 Jun 2022Dismissed

New JK Roadways Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2022) 06 J&K CK 0008

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High Courts02 Jun 2022Disposed Of

Mohd. Imran Bhat Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2022) 06 J&K CK 0006

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High Courts02 Jun 2022Disposed Of

Aashiq Hussain Mir Vs Union Territory Of J&K And Anr

Jammu And Kashmir High Court · (2022) 06 J&K CK 0005

Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 13

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High Courts02 Jun 2022Disposed Of

Abdul Khaliq Najar Vs UT Of J&K & Ors

Jammu And Kashmir High Court · (2022) 06 J&K CK 0004

Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 10A, 13(1)

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High Courts02 Jun 2022Disposed Of

Zain ul Hafeez Vs UT of J&K And Another

Jammu And Kashmir High Court · (2022) 06 J&K CK 0003

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High Courts01 Jun 2022Dismissed

Vikas Kumar Sharma Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2022) 06 J&K CK 0002

Jammu And Kashmir Panchayati Raj Rules, 1996 — Rule 81, 107Jammu And Kashmir Panchayati Raj Act, 1989 — Section 6, 30

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High Courts01 Jun 2022Disposed Of

Mohammad Amin Kawa Vs Union Territory Of JK & Ors

Jammu And Kashmir High Court · (2022) 06 J&K CK 0001

Jammu And Kashmir Migrant Immovable Property (Preservation Protection And Restraint On Distress Sales) Act, 1997 — Section — Section 3, 4, 5

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High Courts30 May 2022Disposed Of

State Of Jammu & Kashmir Vs Jai Paul And Another

Jammu And Kashmir High Court · (2022) 05 J&K CK 0070

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 342, 363, 376, 506Code Of Criminal Procedure, 1973 — Section 161, 164A, 342

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High Courts27 May 2022Allowed

Arif Ahmad Khan Vs UT Of J&K & Ors

Jammu And Kashmir High Court · (2022) 05 J&K CK 0069

Constitution Of India, 1950 — Article 22, 22(4), 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8

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High Courts27 May 2022Disposed Of

Mushtaq Ahmed Vs UT Of J & K & Anr

Jammu And Kashmir High Court · (2022) 05 J&K CK 0068

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 109, 343, 363, 376

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High Courts26 May 2022Dismissed

Zahoor Ahmad Shah Vs Union Territory Of J&K & Anr

Jammu And Kashmir High Court · (2022) 05 J&K CK 0067

Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8Arms Act, 1959 — Section 7, 25

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High Courts25 May 2022Dismissed

Yawar Ahmad Shergojri Vs Ut Of J&K &Ors

Jammu And Kashmir High Court · (2022) 05 J&K CK 0066

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High Courts25 May 2022Disposed Of

Abdul Razak Dar & Others Vs State Of J&K

Jammu And Kashmir High Court · (2022) 05 J&K CK 0065

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 24, 405, 406, 415, 420Code Of Criminal Procedure, 1973 — Section 482

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High Courts25 May 2022Dismissed

AB. Gani Bhat Vs Abdul Rashid Sahaf

Jammu And Kashmir High Court · (2022) 05 J&K CK 0064

Code Of Criminal Procedure, 1989 — Section 561A

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High Courts25 May 2022Disposed Of

Sudesh Kumar And Another Vs UT Of J&K And Others

Jammu And Kashmir High Court · (2022) 05 J&K CK 0063

Code Of Criminal Procedure, 1973 — Section 174

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High Courts25 May 2022Disposed Of

Riyaz Ahmad Mir Vs Union Territory Of J&K & Ors

Jammu And Kashmir High Court · (2022) 05 J&K CK 0062

Constitution Of India, 1950 — Article 22(5)Code Of Criminal Procedure, 1973 — Section 161, 164APrevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 3

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