High Courts18 May 2022Disposed Of
Qazi Aftab Ahmad Vs State Of J&K & Ors
Jammu And Kashmir High Court · (2022) 05 J&K CK 0041
COURT ARCHIVE
Jammu And Kashmir High Court judgments
12,177 judgments · page 96 of 609
High Courts18 May 2022Dismissed
Abdul Majid Magray Vs Sate Of J&K And Ors
Jammu And Kashmir High Court · (2022) 05 J&K CK 0040
Jammu And Kashmir Civil Services (Special Provisions) Act, 2010 — Section 3, 5
High Courts18 May 2022Disposed Of
Showkat Ahmad Ganai Vs Union Territory Of J&K & Anr
Jammu And Kashmir High Court · (2022) 05 J&K CK 0039
Jammu And Kashmir Public Safety Act, 1978 — Section 8
High Courts17 May 2022
Union Territory Of JK And Others Vs Ghulam Mohi Ud Din Ahanger And Others
Jammu And Kashmir High Court · (2022) 05 J&K CK 0038
Jammu And Kashmir Land Acquisition Act, 1934 — Section 4(1), 6, 7, 9, 9A, 17
High Courts13 May 2022Disposed Of
Mohammad Jalal Sheikh Vs Union Territory Of J&K & Anr
Jammu And Kashmir High Court · (2022) 05 J&K CK 0037
Constitution Of India, 1950 — Article 19, 22, 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8
High Courts13 May 2022
Harjeet Singh Raina Vs University Of Jammu And Another
Jammu And Kashmir High Court · (2022) 05 J&K CK 0036
High Courts13 May 2022Dismissed
Tarlochan Singh And Others Vs Union Of India And Others
Jammu And Kashmir High Court · (2022) 05 J&K CK 0035
High Courts13 May 2022Dismissed
Abdul Majid Wani Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2022) 05 J&K CK 0034
High Courts13 May 2022Disposed Of
Shankar Vs Union Territory Of J&K And Others
Jammu And Kashmir High Court · (2022) 05 J&K CK 0033
Constitution Of India, 1950 — Article 226
High Courts12 May 2022Dismissed
Murtaza Rashid Vs UT Of J&K And Anr
Jammu And Kashmir High Court · (2022) 05 J&K CK 0032
Constitution Of India, 1950 — Article 22, 22(5)Jammu And Kashmir Safety Act, 1978 — Section 8
High Courts12 May 2022Disposed Of
Abdul Majid Khan Vs UT Of J&K And Others
Jammu And Kashmir High Court · (2022) 05 J&K CK 0031
Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Safety Act, 1978 — Section 8
High Courts12 May 2022Dismissed
Mohd Yasin Vs Mohan Lal And Others
Jammu And Kashmir High Court · (2022) 05 J&K CK 0030
Constitution Of India, 1950 — Article 136, 226, 227Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 1(r)Constitution Of Jammu And Kashmir, 1956 — Section 104
High Courts11 May 2022Dismissed
Shafiq Ahmad Qureshi Vs State Of J&K & Anr
Jammu And Kashmir High Court · (2022) 05 J&K CK 0029
Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 379, 427, 447Code Of Criminal Procedure, 1989 — Section 251ACode Of Criminal Procedure, 1973 — Section 161, 173
High Courts11 May 2022Allowed
Sajad Ahmad Khan Vs Ut Of J&K
Jammu And Kashmir High Court · (2022) 05 J&K CK 0028
Code Of Criminal Procedure, 1973 — Section 437(1)(i), 439Indian Penal Code, 1860 — Section 307, 498, 498A
High Courts11 May 2022Allowed
Khursheed Ahmad Parray Vs Union Territory Of J&K & Anr
Jammu And Kashmir High Court · (2022) 05 J&K CK 0027
Constitution Of India, 1950 — Article 22(5)
High Courts11 May 2022Dismissed
Assadullah Parray Vs Union Territory Of J&K & Anr
Jammu And Kashmir High Court · (2022) 05 J&K CK 0026
Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8(a), 8(4)Indian Penal Code, 1860 — Section 426
High Courts10 May 2022Dismissed
Mohammad Rafeeq Dar Vs Union Territory Of J&K And Anr
Jammu And Kashmir High Court · (2022) 05 J&K CK 0025
Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 13
High Courts10 May 2022Disposed Of
Muzaffar Ahmad Dar Vs Commissioner Secretary And Ors
Jammu And Kashmir High Court · (2022) 05 J&K CK 0024
Jammu And Kashmir Migrant Immovable Property (Preservation, Protection And Restraint On Distress Sales) Act, 1997 — Section 4, 5
High Courts10 May 2022Allowed
Adil Farooq Mir Vs State Of J&K And Others
Jammu And Kashmir High Court · (2022) 05 J&K CK 0023
Constitution Of India, 1950 — Article 22(5), 22(6)Jammu And Kashmir Public Safety Act, 1978 — Section 13, 15Arms Act, 1959 — Section 7, 25
High Courts09 May 2022Disposed Of
M/S Amar Roller Flour Mills And Others Vs Food Corporation Of India And Others
Jammu And Kashmir High Court · (2022) 05 J&K CK 0022