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FRIDAY, 30 OCTOBER 2026

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Kashmir HC Rejects Property Occupant’s Latest Bid To Block 1997 Decree’s Execution, Imposes ₹20,000 Costs For Abuse Of Process. AB.AZIZ MIR vs JAVAID AHMED KHAN AND ORS. Jammu and Kashmir High Court. LawLens

LEADYESTERDAY'S REPORT

Civil Procedure and EvidenceProperty and Real Estate Law

Kashmir HC Rejects Property Occupant’s Latest Bid To Block 1997 Decree’s Execution, Imposes ₹20,000 Costs For Abuse Of Process

Mst. Zainab Begum obtained an ex parte decree dated 24 June 1997 recognising her right of prior purchase and directing delivery of possession of the property.

Jammu and Kashmir High Court3 MIN READ

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J&K HC Orders Guest Software-Testing Instructor To Continue While Need Exists And Performance Is Satisfactory, Not Be Replaced By Another Temporary Hire. MANZOOR AHMAD SHEIKH vs UNION TERRITORY OF J AND K AND ORS (TECHNICAL EDUCATION). Jammu and Kashmir High Court. LawLens

Jammu and Kashmir High Court·30 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

J&K HC Orders Guest Software-Testing Instructor To Continue While Need Exists And Performance Is Satisfactory, Not Be Replaced By Another Temporary Hire

2 MIN READ

Kashmir HC Leaves Property Plaintiff’s Replication Intact, Though Her Reply to Buyers’ Limitation Plea Was Unjustified. MOHAMMAD KHURSHID ALAM AND OTHERS vs SARITA BHATEJA AND OTHERS. Jammu and Kashmir High Court. LawLens

Jammu and Kashmir High Court·30 OCTOBER 2026

Civil Procedure and EvidenceAdministrative and Public Law

Kashmir HC Leaves Property Plaintiff’s Replication Intact, Though Her Reply to Buyers’ Limitation Plea Was Unjustified

2 MIN READ

J&K Bank Officer’s 2008 Dismissal Stands Despite Acquittal: HC Cites 17-Year Delay And Key Trial Witnesses Not Produced. SHOWKAT HUSSAIN RATHER vs JAMMU AND KASHMIR BANK LIMITED AND ORS.. Jammu and Kashmir High Court. LawLens

Jammu and Kashmir High Court·30 OCTOBER 2026

Employment and Labour LawCriminal Law

J&K Bank Officer’s 2008 Dismissal Stands Despite Acquittal: HC Cites 17-Year Delay And Key Trial Witnesses Not Produced

2 MIN READ

J&K And Ladakh HC Upholds PSA Detention Of Man Accused Of Helping Active Terrorist Evade Arrest, Says FIR Is Not A Precondition. AIJAZ AHMAD RATHER vs UNION TERRITORY OF J AND K AND ORS. (HOME). Jammu and Kashmir High Court. LawLens

Jammu and Kashmir High Court·30 OCTOBER 2026

Criminal LawHuman Rights Law

J&K And Ladakh HC Upholds PSA Detention Of Man Accused Of Helping Active Terrorist Evade Arrest, Says FIR Is Not A Precondition

3 MIN READ

J&K HC Quashes Man’s PSA Detention Over Vague Reports And Unexplained Delays, Orders Release Unless Required In Another Case. UMER HAMID SHEIKH vs UNION TERRITORY OF J AND K AND ORS. (HOME). Jammu and Kashmir High Court. LawLens

Jammu and Kashmir High Court·30 OCTOBER 2026

Criminal LawHuman Rights Law

J&K HC Quashes Man’s PSA Detention Over Vague Reports And Unexplained Delays, Orders Release Unless Required In Another Case

2 MIN READ

J&K HC Upholds Rattno Devi’s Heirs’ 27-Kanal 3-Marla Share; Nephew Could Not Claim Tenancy Over Unpartitioned Co-Owned Land. SARISHTA DEVI AND OTHERS vs U T OF J AND K TH COMMISSIONER SECRETARY REVENUE DEPTT AND OTHERS. Jammu and Kashmir High Court. LawLens

Jammu and Kashmir High Court·30 OCTOBER 2026

Property and Real Estate LawCivil Law

J&K HC Upholds Rattno Devi’s Heirs’ 27-Kanal 3-Marla Share; Nephew Could Not Claim Tenancy Over Unpartitioned Co-Owned Land

2 MIN READ

J&K HC Upholds Bail Denial To Child Tried As Adult In Ban Toll Plaza Attack Case, Citing Alleged Contact With Pakistan-Based JeM Handler. SUHEEL JAVAID LONE TH HIS UNCLE RASHID MAQBOOL LONE vs NATIONAL INVESTIGATION AGENCY, JAMMU. Jammu and Kashmir High Court. LawLens

Jammu and Kashmir High Court·30 OCTOBER 2026

Criminal LawCriminal Procedure and Evidence

J&K HC Upholds Bail Denial To Child Tried As Adult In Ban Toll Plaza Attack Case, Citing Alleged Contact With Pakistan-Based JeM Handler

3 MIN READ

Contradictory Witness Accounts And Unreliable Night Identification: J&K HC Upholds Acquittal Of 3 Accused In SPO Killing. STATE OF JAMMU AND KASHMIR vs SHAKEEL AHMED AND ORS.. Jammu and Kashmir High Court. LawLens

Jammu and Kashmir High Court·30 OCTOBER 2026

Criminal LawCriminal Procedure and Evidence

Contradictory Witness Accounts And Unreliable Night Identification: J&K HC Upholds Acquittal Of 3 Accused In SPO Killing

2 MIN READ

After Complainant Settles With Four Village Neighbours, J&K HC Quashes 2019 Criminal Case. SHIVANI KUMARI ALIAS SHABNAM KOUSAR AND OTHERS vs UT OF J AND K TH. POLICE STATION, KANHACHAK, JAMMU. Jammu and Kashmir High Court. LawLens

Jammu and Kashmir High Court·30 OCTOBER 2026

Criminal LawCriminal Procedure and Evidence

After Complainant Settles With Four Village Neighbours, J&K HC Quashes 2019 Criminal Case

2 MIN READ

J&K HC Strikes Down Water-Use Levy On Hydropower Projects As An Unauthorised Tax On Electricity Generation. MAGPIE HYDEL CONSTRUCTION OPERATION INDUSTRIES PVT LTD TH BANSI LAL DEEWANI vs UNION OF INDIA TH ITS SECRETARY, MINISTRY OF POWER, NEW DELHI AND OTHERS. Jammu and Kashmir High Court. LawLens

Jammu and Kashmir High Court·30 OCTOBER 2026

Constitutional LawTax Law

J&K HC Strikes Down Water-Use Levy On Hydropower Projects As An Unauthorised Tax On Electricity Generation

3 MIN READ

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