HCMONTHLY CASE LAW ARCHIVE
Read 64 LawLens analyses of High Court of Jammu & Kashmir and Ladakh judgments published in August 2026, covering key rulings, legal principles and case law.
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The petitioner, an advocate enrolled with the Bar Council of Jammu & Kashmir and Ladakh in 2012 and claiming membership of the District Bar Association, Shopian since that year, challenged the Association’s amended Co...
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The petitioners challenged the order dated 31 October 2023 by which the Special Judge, Anti-Corruption, Jammu, framed charges against them for offences under Sections 5(1)(d) read with 5(2) of the Prevention of Corrup...
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The petitioner sought quashing under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, of FIR No. 57/2023 registered at Police Station Economic Offences Wing, Jammu, the resultant Charge-sheet No. 45/2025,...
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The petitioners, Inderjit Kaur and Kamaljeet @ Kamal Singh, invoked the inherent jurisdiction of the High Court under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of FIR No. 164/2021 r...
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The petitioner, registered owner of tourist vehicle No. JK21G-0042, challenged the seizure of the vehicle by the Motor Vehicle Department on 05.06.2026 for allegedly being operated without a valid All India Tourist Pe...
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The petitioners sought quashing of FIR No. 21/2021 registered by Police Station, Crime Branch, Jammu, for offences under Sections 420, 465, 467, 468 and 471 IPC and Section 88 of the Information Technology Act, togeth...
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The petitioners challenged an eviction order dated 12 September 2014 passed by the Administrator, Auqaf Shahdara Sharief, declaring them unauthorised occupants of land situated in Village Dodasan Bala, District Rajour...
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The petitioners claimed continuous cultivating possession since 1965 over land measuring 11 Kanals 8 Marlas in Khasra No. 584 and 19 Kanals 14 Marlas in Khasra No. 628 at Village Logate, Kathua, and sought regularisat...
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The petitioner, Satish Koul, instituted a civil suit before the Patiala House Courts, Delhi, against Rakesh Zutshi, Amardeep Singh and others, alleging threats, extortion, criminal antecedents and connections with ter...
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The petitioner, M/s Pallavi Associates, claimed payment for supplying key construction material, principally Ambuja cement and hump pipes, to various Blocks of the Rural Development Department pursuant to supply order...
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The dispute concerned Temporary Licence No. 60255/300/2026-27 dated 13 April 2026, issued by the Excise Commissioner, Jammu in favour of Ankit Gupta for operating a liquor vend from a shop situated at Pathwal, Dayala...
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The petitioners—Ram Lal, Madhu Bala and Puneet Singh—sought quashing of FIR No. 51/2024 registered at Police Station Gangyal, Jammu, for offences under Sections 323, 382, 451 and 34 IPC, invoking Section 582 BNSS.
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The petitioners, serving or retired CRPF personnel, were involved in a cordon-and-search operation at Bhaderwah during the intervening night of 30/31 December 1994 after information regarding militant infiltration.
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The petitioner, Mohd. Manzoor, through his wife, challenged Order No. DMR/PSA/11 of 2025 dated 30 December 2025, by which the District Magistrate, Rajouri, directed his preventive detention under Section 8 of the Jamm...
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The petitioner was detained under Section 8 of the Jammu and Kashmir Public Safety Act, 1978 (“PSA”) pursuant to detention order No. PSA/176 dated 08.12.2025 passed by the District Magistrate, Kathua.
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The petitioner challenged three BSNL e-NITs issued through the Government e-Marketplace for housekeeping, operational upkeep and office-support services at Rajouri, Jammu and other locations.
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The petitioner challenged FIR No. 9/2025 registered by the Economic Offences Wing, Crime Branch, Srinagar, for offences under Sections 420, 467, 468, 471 and 120-B of the Ranbir Penal Code (RPC) and Section 5(2) of th...
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The petitioner challenged detention order No. DMS/PSA/31/2024 dated 11 October 2024, passed by the District Magistrate, Srinagar, under the Jammu & Kashmir Public Safety Act, directing his preventive detention to prev...
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The petitioners were serving in the respondent Corporation and had been ordered to hold the post of General Manager on a stop-gap basis with charge allowance. They subsequently superannuated on 31 March 2012 and 31 Ma...
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The petitioner challenged detention order No. 04-DMK/PSA of 2025 dated 29 April 2025, issued by the District Magistrate, Kupwara, under the Jammu and Kashmir Public Safety Act, placing him under preventive detention t...
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The J&K Lakes and Waterways Development Authority awarded the respondent-contractor a ₹90.05 lakh contract for construction of a sewer line along the Nigeen fringe, incorporating departmental materials and requiring c...
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On 16 May 2023, police intercepted a load carrier at Kawari Crossing and recovered approximately 2.10 kg of charas-like substance from the vehicle and its driver, Sajjad Ahmed Mir.
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The petitioners were engaged by J&K Small Scale Industries Development Corporation Limited (SICOP) between 1998 and 2013 on temporary, ad hoc, contractual, consolidated or need-based arrangements against various posts.
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The appellants challenged the common judgment dated 31.10.2025 by which the writ Court dismissed their petitions seeking inclusion in the list of PDLs/TDLs for consideration of regularisation under SRO 520 of 2017.
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The petitioner was detained under the Jammu and Kashmir Public Safety Act, 1978 (“PSA”) pursuant to Detention Order No. DMS/PSA/41/2025 dated 30 September 2025, passed by the District Magistrate, Srinagar, on the basi...
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The petitions concerned the admission of ten students to the BDS course at the Institute of Dental Sciences, Sehora, Jammu, for the academic session 2016–17. The Institute had a sanctioned intake of 100 seats, compris...
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The petitioners invoked Section 561-A of the J&K Code of Criminal Procedure, corresponding to Section 482 of the repealed CrPC and now referred to as Section 528 of the BNSS, 2023, seeking quashing of FIR No. 31/2019...
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The petitioners invoked the inherent jurisdiction of the High Court under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of orders dated 7 November 2024 passed in three Robkar/contempt p...
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The petitioner, Sabeer Ahmed, was detained under Section 8 of the Jammu & Kashmir Public Safety Act, 1978, pursuant to Detention Order No. DMR/PSA/03 of 2026 dated 3 March 2026, passed by the District Magistrate, Rajo...
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Pursuant to Advertisement Notice No. DIP/J-8811/2014 dated 10.02.2014, applications were invited for engagement of Rehbar-e-Taleem (RET) Teachers, including three posts at UPS Kudhal, Assar, District Doda.
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The petitioners applied pursuant to Advertisement Notice No. 29972-78 dated 08.02.2014 for engagement as Rehbar-e-Taleem (RET) Teachers at UPS Kudhal, Education Zone Assar.
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Pursuant to Government Order No. 597-Edu. of 2003 and Advertisement Notification No. CEOP/SSA/545-566 dated 18.04.2009, applications were invited for engagement as Rehbar-e-Taleem Teaching Guides for the newly upgrade...
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Respondent No. 3 issued e-NIT No. CEJ/PMGSY/792 of 2025–26 dated 30 July 2025 for construction and maintenance of a 21.300-kilometre PMGSY road in District Reasi.
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Pursuant to NIT No. 2 of 5/2001, respondent No. 1 was awarded mechanical dredging, desilting and allied work near Shalimar Bridge, Dal Lake, for a contractual value of ₹19,38,850, with completion stipulated within one...
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The appellant, an Incharge Establishment Clerk in the office of the Block Development Officer, Larkipora, was alleged to have demanded ₹300 each from six Helpers for preparing and releasing arrears arising from their...
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Respondent No. 3 issued e-NIT No. CEJ/PMGSY/792 of 2025–26 dated 30 July 2025 for construction and maintenance of a 21.300-kilometre PMGSY road in District Reasi.
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Petitioner No. 1 is the son of late Vijay Chand Katoch, while petitioner Nos. 2 to 4 are the children of late Kiran Devi; both Vijay Chand Katoch and Kiran Devi were children of late Nischint Chand Katoch. The petitio...
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The petitioner-company was awarded a contract for construction and dredging work relating to the Flood Spill Channel across Hokersar Wetland pursuant to an e-NIT issued on 17 July 2018. Its bid was accepted, a Letter...
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The petitioner was appointed as a PGT (Mathematics) in J&K Sainik School, Mansbal, with effect from 1 April 1986.
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Gurpreet Singh, aged approximately 13 years and studying in Class VIII, died on 4 September 2012 after sustaining fatal injuries while alighting from bus No. JK-02H-6468 at Ramgarh Bazaar; the accident was alleged to...
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The petitioner challenged Detention Order No. 04/DMP/PSA/25 dated 30 April 2025, issued by the District Magistrate, Pulwama under the Jammu & Kashmir Public Safety Act, placing him under preventive detention to preven...
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Respondent No. 3 issued Advertisement Notification No. 01 of 2025 dated 29 January 2025 for contractual engagement to various posts in Government Medical College, Baramulla, including eight posts of Technical Assistan...
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The parties entered into a land transaction under which the respondent allegedly paid ₹45.50 lakhs to the petitioner for purchase of land at Srinagar, with the sale deed to be executed in favour of the respondent’s wife.
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The petitioner challenged, at the pre-execution stage, a preventive-detention order allegedly issued against him by the District Magistrate, Anantnag, under the Jammu and Kashmir Public Safety Act, although the order...
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The petitioner challenged detention order No. 10/DMB/PSA/2025 dated 29 April 2025, issued by the District Magistrate, Baramulla, directing his preventive detention to prevent activities prejudicial to the security of...
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The appellant/plaintiff alleged that he advanced a friendly loan of ₹5 lakhs to the respondent for the respondent’s father’s Hajj expenses.
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The detenu, Abid Parvaiz Hajam, was arrested on 26.06.2020 in FIR No. 234/2020 registered at Police Station Pattan for offences under Sections 7/25 of the Arms Act and Sections 18 and 39 of the Unlawful Activities (Pr...
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Respondent No. 2, Kuldeep Kumari, was the wife of the petitioner’s deceased uncle, Devi Dayal.
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The petitioner sought bail in FIR No. 13/2025 registered at Police Station Herpora, Shopian, for offences under Section 64 of the Bharatiya Nyaya Sanhita, 2023 and Sections 4/6 of the Protection of Children from Sexua...
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The petitioner participated in NIT No. NIT/JKMSCL/M&E/2025/655 dated 28 February 2025 for procurement of one Anatomy Virtual Dissection Table.
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The petitioner had executed an “Irrevocable General Power of Attorney” dated 25 March 2009 in favour of respondent No. 3.
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The petitioner/plaintiff invoked Article 227 of the Constitution challenging the order dated 07.05.2025 by which the trial court condoned the respondents’ delay and permitted them to file their written statement.
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The petitioner, detained in District Jail, Udhampur, through his sister, challenged Order No. PITNDPS 62 of 2025 dated 16.10.2025, passed by the Divisional Commissioner, Jammu under Section 3(1) of the Prevention of I...
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Rachhpal Singh, an officer of J&K Grameen Bank, served as Senior Manager/Branch Head at Simbal Morh Branch.
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The respondent, an Ex-Sepoy enrolled in the Territorial Army, was discharged on 31 January 2021 upon completion of his terms of engagement under Section 8 of the Territorial Army Act and Rule 14-A of the Territorial A...
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The four connected writ petitions challenged a common order dated 04.09.2018 passed by the Deputy Commissioner-cum-Collector, Jammu, cancelling various revenue mutations attested in favour of the petitioners in respec...
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Late Rect. Manjit Singh, husband of the petitioner, was enrolled in the Indian Army on 1 September 1977 and invalidated from service on 29 May 1978 after approximately 270 days of service.
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The petitioner, a police officer posted as In-charge, Police Post Supwal, was investigating a land-related dispute.
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The petitioner’s writ petition, along with connected matters, was disposed of by order dated 3 October 2001 in SWP No. 2373/2001.
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Respondent No. 3 alleged that he had entered into an Agreement to Sell dated 20 February 2007 with the petitioner for the sale of a building comprising ten shops for ₹27 lakh. The petitioner allegedly paid ₹22 lakh, w...
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The petitioner, Mohd. Asgar @ Tola, through his wife, challenged detention order No. PSA 32 of 2023 dated 24.11.2023, issued by the District Magistrate, Jammu under Section 8(1)(a) of the Jammu and Kashmir Public Safe...
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The petitions concerned the operation of a retail liquor vend (JKEL-2) at JMC Ward No. 20-D, Gandhi Nagar, Jammu.
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On 30.12.2004, Mohd. Ameen reported that his sister, the prosecutrix, had been abducted on 28.12.2004 from the Surankote/Samote market by Showket Hussain, Imtiaz Ahmed and others, allegedly to compel her marriage with...
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The petitioner sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in FIR No. 42/2025 registered at Police Station Domana for offences under Section 377 IPC read with Sections 5 and...
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