HCMONTHLY CASE LAW ARCHIVE
Read 6 LawLens analyses of High Court of Jammu & Kashmir and Ladakh judgments published in July 2026, covering key rulings, legal principles and case law.
← BACK TO J&K AND LADAKH COURT REPORTPERMANENT MONTHLY EDITIONS
The Petitioner availed a Cash Credit Facility of Rs. 27.88 lacs from the Respondent-Bank, secured by hypothecation of stock and a mortgage of residential property in Shopian
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The Anti-Corruption Bureau (ACB), Srinagar, initiated verification into allegations that J&K Bank officials sanctioned loans worth crores to M/S Aman Hospitality Pvt. Ltd. (AHPL) and later declared them Non-Performing...
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The petitioner, Shabir Ahmad Rather, was detained under the Jammu and Kashmir Public Safety Act (PSA), 1978, pursuant to detention order No. 30/DMP/PSA/24 dated 04.09.2024 issued by the District Magistrate, Pulwama.
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The respondents (plaintiffs) filed a suit for permanent prohibitory injunction claiming absolute ownership and possession of 11 kanals and 13 marlas of land under Survey No. 186/14 at Gund Balakh Hajin.
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The petitioner filed a Habeas Corpus petition alleging that his wife, Smt. Khushboo Akhter (the corpus), was being illegally detained by her relatives (respondents 6-8) after they were intercepted and harassed by taxi...
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The respondents (plaintiffs) are owners of land measuring 23 kanals and 14 marlas with two structures in Jalalabad Sopore
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