HCMONTHLY CASE LAW ARCHIVE
Read 35 LawLens analyses of High Court of Jammu & Kashmir and Ladakh judgments published in June 2026, covering key rulings, legal principles and case law.
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The petitioner, Mudasir Ahmad Mir, was detained under the Jammu & Kashmir Public Safety Act, 1978, pursuant to an order (No. DMS/PSA/50 of 2024) dated 03.12.2024 issued by the District Magistrate, Srinagar
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The petitioner, Nazir Ahmad Dar, through his wife, filed a writ of habeas corpus challenging his preventive detention under the J&K Public Safety Act, 1978.
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The petitioner, a former government employee terminated following an FIR in 2022, challenged a preventive detention order issued by the District Magistrate, Anantnag, on April 26, 2025
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The petitioner, Fayaz Ahmad Lone, challenged a preventive detention order (No. 30/DMP/PSA/25) issued by the District Magistrate, Pulwama, on May 7, 2025
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The petitioner challenge a preventive detention order (No. 19/DMP/PSA/25) issued by the District Magistrate, Pulwama, on May 1, 2025
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The petitioner, through his uncle, filed a habeas corpus petition under Article 226 of the Constitution of India challenging a preventive detention order dated 03.05.2025 passed by the District Magistrate, Srinagar
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The Petitioners, Ruksana Bano (Petitioner No. 1) and Nikhil Chokker (Petitioner No. 2), sought the quashing of FIR No. 0031/2025 registered at P.S. Panzalla under Sections 87 and 49 of the Bharatiya Nyaya Sanhita (BNS...
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The petitioner sought bail under Section 483 of the BNSS, 2023, regarding FIR No. 118/2023 for murder (Section 302/34 IPC).
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The review petitioners claimed to be legal heirs of landowners whose property in village Channi Himmat was allegedly utilized by the respondents for road construction without formal acquisition or compensation
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The petitioner, a partnership firm, was awarded a contract in 2013 to construct a 17,500 MT capacity godown under the Private Entrepreneur Guarantee (PEG) Scheme on a "Build, Own and Operate" basis.
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The appellant was engaged as a Laboratory Assistant under the Ex-Servicemen Contributory Health Scheme (ECHS) on a contractual basis starting in 2004, with subsequent extensions.
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The petitioner, an alleged "Category A" Over Ground Worker (OGW) for LeT/TRF, challenged the detention order (No. 15-DMK/PSA of 2025) dated 30.04.2025 passed by the District Magistrate, Kupwara.
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The petitioner challenged the detention order No. DMS/PSA/28/2025 dated 02.06.2025, passed by the District Magistrate, Srinagar, under Section 8 of the Jammu and Kashmir Public Safety Act, 1978.
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The petitioner, a proprietorship involved in road construction, was awarded a contract (No. CE(P) BCN/01/2023-24) by the respondents on 12.04.2023 for bituminous works on the Patnitop-Nathatop road
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The petitioner, a Halqa Patwari (Revenue Department employee), allegedly demanded an illegal gratification of ₹30,000 (later reduced to ₹17,000) from a complainant to permit house construction on land held under an Ag...
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The respondent filed a complaint against the petitioner under Section 138 of the Negotiable Instruments (NI) Act, 1881, alleging the dishonour of a cheque worth ₹80,00,000
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The Appellant, a trust representing private schools in J&K, challenged notifications issued by the J&K Board of School Education (JKBOSE) in 2022 and 2023. These notifications directed all private schools to exclusive...
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The Respondent, an employee of the Petitioner school, filed a civil suit seeking a declaration of his designation as a Supervisor and the release of unpaid salary.
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The appellant, a first-position holder in Doctor of Medicine (MD), filed a writ petition in 2023 seeking a mandamus to compel the University of Kashmir to provide him with a Gold Medal he claimed was awarded in 2014 b...
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Following Ganie’s death, the entire estate (40 Kanals, 17 Marlas) was mutated in favor of Respondent No. 5 in 1954 (Mutation No. 1066) on the grounds of her being a Khananeshin daughter and an alleged Will
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The appellant’s writ petition [WP(C) No. 2149/2020] was dismissed for non-prosecution on August 30, 2025.
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The appellant (franchisee) and respondent (franchisor) entered into a Franchise Agreement on 25.07.2020 for an initial term of three years.
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The appellants entered into an agreement to sell with respondent No. 1 in 1998 for 7 kanals of land, paying a partial consideration of Rs. 70,000 and taking possession
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The petitioner challenged Detention Order No. DIVCOM “K”/125/2025 dated 15.07.2025, issued by the Divisional Commissioner Kashmir under the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances (...
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The Petitioner, a prominent political figure, was allotted Plot No. 21 (HIG Category) at Friends Enclave, Humhama, by the J&K Cooperative Housing Corporation for residential purposes due to security threats
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The petitioner, Makhan Din, was placed under preventive detention via Order No. PITNDPS 46 of 2025 dated July 19, 2025, passed by the Divisional Commissioner, Jammu
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The petitioners, claiming to be heirs of Wadhawa Singh, challenged a compromise decree recorded in an earlier writ petition (OWP No. 823/1986).
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On March 31, 2010, the CBI registered an FIR against the petitioner (partner of M/s Divya Rice Mill) and others for allegedly conspiring with bank officials to cheat the State Bank of India by using forged documents t...
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The petitioner filed a writ petition in 2013 seeking payment of ₹30.32 lacs for radiology items supplied to the respondents.
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On March 8, 2010, the police intercepted the respondent, Mohd. Irfan, at a checkpoint in Greater Kailash, Jammu
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The petitioner was accused in FIR No. 17/2022 under Sections 376 (Rape) and 506 (Criminal Intimidation) IPC, alleging repeated sexual assault of the prosecutrix
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The Petitioner, a resident of Naseem Bagh, Srinagar, challenged a revised Building Permission Order (No. 27 of 2019) issued by the Srinagar Municipal Corporation (SMC) in favor of Respondent No. 8
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Mutation No. 4813 of Estate KP Bagh, Srinagar, was attested on 09.12.2004 regarding the inheritance of the petitioners' predecessor-in-interest.
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On December 21, 2013, the body of Abdul Rashid Dar was found hanging from a tree in an orchard in Kulgam
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The Petitioner was arrested on December 11, 2022, following the interception of a truck on December 9, 2022, containing a commercial quantity of Codeine-based cough syrup and Tramadol capsules.
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