HCMONTHLY CASE LAW ARCHIVE
Read 125 LawLens analyses of High Court of Jammu & Kashmir and Ladakh judgments published in May 2026, covering key rulings, legal principles and case law.
← BACK TO J&K AND LADAKH COURT REPORTPERMANENT MONTHLY EDITIONS
The Srinagar Development Authority (SDA) and the Town Planning Organization, Kashmir (CTPK), hired professionals on a purely contractual basis for the preparation of Master/Zonal Plans for Srinagar and Anantnag in 201...
2 MIN READ→
The respondent, a Driver Constable in the J&K Police enrolled in 1991, was arrested in 2004 under FIR No. 06/2004 for offenses under Section 120-B RPC and Sections 7/24 of the Indian Arms Act due to alleged involvemen...
3 MIN READ→
The petitioner, a Joint Venture (JV), participated in a tender (e-NIT No. 22 of 2025-26) issued by the Urban Environmental Engineering Department, Srinagar, for the pollution abatement of River Jhelum, valued at ₹61.5...
2 MIN READ→
The respondents were engaged as daily rated workers in the Eco Task Force Division of the Forest Department, Jammu, and have continuously served for approximately 25 to 30 years
2 MIN READ→
The respondent was enrolled in the Indian Army on July 23, 1977.
3 MIN READ→
The Respondent was engaged as a Mali on a temporary/ad-hoc basis in the Forest Department on 07.12.1994 and joined on 29.12.1994
2 MIN READ→
The original appellant, Ravail Chand (now represented by legal heirs), held ownership rights over land measuring 36 Kanals 17 Marlas in Village Rakh Bhau under Khasra No. 83 min
3 MIN READ→
The prosecution alleged that on July 19, 2002, the respondent-accused stabbed Nasib Chand in the back with a Kirch (sharp-edged weapon) due to long-standing enmity.
2 MIN READ→
The respondent was awarded a government contract for a water supply project in Kishtwar and subsequently entered into a sub-contract agreement with the petitioner on 03.05.2013
2 MIN READ→
The petitioner was arrested on June 6, 2014, in connection with FIR No. 109/2014 under Sections 302 and 201 of the RPC.
2 MIN READ→
The petitioners applied for Teacher posts under the Rehbar-e-Taleem (ReT) pattern following Government Order No. 635-Edu of 2010.
2 MIN READ→
The respondents (Malik) filed a suit for permanent prohibitory injunction alleging the petitioners (Akhoon) interfered with land ownership and possession based on a 1995 gift deed.
2 MIN READ→
The respondent filed a summary suit under Order XXXVII of the CPC for the recovery of ₹88,92,000/- advanced to the petitioner for business purposes
2 MIN READ→
The petitioner, Parvaiz Ahmad Ganie, was detained under the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (PITNDPS Act) via Detention Order No. DIVCOM “K”/04/2026 dated 09.01.2026.
2 MIN READ→
The Petitioner was awarded a contract for sanitation services during the Shri Amarnath Ji Yatra 2025 (Pahalgam Axis) after being the successful bidder under E-NIT No. 295 of 2025.
2 MIN READ→
The Union of India (Appellant) and M/s Sew Engineering Works Pvt. Ltd. (Respondent) entered into a contract (CEUZ-03/2000-2001) on 26.07.2000 for construction work at HQ Northern Command, Udhampur
2 MIN READ→
The petitioner, Tariq Ahmad Rah, was detained by respondent No. 2 (District Magistrate, Anantnag) vide Detention Order No. 23/DMA/PSA/DET/2025 dated 16.05.2025 under Section 8 of the Jammu & Kashmir Public Safety Act,...
2 MIN READ→
The petitioner, Shakeel Ahmad Maglo, was detained under Detention Order No. 07/DMS/PSA of 2025 dated 01.05.2025, passed by the District Magistrate, Shopian, under the Jammu & Kashmir Public Safety Act, 1978
2 MIN READ→
The petitioner, Mumtaz Ahmad Mir, was detained under Detention Order No. 13/DMB/PSA/2025 dated 07.05.2025, issued by the District Magistrate, Baramulla, under the J&K Public Safety Act, 1978
3 MIN READ→
The petitioner was initially appointed as a Tax Collector in 1995.
2 MIN READ→
The petitioner challenged an order dated 16.03.2026 passed by the Special Mobile Magistrate, Pulwama, which directed the petitioner to pay 10% of the total cheque amount as interim compensation
2 MIN READ→
An FIR (No. 96/2016) was registered involving several offenses including the Unlawful Activities (Prevention) Act (UAPA).
3 MIN READ→
The petitioner, Maqsad Ali Kohli, was detained by the District Magistrate, Baramulla, under Order No. 30/DMB/PSA/2024 dated 19.04.2024, pursuant to Section 8 of the J&K Public Safety Act, 1978.
2 MIN READ→
The petitioners (wife and minor daughter) filed a transfer petition seeking to move two cases—one under Section 12 of the Protection of Women From Domestic Violence (DV) Act and another under Section 125 of the Cr.P.C...
2 MIN READ→
The petitioner was engaged as a Senior Resident in General Medicine at GMC, Anantnag, on an academic arrangement basis under S.O. 364 of 2020 for an initial period of one year.
2 MIN READ→
The Petitioner was convicted by the Judicial Magistrate 1st Class, Sumbal, under Section 138 of the Negotiable Instruments Act.
3 MIN READ→
The petitioners are joint owners of land measuring 01 Kanal and 06 Marlas (Survey No. 135) in village Naina, Bijbehara, inherited from their father.
2 MIN READ→
The Petitioners claim ownership and possession of land measuring 06 Marlas and 06 Sirsai under Khasra No. 176/165 at Bonamsar, Srinagar, based on registered sale deeds and an inheritance mutation
2 MIN READ→
The petitioner, Ahsan ul Haq Khanday, was detained under Detention Order No. 35/DMB/PSA/2024 dated 16.05.2024 by the District Magistrate, Baramulla, under Section 8 of the J&K Public Safety Act, 1978
2 MIN READ→
The petitioner, Ghulam Hassan Malla, was detained by the District Magistrate, Kupwara, under Order No. 16-DMK/PSA dated 01.05.2025, pursuant to Section 8(1)(a)(i) of the J&K Public Safety Act, 1978.
3 MIN READ→
The petitioner, Mohd Ashraf Mantoo, challenged the detention order (No. 12/DMA/PSA/DET/2025) dated 26.04.2025, issued by the District Magistrate, Anantnag, under the Jammu Kashmir Public Safety Act (PSA)
2 MIN READ→
The petitioner, Ishfaq Ahmad Sheikh, was detained under Section 8 of the J&K Public Safety Act (PSA), 1978, via Order No. 05/DMP/PSA/25 dated 30.04.2025, passed by the District Magistrate, Pulwama.
2 MIN READ→
The petitioners, parents of deceased Constable Mohammad Amin Hajam, filed a writ petition seeking family pension benefits.
2 MIN READ→
The J&K Energy Development Agency (JAKEDA) issued Advertisement Notices in 2017 to fill 77 vacancies for Assistant and Junior Engineers
2 MIN READ→
The appellant was detained under Order No. 22/DMA/PSA/DET/2024 dated 20.05.2024, issued by the District Magistrate, Anantnag, under Section 8 of the J&K Public Safety Act, 1978, alleging activities prejudicial to stat...
2 MIN READ→
The appellants (residents of village Silmoon and Surchey) filed a revision petition under Section 15 of the J&K Land Revenue Act before the Settlement Commissioner, alleging that 11,000 Kanals of State land (Musber Th...
3 MIN READ→
The State appealed a judgment dated 09.05.2015 by the Principal Sessions Judge, Pulwama, which acquitted the respondents of murder (Section 302 RPC) and instead convicted Respondent No. 3 under Section 304 Part II RPC...
2 MIN READ→
The respondent filed a complaint under Section 138 of the Negotiable Instruments Act against the petitioner regarding the dishonor of three cheques worth Rs. 1.00 lakh each.
2 MIN READ→
The petitioner challenged a preventive detention order (No.21/DMB/PSA/2019) issued by the District Magistrate, Baramulla, on August 6, 2019, under the J&K Public Safety Act.
2 MIN READ→
The Appellant was convicted by the Trial Court on 12.03.2025 for kidnapping and rape (Section 363/376 RPC) based on a report that he kidnapped a girl in December 2018.
2 MIN READ→
Petitioner No. 1 (claiming to be the widow) and Petitioners No. 2 and 3 (daughters) of deceased Rifleman Abdul Majeed Dar sought to quash the service records of the deceased that listed private respondents No. 7–10 as...
2 MIN READ→
The petitioner, Abdul Hameed Parray, was placed under preventive detention by the District Magistrate, Bandipora, vide Order No. 01/DMB/PSA of 2025 dated May 1, 2025, to maintain public order
2 MIN READ→
The Petitioner, Abdul Rashid Kohli, was arrested in connection with FIR No. 17/2023 at Police Station Rajbagh, Srinagar, involving the alleged cross-border smuggling of 11 kg of Heroin and recovery of Rs. 11,82,500.
3 MIN READ→
The respondents, primarily Class IV employees (Assistant Linemen/Work Supervisors) of the Jal Shakti (PHE) Department, were granted retrospective pay scale benefits under SRO 59 of 1990 via administrative orders issue...
2 MIN READ→
The respondents, engaged as Multi-Tasking Staff (MTS) since 1990, sought regularization of their services based on the analogy of similarly situated employees
2 MIN READ→
The appellants, residents of Block Harwan, challenged the jurisdiction of the J&K Lakes Conservation and Management Authority (LCMA) over their villages
3 MIN READ→
The petitioner, a 23-year-old resident of Budgam, was detained under the Jammu & Kashmir Public Safety Act (PSA), 1978, pursuant to Detention Order No. DMB/PSA/11 of 2025 dated 29.04.2025, issued by the District Magis...
3 MIN READ→
The petitioner, Danish Farooq Bhat, was detained by the District Magistrate, Kupwara, under Section 8(1)(a)(i) of the J&K Public Safety Act, 1978, via Order No. 06-DMK/PSA of 2025 dated 29.04.2025
2 MIN READ→
The petitioner, Mushtaq Ahmad Beigh, challenged the detention order (No. 03-DMK/PSA of 2025) dated 29.04.2025, issued by the District Magistrate, Kupwara, under Section 8(1)(a)(i) of the J&K Public Safety Act (PSA), 1...
2 MIN READ→
The petitioner, Sheeraz Ahmad Sheikh, challenged the Detention Order No. 08/DMS/PSA of 2025 dated 01.05.2025, passed by the District Magistrate, Shopian, under Section 8(1)(a) of the J&K Public Safety Act (PSA), 1978.
3 MIN READ→
The petitioner was detained by the District Magistrate, Budgam, under Order No. DMB/PSA/11 of 2024 dated 23.11.2024, pursuant to Section 8 of the J&K Public Safety Act, 1978.
2 MIN READ→
The appellants (plaintiffs) filed a suit for declaration and permanent injunction, claiming ownership of land at Nandpora, Nigeen, Srinagar, through adverse possession
3 MIN READ→
The petitioner sought bail under Section 483 of the BNSS regarding FIR No. 126/2025 involving offences under Sections 318(4), 351(2), 61, and 111 of the BNS
3 MIN READ→
The petitioner was appointed as a Techno Economic Analyst with the J and Ladakh Financial Corporation (JKLFC) in December 2010
2 MIN READ→
The case involves two cross-petitions arising from a family property dispute over a residential house in Baghati Barzullah, Srinagar
2 MIN READ→
The petitioner, a social activist and former MLA, sought quashment of FIR No. 96/2023 registered at P/S Baramulla under Sections 376 (rape), 342 (wrongful confinement), and 506 (criminal intimidation) of the IPC.
3 MIN READ→
The three petitioners, acting as members of the Elaquai Welfare Committee, executed developmental works at the Historic Trehgam Spring in District Kupwara under various government schemes (HEG, 13th Finance Commission...
2 MIN READ→
The Petitioner (Defendant) challenged the order dated 28.02.2026 passed by the Principal District Judge, Kupwara, which upheld the Trial Court’s (Munsiff, Sogam) grant of an interim injunction in favor of the Responde...
3 MIN READ→
The respondent filed a suit for recovery of ₹4,50,000 against the petitioner under Order XXXVII of the CPC
2 MIN READ→
The respondent (aggrieved person) married petitioner No. 1 in 2020 and alleged that upon joining her matrimonial home in 2021, she was subjected to domestic violence, mental agony, and molestation by her father-in-law...
2 MIN READ→
The petitioner was appointed as a Cashier in the respondent Corporation in 1991 and retired as Assistant Manager Finance on 30.11.2022
1 MIN READ→
The appellants held 5 Marlas of Nazool land in Sheikh Bagh, Srinagar, under a lease originally transferred in 1957 and subsequently renewed until 2014
3 MIN READ→
The petitioner, an Executive Engineer, was accused of forging his date of birth in his service book from August 28, 1955, to August 28, 1958
2 MIN READ→
The Department of Law referred 31 vacancies for the post of Munsiff to the Public Service Commission (PSC), but erroneously notified 35 posts due to a clerical mistake regarding backlog vacancies.
2 MIN READ→
The petitioner’s land (6 kanals, 2 marlas) and structures in District Anantnag were acquired for the Srinagar–Jammu National Highway.
3 MIN READ→
The petitioner (judgment-debtor) and respondent (decree-holder) entered into a compromise on 27.10.2025 regarding an outstanding amount of Rs. 3,42,000/-. The terms required monthly installments of Rs. 10,000/-, with...
2 MIN READ→
The appellant was arrested on November 17, 2021, on the basis of a custodial disclosure statement made by a co-accused, Hafiz Abdullah Malik, who was apprehended in an injured condition with arms and ammunition.
2 MIN READ→
The appellant was detained under Section 8 of the Jammu and Kashmir Public Safety Act, 1978, pursuant to detention order No. 16/DMK/PSA/2024 dated 27.07.2024, issued by the District Magistrate, Kulgam
2 MIN READ→
The petitioners were arrested in connection with FIR No. 02/2020 for the murder of Mohammad Syed Abasi.
2 MIN READ→
The petitioner was charged under Sections 8/21 and 29 of the NDPS Act following the recovery of 197 grams of heroin (commercial quantity)
2 MIN READ→
The petitioner was appointed as a Banking Associate on a contractual basis in 2013 and regularized on 17.12.2018
2 MIN READ→
The petitioner was appointed as a Dharat Mahaldar in 1986 and regularized in 1987.
2 MIN READ→
The petitioner was appointed as a Junior Assistant in 1988
2 MIN READ→
The petitioner was appointed as a Sanitary Inspector in 1997
2 MIN READ→
The petitioner, Shahid Amin Ganie, was detained under Order No. 27/DMA/PSA/DET/2024 dated 24.10.2024, issued by the District Magistrate, Anantnag, under Section 8 of the J&K Public Safety Act (PSA), 1978.
2 MIN READ→
The petitioner challenged the detention order (No. DMS/PSA/29/2024) dated 11.10.2024 issued by the District Magistrate, Srinagar, under the J&K Public Safety Act.
2 MIN READ→
The petitioner challenged the detention order (No. DMS/PSA/30/2025) dated June 11, 2025, issued by the District Magistrate, Srinagar, under the J&K Preventive Detention laws
2 MIN READ→
The petitioner challenged the detention order No. 36/DMB/PSA/2024 dated 15.07.2024, issued by the District Magistrate, Baramulla, under the J&K Public Safety Act (PSA).
2 MIN READ→
The petitioner, Tanveer Ahmad Najar, challenged the detention order (No. 11/DMB/PSA/2025) dated 29.04.2025 issued by the District Magistrate, Baramulla, under the J&K Public Safety Act
2 MIN READ→
The petitioner, Akash Ahmad Lone, challenged the detention order No. 14/DMP/PSA/25 dated 30.04.2025, issued by the District Magistrate, Pulwama.
2 MIN READ→
The Petitioner-management challenged an ex-parte Award dated 05.05.2015 passed by the Industrial Tribunal.
2 MIN READ→
The petitioner (husband) challenged an application filed by respondent No. 1 (wife) under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (DV Act), currently pending before the Forest Magistrate...
2 MIN READ→
The petitioner, Jahangir Ahmad Parray, was detained under Section 8 of the J&K Public Safety Act, 1978, by an order dated 07.05.2025 issued by the District Magistrate, Pulwama.
2 MIN READ→
The petitioner, an 18-year-old, challenged the detention order No. 10/DMP/PSA/25 dated 30.04.2025 passed by the District Magistrate, Pulwama, under Section 8 of the J&K Public Safety Act (PSA), 1978
3 MIN READ→
The petitioner, Fariz Gulzar, was detained under Detention Order No. 11/DMP/PSA/25 dated 30.04.2025, passed by the District Magistrate, Pulwama, under the J&K Public Safety Act (PSA), 1978
2 MIN READ→
The petitioner, Gh. Hassan Dar, was detained under Section 8(1)(a)(i) of the J&K Public Safety Act, 1978, via Order No. 08/DMK/PSA dated 30.04.2025 by the District Magistrate, Kupwara.
2 MIN READ→
The respondents filed a petition against the petitioner under Section 12 of the Protection of Women from Domestic Violence Act (DV Act).
2 MIN READ→
The petitioner, a 68-year-old resident, sought the quashment of FIR No. 03 of 2023 registered at Police Station Pulwama for offences under Sections 353 (Assault or criminal force to deter public servant from discharge...
2 MIN READ→
The petitioner, a 42-year-old former Branch Head of HDFC Bank, Shopian, was arrested on February 13, 2026, in Case FIR No. 30/2025
2 MIN READ→
The petitioner was apprehended on July 15, 2025, in possession of 602 grams of Charas
2 MIN READ→
The petitioner, a medical doctor, was arrested on January 14, 2026, following a complaint by a patient alleging that during a gynecological examination at PHC Gurwaith, he attempted to commit rape.
2 MIN READ→
The petitioner was engaged as a Dental Lab Assistant on an academic arrangement basis in 2014 under SRO 384 of 2009.
2 MIN READ→
The petitioner, a 36-year-old individual, was tried and convicted by a Summary General Court Martial (SGCM) on October 5, 2022.
2 MIN READ→
The petitioner, a migrant from Srinagar, owned land in District Kupwara. In 2003, the Jal Shakti Department occupied 1 Kanal and 4 Marlas of his land for a water reservoir without formal acquisition
2 MIN READ→
The appellant, a 28-year-old resident of Baramulla, was detained under Section 8 of the Jammu and Kashmir Public Safety Act, 1978 (PSA), via an order dated 29.04.2025 issued by respondent No. 2.
2 MIN READ→
The respondent, a Branch Head at J&K Bank, was placed under suspension on March 17, 2021, following allegations of financial irregularities
3 MIN READ→
The petitioner, appointed as a Munsiff in 2000 under the Reserved Backward Area (RBA) category, was terminated from service on September 10, 2021, after multiple inquiries concluded his RBA certificate was fabricated.
2 MIN READ→
The petitioner was detained by Respondent No. 2 via Order No. 07/DMB/PSA/2025 dated 29.04.2025 under the Jammu & Kashmir Public Safety Act, 1978, on grounds of acting against the "security of State"
2 MIN READ→
The petitioner, Tanveer Ahmad Mir, was detained under Section 8(a) of the Jammu Kashmir Public Safety Act, 1978 (PSA) via Order No. 09/DMB/PSA/2025 dated 29.04.2025.
3 MIN READ→
The petitioners, former high-ranking officials of Jammu & Kashmir Bank Ltd. (Executive Presidents, President, and VP Law), challenged FIR No. 14/2019.
3 MIN READ→
The appellants filed a civil suit to set aside an ex-parte decree dated 13.06.2001, alleging it was obtained through fraud by the respondents.
2 MIN READ→
The petitioners were appointed as Chairpersons/Members of Child Welfare Committees (CWC) and Juvenile Justice Boards (JJB) under the J&K Juvenile Justice Act, 2013, for a three-year term
2 MIN READ→
Through a petition, Nayeem Ahmad Khan challenged detention order No. DMS/PSA/26/2025 dated 02.06.2025, issued by the District Magistrate, Srinagar, under Section 8 of the J&K Public Safety Act, 1978.
2 MIN READ→
The petitioner challenged a selection list (No. DCA/NRHM/13/3912-19) dated 09.11.2013 for the post of Medical Officer (Ayush) under the National Rural Health Mission (NRHM) scheme in District Anantnag.
2 MIN READ→
The petitioner (vendee) sought a Writ of Mandamus to compel respondent No. 2 (Sub-Registrar, Awantipora) to register a sale deed for 04 Kanals of land.
2 MIN READ→
The petitioner challenged a preventive detention order (No. DIVCOM-“K”/88/2025) dated 23.05.2025, issued by the Divisional Commissioner, Kashmir.
2 MIN READ→
The petitioner, Nazir Ahmad Chak, was detained under Section 8 of the Jammu and Kashmir Public Safety Act, 1978, via Order No. 01/DMK/PSA/2025 dated 30.04.2025, issued by the District Magistrate, Kulgam.
2 MIN READ→
The petitioner sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, after his initial plea was rejected by the Additional Sessions Judge, Rajouri.
2 MIN READ→
The petitioner, Shakeela Begum, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, following the rejection of her earlier plea by the trial court.
2 MIN READ→
The respondents (claimants) filed for compensation under the Workmen’s Compensation Act following the death of Maqbool Hussain, a driver employed by respondent No. 8
2 MIN READ→
The petitioner was detained under the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (PITNDPS) vide order dated 13.08.2025.
3 MIN READ→
The petitioner, Dhani Ram, sought bail under Section 483 of the BNSS in connection with FIR No. 45/2025 involving Sections 8, 20, and 29 of the NDPS Act.
2 MIN READ→
On April 14, 2023, police intercepted a car at Tarnah Bridge. Three individuals fled the vehicle; one, Bagh Hussain, was injured after jumping from the bridge and identified the petitioner (Raj Wali @ Sher Ali) as one...
2 MIN READ→
The petitioners, manufacturers and managers of "Tapan Milk Products," were prosecuted under Sections 7(i), 7(ii), and 7(v) of the Prevention of Food Adulteration Act (PFA), 1954.
3 MIN READ→
The petitioner, Madasar @ Jugnu, was detained by an order dated 22.07.2025 issued by the Divisional Commissioner, Jammu (Respondent No. 2) under Section 3 of the Prevention of Illicit Traffic in Narcotic Drugs and Psy...
2 MIN READ→
The petitioner, a 43-year-old resident of Kathua, was detained via Order No. PSA/151 dated 18.03.2025, issued by the District Magistrate, Kathua, under Section 8(1)(a) of the J&K Public Safety Act, 1978.
2 MIN READ→
The petitioner was detained by an order dated 16.04.2025 issued by the Divisional Commissioner, Jammu, under Section 3(1) of the PITNDPS Act, 1988, to prevent him from engaging in illicit drug trafficking.
2 MIN READ→
The petitioner was appointed as an ad hoc dealer for a Hindustan Petroleum Corporation Ltd. (HPCL) retail outlet via a communication dated April 18, 2018
2 MIN READ→
The appellant, Syed Irfan Ahmed (A-6), was charged under Sections 120-B, 121, 121-A, & 122 of the IPC and Sections 17, 18, 19, 38, 39, & 40 of the UA(P) Act.
2 MIN READ→
On March 31, 2023, the Narcotics Control Bureau (NCB) intercepted the petitioner’s vehicle and recovered 3 kgs of heroin
2 MIN READ→
The appellant, an Ex-Constable in the CRPF, was dismissed from service on 17.11.1997 following a departmental enquiry.
2 MIN READ→
The petitioner, a practicing lawyer and registered owner of a vehicle (Alto-K10, JK02DL-7776), sought the release of his vehicle seized by Police Station Nowshera in connection with FIR No. 80/2025.
2 MIN READ→
The petitioner was arrested on September 30, 2024, following the recovery of a substance weighing 344 grams, which the respondent-NCB’s field Drug Detection Kit identified as Heroin.
3 MIN READ→
The petitioner, an Indian Army soldier, was accused in FIR No. 0018/2025 for allegedly sexually assaulting a minor.
2 MIN READ→
The petitioner was apprehended on December 11, 2021, at Mansar Morh, Samba, while traveling in a truck where the Narcotic Control Bureau (NCB) recovered 5.600 kg of charas (commercial quantity).
2 MIN READ→