Section 16 in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983
16. Bar of jurisdiction
Save as otherwise expressly provided in this Act, no proceeding taken under this Act by the Government or the District Magistrate or any officer authorised in this behalf by the Government or the District Magistrate shall be called in question in any Court in any suit or application or by way of appeal or revision, and no injunction shall be granted by the Court or other authority in respect of any action taken or to be taken in pursuance of any power conferred by or under the Act.
