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Jammu And Kashmir High Court judgments, 2016

309 judgments · page 10 of 16

High Courts31 Mar 2016Allowed

Janko Devi Vs Chief Electoral Officer

Jammu And Kashmir High Court · (2016) 4 JKJ 547

Jammu and Kashmir Panchayati Raj Act, 1989 - Section 36, Section 5Panchayati Raj Rules, 1996 - Rule 10, Rule 11, Rule 12, Rule 13, Rule 14, Rule 3, Rule 9, Rule 9-A, Rule 9-B, Rule 9-C
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High Courts31 Mar 2016Allowed

State Vs Mohd Hafiz Wani

Jammu And Kashmir High Court · (2016) 2 Crimes 318 : (2016) 3 JKJ 730 : (2016) 5 RCRCriminal 741

Jammu and Kashmir Prevention of Corruption Act, 2006 — Section 5(1)(c)
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High Courts29 Mar 2016Dismissed

State Vs Mohinder Pal and Others

Jammu And Kashmir High Court · (2016) 2 Crimes 322 : (2016) 3 JKJ 138

Criminal Procedure Code, 1973 (CrPC) — Section 378Ranbir Penal Code, 1989 — Section 302, 34
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High Courts28 Mar 2016Dismissed

Jahangeer Ahmad Khan Vs State of J&K

Jammu And Kashmir High Court · (2016) 2 JKJ 468

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 22, Section 8Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 - Section 3
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