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Jammu And Kashmir High Court judgments, 2017

215 judgments · page 8 of 11

High Courts22 Mar 2017Disposed Of

Javaid Ahmad Naikoo Vs State of J&K & others

Jammu And Kashmir High Court · (2017) 03 J&K CK 0005

Constitution of India, Article 21, Article 22(5), Article 22(3)(b) - Amendment of the Schedule - Protection against arrest and detention in certain cases - Protection against
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High Courts16 Mar 2017Allowed

National Insurance Co. Ltd. Vs Shiv Ram & ors.

Jammu And Kashmir High Court · 2017 0 AAC 1512,2017 1 AnWR 518,2017 3 ACC 46

Motor Vehicles Act, 1988, Section 147, Section 147, Section 147, Section 147 - Requirements of policies and limits of liability - Requirements of po
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High Courts15 Mar 2017Disposed Of

Mushtaq Ahmad Bhat Vs State of J&K

Jammu And Kashmir High Court · (2017) CriLJ 2814

Jammu and Kashmir Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 - Section 11
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High Courts15 Mar 2017Dismissed

State of J and K Vs Mehmood Ahmed and ors.

Jammu And Kashmir High Court · (2017) 03 J&K CK 0006

Code of Criminal Procedure, 1973, Section 268, Section 269 -Ranbir Penal Code, 1860, Section 120B, Section 302, Section 307 -Enemy Agents Ordinance, 1943, Section 3 -
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High Courts10 Mar 2017

Nazir Ahmad Lone Vs State of J&K & ors.

Jammu And Kashmir High Court · 2017 0 CriLJ 2752

Constitution of India, Article 22(5) - Protection against arrest and detention in certain casesNarcotic Drugs and Psychotropic Substances Act, 1985, Section 20,
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High Courts07 Mar 2017Dismissed

Tariq Ahmad Sofi Vs State of J&K and ors

Jammu And Kashmir High Court · 2017 0 CriLJ 3788

Constitution of India, Article 21, Article 22(5), Article 22 -Maintenance of Internal Security Act, 1971, Section 3 -National Security Act, 1
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High Courts02 Mar 2017Allowed

Hilal Ahmad Itoo Vs State of J&K and others

Jammu And Kashmir High Court · 2017 0 CriLJ 3055

Constitution of India, Article 21, Article 22(5), Article 22(3)(b) - Amendment of the Schedule - Protection against arrest and detention in certain cases - Protection against
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High Courts02 Mar 2017Allowed

Mohd Lateef Dar Vs State of J&K and others

Jammu And Kashmir High Court · (2017) 03 J&K CK 0016

Constitution of India, Article 21, Article 22(5), Article 22(3)(b) - Amendment of the Schedule - Protection against arrest and detention in certain cases - Protection against
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