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Jammu And Kashmir High Court judgments, 2018

935 judgments · page 47 of 47

High Courts29 Jan 2018

Vijay Kumar Sharma Vs State of J&K and others

Jammu And Kashmir High Court · (2018) 01 J&K CK 0015

Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956, Rule 10, Rule 4, Rule 24, Rule 5 -Jammu and Kashmir High Court Rules, 1999, Rule 138(3)
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High Courts29 Jan 2018Disposed Off

Hans Raj Parihar Vs State of J&K

Jammu And Kashmir High Court · (2018) 01 J&K CK 0014

Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 526, Section 561-A, Sec
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High Courts09 Jan 2018

S. P. CBI Anti Corruption Vs Tej Krishan Koul

Jammu And Kashmir High Court · (2018) 01 J&K CK 0011

Code of Criminal Procedure, 1973, Section 173, Section 342 - Report of police officer on completion of Investigation - Power to order costsPrevention of Corruption Act, 19
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High Courts09 Jan 2018Allowed

Pardeep Kumar Sharma Vs State

Jammu And Kashmir High Court · (2018) 01 J&K CK 0008

Code of Criminal Procedure, 1973, Section 161, Section 313 -Ranbir Penal Code, 1860, Section 161 -Jammu and Kashmir Prevention of Corruption Act, 2006, Section 5(2), Sectio
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High Courts09 Jan 2018

Wali Mohd and Ors. Vs State of J&K

Jammu And Kashmir High Court · (2018) 01 J&K CK 0006

Code of Criminal Procedure, 1973, Section 164, Section 561-A -Ranbir Penal Code, 1860, - Section 109, Section 366, Section 491-A
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