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Jammu And Kashmir High Court judgments, 2019

860 judgments · page 23 of 43

High Courts30 Apr 2019Disposed Off

Abdul Rehman Sheikh Vs State Of Jammu & Kashmir And Ors

Jammu And Kashmir High Court · (2019) 04 J&K CK 0073

Constitution Of Jammu And Kashmir, 1956 — Section 43, 45, 126BJammu & Kashmir Civil Services (Revised) Pay Rules, 1992 — Rule 8, 9, 17Jammu and Kashmir Civil Service (Classification Control and Appeal Rules,) 1956 — Rule 33
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High Courts30 Apr 2019Dismissed

Abdul Rashid Bhat Vs State And Ors

Jammu And Kashmir High Court · (2019) 04 J&K CK 0072

Constitution Of Jammu And Kashmir, 1956 — Section 126, 126(2), 126(2)(b)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 149, 152, 307, 336, 427Jammu And Kashmir Government Employees (Conduct) Rules, 1971 — Rule 14, 20
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High Courts30 Apr 2019

Ghulam Mohi-Ud-Din Najar Vs State And Ors

Jammu And Kashmir High Court · (2019) 04 J&K CK 0071

Code Of Criminal Procedure, 1973 — Section 161Unlawful Activities (Prevention) Act, 1967 — Section 16, 18B, 39Constitution Of India, 1950 — Article 22(5)
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High Courts26 Apr 2019Dismissed

Pritam Singh Vs Chairman, Tehsil Legal Services Committee, Basohli And Anr

Jammu And Kashmir High Court · (2019) 04 J&K CK 0099

Code Of Criminal Procedure, 1973 — Section 488, 488(2)Constitution Of India, 1950 — Article 226, 227Jammu And Kashmir State Legal Services Authority (Lok Adalats) Regulations, 2010 State Legal Services Authority (Lok Adalats) Regulations, 2010 — Regulation 6, 17, 22
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High Courts26 Apr 2019Dismissed

Mamta Devi Vs State & Anr

Jammu And Kashmir High Court · (2019) 04 J&K CK 0014

Indian Penal Code, 1860 — Section 420, 465, 467, 471Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 420, 465, 468, 471Code Of Criminal Procedure, 1898 — Section 497A, 497A(ii)
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High Courts26 Apr 2019

Ram Singh Vs State Of Jammu & Kashmir & Ors

Jammu And Kashmir High Court · (2019) 04 J&K CK 0013

Code Of Criminal Procedure, 1973 — Section 177, 178, 179, 180, 181, 182, 183, 184, 309, 526Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 297, 304A, 306, 337Constitution Of India, 1950 — Article 21
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High Courts26 Apr 2019Dismissed

Bhushan Lal Vs State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2019) 04 J&K CK 0012

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 279, 304A, 304II, 337Code Of Criminal Procedure, 1973 — Section 177, 175, 176, 177, 178, 179, 180, 181, 182, 183, 184, 526
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High Courts26 Apr 2019Allowed

Mohd. Riaz Vs Zubir Ahmed And Others

Jammu And Kashmir High Court · (2019) 04 J&K CK 0011

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 166, 167, 467, 468, 471, 476Code Of Criminal Procedure, 1898 — Section 561ACode Of Criminal Procedure, 1973 — Section 202
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High Courts26 Apr 2019Dismissed

Mohd. Saleem Vs Ashwani Kumar And Another

Jammu And Kashmir High Court · (2019) 04 J&K CK 0009

Code Of Criminal Procedure, 1973 — Section 369, 435(2)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 379Code Of Criminal Procedure, 1898 — Section 523
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High Courts26 Apr 2019Disposed Off

Amir Khan And Ors Vs Gul Amir Khan And Anr

Jammu And Kashmir High Court · (2019) 04 J&K CK 0008

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir Women From Domestic Violence Act, 2010, — Section 4, 9, 9(2), 12, 12(1), 18, 19, 20, 21, 22Code Of Criminal Procedure, 1973 — Section 164A
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High Courts26 Apr 2019Allowed

Amit Sharma Vs Monika Sharma

Jammu And Kashmir High Court · (2019) 04 J&K CK 0007

Hindu Marriage Act, 1955 — Section 09Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 406, 498ACode Of Criminal Procedure, 1973 — Section 320
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