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Jammu And Kashmir High Court judgments, 2019

860 judgments · page 40 of 43

High Courts19 Feb 2019Dismissed

Mushtaq Ahmad Challoo Vs Mohammad Ayoub Challoo

Jammu And Kashmir High Court · (2019) 02 J&K CK 0067

Constitution Of Jammu And Kashmir, 1956 — Section 104Code Of Civil Procedure, 1908 — Section 115, Order 37 Rule 3, Order 37 Rule 3(4), Order 37 Rule 3(5), Order 37 Rule 3(6)Constitution Of India, 1950 — Article 227
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High Courts19 Feb 2019Dismissed

Mohammad Iqbal Mir Vs State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2019) 02 J&K CK 0065

Constitution Of Jammu And Kashmir, 1956 — Section 103, 126, 126BJammu And Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 33Jammu Kashmir Civil Service Regulations, 1956 — Article 126, 126(b)
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High Courts14 Feb 2019Disposed Off

Towseef Ahmad Shah Vs State Of Jammu & Kashmir And Oanr

Jammu And Kashmir High Court · (2019) 02 J&K CK 0072

Jammu & Kashmir Public Safety Act, 1978 — Section 8Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(3)Constitution Of India, 1950 — Article 22(5), 22(6)
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High Courts13 Feb 2019

Zubair Alam Alias Sameer Vs State And Anr

Jammu And Kashmir High Court · (2019) 02 J&K CK 0037

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 323, 354, 452Code Of Criminal Procedure, 1973 — Section 320, 482
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