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Jammu And Kashmir High Court judgments, 2020

755 judgments · page 29 of 38

High Courts22 Apr 2020Allowed

Amit Chawala Vs Nirmal Chawala And Others

Jammu And Kashmir High Court · (2020) 04 J&K CK 0005

Code Of Criminal Procedure, 1973 — Section 115, 151, Order 7 Rule 11, Order 8 Rule 1, Order 8 Rule 10Jammu And Kashmir Civil Procedure Amendment Act, 2018 — Section 1(2)Constitution Of India, 1950 — Article 227
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High Courts22 Apr 2020Dismissed

Sham Lal Vs Union Of India And Others

Jammu And Kashmir High Court · (2020) 04 J&K CK 0004

Central Civil Services (Temporary Services) Rules, 1965 — Rule 5(1)(a), 5(1)(b)Central Reserve Police Rules, 1955 — Rule 16Constitution Of India, 1950 — Article 226
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High Courts31 Mar 2020

Basit Ahmad Badder Vs State Of J&K And Others

Jammu And Kashmir High Court · (2020) 03 J&K CK 0067

Jammu And Kashmir Public Safety Act, 1978 — Section 8, 8(4), 13, 19, 19(1), 21General Clauses Act, 1977 — Section 21Constitution Of India, 1950 — Article 22(5)
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High Courts24 Mar 2020Disposed Off

Ramesh Lal Vs State Of J&K

Jammu And Kashmir High Court · (2020) 03 J&K CK 0059

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 366, 376
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High Courts19 Mar 2020Disposed Off

Firdous Ahmad Wani Vs State Of J&K And Others

Jammu And Kashmir High Court · (2020) 03 J&K CK 0072

Jammu And Kashmir Public Safety Act, 1978 — Section 19General Clauses Act, 1897 — Section 3, 11(1), 11(1)(a), 11(1)(b), 11(2), 21Constitution Of India, 1950 — Article 22(5), 226
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