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Jammu And Kashmir High Court judgments, 2021

724 judgments · page 7 of 37

High Courts29 Oct 2021

Neeraj Khajuria Vs Kuldeep Khajuria

Jammu And Kashmir High Court · (2021) 10 J&K CK 0064

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 164A
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High Courts29 Oct 2021

Dr. Rajendra Mishra Vs University Of Jammu And Others

Jammu And Kashmir High Court · (2021) 10 J&K CK 0063

Constitution Of India, 1950 — Article 14, 16University Grant Commissio (Minimum Qualifications For Appointment Of Teachers And Other Academic Staff In Universities And Colleges And Other Measures For The Maintenance Of Standards In Higher Education) Regulations, 2010 — Regulation 4.4.5, 4.4.5(3), 6.3.1, 16.3University Grants Commission Act, 1956 — Section 26(1)(e), 26(1)(g)
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High Courts28 Oct 2021Allowed

Khalid Jehangir Bhat & Ors Vs Union Territory Of JK & Ors

Jammu And Kashmir High Court · (2021) 10 J&K CK 0062

Jammu And Kashmir Land Acquisition Act Samvat, 1990 — Section 11, 11A, 11BLand Acquisition Act, 1894 — Section 1(2), 2(13), 4, 4(1),4(1), 4 (1)(a), 4 (1)(b), 4 (1)(c), 6Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24, 24(1)(a), 37
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High Courts28 Oct 2021Dismissed

Bashir Ahmad Dar Vs State Of JK & Ors

Jammu And Kashmir High Court · (2021) 10 J&K CK 0060

Constitution Of India, 1950 — Article 124Jammu And Kashmir Daily Rated Workers/Work Charged. Employees (Rcguiarisalion) Rules, 1994 — Rule 4
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