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Jammu And Kashmir High Court judgments, 2022

616 judgments · page 10 of 31

High Courts16 Sept 2022Dismissed

Tabasum Mir And Others Vs Union Of India & Ors

Jammu And Kashmir High Court · (2022) 09 J&K CK 0037

Constitution Of India, 1950 — Article 20, 226Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015 — Section 2(2)(a), 2(11), 2(1), 3, 3(2), 4, 8, 10, 10(1), 10(2), 15, 15(1)(b), 15(1)(c), 16, 17, 18, 19, 20, 21, 41, 42, 43, 46, 59, 60, 72Foreign Exchange Management Act, 1999 — Section 6(5)
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High Courts15 Sept 2022Allowed

Parvesh Bahri & Anr Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2022) 09 J&K CK 0034

Constitution Of India, 1950 — Article 226Jammu And Kashmir Migrant Immoveable Property ( Preservation, Protection And Restraint On Distress Sales) Rules, 1997 — Rule 3, 4, 5, 6, 6(2)Jammu And Kashmir Migrant Immoveable Property (Preservation, Protection And Restraint On Distress Sales) Act, 1997 — Section 2(b), 2(e), 2(f), 2(g), 3, 3(b), 4, 7, 14
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High Courts14 Sept 2022Dismissed

Abdul Majeed Ganie Vs Abdul Rahim Bhat And Others

Jammu And Kashmir High Court · (2022) 09 J&K CK 0024

Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 115, Order 23 Rule 3, Order 23 Rule 3AIndian Contract Act, 1872 — Section 10, 13, 14, 15, 16, 17, 19, 18, 20, 21, 22
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