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Jammu And Kashmir High Court judgments, 2022

616 judgments · page 7 of 31

High Courts19 Oct 2022Allowed

Niyaz Ahmad Wani Vs UT Of J&K & Ors

Jammu And Kashmir High Court · (2022) 10 J&K CK 0031

Constitution Of India, 1950 — Article 19(2), 19(3), 19(4), 21, 22Indian Penal Code, 1860 — Section 120B, 406, 420, 506Jammu And Kashmir Public Safety Act, 1978 — Section 8
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High Courts18 Oct 2022Allowed

Tawheed Ahmad Zargar Vs UT Of J&K And Others

Jammu And Kashmir High Court · (2022) 10 J&K CK 0027

Constitution Of India, 1950 — Article 19, 21, 22, 22(3)(b)Indian Penal Code, 1860 — Section 307, 341, 406, 420, 506Telangana Prevention Of Dangerous Activities Of Boot-Leggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders Land-Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertiliser Offenders, Food Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders And White Collar Or Financial Offenders Act, 1986 — Section 2(a)
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High Courts18 Oct 2022Dismissed

Syed Adeel Shah Vs Directorate Of Enforcement And Another

Jammu And Kashmir High Court · (2022) 10 J&K CK 0025

Constitution Of India, 1950 — Article 226Prevention Of Money-Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 5(2)Prevention Of Money Laundering Act, 2002 — Section 3, 5, 5(1), 5(4), 8, 8(2), 8(3), 8(4), 8(5), 8(6), 8(7), 17, 17(1A), 17(4), 18, 18(10), 26, 26(3), 26(8), 54, 58B, 60(2A)
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High Courts18 Oct 2022Dismissed

Syed Akeel Shah Vs Directorate Of Enforcement And Another

Jammu And Kashmir High Court · (2022) 10 J&K CK 0024

Constitution Of India, 1950 — Article 226Prevention Of Money-Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 5(2)Prevention Of Money Laundering Act, 2002 — Section 3, 5, 5(1), 5(4), 8, 8(2), 8(3), 8(4), 8(5), 8(6), 8(7), 17, 17(1A), 17(4), 18, 18(10), 26, 26(3), 26(8), 54, 58B, 60(2A)
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High Courts17 Oct 2022Allowed

Rupesh Kumar Vs UT Of Jammu And Kashmir And Others

Jammu And Kashmir High Court · (2022) 10 J&K CK 0022

Constitution Of India, 1950 — Article 22(5)Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 3, 7, 8Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22
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High Courts13 Oct 2022Allowed

Rahil Manzoor Malla Vs Union Territory Of J&K & Anr

Jammu And Kashmir High Court · (2022) 10 J&K CK 0017

Jammu And Kashmir Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 3Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
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