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Jammu And Kashmir High Court judgments, 2022

616 judgments · page 9 of 31

High Courts26 Sept 2022Dismissed/Disposed Of

Farooq Ahmad Vs State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2022) 09 J&K CK 0056

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 121A, 302, 304, 304II, 460Arms Act, 1959 — Section 7, 27Code Of Criminal Procedure, 1973 — Section 161, 164
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High Courts22 Sept 2022Dismissed

Prem Nath And Others Vs State Of J&K And Another

Jammu And Kashmir High Court · (2022) 09 J&K CK 0054

Constitution Of India, 1950 — Article 20(2)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 167A, 420AJammu And Kashmir Prevention Of Corruption Act, 1949 — Section 5(1)(d), 5(2)
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High Courts21 Sept 2022Allowed

Ravinder Kumar Gupta Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2022) 09 J&K CK 0044

Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 8(1), 8(1)(a), 8(3), 8( 3)(b)Indian Penal Code, 1860 — Section 120B, 420, 425, 465, 466, 467, 468, 471, 504, 506
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High Courts20 Sept 2022Disposed Of

Sheetal Verma Vs State Of J&K And Others

Jammu And Kashmir High Court · (2022) 09 J&K CK 0046

Constitution Of India, 1950 — Article 226Central Excise Act, 1944 — Section 48Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 302
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High Courts20 Sept 2022Dismissed

Custodian General Vs J And K Spl Tribunal And Others

Jammu And Kashmir High Court · (2022) 09 J&K CK 0045

Code Of Civil Procedure, 1908 — Order 41, Order 41, Rule 17Jammu And Kashmir State Evacuees' (Administration Of Property) Act, 2006 — Section 3, 3(A), 4, 8, 14, 25, 29A, 30, 30(A), 30(1)(a), 30(1)(b), 30(1)(c), 30(c)Jammu And Kashmir Special Tribunal Act, 1988 — Section 3
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High Courts20 Sept 2022Allowed

Abdul Hamid Dar Vs UT Of J&K & Ors

Jammu And Kashmir High Court · (2022) 09 J&K CK 0041

Constitution Of India, 1950 — Article 19, 21, 22, 22(3)(b)Indian Penal Code, 1860 — Section 120B, 406, 420Jammu And Kashmir Public Safety Act, 1978 — Section 2(a), 8
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High Courts20 Sept 2022Allowed

Khursheed Ahmad Bhat Vs Ut Of J&K & Ors

Jammu And Kashmir High Court · (2022) 09 J&K CK 0040

Constitution Of India, 1950 — Article 19, 21, 22, 22(3)(b)Indian Penal Code, 1860 — Section 120B, 406, 420Jammu And Kashmir Public Safety Act, 1978 — Section 2(a), 8
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High Courts16 Sept 2022Dismissed

Shafiq Ahmed Vs UT Of J&K And Another

Jammu And Kashmir High Court · (2022) 09 J&K CK 0052

Jammu And Kashmir Prevention Of Corruption Act, 1949 — Section 5(1)(d), 5(2)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 201
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