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Jammu And Kashmir High Court judgments, 2023

618 judgments · page 14 of 31

High Courts23 Aug 2023Allowed

Manohar Lal Vs Mohan Lal

Jammu And Kashmir High Court · (2023) 08 J&K CK 0048

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Rule 10(1), 10(2)
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High Courts21 Aug 2023Dismissed

Kanhiya Lal Vs Union Of India And Others

Jammu And Kashmir High Court · (2023) 08 J&K CK 0039

Border Security Force Rules, 1969 — Rule 22, 45, 48, 48(3), 49, 53, 113, 142(2), 167, 168, 170, 171, 172, 173, 174, 175, 176Border Security Force Act, 1968 — Section 19(a), 26, 40, 45, 71
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High Courts11 Aug 2023Dismissed

Anil Sharma Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2023) 08 J&K CK 0029

Constitution Of India, 1950 — Article 22(5)Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 3, 3(3)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22, 27(a), 29
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High Courts10 Aug 2023Dismissed

Irshad Ahmad Qureshi & Anr Vs State Of J&K & Others

Jammu And Kashmir High Court · (2023) 08 J&K CK 0026

Constitution Of India, 1950 — Article 14, 19(1)(g), 20(2), 21, 50, 323Unlawful Activities (Prevention) Act, 1967 — Section 11, 17, 20Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 121A
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High Courts10 Aug 2023Dismissed

Bashir Ahmad Rather & Ors Vs State Of Jammu And Kashmir & Ors

Jammu And Kashmir High Court · (2023) 08 J&K CK 0024

Constitution Of India, 1950 — Article 226Jammu And Kashmir Agrarian Reforms Act, 1976 &Mdash; Section 4, 7, 8, 12A, 28(A)Jammu And Kashmir Migrants Immovable Property (Preservation, Protection And Restraint On Distress Sales) Act, 1997 — Section 2
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