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Jammu And Kashmir High Court judgments, 2023

618 judgments · page 16 of 31

High Courts26 Jul 2023Allowed

Vikram Chopra And Anr Vs State Of J&K & Others

Jammu And Kashmir High Court · (2023) 07 J&K CK 0038

Constitution Of India, 1950 — Article 144Code Of Civil Procedure, 1908 — Order 8 Rule 3, Order 8 Rule 5Jammu And Kashmir Public Premises (Eviction Of Unauthorised Occupants) Act, 1988 — Section 4(1)
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High Courts21 Jul 2023Dismissed

Yoginder Singh Vs Union Of India And Ors

Jammu And Kashmir High Court · (2023) 07 J&K CK 0029

Constitution Of India, 1950 — Article 226Central Reserve Police Force Rules, 1955 — Rule 27, 27(c)Central Reserve Police Force Act, 1949 — Section 9, 10, 10(m), 11, 11(1), 11(1)(a), 11(1)(b), 11(1)(c), 11(1)(d), 11(1)(e)
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High Courts21 Jul 2023Dismissed

Javid Gull Vs Union Territory Of J&K & Anr

Jammu And Kashmir High Court · (2023) 07 J&K CK 0026

Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 3, 8Unlawful Activities (Prevention) Act, 1967 — Section 18, 19, 20
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High Courts20 Jul 2023

Rakesh Kumar Vs State Of J&K

Jammu And Kashmir High Court · (2023) 07 J&K CK 0034

Jammu And Kashmir Police Rules, 1960 — Rule 609Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 302, 306, 307, 498ACode Of Criminal Procedure, 1989 — Section 342
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