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Jammu And Kashmir High Court judgments, 2024

240 judgments · page 9 of 12

High Courts14 Mar 2024Dismissed

Rajni Bala Vs State Of Jammu And Kashmir And Others

Jammu And Kashmir High Court · (2024) 03 J&K CK 0016

Constitution Of India, 1950 — Article 14, 15, 15(4), 16, 16(1), 16(2), 16(4), 16(4A), 226Jammu And Kashmir Reservation Rules, 1994 — Rule 10, 14Jammu And Kashmir Reservation Act, 2004 — Section 3, 3(1), 23
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High Courts07 Mar 2024Allowed

Som Raj @ Shamu Vs Union Territory Of Jammu And Kashmir And Others

Jammu And Kashmir High Court · (2024) 03 J&K CK 0012

Constitution Of India, 1950 — Article 19(2), 19(3), 19(4), 21, 22, 22(3)(b)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 307, 323, 341, 354, 382, 504Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29
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High Courts02 Mar 2024Allowed

Rakesh Choudhary Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2024) 03 J&K CK 0007

Constitution Of India, 1950 — Article 21Jammu And Kashmir Police Rules, 1960 — Rule 702, 702(1), 703, 704, 706, 726Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 120B, 161, 165A, 201, 302, 409
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High Courts02 Mar 2024Disposed Of

Javied Ahmad Gaddar Vs Union Of India

Jammu And Kashmir High Court · (2024) 03 J&K CK 0001

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 19, 22, 24, 27A, 29, 37, 67
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High Courts29 Feb 2024Dismissed

Umar Aijaz Mir Vs UT Of J&K And Anr

Jammu And Kashmir High Court · (2024) 02 J&K CK 0042

Constitution Of India, 1950 — Article 226Jammu And Kashmir Public Safety Act, 1978 — Section 8(a)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 149, 152, 332, 336, 353, 357, 427
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