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Jammu And Kashmir High Court judgments

12,177 judgments · page 103 of 609

High Courts25 Mar 2022Allowed

J&K Dharmarth Trust Council Vs Tara Chand

Jammu And Kashmir High Court · (2022) 03 J&K CK 0041

Constitution Of India, 1950 — Article 14, 16Dharmarth Trust Employees (Conditions Of Service) Rules, 1972 — Rule 21, 27Evidence Act, 1872 — Section 58, 65
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High Courts22 Mar 2022Disposed Of

Noor Din @ Jattu Vs Union Territory Of J & K & Ors

Jammu And Kashmir High Court · (2022) 03 J&K CK 0038

Constitution Of India, 1950 — Article 21, 22, 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 13Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 147, 148, 188, 307, 323, 324, 325, 341, 354, 364, 427, 436, 452, 506
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High Courts17 Mar 2022Allowed

Farooq Ahmad Magray Vs UT Of J&K

Jammu And Kashmir High Court · (2022) 03 J&K CK 0036

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 60(3), 63Code Of Criminal Procedure, 1989 — Section 561A
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High Courts17 Mar 2022Allowed

Kawaljeet Singh Alias Kabbu Vs Union Territoryof J&K

Jammu And Kashmir High Court · (2022) 03 J&K CK 0031

Constitution Of India, 1950 — Article 19, 21, 22, 22(1), 22(2), 22(3), 22(3)(b), 22(5), 226Jammu And Kashmir Public Safety Act, 1978 — Section 3(2), 8, 8(1), 13Code Of Criminal Procedure, 1973 — Section 161
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High Courts11 Mar 2022Disposed Of

Avnit Singh & Ors Vs UT J&K And Anr

Jammu And Kashmir High Court · (2022) 03 J&K CK 0027

Code Of Criminal Procedure, 1973 — Section 320, 482Code Of Criminal Procedure, 1989— Section 561A Indian Penal Code, 1860 — Section 34, 323, 498A, 504, 506
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