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Jammu And Kashmir High Court judgments

12,177 judgments · page 109 of 609

High Courts17 Dec 2021Allowed

Jeet Kumar Vs Union Of India & Others

Jammu And Kashmir High Court · (2021) 12 J&K CK 0022

Central Reserve Police Force Rules, 1955 — Rule 27(6)(ccc)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 279, 304A, 337, 338
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High Courts16 Dec 2021Disposed Of

Balwant Singh And Others Vs State Of J&K And Others

Jammu And Kashmir High Court · (2021) 12 J&K CK 0020

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1990 — Section 4, 4(1), 5A, 5A(2), 6, 9, 9A, 17, 17ALand Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24
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High Courts10 Dec 2021Dismissed

Naresh Sharma Vs Sonu Ratra

Jammu And Kashmir High Court · (2021) 12 J&K CK 0015

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 323, 341, 379, 419, 427, 442, 447, 448, 468, 452, 506Code Of Criminal Procedure, 1973 — Section 156(3)Code Of Criminal Procedure, 1989 — Section 561A
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High Courts04 Dec 2021Dismissed

Jai Singh Vs Baldev Raj And Ors

Jammu And Kashmir High Court · (2021) 12 J&K CK 0013

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 109, 120, 193, 204, 204A, 467Jammu And Kashmir Agrarian Reforms Act 1976 — Section 4, 6, 8Code Of Criminal Procedure, 1973 — Section 197, 202
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High Courts04 Dec 2021Dismissed

Ghulam Rasool Bhat Vs State Of J&K & Ors

Jammu And Kashmir High Court · (2021) 12 J&K CK 0011

Jammu And Kashmir Migrant Immovable. Property (Preservation, Protection And Restraint On Distress Sales), Act, 1997 — Section 3, 4, 4(1), 5, 14Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 420, 468, 471,
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High Courts03 Dec 2021Allowed

Mohammad Farooq Shah Vs State Of J&K & Others

Jammu And Kashmir High Court · (2021) 12 J&K CK 0009

Jammu And Kashmir Civil Service Regulations Volume II — Article 77BJammu And Kashmir Civil Services (Higher Standard Pay Scale Scheme) Rules, 1996 — Rule 5A, 6
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High Courts01 Dec 2021Dismissed

Showket Hussain Peer And Ors Vs UT Of J&K And Ors

Jammu And Kashmir High Court · (2021) 12 J&K CK 0003

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 482Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 148, 149, 323, 325, 341, 354
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