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Jammu And Kashmir High Court judgments

12,177 judgments · page 111 of 609

High Courts12 Nov 2021Dismissed

State Of J&K Vs Meet Masih

Jammu And Kashmir High Court · (2021) 11 J&K CK 0032

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 363, 376Code Of Criminal Procedure, 1973 — Section 161, 164A, 342Evidence Act, 1872 — Section 35
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High Courts12 Nov 2021Dismissed

Muntazir Ahmad Bhat Vs Union Territory Of JK & Anr

Jammu And Kashmir High Court · (2021) 11 J&K CK 0030

Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 3, 8, 13Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 302, 307
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High Courts11 Nov 2021Dismissed

Abdul Rashid Zargar Vs State Of J&K And Ors

Jammu And Kashmir High Court · (2021) 11 J&K CK 0023

Jammu And Kashmir Evacuees (Administration Of Property) Rules, Svt. 2008 — Rule 13CJammu And Kashmir State Evacuee (Administration Of Property) Act, Samvat 2006 — Section 10A
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High Courts10 Nov 2021Dismissed

Naseema Bano & Ors Vs Ut Of J&K & Ors

Jammu And Kashmir High Court · (2021) 11 J&K CK 0028

Constitution Of India, 1950 — Article 226Jammu And Kashmir Migrant Immovable Property (Preservation, Protection And Restraint On Distress Sales) Act, 1997 — Section 4, 5Agrarian Reforms Act, 1976 — Section 4, 5, 7
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High Courts03 Nov 2021Allowed

Sunil Singh Vs UT Of J&K

Jammu And Kashmir High Court · (2021) 11 J&K CK 0015

Code Of Criminal Procedure, 1973 — Section 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 20, 29
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