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Jammu And Kashmir High Court judgments

12,177 judgments · page 113 of 609

High Courts28 Oct 2021Allowed

Khalid Jehangir Bhat & Ors Vs Union Territory Of JK & Ors

Jammu And Kashmir High Court · (2021) 10 J&K CK 0062

Jammu And Kashmir Land Acquisition Act Samvat, 1990 — Section 11, 11A, 11BLand Acquisition Act, 1894 — Section 1(2), 2(13), 4, 4(1),4(1), 4 (1)(a), 4 (1)(b), 4 (1)(c), 6Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24, 24(1)(a), 37
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High Courts28 Oct 2021Dismissed

Bashir Ahmad Dar Vs State Of JK & Ors

Jammu And Kashmir High Court · (2021) 10 J&K CK 0060

Constitution Of India, 1950 — Article 124Jammu And Kashmir Daily Rated Workers/Work Charged. Employees (Rcguiarisalion) Rules, 1994 — Rule 4
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High Courts20 Oct 2021Dismissed

Ranjit Singh Vs Union Territory Of J&K

Jammu And Kashmir High Court · (2021) 10 J&K CK 0053

Indian Penal Code, 1860 — Section 305, 306, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 29Code Of Criminal Procedure, 1973 — Section 164
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High Courts12 Oct 2021Dismissed

Mohammad Amin Bhat Vs Mohammad Sartaj Madni

Jammu And Kashmir High Court · (2021) 10 J&K CK 0022

Constitution Of India, 1950 — Article 226Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 21, 21(7)(3), 21(9), 21(12)(a), 51, 499, 500Code Of Criminal Procedure, 1989 — Section 179, 197, 561A
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High Courts11 Oct 2021Disposed Of

Bilal Ahmad Ganai & Ors Vs Sweety Rashid & Ors

Jammu And Kashmir High Court · (2021) 10 J&K CK 0019

Constitution Of India, 1950 — Article 227Protection Of Women From Domestic Violence Act, 2005 — Section 12, 23, 27, 29Code Of Criminal Procedure, 1973 — Section 482
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