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Jammu And Kashmir High Court judgments

12,204 judgments · page 121 of 611

High Courts06 Aug 2021Allowed

Showkat Hussain Koul Vs State Of J&K & Others

Jammu And Kashmir High Court · (2021) 08 J&K CK 0005

Jammu And Kashmir Prevention Of Corruption Act, 1949 — Section 4A, 5(1)(d), 5(2)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 482
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High Courts30 Jul 2021Dismissed

Suhail Ahmad Malik & Ors Vs State Of J&K & Others

Jammu And Kashmir High Court · (2021) 07 J&K CK 0033

Constitution Of India, 1950 — Article 14, 16, 309, 310, 311Jammu And Kashmir Special Recruitment Rules, 2015 — Rule 3, 5Jammu And Kashmir Police Rules, 1960 — Rule 172, 172(2)
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High Courts28 Jul 2021Dismissed

State Of J&K And Others Vs Gh. Mohammad Sheikh

Jammu And Kashmir High Court · (2021) 07 J&K CK 0029

Code Of Civil Procedure, 1908 — Section 96, Order 41 Rule 1, Order 41 Rule 3A, Order 41 Rule 37(1)Drugs And Cosmetics Rules, 1945 — Rule 61(1), 61(2)Limitation Act, 1963 — Section 5
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High Courts28 Jul 2021Disposed Of

Abid Ahmad Shah Vs State Of J&K And Another

Jammu And Kashmir High Court · (2021) 07 J&K CK 0028

Constitution Of India, 1950 — Article 22(5)Code Of Criminal Procedure, 1973 — Section 161Jammu And Kashmir Public Safety Act, 1978 — Section 13
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High Courts28 Jul 2021Allowed

Umar Yousaf Bhat Vs Government Of J&K And Others

Jammu And Kashmir High Court · (2021) 07 J&K CK 0026

Jammu And Kashmir Public Safety Act, 1978 — Section 8, 10AUnlawful Activities (Prevention) Act, 1967 — Section 3(1), 3(3)Code Of Criminal Procedure, 1973 — Section 107, 151
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