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Jammu And Kashmir High Court judgments

12,204 judgments · page 133 of 611

High Courts17 Mar 2021Allowed

Navneet R. Jhanwar Vs State Tax Officer And Others

Jammu And Kashmir High Court · (2021) 03 J&K CK 0095

Central Goods And Services Tax Act, 2017 — Section 54, 54(1)Central Goods And Services Tax Rules, 2017 — Rule 92, 92(3), 107Constitution Of India, 1950 — Article 14, 226
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High Courts17 Mar 2021Dismissed

State Of J&K And Others Vs Manzoor Ahmad Dar And Others

Jammu And Kashmir High Court · (2021) 03 J&K CK 0033

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 148, 149, 201, 302, 304, 323, 336, 354, 427, 447, 452Code Of Criminal Procedure, 1973 — Section 161Evidence Act, 1872 — Section 32
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High Courts16 Mar 2021Dismissed

Bashir Ahmad Mir Vs Batool

Jammu And Kashmir High Court · (2021) 03 J&K CK 0044

Guardians And Wards Act, 1890 — Secton 25, 43Transfer Of Property Act 1882 — Section 123Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
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High Courts16 Mar 2021Dismissed

Mohammad Abass Bhat Vs State Of J&K And Others

Jammu And Kashmir High Court · (2021) 03 J&K CK 0042

Jammu And Kashmir. Public Safety Act, 1978 — Section 8(A), 10A, 13Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 302, 364Unlawful Activities (Prevention) Act, 1967 — Section 13, 16, 18, 19, 39
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High Courts16 Mar 2021Dismissed

State Of J&K Vs Javaid Najeeb Ud Din And Another

Jammu And Kashmir High Court · (2021) 03 J&K CK 0041

Evidence Act, 1872 — Section 106Jammu And Kashmir Prevention Of Corruption Act, 2006 — Section 5(2)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 405, 409
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