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Jammu And Kashmir High Court judgments

12,196 judgments · page 173 of 610

High Courts19 Mar 2020Disposed Off

Firdous Ahmad Wani Vs State Of J&K And Others

Jammu And Kashmir High Court · (2020) 03 J&K CK 0072

Jammu And Kashmir Public Safety Act, 1978 — Section 19General Clauses Act, 1897 — Section 3, 11(1), 11(1)(a), 11(1)(b), 11(2), 21Constitution Of India, 1950 — Article 22(5), 226
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High Courts19 Mar 2020Dismissed

Sanjeev Verma Vs State Of J&K And Others

Jammu And Kashmir High Court · (2020) 03 J&K CK 0052

Jammu And Kashmir Reservation Act, 2004 — Section 2(d), 2(ii), 5, 24Constitution Of Jammu And Kashmir (Sixth Amendment) Act, 1965 — Section 124Jammu And Kashmir Medical Education (Gazetted) Service Recruitment Rules, 1979 — Rule 11, 11(1), 11(2)
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High Courts19 Mar 2020Allowed

Bunny Gupta Vs State Of J&K

Jammu And Kashmir High Court · (2020) 03 J&K CK 0044

Jammu And Kashmir Public Safety Act, 1978 — Section 8(1)(a)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 307Arms Act, 1959 — Section 4, 25
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High Courts19 Mar 2020Disposed Off

Amjad Khan Vs State Of J&K And Others

Jammu And Kashmir High Court · (2020) 03 J&K CK 0043

Jammu And Kashmir Public Safety Act, 1978 — Section 8(b), 13Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 124(A), 336, 353, 427Constitution Of India, 1950 — Article 22(5), 35(A), 370
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High Courts18 Mar 2020Dismissed

Mohammad Maqbool Malla Vs State Of J&K And Others

Jammu And Kashmir High Court · (2020) 03 J&K CK 0065

Jammu And Kashmir Public Safety Act, 1978 — Section 8, 8(1), 8(3), 8(4), 9, 10, 10(A), 13, 13(1), 13(2), 14, 15, 16, 17, 17(1)Unlawful Activities (Prevention) Act, 1967 — Section 10, 13Constitution Of India, 1950 — Article 14, 21, 22, 22(4), 22(5), 226
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