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Jammu And Kashmir High Court judgments

12,196 judgments · page 181 of 610

High Courts15 Jan 2020Dismissed

Faizan Mushtaq Qazi Vs Azhaqureshi And Another

Jammu And Kashmir High Court · (2020) 01 J&K CK 0014

Code Of Criminal Procedure, 1973 — Section 482Protection Of Women From Domestic Violence Act, 2005 — Section 23Constitution Of India, 1950 — Article 32, 226, 227
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High Courts14 Jan 2020Dismissed

Sukhdev Singh Vs Vigilance Org. Jammu & Ors

Jammu And Kashmir High Court · (2020) 01 J&K CK 0016

Prevention Of Corruption Act, 2006 — Section 5(1)(d), 5(2)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120, 120BCode Of Criminal Procedure, 1973 — Section 173(2), 228, 482
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High Courts14 Jan 2020Disposed Of

Chaman Lal Sharma Vs Chandu Ram

Jammu And Kashmir High Court · (2020) 01 J&K CK 0015

Jammu And Kashmir State Evacuees (Administration Of Property) Act, 2006 — Section 2(a), 2(b), 2(g), 4, 5, 6, 7, 8, 9, 9(2)(b), 9(2)(c), 9(2)(d), 15, 25, 27, 30, 31, 31(1)(iii)Constitution Of Jammu And Kashmir, 1956 — Section 104Jammu And Kashmir State Evacuees (Administration Of Property) Rules, 2008 — Rule 14, 14(3), 14(3)(vi), 14(5)
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High Courts14 Jan 2020Dismissed

Baljeet Singh Vs Kulbir Singh

Jammu And Kashmir High Court · (2020) 01 J&K CK 0003

Code Of Criminal Procedure, 1973 — Section 482, 561(A)Negotiable Instruments Act, 1881 — Section 138, 138(b), 139Code Of Civil Procedure, 1908 — Section 482
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High Courts14 Jan 2020Disposed Of

Devinder Singh Vs State And Others

Jammu And Kashmir High Court · (2020) 01 J&K CK 0002

Jammu And Kashmir Land Revenue Act,1996 — Section 6(6), 11, 13, 14, 15, 23, 133AConstitution Of Jammu And Kashmir, 1956 — Section 104Constitution Of India, 1950 — Article 226
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