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Jammu And Kashmir High Court judgments

12,196 judgments · page 188 of 610

High Courts30 Oct 2019Allowed

Harihar Nath Gandotra Vs State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2019) 10 J&K CK 0042

Code Of Criminal Procedure, 1973 — Section 190, 200, 202, 203, 204, 266, 267, 268, 269, 270, 271, 272, 273, 274, 275, 276, 277, 299, 482Drugs And Cosmetics Act, 1940 — Section 13, 16, 17B, 18, 18B, 18(a)(i), 18(c), 22(b)(i), 22(3), 23(3), 23(4), 23(4)(i), 25(2), 27(a)(c), 27(c), 28, 28A, 28B, 30(1), 32, 34, 36ABCompanies Act, 1956 — Section 266(1)(a), 266(1)(b)(iii), 264(2), 303(2)
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High Courts25 Oct 2019Allowed

Suhail Rashid Bhat Vs State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2019) 10 J&K CK 0043

Constitution Of Jammu And Kashmir, 1956 — Section 4, 10, 13, 19, 23, 103Jammu And Kashmir Prevention Of Beggary Act, 1960 — Section 2, 2(a), 2(a)(i), 2(a)(ii), 2(a)(iii), 2(a)(iv), 2(a)(v),3, 4, 5, 5(1), 5(2), 5(5), 6, 7, 9Code Of Criminal Procedure, 1989 — Section 61
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High Courts22 Oct 2019Allowed

Arvinder Singh Amn Vs State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2019) 10 J&K CK 0035

Constitution Of Jammu And Kashmir, 1956 — Section 8(a), 146Jammu And Kashmir Academy Of Art, Culture And Languages Services Recruitment Rules, 2006 — Rule 1(b), 4, 6, 7Constitution Of India, 1950 — Article 14, 16, 20b(ii)
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