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Jammu And Kashmir High Court judgments

12,196 judgments · page 215 of 610

High Courts13 Mar 2019

Rakesh Kumar Choudhary Vs Union Of India And Others

Jammu And Kashmir High Court · (2019) 03 J&K CK 0036

Constitution Of Jammu And Kashmir, 1956 — Section 103Jammu And Kashmir Minor Mineral Concession, Storage, Transportation Of Minerals And Prevention Of Illegal Mining Rules, 2016 — Rule 2 (xLviii), 26, 27, 52(2), 55(9)Constitution Of India, 1950 — Article 199(1)(g), 226
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High Courts13 Mar 2019Disposed Off

Muhammad Yaseen Malik & Ors Vs State Of Jammu & Kashmir & Anr

Jammu And Kashmir High Court · (2019) 03 J&K CK 0030

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 109, 120B, 302, 307, 364, 368Delhi Special Police Establishment Act, 1946 — Section 5, 6Terrorist And Disruptive Activities (Prevention) Act, 1987 — Section 3, 3(1), 4, 11(2)
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High Courts12 Mar 2019Disposed Off

Meem Begum And Ors Vs State And Ors

Jammu And Kashmir High Court · (2019) 03 J&K CK 0045

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 323, 342, 498A, 504, 506Evidence Act, 1872 — Section 114C
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High Courts12 Mar 2019Dismissed

Ganesh Gupta Vs Joginder Lal

Jammu And Kashmir High Court · (2019) 03 J&K CK 0044

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 323, 341, 504, 506Code Of Criminal Procedure, 1973 — Section 107, 151, 155(2), 156(1), 482
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High Courts12 Mar 2019Dismissed

State Of Jammu & Kashmir Vs Pidu Ram And Ors

Jammu And Kashmir High Court · (2019) 03 J&K CK 0043

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 323, 324, 341Code Of Criminal Procedure, 1973 — Section 417Jammu & Kashmir High Court Rules, 1999 — Rule 138(3)
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High Courts12 Mar 2019Disposed Off

Oriental Insurance Company Ltd Vs Lata Kumari And Others

Jammu And Kashmir High Court · (2019) 03 J&K CK 0042

Haryana Compassionate Assistance To The Dependants Of The Deceased Government Employees, Rules 2006 — Rule 5(i), 5(5)(2)Insertion Of Family Pension Cum Gratuity Rules 1964 — Rule 20(c)Jammu And Kashmir Civil Service Regulations, 1956 — Article 249M(A)(a)
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High Courts12 Mar 2019Dismissed

Imtiyaz Ali Khan & Anr Vs State Of Jammu & Kashmir & Ors

Jammu And Kashmir High Court · (2019) 03 J&K CK 0033

Jammu And Kashmir Civil Servants (Removal Of Doubts And Declaration Of Rights) Ordinance, 1956, — Section 3(1)Jammu And Kashmir Civil Services (Classification, Control & Appeal) Rules, 1956 — Rule 27Constitution Of India, 1950 — Article 77, 162
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High Courts11 Mar 2019Dismissed

Balbir Singh And Anr Vs State And Ors

Jammu And Kashmir High Court · (2019) 03 J&K CK 0051

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 323, 341, 382Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482
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