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Jammu And Kashmir High Court judgments

12,197 judgments · page 261 of 610

High Courts07 May 2018Dismissed

RAVsI DEEP Vs SATYA PAUL

Jammu And Kashmir High Court · (2018) 05 J&K CK 0010

Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 11(1)(h)Transfer of Property Act, 1882 — Section 106, 107Code Of Civil Procedure, 1908 — Section 100
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High Courts05 May 2018Allowed

BABAR CHOWDHARY & ORS Vs STATE & ORS

Jammu And Kashmir High Court · (2018) 05 J&K CK 0006

Code of Criminal Procedure, 1973 — Section 561AJammu and Kashmir State Ranbir Penal Code, 1989 — Section 109, 498A
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High Courts05 May 2018Allowed

ANIL KUMAR AND OTHERS Vs STATE OF Jammu & Kashmir AND OTHERS

Jammu And Kashmir High Court · (2018) 05 J&K CK 0005

Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 156(3), 343, 482, 561AJammu and Kashmir State Ranbir Penal Code, 1989 — Section 406, 420, 426, 467, 468, 471Indian Penal Code, 1860 — Section 161, 165
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High Courts04 May 2018Dismissed

ABHISHEK SHARMA & ORS Vs STATE & ORS

Jammu And Kashmir High Court · (2018) 05 J&K CK 0004

Constitution of India, 1950 — Article 14Jammu and Kashmir Civil Services (Special Provisions) Act, 2010 — Section 2(c), 3, 3(b), 5Medical and Dental Education Appointment on Academic Arrangement Basis) Rules, 2009 — Rule 4, 4(2)
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High Courts01 May 2018Disposed Of

FAROOQ KHAN Vs STATE & ANR

Jammu And Kashmir High Court · (2018) 05 J&K CK 0001

Jammu and Kashmir Juvenile Justice (Care & Protection of Children) Act, 2013 — Section 2(m), 2(n), 21
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