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Jammu And Kashmir High Court judgments

12,197 judgments · page 272 of 610

High Courts19 Dec 2017Dismissed

Asif Ahmad Bhat Vs State of J&K & Ors.

Jammu And Kashmir High Court · (2017) 12 J&K CK 0036

Constitution of India, Article 23(5) - Prohibition of traffic in human beings and forced labourGeneral Clauses Act, 1897, Section 21, Section 19,
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High Courts19 Dec 2017Allowed

Ghulam Nabi Khan @ Naba Khan Vs State of JK & Ors.

Jammu And Kashmir High Court · (2017) 12 J&K CK 0031

Constitution of India, Article 21, Article 22 -Ranbir Penal Code, 1860, — Section 147, Section 307, Section 148, Section 506, Section 149, Section 332, Section 353, Section 427, Section
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High Courts19 Dec 2017Allowed

Mohamad Abass Dar Vs State of J&K & Ors.

Jammu And Kashmir High Court · (2017) 12 J&K CK 0017

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeJammu and Kashmir Public Safety Act, 1978, Section 8, Section 9,
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High Courts14 Dec 2017

Kashmiri Sikh Community & Ors. Vs State and others.

Jammu And Kashmir High Court · (2017) 12 J&K CK 0022

Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr
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High Courts13 Dec 2017Disposed Of

Mohd Iqbal Kana Vs State of J&K and another

Jammu And Kashmir High Court · (2017) 12 J&K CK 0020

Constitution of India, Article 21, Article 22 - Amendment of the Schedule - Protection against arrest and detention in certain casesJammu and Kashmir Public Safety Act, 197
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