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Jammu And Kashmir High Court judgments

12,197 judgments · page 277 of 610

High Courts05 May 2017Dismissed

Tahir Hussain Mir Vs State and ors.

Jammu And Kashmir High Court · 2017 0 CriLJ 3451

Constitution of India, Article 22(5), Article 22(3) - Protection against arrest and detention in certain cases - Protection against arrest and detention in certain casesJam
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High Courts05 May 2017Allowed

Ghulam Rasool Najar Vs State of J&K & Ors.

Jammu And Kashmir High Court · 2017 0 CriLJ 3138

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981, Section 3(2), Section 8(1) - Power to make orders detaining certain person
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High Courts28 Apr 2017Dismissed

S. R. Samuel Vs U.O.I. and anr.

Jammu And Kashmir High Court · 2017 0 LabIC 3865

Constitution of India, Article 14, Article 16, Article 16(1) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomo
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