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Jammu And Kashmir High Court judgments

12,197 judgments · page 279 of 610

High Courts15 Mar 2017Disposed Of

Mushtaq Ahmad Bhat Vs State of J&K

Jammu And Kashmir High Court · (2017) CriLJ 2814

Jammu and Kashmir Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 - Section 11
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High Courts15 Mar 2017Dismissed

State of J and K Vs Mehmood Ahmed and ors.

Jammu And Kashmir High Court · (2017) 03 J&K CK 0006

Code of Criminal Procedure, 1973, Section 268, Section 269 -Ranbir Penal Code, 1860, Section 120B, Section 302, Section 307 -Enemy Agents Ordinance, 1943, Section 3 -
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High Courts10 Mar 2017

Nazir Ahmad Lone Vs State of J&K & ors.

Jammu And Kashmir High Court · 2017 0 CriLJ 2752

Constitution of India, Article 22(5) - Protection against arrest and detention in certain casesNarcotic Drugs and Psychotropic Substances Act, 1985, Section 20,
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High Courts07 Mar 2017Dismissed

Tariq Ahmad Sofi Vs State of J&K and ors

Jammu And Kashmir High Court · 2017 0 CriLJ 3788

Constitution of India, Article 21, Article 22(5), Article 22 -Maintenance of Internal Security Act, 1971, Section 3 -National Security Act, 1
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High Courts02 Mar 2017Allowed

Hilal Ahmad Itoo Vs State of J&K and others

Jammu And Kashmir High Court · 2017 0 CriLJ 3055

Constitution of India, Article 21, Article 22(5), Article 22(3)(b) - Amendment of the Schedule - Protection against arrest and detention in certain cases - Protection against
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High Courts02 Mar 2017Allowed

Mohd Lateef Dar Vs State of J&K and others

Jammu And Kashmir High Court · (2017) 03 J&K CK 0016

Constitution of India, Article 21, Article 22(5), Article 22(3)(b) - Amendment of the Schedule - Protection against arrest and detention in certain cases - Protection against
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High Courts02 Mar 2017Disposed Of

Zahid Ahmad Nengroo Vs State of J&K, & Anr.

Jammu And Kashmir High Court · 2017 0 CriLJ 3819

Constitution of India, Article 21, Article 22(5), Article 22(3)(b) - Amendment of the Schedule - Protection against arrest and detention in certain cases - Protection against
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High Courts01 Mar 2017Dismissed

Jaswant Singh Vs UOI and ors.

Jammu And Kashmir High Court · 2017 0 LabIC 2996

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 326 - Voluntarily causing ievous hurt by dangerous wea
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High Courts28 Feb 2017Allowed

Rash Pal Singh Vs Kamal Kishore

Jammu And Kashmir High Court · (2017) LIC 1880

Constitution of India, 1950 - Article 245, Article 246Constitution of Jammu and Kashmir, 1956 - Section 124University Grants Commission Act, 1956 - Section 26
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