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Jammu And Kashmir High Court judgments

12,197 judgments · page 285 of 610

High Courts04 Aug 2016Dismissed

State of J&K Vs Abdul Rehman Mir

Jammu And Kashmir High Court · (2017) CriLJ 1790

Criminal Procedure Code, 1973 (CrPC) - Section 132, Section 156(3), Section 156(3), Section 156(3), Section 551Penal Code, 1860 (IPC) - Section 302, Section 34
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High Courts21 Jul 2016Dismissed

Himshee Mansotra Vs State of J&K

Jammu And Kashmir High Court · (2017) AIR(J&K) 29 : (2016) 4 JKJ 262

Board of Professional Entrance Examinations Rules, 2014 - Rule 6Jammu and Kashmir Board Professional Entrance Examinations Act, 2002 - Section 23
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High Courts29 Jun 2016Partly Allowed

Harnam Dass Vs Krishan Lal

Jammu And Kashmir High Court · (2016) 4 JKJ 191

Constitution of Jammu and Kashmir, 1956 - Article 227Jammu and Kashmir Civil Procedure Code, 1977 - Order 39 Rule 1, Order 39 Rule 2
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High Courts29 Jun 2016Dismissed

Vidit Mahajan Vs Sunali Mahajan

Jammu And Kashmir High Court · (2017) 2 Crimes 164 : (2016) 4 JKJ 242

Jammu and Kashmir Criminal Procedure Code, 1989 - Section 561-AJammu and Kashmir Protection of Women from Domestic Violence Act, 2010 - Section 12(1), Section 21, Section 23
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