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Jammu And Kashmir High Court judgments

12,197 judgments · page 290 of 610

High Courts16 Apr 2016Allowed

Kanta Choudhary Vs State of J&K

Jammu And Kashmir High Court · (2017) CriLJ 1063 : (2016) 4 JKJ 334

Jammu and Kashmir Criminal Procedure Code, 1989 - Section 561-AJammu and Kashmir Hindu Marriage Act, 1980 - Section 13
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High Courts15 Apr 2016Dismissed

Manish Suri Vs State

Jammu And Kashmir High Court · (2016) 3 JKJ 551

Jammu and Kashmir Police Act, 1983 - Section 5Jammu and Kashmir Prevention of Corruption Act, 2006 - Section 5(2)Ranbir Penal Code, 1989 - Section 120B, Section 420, Section 468, Section 471
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High Courts11 Apr 2016Allowed

Chenab Textile Mills Vs Sat Paul

Jammu And Kashmir High Court · (2016) 2 JKJ 661

Jammu and Kashmir Land Acquisition Act, 1990 - Section 17A, Section 39, Section 40, Section 41, Section 42, Section 6, Section 9, Section 9A
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High Courts11 Apr 2016Disposed off

SOS International Vs State of J&K

Jammu And Kashmir High Court · (2016) 2 JKJ 729

Jammu and Kashmir Municipal Act, 2000 - Section 66Sri Mata Vaishnoo Devi Shrine Act, 1988 - Section 18, Section 3
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High Courts05 Apr 2016Dismissed

Mohd. Aroof Khan Vs State

Jammu And Kashmir High Court · (2017) CriLJ 631 : (2016) 3 JKJ 691

Arms Act, 1959 - Section 27, Section 30Jammu and Kashmir Criminal Procedure Code, 1989 - Section 161, Section 164A, Section 173(8)Ranbir Penal Code, 1989 - Section 304
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High Courts05 Apr 2016Disposed off

Shaheena Rasool Vs State of J&K

Jammu And Kashmir High Court · (2016) 3 JKJ 582

Constitution of India, 1950 - Article 226Jammu and Kashmir Civil Services (Special Provision) Act, 2010 - Section 6
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