Indian Penal Code 1860 — Section 201, 306, 366, 376, 506Information Technology Act, 2000 — 67Code of Criminal Procedure 1973 — Section 156(3), 164, 174, 437, 439(1), 439, 439(1)

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High Courts11 Dec 2024Dismissed

Tirath Ram Vs 1. Union of India through Secretary to Government, Home Department & Ors.

Jammu And Kashmir High Court · (2024) 12 J&K CK 0014

Constitution of India 1950 — Article 226

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High Courts10 Dec 2024Disposed Off

Sukhdev (Dead) Vs Arun Prakash and Ors.

Jammu And Kashmir High Court · (2024) 12 J&K CK 0016

Jammu and Kashmir Right of Prior Purchase Act, 1993 — Section 14 (a), 96

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High Courts10 Dec 2024Allowed

Gurdit Singh alias Prince alias Pindi Vs Union Territory of J&K through Principal Secretary (Home) and Ors.

Jammu And Kashmir High Court · (2024) 12 J&K CK 0015

Jammu and Kashmir Public Safety Act, 1978 — Section 8(1)(a), 13Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8,21,22,27Rules of Professional Conduct — Section 341, 323, 506

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High Courts09 Dec 2024Dismissed

Dewan Chand Vs Chuni Lal and Another

Jammu And Kashmir High Court · (2024) 12 J&K CK 0017

Code of Civil Procedure 1908 &mdash Section 100Registration Act, 1908 &mdash Section 58Hindu Adoptions and Maintenance Act, 1956 — Section 16

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High Courts06 Dec 2024Allowed

Vidya Sagar Vs Union Territory of J&K & Ors

Jammu And Kashmir High Court · (2024) 12 J&K CK 0019

Excise Act, 1958 — Section 48 (a)Indian Penal Code 1860 &mdash Section 188Prevention of Cruelty to Animals Act 1960 — Section 11

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High Courts06 Dec 2024Disposed Off

Mohd. Arief @ Kaka Vs Union Territory of JK through Principal/Secretary to Government, Home Department & Others

Jammu And Kashmir High Court · (2024) 12 J&K CK 0018

Constitution of India 1950 — Article 21, 22(1), (2),(5), 226Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(3), 8,21,22,29

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High Courts06 Dec 2024Disposed off

Joginder Singh Vs State of Jammu and Kashmir

Jammu And Kashmir High Court · (2024) 12 J&K CK 0006

Ranbir Penal Code — Sections 109, 307, 498AProhibition of Dowry Act 1961 — Section 3/5Jammu and Kashmira Code of Criminal Procedure — 342

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High Courts03 Dec 2024Disposed Of

Abinash Sharma Vs Union Territory of JK through Commissioner Secretary HomeCivil Secretariat Jammu, J&K and Others

Jammu And Kashmir High Court · (2024) 12 J&K CK 0008

Constitution of India 1950 — Article 14, 21, 22 (5), 226Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 21, 22

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High Courts29 Nov 2024Allowed

Gopal Singh Vs Rita Devi and Others

Jammu And Kashmir High Court · (2024) 11 J&K CK 0003

Jammu & Kashmir Agrarian Reforms Act, 1976 — Section 2(12), 4, 8Jammu and Kashmir Big Landed Estates Abolition Act, Svt. 2007 — section 24Jammu & Kashmir Agrarian Reforms Rules, 1977 — Rule 4, 14, 50

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High Courts20 Nov 2024Allowed

M/S Khair-ud-Din & Sons Co. Vs Union of India and Another

Jammu And Kashmir High Court · (2024) 11 J&K CK 0002

Border Security Force Act, 1968 — Section 6Border Security Force Rules 1969 — Rule 13

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High Courts19 Nov 2024Disposed Of

Eyazul Haque, Ex. HC No.800029320 Vs Union of India through Home Secretary, Ministry of Home Affairs, North Block, Government of India,New Delhi and Others

Jammu And Kashmir High Court · (2024) 11 J&K CK 0004

Constitution of India 1950 — Article 226Border Security Force Act, 1968 — Section 14, 17, 46, 70Prevention of Corruption Act 1988 mdash; Section 13(e)

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High Courts19 Nov 2024Dismissed

Anand Vs Union of India through Home Secretary, Ministry of Home Affairs, North Block, Government of India, New Delhi and Others

Jammu And Kashmir High Court · (2024) 11 J&K CK 0001

Border Security Force Act, 1968 — Section 6Border Security Force Rules 1969 — Rule 13

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High Courts05 Jun 2024Dismissed

Rakesh Singh Vs State Of Jammu And Kashmir And Others

Jammu And Kashmir High Court · S.S. Chheena v. Vijay Kumar Mahajan [(2010) 12 SCC 190]

Jammu And Kashmir State Ranbir Penal Code, 1989 - Section 306, 498AEvidence Act, 1872 - Section 113A, 113B, 114CCode Of Criminal Procedure, 1973 - Section 161, 164A, 174, 175, 342

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High Courts05 Jun 2024Dismissed

Chaman Kumar And Others Vs UT Of J&K And Others

Jammu And Kashmir High Court · (2024) 06 J&K CK 0005

Constitution Of India, 1950 — Article 226Jammu And Kashmir Land Acquisition Act, 1934 &Mdash; Section 4, 4(1), 11BControl Of National Highways (Land And Traffic) Act, 2002 — Section 26(6)

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High Courts05 Jun 2024Disposed Of

Mohd. Mushtaq Vs UT Of J&K And Others

Jammu And Kashmir High Court · (2024) 06 J&K CK 0004

Indian Penal Code, 1860 — Section 323, 498A

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