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Jammu And Kashmir High Court judgments

12,177 judgments · page 84 of 609

High Courts22 Sept 2022Dismissed

Prem Nath And Others Vs State Of J&K And Another

Jammu And Kashmir High Court · (2022) 09 J&K CK 0054

Constitution Of India, 1950 — Article 20(2)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 167A, 420AJammu And Kashmir Prevention Of Corruption Act, 1949 — Section 5(1)(d), 5(2)
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High Courts21 Sept 2022Allowed

Ravinder Kumar Gupta Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2022) 09 J&K CK 0044

Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 8(1), 8(1)(a), 8(3), 8( 3)(b)Indian Penal Code, 1860 — Section 120B, 420, 425, 465, 466, 467, 468, 471, 504, 506
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High Courts20 Sept 2022Disposed Of

Sheetal Verma Vs State Of J&K And Others

Jammu And Kashmir High Court · (2022) 09 J&K CK 0046

Constitution Of India, 1950 — Article 226Central Excise Act, 1944 — Section 48Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 302
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High Courts20 Sept 2022Dismissed

Custodian General Vs J And K Spl Tribunal And Others

Jammu And Kashmir High Court · (2022) 09 J&K CK 0045

Code Of Civil Procedure, 1908 — Order 41, Order 41, Rule 17Jammu And Kashmir State Evacuees' (Administration Of Property) Act, 2006 — Section 3, 3(A), 4, 8, 14, 25, 29A, 30, 30(A), 30(1)(a), 30(1)(b), 30(1)(c), 30(c)Jammu And Kashmir Special Tribunal Act, 1988 — Section 3
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High Courts20 Sept 2022Allowed

Abdul Hamid Dar Vs UT Of J&K & Ors

Jammu And Kashmir High Court · (2022) 09 J&K CK 0041

Constitution Of India, 1950 — Article 19, 21, 22, 22(3)(b)Indian Penal Code, 1860 — Section 120B, 406, 420Jammu And Kashmir Public Safety Act, 1978 — Section 2(a), 8
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High Courts20 Sept 2022Allowed

Khursheed Ahmad Bhat Vs Ut Of J&K & Ors

Jammu And Kashmir High Court · (2022) 09 J&K CK 0040

Constitution Of India, 1950 — Article 19, 21, 22, 22(3)(b)Indian Penal Code, 1860 — Section 120B, 406, 420Jammu And Kashmir Public Safety Act, 1978 — Section 2(a), 8
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High Courts16 Sept 2022Dismissed

Shafiq Ahmed Vs UT Of J&K And Another

Jammu And Kashmir High Court · (2022) 09 J&K CK 0052

Jammu And Kashmir Prevention Of Corruption Act, 1949 — Section 5(1)(d), 5(2)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 201
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High Courts16 Sept 2022Dismissed

Tabasum Mir And Others Vs Union Of India & Ors

Jammu And Kashmir High Court · (2022) 09 J&K CK 0037

Constitution Of India, 1950 — Article 20, 226Black Money (Undisclosed Foreign Income And Assets) And Imposition Of Tax Act, 2015 — Section 2(2)(a), 2(11), 2(1), 3, 3(2), 4, 8, 10, 10(1), 10(2), 15, 15(1)(b), 15(1)(c), 16, 17, 18, 19, 20, 21, 41, 42, 43, 46, 59, 60, 72Foreign Exchange Management Act, 1999 — Section 6(5)
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