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Jammu And Kashmir High Court judgments

12,177 judgments · page 85 of 609

High Courts15 Sept 2022Allowed

Parvesh Bahri & Anr Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2022) 09 J&K CK 0034

Constitution Of India, 1950 — Article 226Jammu And Kashmir Migrant Immoveable Property ( Preservation, Protection And Restraint On Distress Sales) Rules, 1997 — Rule 3, 4, 5, 6, 6(2)Jammu And Kashmir Migrant Immoveable Property (Preservation, Protection And Restraint On Distress Sales) Act, 1997 — Section 2(b), 2(e), 2(f), 2(g), 3, 3(b), 4, 7, 14
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High Courts14 Sept 2022Dismissed

Abdul Majeed Ganie Vs Abdul Rahim Bhat And Others

Jammu And Kashmir High Court · (2022) 09 J&K CK 0024

Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 115, Order 23 Rule 3, Order 23 Rule 3AIndian Contract Act, 1872 — Section 10, 13, 14, 15, 16, 17, 19, 18, 20, 21, 22
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High Courts06 Sept 2022Disposed Of

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

Jammu And Kashmir High Court · (2022) 09 J&K CK 0014

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 147, 148, 149, 323, 336, 341, 427, 436, 506
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