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Jammu And Kashmir High Court judgments

12,177 judgments · page 86 of 609

High Courts02 Sept 2022Allowed

M/S Jk Stationers Vs State Of J&K & Ors

Jammu And Kashmir High Court · (2022) 09 J&K CK 0008

Jammu And Kashmir Prevention Of Corruption Act, 1949 — Section 5(1)(d), 5(1)(2), 5(2)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 201, 204Code Of Criminal Procedure Svt., 1989 — Section 351
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High Courts02 Sept 2022Allowed

Farooq Ahmad Bhat Vs Syed Basharat Saleem & Anr

Jammu And Kashmir High Court · (2022) 09 J&K CK 0007

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 304ACode Of Criminal Procedure, 1973 — Section 154, 154(1), 154(3), 156(3), 197, 482Indian Penal Code, 1860 — Section 304A
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High Courts01 Sept 2022Disposed Of

Zahoor Ahmed Khan Vs State Of J&K And Ors

Jammu And Kashmir High Court · (2022) 09 J&K CK 0015

Constitution Of India, 1950 — Article 226Jammu And Kashmir (Compassionate Appointment) Rules, 1994 — Rule 2, 2(iii), 3(3), 5, 5(1)
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High Courts01 Sept 2022Dismissed

Mst Rehana And Another Vs Ut Of J&K And Ors

Jammu And Kashmir High Court · (2022) 09 J&K CK 0013

Indian Penal Code, 1860 — Section 120B, 367D, 506, 509Information Technology Act, 2000 — Section 66, 166Code Of Criminal Procedure, 1973 — Section 482
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High Courts31 Aug 2022

Sanjeev Kumar And Another Vs State Of J&K

Jammu And Kashmir High Court · (2022) 08 J&K CK 0068

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 302, 307, 341, 304IICode Of Criminal Procedure, 1973 — Section 161, 164AEvidence Act, 1872 — Section 134
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High Courts31 Aug 2022Allowed

Mohd. Rashid Vs State Of J&K

Jammu And Kashmir High Court · (2022) 08 J&K CK 0067

Constitution Of India, 1950 — Article 15(3), 39(c)(f), 39(e), 39(f), 45, 47, 51AJammu And Kashmir Juvenile Justice Rules, 2007 — Rule 12, 12(3), 12(5), 21Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Rules, 2014 — Rule 74, 74(3)
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