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Jammu And Kashmir High Court judgments

12,177 judgments · page 98 of 609

High Courts28 Apr 2022Disposed Of

Rovinder Singh Vs Union Of India And Others

Jammu And Kashmir High Court · (2022) 04 J&K CK 0078

Constitution Of India, 1950 — Article 21, 21, 33Border Security Force Rules, 1969 — Rule 120, 123, 129Evidence Act, 1872 — Section 1,2, 16(d), 45, 74, 76, 87, 106, 141
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High Courts28 Apr 2022Disposed Of

Anil Singh Vs UT Of J&K And Another

Jammu And Kashmir High Court · (2022) 04 J&K CK 0076

Constitution Of India, 1950 — Article 22, 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 8(1)(a)
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High Courts28 Apr 2022Dismissed

Aijaz Ahmad Bhat Vs Ut Of J&K And Another

Jammu And Kashmir High Court · (2022) 04 J&K CK 0072

Prevention Of Corruption Act, 2006 — Section 4, 5(1)(d), 5(2)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120BCode Of Criminal Procedure, 1973 — Section 482
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High Courts28 Apr 2022Dismissed

Mohammad Rafiq Wani Vs Ghulam Nabi Khan

Jammu And Kashmir High Court · (2022) 04 J&K CK 0068

Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 242, 342Indian Contract Act, 1872 — Section 29
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High Courts27 Apr 2022Disposed Of

Jamsheed Ahmad Bhat Vs Government Of J&K And Ors

Jammu And Kashmir High Court · (2022) 04 J&K CK 0062

Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 8(1)(i), 8(2), 8(3), 8(3)(a)Code Of Criminal Procedure, 1973 — Section 161
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