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Jammu And Kashmir High Court judgments, 2018

935 judgments · page 12 of 47

High Courts03 Nov 2018Allowed

Sandeep Gupta @APPELLANT@Hash State And Ors

Jammu And Kashmir High Court · (2018) 11 J&K CK 0002

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 107, 151, 154, 154(1), 156(3), 157, 173, 200, 202, 561AJammu And Kashmir Land Revenue Act, 1939 — Section 133
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High Courts03 Nov 2018Dismissed

Gopal Pareek @APPELLANT@Hash Raman Malhotra And Ors

Jammu And Kashmir High Court · (2018) 11 J&K CK 0001

Code Of Criminal Procedure Svt. 1989 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 406, 420, 463, 464, 468Negotiable Instrument Act, 1881 — Section 138
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High Courts02 Nov 2018Allowed

Masoom Hussain Shah Vs State And Ors

Jammu And Kashmir High Court · (2018) 11 J&K CK 0138

Code Of Criminal Procedure, 1973 — Section 164, 164A, 311, 540Evidence Act, 1872 — Section 138, 145Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 173, 323, 376, 452
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High Courts02 Nov 2018Allowed

Javid Rasool Dar Vs State Of Jammu & Kashmir And Anr

Jammu And Kashmir High Court · (2018) 11 J&K CK 0132

Unlawful Activities (Prevention) Act, 1967 — Section 13Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 12B, 148, 149, 153A, 307, 336, 332, 353Code Of Criminal Procedure, 1973 — Section 161
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