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Jammu And Kashmir High Court judgments, 2018

935 judgments · page 14 of 47

High Courts26 Oct 2018Dismissed

Narinder Pal Singh @APPELLANT@Hash S. Kulbir Singh

Jammu And Kashmir High Court · (2018) 10 J&K CK 0089

Code Of Criminal Procedure Svt, 1989 — Section 561ANegotiable Instrument Act, 1881 — Section 138Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 323, 336, 452, 506
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High Courts26 Oct 2018Allowed

Mohd. Amin And Ors @APPELLANT@Hash Ruby Khan

Jammu And Kashmir High Court · (2018) 10 J&K CK 0083

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 323, 342, 406, 498A, 506Code Of Criminal Procedure, 1973 — Section 154, 154(1), 200, 204, 561A
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High Courts25 Oct 2018Disposed Off

Moti Lal @APPELLANT@Hash UOI And Ors

Jammu And Kashmir High Court · (2018) 10 J&K CK 0079

Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 — Section 47Central Civil Services (Pension) Rules, 1972 — Rule 38
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High Courts23 Oct 2018Allowed

Ashish Sharma & Ors @APPELLANT@Hash State And Anr

Jammu And Kashmir High Court · (2018) 10 J&K CK 0072

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 173, 320, 320(9), 482, 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 307, 326
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