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Jammu And Kashmir High Court judgments, 2018

935 judgments · page 36 of 47

High Courts24 May 2018Disposed Of

JAI KRISHAN KOUL AND ANR Vs STATE AND ORS

Jammu And Kashmir High Court · (2018) 05 J&K CK 0033

Jammu and Kashmir Migrants Immovable Property (Preservation, Protection and Restraint on Distress Sales),Act, 1997 — Section 4, 5, 13
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High Courts21 May 2018Allowed

DEEPAK GOEL & ANR Vs STATE AND ORS

Jammu And Kashmir High Court · (2018) 05 J&K CK 0028

Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 120B, 307, 323, 339, 340, 341, 342, 347, 348, 351, 352, 500, 511Arms Act, 1959 — Section 4, 25Code of Criminal Procedure, 1973 — Section 156(3)
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High Courts17 May 2018Allowed

OM PARKASH SHARMA Vs STATE &ORS

Jammu And Kashmir High Court · (2018) 05 J&K CK 0023

Code of Criminal Procedure, 1973 — Section 561APrevention of Food Adulteration Act, 1954 — Section 7, 11, 13, 13(2), 13(3), 16
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High Courts16 May 2018Allowed

DR JITENDER MEHTA Vs SHIVsANI MEHTA AND ANOTHER

Jammu And Kashmir High Court · (2018) 05 J&K CK 0022

Constitution of India, 1950 — Article 14, 20(2), 21Code of Criminal Procedure, 1973 — Section 156(3), 157, 170, 173(a), 190, 190(1), 190(1)(b), 190(1)(c), 200, 202, 203, 204, 468, 473, 478, 538G, 538B, 561A, 565Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 182, 403, 406,498A
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High Courts15 May 2018Disposed Of

KULBIR SINGH Vs STATE AND ORS

Jammu And Kashmir High Court · (2018) 05 J&K CK 0019

Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 420, 467, 468, 471Code of Criminal Procedure, 1973 — Section 561AIndian Evidence Act, 1872 — Section 27
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High Courts14 May 2018Allowed

ASHOK PARMAR Vs STATE AND ORS

Jammu And Kashmir High Court · (2018) 05 J&K CK 0017

Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 28A, 28A(2), 32Jammu and Kashmir Accountability Commission Act, 2002 — Section 2(3)Transfer of Property Act, 1882 — Section 107, 138
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