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Jammu And Kashmir High Court judgments, 2019

860 judgments · page 10 of 43

High Courts26 Sept 2019Dismissed

Hanifa Akhter Vs State And Others

Jammu And Kashmir High Court · (2019) 09 J&K CK 0012

Jammu And Kashmir Panchayati Raj Act, 1989 — Section 2(p), 27(3), 28, 41Ladakh Autonomous Hill Development Councils Act, 1997 — Section 3Code Of Civil Procedure, 1908 — Section 89, 89(2)(c), 89(2)(d), Order 7, Order 7 Rule 14(4), Order 8, Order 8 Rule 1A(4)
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High Courts26 Sept 2019Dismissed

Balkar Singh Vs State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2019) 09 J&K CK 0011

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 376, 376C, 420, 503, 506Criminal Procedure Code, 1973 — Section 156(3), 164A
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High Courts26 Sept 2019Disposed Of

Indra Kumar Rai Vs Union Of India And Ors

Jammu And Kashmir High Court · (2019) 09 J&K CK 0010

Armed Forces Tribunal Act, 2007 — Section 4, 5(4), 14, 15, 16, 17, 34Evidence Act, 1872 — Section 123, 124Indian Penal Code, 1860 — Section 175, 178, 179, 180, 193, 195, 196, 228
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High Courts24 Sept 2019Dismissed

Suresh Sharma Vs State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2019) 09 J&K CK 0025

Jammu And Kashmir Prevention Of Corruption, Act 2006 — Section 5(1)(d), 5(2)Prevention Of Corruption (Amendment) Act, 2014 — Section 4SCode Of Criminal Procedure, 1973 — Section 165
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