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Jammu And Kashmir High Court judgments, 2019

860 judgments · page 15 of 43

High Courts09 Aug 2019Partly Allowed

Balbir Singh And Others Vs State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2019) 08 J&K CK 0011

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 201, 405, 415, 406, 407, 408, 409, 420Jammu And Kashmir Prevention Of Black Marketing And Maintenance Of Supplies Of Essential Commodities Act, 1988 — Section 3, 7
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High Courts08 Aug 2019Disposed Off

Mohd. Rashid And Others Vs State And Others

Jammu And Kashmir High Court · (2019) 08 J&K CK 0003

Code Of Criminal Procedure, 1973 — Section 145, 435(a)(4)Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 435
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High Courts07 Aug 2019Dismissed

Sohan Lal Vs State Of Jammu & Kashmir And & Ors

Jammu And Kashmir High Court · (2019) 08 J&K CK 0008

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 376Code Of Criminal Procedure, 1973 — Section 156(3), 482
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High Courts31 Jul 2019Dismissed

Muzaffar Ahmad Malik Vs State Of Jammu & Kashmir & Ors

Jammu And Kashmir High Court · (2019) 07 J&K CK 0047

Constitution Of Jammu And Kashmir, 1956 — Section 103Jammu And Kashmir Civil Servants (Removal Of Doubts And. Declaration Of Rights) Act, 1956 — Section 3(1)Constitution Of India, 1950 — Article 77, 162
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