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Jammu And Kashmir High Court judgments, 2019

860 judgments · page 37 of 43

High Courts27 Feb 2019Allowed

Parshotam Lal & Ors Vs State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2019) 02 J&K CK 0112

Code Of Criminal Procedure, 1973 — Section 320, 482Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 323, 342, 498ACode Of Criminal Procedure, 1898 — Section 561A
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High Courts26 Feb 2019

Suhail Ahmad Dar Vs State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2019) 02 J&K CK 0126

Unlawful Activities (Prevention) Act, 1967 — Section 4, 6, 10, 11, 13, 18, 19, 43D, 43D(5)Code Of Criminal Procedure, 1973 — Section 2(c), 54, 154, 167, 167(2), 167(2)(a)(i), 167(2)(a)(ii), 173, 268, 438, 439National Investigation Agency Act, 2008 — Section 21, 21(1)(2), 21(4)
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High Courts26 Feb 2019Dismissed

Eycon Parveiz Vs State THROUGH Police Station Sadder

Jammu And Kashmir High Court · (2019) 02 J&K CK 0121

Constitution Of Jammu And Kashmir, 1956 — Section 103, 104Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 201, 302, 392Code Of Civil Procedure, 1908 — Section 115
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High Courts26 Feb 2019Dismissed

Rajesh Parihan Vs State & Ors

Jammu And Kashmir High Court · (2019) 02 J&K CK 0115

Jammu And Kashmir Civil Services (Classification, Control And Appeal) Rules, 1956 — Rule 27
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High Courts25 Feb 2019

Reyaz Ahmad Lone Vs State Of Jammu & Kashmir And Anr

Jammu And Kashmir High Court · (2019) 02 J&K CK 0085

Jammu & Kashmir Public Safety Act, 1978 — Section 8Unlawful Activities (Prevention) Act, 1967 — Section 13Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(3)
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