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Jammu And Kashmir High Court judgments, 2020

755 judgments · page 27 of 38

High Courts10 Jun 2020

Union Territory Of J&K Vs Shabir Ahmed

Jammu And Kashmir High Court · (2020) 06 J&K CK 0125

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 42, 42(1), 42(2), 55, 57Code Of Criminal Procedure, 1973 — Section 342
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High Courts09 Jun 2020Dismissed

State Of J&K Vs Sunil Kumar And Others

Jammu And Kashmir High Court · (2020) 06 J&K CK 0133

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 201, 363, 376Code Of Criminal Procedure, 1973 — Section 161, 164(A)
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High Courts09 Jun 2020Dismissed

Union Territory Of J&K Vs Mushtaq Ahmed

Jammu And Kashmir High Court · (2020) 06 J&K CK 0132

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15Code Of Criminal Procedure, 1898 — Section 512Code Of Criminal Procedure, 1973 — Section 342
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High Courts09 Jun 2020Dismissed

Union Territory Of J&K Vs Brij Lal

Jammu And Kashmir High Court · (2020) 06 J&K CK 0131

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 376, 506Code Of Criminal Procedure, 1973 — Section 342
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High Courts04 Jun 2020Dismissed

State Of J&K Vs Ranjit Singh

Jammu And Kashmir High Court · (2020) 06 J&K CK 0146

Arms Act, 1959 — Section 3, 25Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 302
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