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Jammu And Kashmir High Court judgments, 2020

755 judgments · page 5 of 38

High Courts27 Oct 2020Disposed Of

Irshad Ahmad Famda Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2020) 10 J&K CK 0053

Code Of Criminal Procedure, 1973 — Section 102, 102(1), 482Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120(B), 420, 492, 506 Code Of Criminal Procedure, 1898 — Section 550Prevention Of Corruption Act, 1988 — Section 13(1)(e), 13(2), 16
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High Courts27 Oct 2020Dismissed

Javid Ahmad Mir And Others Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2020) 10 J&K CK 0052

Jammu And Kashmir Public Safety Act, 1978 — Section 13Jammu And Kashmir Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 2(c), 2(e), 3, 3(1), 4, 6, 9, 9(b)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 20
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High Courts27 Oct 2020Disposed Of

Nayeem Ahmad Khuroo Vs Noor Mohammad Gujri

Jammu And Kashmir High Court · (2020) 10 J&K CK 0049

Negotiable Instruments Act, 1881 — Section 138, 142, 142(1), 142(A), 142(A)(1), 142(2)Code Of Criminal Procedure, 1898 — Section 561(A)
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High Courts19 Oct 2020Dismissed

Hilal Ahmad Mir Vs Anti-Corruption Bureau And Others

Jammu And Kashmir High Court · (2020) 10 J&K CK 0037

Jammu And Kashmir Prevention Of Corruption Act, 2006 — Section 5(1)(d), 5(2)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120(B), 465, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 173(8), 397, 435(1), 435(4), 439, 439(2)
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