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Jammu And Kashmir High Court judgments, 2020

755 judgments · page 6 of 38

High Courts09 Oct 2020Allowed

Nisar Ahmad Kumar Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2020) 10 J&K CK 0023

Jammu And Kashmir Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 2(c), 3Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 21, 29, 37Code Of Criminal Procedure, 1973 — Section 161
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High Courts09 Oct 2020Disposed Of

Shahbaz Ahmad Bhat Vs State Of J&K And Others

Jammu And Kashmir High Court · (2020) 10 J&K CK 0022

Jammu And Kashmir Public Safety. Act, 1978 — Section 8, 8(a), 8(4), 13Code Of Criminal Procedure, 1973 — Section 161Constitution Of India, 1950 — Article 22(5)
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High Courts09 Oct 2020Dismissed

Saboor-Ul-Haq Malla Vs State Of J&K And Others

Jammu And Kashmir High Court · (2020) 10 J&K CK 0021

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 302, 307, 353, 395Arms Act, 1959 — Section 7, 27Unlawful Activities (Prevention) Act, 1967 — Section 16, 18
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High Courts07 Oct 2020Allowed

Mohammad Salim Pandith Vs State Of J&K And Others

Jammu And Kashmir High Court · (2020) 10 J&K CK 0016

Code Of Criminal Procedure, 1898 — Section 561(A)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 153(A), 379, 411, 502(1)(b), 505, 505(1)(b), 505(2)Code Of Criminal Procedure, 1973 — Section 161, 482
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