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Jammu And Kashmir High Court judgments, 2021

724 judgments · page 16 of 37

High Courts08 Jul 2021Dismissed

Sudesh Kumari Vs State Of J&K And Others

Jammu And Kashmir High Court · (2021) 07 J&K CK 0004

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 201, 332, 354, 382, 451Code Of Criminal Procedure, 1973 — Section 401(3), 417, 423, 435, 439, 439(5)
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High Courts05 Jul 2021Dismissed

Kanta Wazir Vs Union Of India & Ors

Jammu And Kashmir High Court · (2021) 07 J&K CK 0002

Constitution Of India, 1950 — Article 14Jammu And Kashmir Migrant Immovable Property (Preservation, Protection And Restraint On Distress Sales) Act, 1997 — Section 2(e), 4
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High Courts29 Jun 2021Dismissed

Subash Chander Vs State Of J&K & Othrs

Jammu And Kashmir High Court · (2021) 06 J&K CK 0025

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 376Code Of Criminal Procedure, 1973 — Section 161, 164Code Of Criminal Procedure, 1989 — Section 342
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High Courts22 Jun 2021Disposed Of

Trison Farms And Construction Pvt. Ltd Vs UT Of J&K & Ors

Jammu And Kashmir High Court · (2021) 06 J&K CK 0024

Constitution Of India, 1950 — Article 19(1)(g), 300APrevention Of Money Laundering (Taking Possession Of Attached Or Frozen Properties Confirmed By The Adjudicating Authority) Rules, 2013 — Rule 5Prevention Of Money Laundering Act, 2002 — Section 5, 5(1), 8(3), 13, 16, 17, 18, 20, 38, 39, 40, 45
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High Courts03 Jun 2021Dismissed

Khalid Hussain @ Munna Vs Union Territory Of J&K

Jammu And Kashmir High Court · (2021) 06 J&K CK 0013

Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Rules, 2014 — Rule 3(III), 74, 74(4), 74(5), 74(6), 75, 75(2), 75(3)Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013 — Section 2(m), 51(1), 52Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 25 Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 302, 342
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