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Jammu And Kashmir High Court judgments, 2021

724 judgments · page 22 of 37

High Courts12 Apr 2021Dismissed

Davinder Singh Vs Union Of India And Others

Jammu And Kashmir High Court · (2021) 04 J&K CK 0014

Code Of Criminal Procedure, 1973 — Section 173(2), 407Indian Penal Code, 1860 — Section 120B, 121, 121A, 122Unlawful Activities (Prevention) Act, 1967 — Section 17, 18, 18B, 19, 20, 23, 38, 39, 40
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High Courts09 Apr 2021Allowed

Khalid Bin Gani And Another Vs Mohd. Ashraf Dar

Jammu And Kashmir High Court · (2021) 04 J&K CK 0044

Negotiable Instruments Act, 1881 — Section 138, 139Code Of Criminal Procedure, 1973 — Section 242, 258, 357(1)(b), 357(3), 431Indian Penal Code, 1860 — Section 64
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High Courts09 Apr 2021Dismissed

Mulkh Raj Vs Madan Mohan

Jammu And Kashmir High Court · (2021) 04 J&K CK 0016

Code Of Civil Procedure, 1908 — Order 14 Rule 1, Order 14 Rule 5Constitution Of India, 1950 — Article 227
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High Courts08 Apr 2021Dismissed

Rohit Kumar Vs State Of J&K

Jammu And Kashmir High Court · (2021) 04 J&K CK 0019

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 294, 306, 506, 509Evidence Act, 1872 — Section 32Code Of Criminal Procedure, 1973 — Section 164A
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High Courts07 Apr 2021Dismissed

Ali Mohammad Najar & Ors Vs Bashir Ahmad Najar

Jammu And Kashmir High Court · (2021) 04 J&K CK 0024

Code Of Criminal Procedure, 1989 — Section 561ACode Of Criminal Procedure, 1973 — Section 156, 190, 200, 202, 203Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 24, 420, 423, 421, 463, 468
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