High Courts10 Mar 2021Disposed Of

Ghulam Hassan Wagay Vs State Of Jk And Ors

Jammu And Kashmir High Court · (2021) 03 J&K CK 0105

Jammu And Kashmir Public Safety Act, 1978 — Section 13Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 149, 307, 332, 336, 353, 427Constitution Of India, 1950 — Article 22(5)
High Courts10 Mar 2021Disposed Of

Rasik Ahmad Nengroo Vs State Of Jk And Ors

Jammu And Kashmir High Court · (2021) 03 J&K CK 0104

Jammu And Kashmir Public Safety Act, 1978 — Section 13Code Of Criminal Procedure, 1973 — Section 169Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 121A, 148, 149, 188, 307, 332, 336, 392
High Courts10 Mar 2021Dismissed

Shafat Ahmad Chesti Vs Habibullah Dhobi

Jammu And Kashmir High Court · (2021) 03 J&K CK 0046

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 323, 506Oaths Act, 1969 — Section 7Indian Penal Code, 1860 — Section 174
High Courts10 Mar 2021Dismissed

State Of J&K Vs Rattanjeet Singh

Jammu And Kashmir High Court · (2021) 03 J&K CK 0024

Evidence Act, 1872 — Section 27Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 201, 302Arms Act, 1959 — Section 4, 25
High Courts10 Mar 2021Allowed

Suresh Kumar Rekhi And Another Vs Union Of India And Another

Jammu And Kashmir High Court · (2021) 03 J&K CK 0021

Prevention Of Money Laundering Act, 2002 — Section 3, 4Jammu And Kashmir Public Men And Public Servants Declaration Of Assets And Other Provisions Act, 1983 — Section 12, 14, 13, 15Prevention Of Corruption Act, 1988 — Section 5(1), 5(2), 5(1)(2)