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Jammu And Kashmir High Court judgments, 2021

724 judgments · page 29 of 37

High Courts03 Mar 2021Dismissed

State Vs Abdul Gani Bhat And Others

Jammu And Kashmir High Court · (2021) 03 J&K CK 0004

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 302, 364Code Of Criminal Procedure, 1973 — Section 161, 164A
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High Courts02 Mar 2021Disposed Of

Hamidullah Bhat Vs State Of J&K

Jammu And Kashmir High Court · (2021) 03 J&K CK 0099

Jammu And Kashmir Prevention Of Corruption Act, 2006 — Section 5(1)(e), 5(2)Jammu And Kashmir Public Men And Public Servants (Declaration Of Assets And Other Provisions) Act, 1983 — Section 12, 14Code Of Criminal Procedure, 1973 — Section 342
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High Courts02 Mar 2021Dismissed

Mohd. Naseer Vs Ut Of J&K And Ors

Jammu And Kashmir High Court · (2021) 03 J&K CK 0090

Code Of Criminal Procedure, 1973 — Section 482, 540Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 149, 201, 302, 307, 323, 452Code Of Criminal Procedure, 1898 — Section 561A
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High Courts01 Mar 2021Disposed Of

Showkat Ahmad Bhat Vs Ut Of J&K And Ors

Jammu And Kashmir High Court · (2021) 03 J&K CK 0027

Jammu And Kashmir Public Safety. Act, 1978 — Section 8, 8(2), 8(4), 13, 19, 21General Clauses Act, 1977 — Section 21Constitution Of India, 1950 — Article 22(5)
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High Courts26 Feb 2021Allowed

Parvaiz Ahmad Khoja Vs Ut Of J&K & Another

Jammu And Kashmir High Court · (2021) 02 J&K CK 0041

Jammu And Kashmir Public Safety. Act, 1978 — Section 8Unlawful Activities (Prevention) Act, 1967 — Section 13, 16, 18, 20Explosive Substances Act 1883 — Section 3,4
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High Courts26 Feb 2021Allowed

Ghulam Mohammad Vs Ut Of Ladakh

Jammu And Kashmir High Court · (2021) 02 J&K CK 0040

Indian Penal Code, 1860 — Section 292, 420, 506Information Technology Act, 2000 — Section 67ACode Of Criminal Procedure, 1973 — Section 161, 164, 164A
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