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Jammu And Kashmir High Court judgments, 2021

724 judgments · page 32 of 37

High Courts12 Feb 2021Allowed

Mudasir Ahmad Dar Vs State Of J&K And Anr

Jammu And Kashmir High Court · (2021) 02 J&K CK 0076

Code Of Criminal Procedure, 1973 — Section 161, 164AJammu And Kashmir Public Safety Act, 1978 — Section 8Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 188, 307, 332, 336, 341, 427
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High Courts12 Feb 2021Allowed

Showkat Ahmad Mir Vs Union Territory Of J&K And Another

Jammu And Kashmir High Court · (2021) 02 J&K CK 0075

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 149, 307, 332, 336, 341, 353, 427Arms Act, 1959 — Section 7, 27Unlawful Activities (Prevention) Act, 1967 — Section 10, 13, 18, 20
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High Courts10 Feb 2021Disposed Of

Falak Sher Salaria Vs State Of J&K

Jammu And Kashmir High Court · (2021) 02 J&K CK 0054

Code Of Criminal Procedure, 1973 — Section 100, 435Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 366, 376
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