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Jammu And Kashmir High Court judgments, 2021

724 judgments · page 34 of 37

High Courts04 Feb 2021Allowed

Tanveer Ahmad Dar Vs Govt. Of J&K & Ors

Jammu And Kashmir High Court · (2021) 02 J&K CK 0114

Jammu And Kashmir Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 2, 3Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
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High Courts03 Feb 2021Dismissed

Khaliq Lone Vs Azi & Others

Jammu And Kashmir High Court · (2021) 02 J&K CK 0108

Code Of Civil Procedure, 1908 — Section 100Limitation Act, 1963 — Section 3, 5
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High Courts03 Feb 2021Dismissed

Samar Pal Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2021) 02 J&K CK 0044

Indian Penal Code Act 1860 — Section 307Border Security Force Act, 1968 — Section 2(d), 2(q), 2(g), 2(k), 2(o), 2(u), 2(x), 46, 80Explosive Substances Act, 1908 — Section 4, 5
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High Courts02 Feb 2021Disposed Of

Firdous Muzaffar Sheikh Vs State Of J&K & Ors

Jammu And Kashmir High Court · (2021) 02 J&K CK 0107

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 279, 304A, 338Motor Vehicles Act, 1988 — Section 3, 134, 181
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