High Courts20 Oct 2021Dismissed

Ranjit Singh Vs Union Territory Of J&K

Jammu And Kashmir High Court · (2021) 10 J&K CK 0053

Indian Penal Code, 1860 — Section 305, 306, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 29Code Of Criminal Procedure, 1973 — Section 164
High Courts12 Oct 2021Dismissed

Mohammad Amin Bhat Vs Mohammad Sartaj Madni

Jammu And Kashmir High Court · (2021) 10 J&K CK 0022

Constitution Of India, 1950 — Article 226Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 21, 21(7)(3), 21(9), 21(12)(a), 51, 499, 500Code Of Criminal Procedure, 1989 — Section 179, 197, 561A
High Courts11 Oct 2021Disposed Of

Bilal Ahmad Ganai & Ors Vs Sweety Rashid & Ors

Jammu And Kashmir High Court · (2021) 10 J&K CK 0019

Constitution Of India, 1950 — Article 227Protection Of Women From Domestic Violence Act, 2005 — Section 12, 23, 27, 29Code Of Criminal Procedure, 1973 — Section 482
High Courts11 Oct 2021Disposed Of

Tawheed Ahmad Lone Vs State Of J&K And Anr

Jammu And Kashmir High Court · (2021) 10 J&K CK 0018

Constitution Of India, 1950 — Article 22, 22(5)Code Of Criminal Procedure, 1973 — Section 161, 164Jammu And Kashmir Public Safety Act, 1978 — Section 13
High Courts11 Oct 2021Allowed

Mohd. Aslam Batana Vs Narcotics Control Bureau Gandhi Nagar, Jammu

Jammu And Kashmir High Court · (2021) 10 J&K CK 0014

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 35, 36A, 37, 53, 53A, 54, 60, 66, 67Evidence Act, 1872 — Section 25, 27,79, 80, 81, 82, 83, 84, 85, 86, 87, 88, 89, 90A, 111A, 113A, 113B, 114, 114BCode Of Criminal Procedure, 1973 — Section 173(8)
High Courts11 Oct 2021Dismissed

Yousuf Vs State Of J&K And Another

Jammu And Kashmir High Court · (2021) 10 J&K CK 0013

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 302Code Of Criminal Procedure, 1973 — Section 401(3), 423, 435, 439, 439(4), 439, 439(5)Indian Penal Code, 1860 — Section 34, 338, 423, 426, 427, 428, 429, 338