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Jammu And Kashmir High Court judgments, 2022

616 judgments · page 15 of 31

High Courts10 Aug 2022Dismissed

Abdul Razak Ahangar Vs State Of J&K& Ors

Jammu And Kashmir High Court · (2022) 08 J&K CK 0009

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 302, 307Arms Act, 1959 — Section 7, 25Code Of Criminal Procedure, 1973 — Section 161
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High Courts05 Aug 2022Dismissed

Sewa Singh Vs Krishan Singh And Others

Jammu And Kashmir High Court · (2022) 08 J&K CK 0008

Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule (1)(r)Constitution Of Jammu And Kashmir, 1956 — Section 104
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High Courts05 Aug 2022Dismissed

Manzoor Ahmed Din Vs Union Of India And Others

Jammu And Kashmir High Court · (2022) 08 J&K CK 0007

Central Reserve Police Force Rules, 1955 — Rule 27Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20Central Reserve Police Force Act, 1949 — Section 11(1)
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High Courts05 Aug 2022Dismissed

Gaggu Din Alias Gaggu Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2022) 08 J&K CK 0003

Jammu And Kashmir Public Safety Act, 1978 — Section 8(1)(a)Indian Penal Code, 1860 — Section 148, 149, 323, 365, 379, 411, 458, 506Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 188, 307, 323, 332, 336, 341, 353, 382
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High Courts04 Aug 2022Allowed

Sakib Ahmad Sheroo Vs UT Of J&K & Another

Jammu And Kashmir High Court · (2022) 08 J&K CK 0006

Jammu And Kashmir Public Safety Act, 1978 — Section 8Unlawful Activities (Prevention) Act, 1967 — Section 18, 20, 38, 43DCode Of Criminal Procedure, 1973 — Section 161
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High Courts04 Aug 2022Dismissed

Anis Ahmad Choudhary Vs State Of J&K & Ors

Jammu And Kashmir High Court · (2022) 08 J&K CK 0004

Code Of Criminal Procedure, 1989 — Section 561ACode Of Criminal Procedure, 1973 — Section 56, 482Jammu And Kashmir Prevention Of Corruption Act, 1949 — Section 3, 5(2)
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High Courts26 Jul 2022Dismissed

Abid Ahmad Khan Vs UT Of J&K

Jammu And Kashmir High Court · (2022) 07 J&K CK 0056

Constitution Of India, 1950 — Article 136Indian Penal Code, 1860 — Section 302, 304AMotor Vehicles Act, 1988 — Section 3, 5, 180, 181
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