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Jammu And Kashmir High Court judgments, 2022

616 judgments · page 20 of 31

High Courts27 May 2022Disposed Of

Mushtaq Ahmed Vs UT Of J & K & Anr

Jammu And Kashmir High Court · (2022) 05 J&K CK 0068

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 109, 343, 363, 376
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High Courts25 May 2022Disposed Of

Abdul Razak Dar & Others Vs State Of J&K

Jammu And Kashmir High Court · (2022) 05 J&K CK 0065

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 24, 405, 406, 415, 420Code Of Criminal Procedure, 1973 — Section 482
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High Courts25 May 2022Disposed Of

Riyaz Ahmad Mir Vs Union Territory Of J&K & Ors

Jammu And Kashmir High Court · (2022) 05 J&K CK 0062

Constitution Of India, 1950 — Article 22(5)Code Of Criminal Procedure, 1973 — Section 161, 164APrevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 3
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High Courts23 May 2022Dismissed

Javaid Ahmad Najar Vs UT Of J&K And Anr

Jammu And Kashmir High Court · (2022) 05 J&K CK 0057

Constitution Of India, 1950 — Article 22(3), 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 149, 307, 336, 353, 427
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High Courts21 May 2022Disposed Of

Abid Hussain Mir Vs Union Territory Of J&K

Jammu And Kashmir High Court · (2022) 05 J&K CK 0055

Code Of Criminal Procedure, 1973 — Section 164, 439Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 7, 9, 29, 30
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High Courts21 May 2022Dismissed

Zubeeda Vs Union Territory Of J&K

Jammu And Kashmir High Court · (2022) 05 J&K CK 0054

Code Of Criminal Procedure, 1973 — Section 161, 164, 436, 439Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 7, 9, 17, 29, 30, 31Indian Penal Code, 1860 — Section 109, 376, 376(3)
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High Courts21 May 2022Disposed Of

Rayees Ahmad Dar Vs Union Territory Of J&K

Jammu And Kashmir High Court · (2022) 05 J&K CK 0053

Constitution Of India, 1950 — Article 20(3), 21Code Of Criminal Procedure, 1973 — Section 3, 3(3), 164, 281, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29, 37
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High Courts21 May 2022Allowed

Razia Sultan Vs Romesh Kumar Verma

Jammu And Kashmir High Court · (2022) 05 J&K CK 0052

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 406Code Of Criminal Procedure, 1973 — Section 23, 202Code Of Criminal Procedure, 1989— Section 523, 561A
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