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Jammu And Kashmir High Court judgments, 2023

618 judgments · page 20 of 31

High Courts26 May 2023Disposed Of

Ram Lal Vs UT Of J&K & Ors

Jammu And Kashmir High Court · (2023) 05 J&K CK 0055

Code Of Criminal Procedure, 1973 — Section 174, 439Indian Penal Code, 1860 — Section 306
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High Courts26 May 2023Dismissed

Sandeep Singh Vs Union Of India And Others

Jammu And Kashmir High Court · (2023) 05 J&K CK 0053

Constitution Of India, 1950 — Article 32, 226, 227Border Security Force Rules, 1969 — Rule 45, 48, 51Border Security Force Act, 1968 — Section 19(a), 19(b), 48(1)(c)
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High Courts26 May 2023Dismissed

State Of J&K Vs Ashok Kumar & Anr

Jammu And Kashmir High Court · (2023) 05 J&K CK 0052

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 29, 42, 42(1), 50(1), 55Code Of Criminal Procedure, 1973 — Section 173Code Of Criminal Procedure, 1898 — Section 512
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High Courts26 May 2023Disposed Of

Central Bureau Of Investigation, Anti-Corruption Bureau Vs Hazra Khan

Jammu And Kashmir High Court · (2023) 05 J&K CK 0048

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 161Jammu And Kashmir Prevention Of Corruption Act, Samvat 2006 — Section 5(1)(d), 5(2), 7, 13(1)(d)(i), 13(1)(d)(ii), 20Code Of Criminal Procedure, 1973 — Section 173, 227, 239, 244, 245, 482
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High Courts26 May 2023Disposed Of

Kousar Ali & Others Vs State Of J&K And Others

Jammu And Kashmir High Court · (2023) 05 J&K CK 0044

Constitution Of India, 1950 — Article 14Prevention Of Food Adulteration Rules, 1955 — Rule 8Prevention Of Food Adulteration Act, 1954 — Section 8, 9
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High Courts26 May 2023Allowed

Rattan Lal And Others Vs State Of J&K

Jammu And Kashmir High Court · (2023) 05 J&K CK 0043

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 149, 302, 307, 323, 324, 451Jammu And Kashmir Code Of Criminal Procedure, Act, 1989 — Section 342, 374, 431Indian Penal Code, 1860 — Section 149
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High Courts25 May 2023Disposed Of

Tanveer Ahmed @ Jimmy Vs Union Territory Of J & K & Ors

Jammu And Kashmir High Court · (2023) 05 J&K CK 0039

Constitution Of India, 1950 — Article 21, 22, 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 13(1)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 153A, 147, 148, 149, 188, 190, 304
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High Courts25 May 2023Dismissed

Rakesh Singh Vs Union Territory Of J&K

Jammu And Kashmir High Court · (2023) 05 J&K CK 0038

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22, 37Code Of Criminal Procedure, 1973 — Section 161
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