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Jammu And Kashmir High Court judgments, 2023

618 judgments · page 23 of 31

High Courts17 Apr 2023Disposed Of

Sanjeev Saxena And Ors Vs UT Of J&K And Anr

Jammu And Kashmir High Court · (2023) 04 J&K CK 0030

Code Of Criminal Procedure, 1973 — Section 482Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 498Ali> Hindu Marriage Act, 1955 — Section 13(B)
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High Courts17 Apr 2023Disposed Of

Sukhmeet Singh Vs UT Of J&K And Anr

Jammu And Kashmir High Court · (2023) 04 J&K CK 0029

Code Of Criminal Procedure, 1973 — Section 320, 482Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 498AHindu Marriage Act, 1955 — Section 13(B)
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High Courts17 Apr 2023Disposed Of

Rouf Ahmad Naik Vs Union Territory Of J&K & Anr

Jammu And Kashmir High Court · (2023) 04 J&K CK 0026

Constitution Of India, 1950 — Article 21, 22, 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8(a), 10A, 13Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 149, 332, 336
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High Courts12 Apr 2023Disposed Of

Muhammad Ayoub Dar Vs Ut Of J&K And Others

Jammu And Kashmir High Court · (2023) 04 J&K CK 0017

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 302, 307, 325, 341Arms Act, 1959 — Section 7, 25Code Of Criminal Procedure, 1973 — Section 439
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