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Jammu And Kashmir High Court judgments, 2023

618 judgments · page 28 of 31

High Courts21 Feb 2023Allowed

Dr. Jahangir Iqbal Tantray Vs Farmeeda Akhtar

Jammu And Kashmir High Court · (2023) 02 J&K CK 0067

Code Of Civil Procedure, 1908 — Section 9, 26(1), 27, 33, Order 5 Rule 1(1), Order 7 Rule 10, Order 7 Rule 11Protection Of Women From Domestic Violence Act, 2005 — Section 12
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High Courts20 Feb 2023Allowed

Aseem Ghai & Ors Vs UT Of J&K & Ors

Jammu And Kashmir High Court · (2023) 02 J&K CK 0050

Code Of Criminal Procedure, 1973 — Section 161, 320, 482Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 307, 341, 506Arms Act, 1959 — Section 3, 25, 30
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High Courts17 Feb 2023Disposed Of

Mohd Altaf Vs Ut Of J&K

Jammu And Kashmir High Court · (2023) 02 J&K CK 0052

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(a), 21, 37
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High Courts17 Feb 2023Allowed/Disposed Of

Zaheer Kamlak & Ors Vs State Of J&K & Anrm

Jammu And Kashmir High Court · (2023) 02 J&K CK 0051

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1989 — Section 561ACode Of Criminal Procedure, 1973 — Section 155(2), 156(3), 161, 482
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