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Jammu And Kashmir High Court judgments, 2024

240 judgments · page 5 of 12

High Courts03 May 2024Allowed

Peerzada Mohammad Waseem Vs UT Of J&Kand Another

Jammu And Kashmir High Court · (2024) 05 J&K CK 0026

Constitution Of India, 1950 — Article 22, 22(5), 22(6)Jammu And Kashmir Public Safety Act, 1978 — Section 8Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 149, 341, 392
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High Courts03 May 2024Dismissed

Sita Devi Vs UOI And Others

Jammu And Kashmir High Court · (2024) 05 J&K CK 0019

Border Security Force Rules, 1969 — Rule 6, 21, 22, 22(2), 177Border Security Force Act, 1968 — Section 11, 11(2), 11(4), 18, 19(a), 19(b), 62
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High Courts02 May 2024Dismissed

Shoaib Akhter Vs Union Territory Of J&K & Anr

Jammu And Kashmir High Court · (2024) 05 J&K CK 0011

Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 3, 8(a)Indian Penal Code, 1860 — Section 147, 148, 149, 302, 332, 336, 427
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High Courts01 May 2024

Rozee And Others Vs UT Of J&K And Others

Jammu And Kashmir High Court · (2024) 05 J&K CK 0002

Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 147, 148, 307, 341Indian Penal Code, 1860 — Section 212, 427, 436
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