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Jammu And Kashmir High Court judgments, 2025

227 judgments · page 6 of 12

High Courts22 Sept 2025Disposed Of

Deepika Ghambir Vs State of J&K

Jammu And Kashmir High Court · (2025) 09 J&K CK 0498

Code Of Criminal Procedure, 1973 - Section 482Ranbir Penal Code, 1932 - Section 500Hindu Marriage Act, 1955 - Section 13(B)
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High Courts22 Sept 2025Disposed Of

Pawan Gambhir Vs State of J&K

Jammu And Kashmir High Court · (2025) 09 J&K CK 0497

Code Of Criminal Procedure, 1973 - Section 482Ranbir Penal Code, 1932 - Section 294, 323, 354, 506Hindu Marriage Act, 1955 - Section 13(B)
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High Courts22 Sept 2025Disposed Of

Anil Kumar Vs State of J&K

Jammu And Kashmir High Court · (2025) 09 J&K CK 0496

Code Of Criminal Procedure, 1973 - Section 482Ranbir Penal Code, 1932 - Section 294, 323, 354, 506Hindu Marriage Act, 1955 - Section 13(B)
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High Courts18 Sept 2025Disposed Of

Ali Haider Shah Vs State of J&K & Ors

Jammu And Kashmir High Court · (2025) 09 J&K CK 0495

Ranbir Penal Code, 1932 - Section 341, 376Code Of Criminal Procedure, 1973 - Section 156(3), 169, 173(2), 190(1), 200, 202
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High Courts18 Sept 2025Dismissed

Union Territory of J&K Vs Roshan Din

Jammu And Kashmir High Court · (2025) 09 J&K CK 0494

Constitution of India, 1950 - Article 226Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 - Rule 33, 34
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