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Jammu And Kashmir High Court judgments, 2025

227 judgments · page 7 of 12

High Courts03 Sept 2025Dismissed

State of J&K Vs Abdul Latif

Jammu And Kashmir High Court · (2025) 09 J&K CK 0477

Ranbir Penal Code, 1932 - Section 34, 201, 302, 364Code Of Criminal Procedure, 1973 - Section 161, 164(A), 342Evidence Act, 1872 - Section 25, 27
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High Courts02 Sept 2025Disposed Of

Ghulam Nabi Kamlak Vs UT of J&K &Anr

Jammu And Kashmir High Court · (2025) 09 J&K CK 0478

Constitution of India, 1950 - Article 226Indian Penal Code, 1860 - Section 147, 323, 341, 494, 498(A)Code Of Criminal Procedure, 1973 - Section 173, 482
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High Courts01 Sept 2025Disposed Of

Nanak Chand and ors Vs UT of J&K &Anr

Jammu And Kashmir High Court · (2025) 09 J&K CK 0476

Constitution of India, 1950 - Article 226Code Of Criminal Procedure, 1973 - Section 482Indian Penal Code, 1860 - Section 323, 354, 382, 427, 457, 506
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High Courts01 Sept 2025Disposed Of

Shamas Din Vs UT of J&K

Jammu And Kashmir High Court · (2025) 09 J&K CK 0474

Constitution of India, 1950 - Article 22, 22(5)Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 128
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High Courts30 Aug 2025Disposed Of

Tyed ul Firdous Vs UT of J&K

Jammu And Kashmir High Court · (2025) 08 J&K CK 0368

Constitution of India, 1950 - Article 14, 16, 226Police Act, 1983 - Section 19Jammu and Kashmir Police Rules, 1960 - Rule 359
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High Courts28 Aug 2025Disposed Of

J.N Wadhera Vs Uttam Singh

Jammu And Kashmir High Court · (2025) 08 J&K CK 0365

Negotiable Instrument Act, 1881 - Section 138Code Of Criminal Procedure, 1973 - Section 242
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High Courts26 Aug 2025Disposed Of

Abdul Qayoom Vs UT of J&K

Jammu And Kashmir High Court · (2025) 08 J&K CK 0364

Indian Penal Code, 1860 - Section 447, 506Code Of Criminal Procedure, 1973 - Section 156(3), 482
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High Courts14 Aug 2025Disposed Of

State of J&K Vs Mohd. Dawood and Anr

Jammu And Kashmir High Court · (2025) 08 J&K CK 0361

Ranbir Penal Code, 1932 - Section 147, 148, 323, 366, 458, 511Arms Act, 1959 - Section 4, 25Code Of Criminal Procedure, 1973 - Section 342
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