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Jammu And Kashmir High Court judgments, 2026

408 judgments · page 18 of 21

High Courts08 Apr 2026Dismissed

Naresh Kumar Vs J&K Special Tribunal

Jammu And Kashmir High Court · (2026) 04 J&K CK 0172

Constitution of India, 1950- Article 226Agrarian Reforms Act, 1976- Section 4J&K Tenancy Act, 2012- Section 41, 104
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High Courts08 Apr 2026Dismissed

Khalid Latif Butt Vs UT of J&K

Jammu And Kashmir High Court · (2026) 04 J&K CK 0169

Constitution of India, 1950- Article 21Unlawful Activities (Prevention) Act, 1967- Section 17, 18, 20, 21, 38, 40, 43(D)(5)
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High Courts02 Apr 2026Disposed Of

Bhopinder Singh Vs State Of J&K

Jammu And Kashmir High Court · (2026) 04 J&K CK 0174

Constitution of India, 1950- Article 21Ranbir Penal Code, 1989- Section 34, 109, 302Arms Act, 1959- Section 30
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High Courts02 Apr 2026Disposed Of

Amin Allaie Vs National Investigating Agency

Jammu And Kashmir High Court · (2026) 04 J&K CK 0167

Constitution of India, 1950- Article 21Narcotic Drugs And Psychotropic Substances Act, 1985- Section 8, 21Indian Penal Code, 1860- Section 120(B)
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High Courts01 Apr 2026AIR 2005 SC 3820

Kali Dass and Anr Vs State of J&K

Jammu And Kashmir High Court · (2026) 04 J&K CK 0165

Essential Commodities Act, 1955- Section 3, 7Ranbir Penal Code, 1989- Section 120(B), 419, 420, 467, 468, 471Code of Criminal Procedure, 1973- Section 161
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