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Jammu And Kashmir High Court judgments

12,177 judgments · page 101 of 609

High Courts07 Apr 2022Dismissed

Rizwan Bashir Nath And Ors Vs Union Territory Of J&K

Jammu And Kashmir High Court · (2022) 04 J&K CK 0045

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 109, 201, 363, 376, 392Protection Of Children From Sexual Offences Act, 2012 — Section 6, 17, 18
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High Courts06 Apr 2022Dismissed

Tufail Ahmad Chota Vs State Of J&K

Jammu And Kashmir High Court · (2022) 04 J&K CK 0017

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22, 27A, 37, 29Code Of Criminal Procedure, 1973 — Section 437, 437(5), 439, 439(2)
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High Courts06 Apr 2022Allowed

Mushtaq Ahmad Wani Vs UT Of J&K And Anr

Jammu And Kashmir High Court · (2022) 04 J&K CK 0016

Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 149, 307, 332Unlawful Activities (Prevention) Act, 1967 — Section 10, 13
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High Courts06 Apr 2022Allowed

Arif Ahmad Malla Vs UT Of J&K And Anr

Jammu And Kashmir High Court · (2022) 04 J&K CK 0015

Constitution Of India, 1950 — Article 22(5)Indian Penal Code, 1860 — Section 147, 148, 149, 307, 332, 336Code Of Criminal Procedure, 1973 — Section 161, 164
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High Courts06 Apr 2022Dismissed

Niyaz Ahmad Baba & Anr Vs State Of J&K & Anr

Jammu And Kashmir High Court · (2022) 04 J&K CK 0014

Jammu And Kashmir Prevention Of Corruption Act, 1949 — Section — Section 5(1)(c), 5(1)(d), 5(2)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 120B, 409, 420, 467, 468, 471Prevention Of Corruption Act, 2006 — Section 5(1)(d), 5(2)
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High Courts31 Mar 2022Disposed Of

Sarpreet Singh Vs Union Territory Of J & K & Ors

Jammu And Kashmir High Court · (2022) 03 J&K CK 0062

Constitution Of India, 1950 — Article 21, 22, 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8(1)(a), 13Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 120B, 147, 148, 307, 323, 341, 367, 382, 452, 511
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