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Jammu And Kashmir High Court judgments

12,177 judgments · page 104 of 609

High Courts09 Mar 2022Dismissed

State Vs Sartaz Singh And Ors

Jammu And Kashmir High Court · (2022) 03 J&K CK 0021

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18, 20Arms Act, 1959 — Section 3, 15Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B
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High Courts09 Mar 2022Allowed

Kapil Dhar Vs State Of J&K

Jammu And Kashmir High Court · (2022) 03 J&K CK 0020

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 375, 376, 420Code Of Criminal Procedure, 1973 — Section 164A, 482
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High Courts09 Mar 2022Dismissed

State Vs Basharat Mehmood

Jammu And Kashmir High Court · (2022) 03 J&K CK 0019

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 121, 121A, 122, 302, 307, 323, 326Payment And Settlement Systems Act, 2007 — Section 3Code Of Criminal Procedure, 1973 — Section 342
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High Courts08 Mar 2022Disposed Of

Waryam Chand Thapa Vs State Of J&K And Ors

Jammu And Kashmir High Court · (2022) 03 J&K CK 0025

Code Of Criminal Procedure, 1973 — Section 320, 482Code Of Criminal Procedure, 1989 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 354A
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High Courts02 Mar 2022Disposed Of

Rouf ul Islam Vs UT Of Jammu And Kashmirand Others

Jammu And Kashmir High Court · (2022) 03 J&K CK 0008

Constitution Of India, 1950 — Article 22(5)Unlawful Activities (Prevention) Act, 1967 — Section 17, 18, 20, 21, 38, 39, 40Code Of Criminal Procedure, 1973 — Section 161, 164A
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High Courts02 Mar 2022Dismissed

Gula Bhat Vs UT Of J&K & Anr

Jammu And Kashmir High Court · (2022) 03 J&K CK 0007

Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 8(1)(aI)
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