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Jammu And Kashmir High Court judgments

12,177 judgments · page 110 of 609

High Courts01 Dec 2021Disposed Of

Union Territory Of J&K And Anr Vs Zakir Hussain

Jammu And Kashmir High Court · (2021) 12 J&K CK 0001

Constitution Of India, 1950 — Article 243V, 299Jammu And Kashmir Municipal Act, 2000 — Section 13, 15, 16, 16(1), 16(1)(a), 16(1)(b), 16(1)(c), 16(1)(d), 16(1)(e), 16(1)(f), 16(1)(g), 16(1)(h), 16(1)(i), 16(1)(j), 16(1)(k), 16(1)(l), 16(1)(m), 16(1)(n), 16(1)(o), 16(2)(ii), 17, 57
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High Courts26 Nov 2021

Jatinder Pal Vs Sanjay Kumar And Others

Jammu And Kashmir High Court · (2021) 11 J&K CK 0051

Code Of Civil Procedure, 1908 — Order 7 Rule 11Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 323, 341, 364, 382, 506, 511Code Of Criminal Procedure, 1973 — Section 202, 482
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High Courts26 Nov 2021Dismissed

Ajay Kumar Vs State Of J&K And Others

Jammu And Kashmir High Court · (2021) 11 J&K CK 0050

Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 7Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 363, 366, 366A, 376, 493Code Of Criminal Procedure, 1973 — Section 164A
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High Courts26 Nov 2021Allowed

Asha Singh And Another Vs State Of J&K

Jammu And Kashmir High Court · (2021) 11 J&K CK 0049

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 20(b)(ii)(C), 52, 55, 57Code Of Criminal Procedure, 1973 — Section 164, 272(1), 342Code Of Criminal Procedure, 1898 — Section 540
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High Courts26 Nov 2021Disposed Of

Darshan Singh And Others Vs State Of J&K

Jammu And Kashmir High Court · (2021) 11 J&K CK 0048

Constitution Of India, 1950 — Article 142Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 307, 323, 326Arms Act, 1959 — Section 4, 25
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High Courts25 Nov 2021Dismissed

Mujahid Ashraf Khan & Ors Vs UT Of J&K & Another

Jammu And Kashmir High Court · (2021) 11 J&K CK 0047

National Investigation Act, 2008 — Section 21Unlawful Activities (Prevention) Act, 1967 — Section 13, 18, 38, 43D, 43D(2)Code Of Criminal Procedure, 1973 — Section 167, 167(2)
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High Courts17 Nov 2021Disposed Of

State Of J&K Vs Kewal Krishan

Jammu And Kashmir High Court · (2021) 11 J&K CK 0041

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 304Code Of Criminal Procedure Svt, 1989 — Section 431
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High Courts16 Nov 2021Dismissed

Bashir Ahmad Wani Vs UT Of J&K & Anr

Jammu And Kashmir High Court · (2021) 11 J&K CK 0039

Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8(1)(a)(i), 8(2)(ii)Unlawful Activities (Prevention) Act, 1967 — Section 13, 18, 20
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High Courts16 Nov 2021Dismissed

Nazir Ahmad Wani Vs UT Of J&K & Ors

Jammu And Kashmir High Court · (2021) 11 J&K CK 0038

Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8(1)(a)(i), 8(2)(ii)Unlawful Activities (Prevention) Act, 1967 — Section 13, 18, 20
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