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Jammu And Kashmir High Court judgments

12,204 judgments · page 117 of 611

High Courts01 Oct 2021Disposed Of

Sheetal Rani And Another Vs Union Territory Of J&K

Jammu And Kashmir High Court · (2021) 10 J&K CK 0030

Constitution Of India, 1950 — Article 142Code Of Criminal Procedure, 1973 — Section 164, 320, 482Indian Penal Code, 1860 — Section 354D, 354(D), 354(D)(1), 376, 458, 506
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High Courts29 Sept 2021Allowed

Abdul Qayoom Guroo And Others Vs Ajeet Kumar Sahoo And Others

Jammu And Kashmir High Court · (2021) 09 J&K CK 0058

Constitution Of India, 1950 — Article 215, 323AAdministrative Tribunals Act, 1985 — Section 4, 4(1), 4(2), 5, 6, 7, 8, 9, 10, 11, 12, 13,, 14, 14(3), 15, 15(3), 17, 17(a), 17(b), 19, 29, 29(1), 29(2), 29(4), 29(4)(b)Contempt Of Courts Act, 1971 — Section 23
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High Courts28 Sept 2021Disposed Of

Masood Ahmed Vs State Th. S.H.O P/S Mendhar

Jammu And Kashmir High Court · (2021) 09 J&K CK 0049

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 20, 21, 22, 29Code Of Criminal Procedure, 1973 — Section 94(91)Evidence Act, 1872 — Section 3, 65, 65A, 65B, 123, 124
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High Courts28 Sept 2021Allowed

Mubarak Ahmad Dar Vs UT Of J&K And Ors

Jammu And Kashmir High Court · (2021) 09 J&K CK 0048

Constitution Of India, 1950 — Article 22(5)Unlawful Activities (Prevention) Act, 1967 — Section 13(2), 18, 19, 20, 38, 39Code Of Criminal Procedure, 1973 — Section 161, 164A
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