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Jammu And Kashmir High Court judgments

12,204 judgments · page 126 of 611

High Courts18 May 2021Disposed Of

Saqib Ali Reshi Vs Ut Of J&K

Jammu And Kashmir High Court · (2021) 05 J&K CK 0030

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 37Code Of Criminal Procedure, 1973 — Section 435(1), 497Constitution Of India, 1950 — Article 21
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High Courts18 May 2021Disposed Of

Firdous Ahmad Wani Vs Ut Of J&K

Jammu And Kashmir High Court · (2021) 05 J&K CK 0018

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 29Code Of Criminal Procedure, 1973 — Section 497Constitution Of India, 1950 — Article 21
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High Courts17 May 2021Disposed Of

Rohit Singh Vs Ut Of J&K

Jammu And Kashmir High Court · (2021) 05 J&K CK 0015

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 304B, 306, 498AHindu Marriage Act, 1955 — Section 9, 13Code Of Criminal Procedure, 1973 — Section 161
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High Courts17 May 2021Dismissed

Narinder Singh Vs Sharjeel Malik

Jammu And Kashmir High Court · (2021) 05 J&K CK 0014

Code Of Criminal Procedure, 1973 — Section 204, 482, 465Negotiable Instruments Act, 1881 — Section 118, 138, 139
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High Courts14 May 2021Dismissed

Abdul Hameed Mir Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2021) 05 J&K CK 0013

Jammu And Kashmir Public Safety Act, 1978 — Section 8(2)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 188, 148, 149, 212, 307, 336, 332, 427Arms Act, 1959 — Section 7, 27
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High Courts11 May 2021Disposed Of

Riyaz Ahmad Bhat Vs Union Territory Of J&K And Another

Jammu And Kashmir High Court · (2021) 05 J&K CK 0011

Jammu And Kashmir Public Safety Act, 1978 — Section 8(a)Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(3)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 307
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