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Jammu And Kashmir High Court judgments

12,204 judgments · page 128 of 611

High Courts27 Apr 2021Allowed

Feroz Ahmad Parray Vs Ut Of J&K And Others

Jammu And Kashmir High Court · (2021) 04 J&K CK 0051

Jammu And Kashmir Public Safety Act, 1978 — Section 8Unlawful Activities (Prevention) Act, 1967 — Section 3(1), 3(3)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 27
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High Courts19 Apr 2021Dismissed

Babu Ram And Another Vs State Of J&K And Others

Jammu And Kashmir High Court · (2021) 04 J&K CK 0061

Land Acquisition Act, 1894 — Section 34Jammu And Kashmir Requisitioning And Acquisition Of Immovable Property Rules, 1969 — Rule 9(4)Constitution Of India, 1950 — Article 226
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High Courts15 Apr 2021Disposed Of

Umesh Sharma And Others Vs Rekha Wangnoo

Jammu And Kashmir High Court · (2021) 04 J&K CK 0045

Code Of Criminal Procedure, 1989 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 193, 199, 209, 323, 341, 354, 392, 463, 464, 466, 469, 506Code Of Criminal Procedure, 1973 — Section 177, 190, 195, 195(1), 200
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High Courts12 Apr 2021Dismissed

Davinder Singh Vs Union Of India And Others

Jammu And Kashmir High Court · (2021) 04 J&K CK 0014

Code Of Criminal Procedure, 1973 — Section 173(2), 407Indian Penal Code, 1860 — Section 120B, 121, 121A, 122Unlawful Activities (Prevention) Act, 1967 — Section 17, 18, 18B, 19, 20, 23, 38, 39, 40
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High Courts09 Apr 2021Allowed

Khalid Bin Gani And Another Vs Mohd. Ashraf Dar

Jammu And Kashmir High Court · (2021) 04 J&K CK 0044

Negotiable Instruments Act, 1881 — Section 138, 139Code Of Criminal Procedure, 1973 — Section 242, 258, 357(1)(b), 357(3), 431Indian Penal Code, 1860 — Section 64
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