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Jammu And Kashmir High Court judgments

12,204 judgments · page 132 of 611

High Courts24 Mar 2021Dismissed

State Of J&K Vs Javed Iqbal And Others

Jammu And Kashmir High Court · (2021) 03 J&K CK 0049

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 147, 148, 149, 302, 307, 429, 436Arms Act, 1959 — Section 7, 25, 26, 27Code Of Criminal Procedure, 1973 — Section 161, 169, 342
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High Courts23 Mar 2021Disposed Of

Mohd Muzamil Sohil And Others Vs State

Jammu And Kashmir High Court · (2021) 03 J&K CK 0074

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code Act 1860 — Section 109, 320, 420, 467, 468, 471, 472, 474
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High Courts23 Mar 2021Dismissed

Shilpa Vs Ut Of J&K

Jammu And Kashmir High Court · (2021) 03 J&K CK 0051

Indian Penal Code, 1860 — Section 304BCode Of Criminal Procedure, 1973 — Section 161, 164Evidence Act, 1872 — Section 113B
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High Courts19 Mar 2021Dismissed

Avtar Singh And Another Vs State And Ors

Jammu And Kashmir High Court · (2021) 03 J&K CK 0073

Jammu And Kashmir Municipal Corporation Act, 2000 — Section 258, 258(2), 259(3)Maharashtra Municipal Corporations Act, 1949 — Section 264Constitution Of India, 1950 — Article 19(1)(g), 19(6), 226
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High Courts19 Mar 2021Disposed Of

Mohammad Akram Vs Union Territory Of J&K And Ors

Jammu And Kashmir High Court · (2021) 03 J&K CK 0064

Jammu And Kashmir Public Safety Act, 1978 — Section 8, 13, 13(1), 19, 19(1)Maharashtra Prevention Of Dangerous Activities Of Slumlords, Boot-leggers, Drugs Offenders And Dangerous Persons Act, 1981 — Section 3, 8, 8(1), 14, 14(1), 21Constitution Of India, 1950 — Article 22(5)
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