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Jammu And Kashmir High Court judgments

12,196 judgments · page 169 of 610

High Courts12 Jun 2020Disposed Off

Gaffar Naik And Others Vs Bashir Ahmed

Jammu And Kashmir High Court · (2020) 06 J&K CK 0102

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 379, 447, 506Code Of Criminal Procedure, 1973 — Section 156(3), 190(1)(a), 200, 202
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High Courts12 Jun 2020Dismissed

Thaker Lal And Others Vs Dharam Chand

Jammu And Kashmir High Court · (2020) 06 J&K CK 0101

Code Of Criminal Procedure, 1973 — Section 156(3), 173, 202, 203Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 147, 323, 324, 326, 404, 452, 504, 506
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High Courts12 Jun 2020Disposed Off

Gurbachan Singh And Others Vs Dalip Singh

Jammu And Kashmir High Court · (2020) 06 J&K CK 0100

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 145, 147, 298, 323, 500Code Of Criminal Procedure, 1973 — Section 259(A)
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High Courts12 Jun 2020Dismissed

State Of J&K Vs Ram Parkash And Others

Jammu And Kashmir High Court · (2020) 06 J&K CK 0099

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 306, 498(A)Indian Penal Code, 1860 — Section 306Code Of Criminal Procedure, 1973 — Section 161
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High Courts12 Jun 2020

Angrez Singh Vs State Of J&K And Others

Jammu And Kashmir High Court · (2020) 06 J&K CK 0097

Administrative Tribunals Act, 1985 — Section 14, 14(1)(c), 18(i), 29Constitution Of India, 1950 — Article 226, 323(A), 370, 370(1), 370(3)
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