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Jammu And Kashmir High Court judgments

12,196 judgments · page 210 of 610

High Courts29 Mar 2019Dismissed

Rajinder Khajuria Vs Jain Enterprises

Jammu And Kashmir High Court · (2019) 03 J&K CK 0143

Code Of Criminal Procedure, 1898 — Section 561ANegotiable Instruments Act, 1881 — Section 138, 142, 142(a), 145Code Of Criminal Procedure, 1973 — Section 200, 204
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High Courts29 Mar 2019Disposed Off

Rattan Lal And Ors Vs Ekta Kumari

Jammu And Kashmir High Court · (2019) 03 J&K CK 0142

Code Of Criminal Procedure, 1898 — Section 561AProtection of Women from Domestic Violence Act, 2005 — Section 2(a), 2(f), 3, 12, 18, 19, 20, 21, 22, 23, 28, 28(2), 31, 488Jammu And Kashmir Protection Of Women From Domestic Violence Act, 2010 — Section 12, 13
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High Courts29 Mar 2019Dismissed

Romesh Padha And Ors Vs State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2019) 03 J&K CK 0140

Jammu And Kashmir Prevention of Corruption Act, 2006 — Section 5(1)(d), 5(2)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120BCode Of Criminal Procedure, 1898 — Section 561A
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High Courts29 Mar 2019Dismissed

State Vs Mohd. Sultan

Jammu And Kashmir High Court · (2019) 03 J&K CK 0138

Code Of Criminal Procedure, 1973 — Section 161, 164A, 273, 342Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 147, 148, 149, 169, 302, 323Jammu And Kashmir High Court Rules, 1999 — Rule 138(4)
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High Courts29 Mar 2019Dismissed

State Vs Ikhlaq Ahmed

Jammu And Kashmir High Court · (2019) 03 J&K CK 0137

Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 18, 20, 21, 22, 29, 42, 43, 50, 50(1), 52, 52A(2), 53, 55, 57Code Of Criminal Procedure, 1973 — Section 100(1), 100(3), 100(7), 342Opium Act, 1878 — Section 1, 9, 78 Jammu And Kashmir High Court Rules, 1999 — Rule 138(4)
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High Courts29 Mar 2019Dismissed

Ved Parkash Vs State & Ors

Jammu And Kashmir High Court · (2019) 03 J&K CK 0130

Jammu And Kashmir Civil Services (Classification, Control And Appeal) Rules, 1956 — Rule 27
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