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Jammu And Kashmir High Court judgments

12,196 judgments · page 212 of 610

High Courts25 Mar 2019Disposed Off

Basharat Hussain Vs State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2019) 03 J&K CK 0088

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 121, 122, 212, 216Code Of Criminal Procedure, 1973 — Section 196, 196ACode Of Criminal Procedure, 1898 — Section 517, 561A
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High Courts20 Mar 2019

Bashir Ahmad Bhat Vs State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2019) 03 J&K CK 0127

Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(1)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 8(a), 8(4), 9, 13, 17Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 148, 188, 307, 332, 336, 395
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High Courts20 Mar 2019

Mohd Sidiq Lone Vs State Of Jammu & Kashmir And Ors

Jammu And Kashmir High Court · (2019) 03 J&K CK 0125

Code Of Criminal Procedure, 1973 — Section 161Jammu And Kashmir Public Safety Act, 1978 — Section 8(a)Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(3)
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High Courts20 Mar 2019Disposed Off

Tariq Ahmad Dar Vs State

Jammu And Kashmir High Court · (2019) 03 J&K CK 0123

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 304B, 326A, 370, 376, 376A, 376C, 376D, 376ECode Of Criminal Procedure, 1973 — Section 164A, 173Code Of Criminal Procedure In Terms Of Amendment Act, 2013 — Section 497C
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High Courts19 Mar 2019Dismissed

Rajeshwar Singh Vs State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2019) 03 J&K CK 0099

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 30, 120B, 201, 420, 465, 467, 468, 471Indian Penal Code, 1860 — Section 30
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