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Jammu And Kashmir High Court judgments

12,196 judgments · page 234 of 610

High Courts16 Nov 2018Allowed

Anil Kumar Bhatia @APPELLANT@Hash Abdul Salam Loan

Jammu And Kashmir High Court · (2018) 11 J&K CK 0059

Code Of Criminal Procedure, 1898 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 406, 417, 420Code Of Criminal Procedure, 1973 — Section 200, 204, 482
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High Courts16 Nov 2018Dismissed

Rizwan Abid And Ors. @APPELLANT@Hash Sabha Jaral

Jammu And Kashmir High Court · (2018) 11 J&K CK 0058

Code Of Criminal Procedure, 1898 — Section 561AJammu & Kashmir Protection Of Women Domestic Violence Act, 2010 — Section 12, 18, 19, 20, 21, 22, 23, 23(1), 23(2), 28, 31, 37
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High Courts15 Nov 2018Dismissed

S. Inderjit Singh @APPELLANT@Hash Union Of India And Others

Jammu And Kashmir High Court · (2018) 11 J&K CK 0089

Border Security Force Act, 1968 — Section 10, 11, 11(2), 11(3), 14, 16, 17, 18, 19, 20, 21, 30, 30(a), 30(b), 30(c), 30B, 30(f), 40, 55, 55(1), 55(2), 141(1), 141(2)Border Security Force Rules, 1969 — Rule 20, 20(2), 20(3), 45, 45(2), 51, 53, 53(1), 53(2), 53(3), 54, 55, 55(3), 56, 57, 57(2), 57(3), 93(2), 167, 169High Court Of Jammu And Kashmir Rules, 1999 — Rule 138(3)
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High Courts13 Nov 2018Disposed Off

Hussain Rashid Vs State And Ors

Jammu And Kashmir High Court · (2018) 11 J&K CK 0126

Jammu & Kashmir Public Safety Act, 1978 — Section 13Constitution Of India, 1950 — Article 22(5)
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High Courts12 Nov 2018Allowed

Dr. Reyaz Farooq @APPELLANT@Hash State Of Jammu & Kashmir And Others

Jammu And Kashmir High Court · (2018) 11 J&K CK 0070

Constitution Of Jammu And Kashmir, 1956 — Section 104Code Of Criminal Procedure, 1973 — Section 154, 156, 156(3), 157, 173(2), 190, 193, 195, 197, 199, 200, 202, 397, 401, 482,Jammu & Kashmir Prevention Of Corruption Act, 2006 — Section 3, 5(2)
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