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Jammu And Kashmir High Court judgments

12,196 judgments · page 246 of 610

High Courts07 Sept 2018Dismissed

Munish Bhatia & Anr. @APPELLANT@Hash State Of Jk & Anr

Jammu And Kashmir High Court · (2018) 09 J&K CK 0017

Control of Borrowing (Jersey) Order Act, 1958 — Section 7(1), 7(3)Jammu and Kashmir Prevention of Corruption Act, 2006 — Section 5(1)(d), 5(2)Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 120B
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High Courts07 Sept 2018Disposed Off

Showkat Hussain @APPELLANT@Hash State Of Jk & Ors

Jammu And Kashmir High Court · (2018) 09 J&K CK 0016

Jammu and Kashmir State Ranbir Penal Code, 1989 — Section 307, 323, 324, 325, 427Code of Criminal Procedure 1973, — Section 173(2)Indian Penal Code, 1860 — Section 300, 307, 324
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High Courts07 Sept 2018Disposed Off

Geeta Devi And Ors. @APPELLANT@Hash Dr. Kavita Sharma

Jammu And Kashmir High Court · (2018) 09 J&K CK 0012

Protection of Women from Domestic Violence Act, 2010 — Section 12, 17, 18,19, 20, 22, 23, 23(1), 23(2), 25(2), 28(2), 31Code of Criminal Procedure 1973, — Section 561AJammu and Kashmir Protection of Women from Domestic Violence Rules, 2011 — Rule 7
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