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Jammu And Kashmir High Court judgments

12,197 judgments · page 335 of 610

High Courts25 May 2012

Abdul Samad Mir and ors Vs Abdullah Mir and Others

Jammu And Kashmir High Court · (2012) 05 J&K CK 0019

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 9, Order 22 Rule 9(3), 115, 2(2)Constitution of India, 1950 — Article 227Constitution of Jammu and Kashmir, 1956 — Section 104
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High Courts23 May 2012Allowed

Basant Rath and Others Vs Ch. Nagar Singh

Jammu And Kashmir High Court · (2012) 05 J&K CK 0020

Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 190, 192, 200, 202, 203Information Technology Act, 2000 — Section 66A
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High Courts18 May 2012Allowed

Mohammad Abbas Dar Vs State and others

Jammu And Kashmir High Court · (2012) 05 J&K CK 0017

Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 161Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 37
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High Courts18 May 2012Allowed

Ghulam Qadir Kawa Vs State and others

Jammu And Kashmir High Court · (2012) 05 J&K CK 0015

Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 161Jammu and Kashmir Public Safety Act, 1978 — Section 13
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High Courts18 May 2012

Braham Singh Vs State and others

Jammu And Kashmir High Court · (2012) 05 J&K CK 0010

Constitution of India, 1950 — Article 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 161Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 37
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High Courts15 May 2012Dismissed

Jagir Singh Vs Jagjit Singh and Another

Jammu And Kashmir High Court · (2012) 05 J&K CK 0014

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 164ARanbir Penal Code, 1989 — Section 306, 498A
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