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Jammu And Kashmir High Court judgments

12,177 judgments · page 55 of 609

High Courts20 Sept 2023Dismissed

State Of J&K Vs Showkat Ahmad Teeli & Ors

Jammu And Kashmir High Court · (2023) 09 J&K CK 0030

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 302Code Of Criminal Procedure, 1989 — Section 342, 540Code Of Criminal Procedure, 1973 — Section 161, 311
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High Courts15 Sept 2023Allowed

Bashir-Ud-Din Vs UT Of J&K And Others

Jammu And Kashmir High Court · (2023) 09 J&K CK 0027

Constitution Of India, 1950 — Article 21, 226Police Rules, 1960 — Rule 702, 703Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 323, 336, 341, 376, 379, 427, 447, 452, 458, 506
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High Courts12 Sept 2023Disposed Of

Mohd. Mahibur Rahman Vs Union Of India And Others

Jammu And Kashmir High Court · (2023) 09 J&K CK 0017

Constitution Of India, 1950 — Article 20, 20(2)Border Security Force Rules, 1969 — Rule 51, 160, 161Border Security Force Act, 1968 — Section 14, 16(c), 17, 20(a), 20(c), 29(c), 40, 46, 48, 53, 55, 64, 66, 70, 74, 74(2), 75, 115, 117, 161
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High Courts11 Sept 2023Disposed Of

Abdul Waheed Naik Vs State Of J&K

Jammu And Kashmir High Court · (2023) 09 J&K CK 0012

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 302Arms Act, 1959 — Section 7, 27, 27(2)Code Of Criminal Procedure, 1989 — Section 512
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