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Jammu And Kashmir High Court judgments

12,177 judgments · page 59 of 609

High Courts08 Aug 2023Disposed Of

Amir Farooq Dar Vs Union Territory Of JK & Anr

Jammu And Kashmir High Court · (2023) 08 J&K CK 0017

Jammu And Kashmir Public Safety Act, 1978 — Section 8Indian Penal Code, 1860 — Section 120B, 121, 341, 392, 506Telangana Prevention Of Dangerous Activities Of Boot-Leggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders Land-Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertiliser Offenders, Food Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders And White Collar Or Financial Offenders Act, 1986 — Section 2(a)
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High Courts01 Aug 2023Disposed Of

Ghulam Nabi Vs UT Of J&K And Others

Jammu And Kashmir High Court · (2023) 08 J&K CK 0009

Constitution Of India, 1950 — Article 21, 22(3), 22(3)(b), 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8, 9, 13Indian Penal Code, 1860 — Section 34, 201, 354C, 376, 506
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High Courts01 Aug 2023Dismissed

Imran Nabi Wani Vs Union Territory Of J&K & Anr

Jammu And Kashmir High Court · (2023) 08 J&K CK 0001

Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 3, 8Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 139, 147, 302, 341, 392
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