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Jammu And Kashmir High Court judgments

12,177 judgments · page 63 of 609

High Courts08 Jun 2023Allowed

Mohd Amin Vs UT Of Jammu And Kashmir And Others

Jammu And Kashmir High Court · (2023) 06 J&K CK 0017

Constitution Of India, 1950 — Article 22, 22(4), 22(5)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 188Prevention Of Cruelty To Animals Act, 1960 — Section 3, 188
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High Courts06 Jun 2023Disposed Of/Allowed

Choudhary Piara Singh Vs Kuldeep Singh

Jammu And Kashmir High Court · (2023) 06 J&K CK 0013

Negotiable Instruments Act, 1881 — Section 20, 87, 118, 138, 139Code Of Criminal Procedure, 1973 — Section 242
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High Courts02 Jun 2023Dismissed

Mushtaq Ahmad Khan Vs Union Of India And Others

Jammu And Kashmir High Court · (2023) 06 J&K CK 0004

Constitution Of India, 1950 — Article 15, 16, 145, 311Central Reserve Police Force Rules, 1955 — Rule 27, 31Central Reserve Police Force Act, 1949 — Section 9(1), 10(m), 10(p), 11(a), 11(1), 11(I), 27
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High Courts02 Jun 2023Dismissed

Prem Nath And Others Vs Prem Nath And Others

Jammu And Kashmir High Court · (2023) 06 J&K CK 0003

Constitution Of India, 1950 — Article 20(3)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 120B, 147, 148, 149, 302, 449Arms Act, 1959 — Section 4, 25
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High Courts26 May 2023Disposed Of

Ram Lal Vs UT Of J&K & Ors

Jammu And Kashmir High Court · (2023) 05 J&K CK 0055

Code Of Criminal Procedure, 1973 — Section 174, 439Indian Penal Code, 1860 — Section 306
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High Courts26 May 2023Dismissed

Sandeep Singh Vs Union Of India And Others

Jammu And Kashmir High Court · (2023) 05 J&K CK 0053

Constitution Of India, 1950 — Article 32, 226, 227Border Security Force Rules, 1969 — Rule 45, 48, 51Border Security Force Act, 1968 — Section 19(a), 19(b), 48(1)(c)
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High Courts26 May 2023Dismissed

State Of J&K Vs Ashok Kumar & Anr

Jammu And Kashmir High Court · (2023) 05 J&K CK 0052

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 21, 29, 42, 42(1), 50(1), 55Code Of Criminal Procedure, 1973 — Section 173Code Of Criminal Procedure, 1898 — Section 512
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