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Jammu And Kashmir High Court judgments

12,177 judgments · page 65 of 609

High Courts17 May 2023Allowed

Gulshan Begum And Others Vs State Of J&K And Another

Jammu And Kashmir High Court · (2023) 05 J&K CK 0018

Code Of Criminal Procedure, 1989 — Section 561AJammu And Kashmir State Ranbir Penal Code, 1989 — Section 323, 325, 327, 354, 379, 447, 504Code Of Criminal Procedure, 1973 — Section 202, 320, 482
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High Courts16 May 2023Dismissed

Anit Kumar Vs UT Of J & K& Ors

Jammu And Kashmir High Court · (2023) 05 J&K CK 0022

Constitution Of India, 1950 — Article 22(5), 226Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substance Act 1988 — Section 3Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22
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High Courts15 May 2023Dismissed

Aaqib Ahmed Mir Vs UT Of Jammu And Kashmir

Jammu And Kashmir High Court · (2023) 05 J&K CK 0027

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 20(c), 29Code Of Criminal Procedure, 1973 — Section 436ACode Of Criminal Procedure, 1989 — Section 497D
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High Courts12 May 2023Allowed

Shamim Ahmed Vs UT Of JK And Ors

Jammu And Kashmir High Court · (2023) 05 J&K CK 0016

Constitution Of India, 1950 — Article 21, 311, 311(2)Jammu And Kashmir Police Rules, 1960 — Rule 187, 359
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High Courts10 May 2023Dismissed

Nissar Ahmad Shah Vs Union Of India And Others

Jammu And Kashmir High Court · (2023) 05 J&K CK 0011

Constitution Of India, 1950 — Article 226Central Reserve Police Force Rules, 1955 &Mdash; Rule 27Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 15(6)
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High Courts09 May 2023Allowed

Suhaib Shafi Baba Vs UT Of J&K And Others

Jammu And Kashmir High Court · (2023) 05 J&K CK 0015

Constitution Of India, 1950 — Article 22, 22(5)Jammu And Kashmir Public Safety Act, 1978 — Section 8Indian Penal Code, 1860 — Section 302, 307
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