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Jammu And Kashmir High Court judgments

12,177 judgments · page 66 of 609

High Courts09 May 2023

State Of J&K Vs Shabir Ahmad Khan

Jammu And Kashmir High Court · (2023) 05 J&K CK 0014

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 354, 376, 511Code Of Criminal Procedure, 1989 — Section 342, 417Code Of Criminal Procedure, 1973 — Section 161, 193, 378
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High Courts09 May 2023Dismissed

Nazir Ahmad Ganie Vs State Of J&K

Jammu And Kashmir High Court · (2023) 05 J&K CK 0013

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 53, 54, 55, 56, 57, 58, 59, 60, 61, 62, 63, 64, 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 302, 304II, 323Code Of Criminal Procedure, 1989 — Section 342Indian Penal Code, 1860 — Section 63, 64, 65, 66, 67, 68, 69, 70, 302, 304I, 304II, 307
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High Courts04 May 2023Disposed Of

Deepak Sharma & Ors Vs UT Of J&K & Ors

Jammu And Kashmir High Court · (2023) 05 J&K CK 0008

Code Of Criminal Procedure, 1973 — Section 320, 482Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 498AHindu Marriage Act, 1955 — Section 13, 13B
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High Courts28 Apr 2023Dismissed

State Of J&K Vs Verinder Singh And Anr

Jammu And Kashmir High Court · (2023) 04 J&K CK 0039

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 353Arms Act, 1959 — Section 4, 25Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 42, 42(1), 42(2), 42(1)(a), 42(1)(b), 50, 52, 52(A)(2), 53, 55, 57
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High Courts28 Apr 2023Dismissed

State Of J&K Vs Narinder Singh

Jammu And Kashmir High Court · (2023) 04 J&K CK 0038

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 302Arms Act, 1959 — Section 4, 25Code Of Criminal Procedure, 1898 — Section 512
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High Courts25 Apr 2023Dismissed

State Of J&K Vs Sham Sunder And Ors

Jammu And Kashmir High Court · (2023) 04 J&K CK 0037

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 302, 307, 332, 336Code Of Criminal Procedure, 1973 — Section 342
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