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Jammu And Kashmir High Court judgments

12,177 judgments · page 70 of 609

High Courts03 Mar 2023Dismissed

State Of J&K Vs Madhur Singh

Jammu And Kashmir High Court · (2023) 03 J&K CK 0019

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 363, 376Code Of Criminal Procedure, 1973 — Section 342
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High Courts02 Mar 2023Disposed Of

Paramjeet Singh & Ors Vs Ut Of J&K

Jammu And Kashmir High Court · (2023) 03 J&K CK 0006

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 302, 452Arms Act, 1959 — Section 4, 25Code Of Criminal Procedure, 1989 — Section 342, 437(1)
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High Courts02 Mar 2023Disposed Of

Syed Shahid Hamdani Vs UT Of J&K And Another

Jammu And Kashmir High Court · (2023) 03 J&K CK 0005

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 376, 420, 506Code Of Criminal Procedure, 1973 — Section 156(3), 164, 482Indian Penal Code, 1860 — Section 90, 375, 376, 420, 506
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High Courts02 Mar 2023Allowed

Nikunj Sharma Vs State Of J&K And Another

Jammu And Kashmir High Court · (2023) 03 J&K CK 0004

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 313, 316, 323, 498ACode Of Criminal Procedure, 1973 — Section 155, 155(2), 155(4), 156(1), 161, 200, 482, 498APrevention Of Corruption Act, 1947 — Section 5, 5(1)(e), 5A, 5A(1), 5(2)
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High Courts01 Mar 2023Disposed Of

Ajay Kumar Vs UT Of J&K & Anr

Jammu And Kashmir High Court · (2023) 03 J&K CK 0016

Code Of Criminal Procedure, 1973 — Section 161, 320, 482Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 341, 354, 506
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High Courts01 Mar 2023Allowed

Radha Sharma Vs State Of JK &Ors

Jammu And Kashmir High Court · (2023) 03 J&K CK 0013

Constitution Of India, 1950 — Article 21, 32, 142, 226International Convenant On Civil And Political Rights, 1966 — Article 9(5)Electricity Rules, 1978 — Rule 77
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