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Jammu And Kashmir High Court judgments

12,177 judgments · page 73 of 609

High Courts15 Feb 2023Disposed Of

Kuldeep Singh Vs State Of J & K & Ors

Jammu And Kashmir High Court · (2023) 02 J&K CK 0047

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1989 — Section 561ACode Of Criminal Procedure, 1973 — Section 164A, 182, 482
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High Courts13 Feb 2023Disposed Of

Gopal Krishan And Others Vs UT Of J&K

Jammu And Kashmir High Court · (2023) 02 J&K CK 0034

Code Of Criminal Procedure, 1973 — Section 156(3), 167, 167(1), 167(2), 173, 193, 226Indian Penal Code, 1860 — Section 34, 201, 302
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High Courts09 Feb 2023Disposed Of

P. N. Sharma (Deceased) Vs Union Of India And Ors

Jammu And Kashmir High Court · (2023) 02 J&K CK 0007

Constitution Of India, 1950 — Article 21, 32Cantonment Act, 1924 — Section 200Public Premises (Eviction Of Un-Authorized Occupants) Act, 1971 — Section 2(e)(viii), 4
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High Courts07 Feb 2023Dismissed

Rahul Kumar & Ors Vs UT Of J & K & Anr

Jammu And Kashmir High Court · (2023) 02 J&K CK 0015

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 2(H), 155(2), 156(3), 157, 161, 174, 482Indian Penal Code, 1860 — Section 109, 120B, 147, 201, 304B, 498A
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High Courts07 Feb 2023Disposed Of

Prem Lal Verma & Anr Vs UT Of J & K & Anr

Jammu And Kashmir High Court · (2023) 02 J&K CK 0013

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 482Indian Penal Code, 1860 — Section 427, 447, 504, 505, 506
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