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Jammu And Kashmir High Court judgments

12,177 judgments · page 83 of 609

High Courts07 Oct 2022Dismissed

State Of J&K Vs Beli Ram & Ors

Jammu And Kashmir High Court · (2022) 10 J&K CK 0004

Code Of Criminal Procedure Svt, 1989 — Section 173Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 7Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 109, 376
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High Courts07 Oct 2022Dismissed

State Of J&K Vs Bansi Lal

Jammu And Kashmir High Court · (2022) 10 J&K CK 0003

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 302Arms Act, 1959 — Section 7, 27Code Of Criminal Procedure, 1973 — Section 173
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High Courts30 Sept 2022Dismissed

Sonu Kumar Vs State Of J&K

Jammu And Kashmir High Court · (2022) 09 J&K CK 0070

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 302, 307, 448, 452Arms Act, 1959 — Section 4, 27Code Of Criminal Procedure, 1973 — Section 161, 164A
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High Courts29 Sept 2022Dismissed

Krishan Lal Vs State Of J&K And Others

Jammu And Kashmir High Court · (2022) 09 J&K CK 0071

Constitution Of India, 1950 — Article 226Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 364Code Of Criminal Procedure, 1973 — Section 156
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High Courts26 Sept 2022Dismissed/Disposed Of

Farooq Ahmad Vs State Of Jammu & Kashmir

Jammu And Kashmir High Court · (2022) 09 J&K CK 0056

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 121A, 302, 304, 304II, 460Arms Act, 1959 — Section 7, 27Code Of Criminal Procedure, 1973 — Section 161, 164
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