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Jammu And Kashmir High Court judgments

12,177 judgments · page 92 of 609

High Courts16 Jul 2022Dismissed

State Of J&K Vs Kewal Krishan

Jammu And Kashmir High Court · (2022) 07 J&K CK 0025

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 20, 50Code Of Criminal Procedure, 1973 — Section 342Code Of Criminal Procedure, 1898 — Section 540
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High Courts15 Jul 2022Allowed

Bashir Ahmad Dar Vs UT Of J&K & Anr

Jammu And Kashmir High Court · (2022) 07 J&K CK 0021

Constitution Of India, 1950 — Article 22(5)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 307, 427Arms Act, 1959 — Section 7, 27
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High Courts15 Jul 2022Dismissed

Zubair Ahmad Wani Vs Government Of J&K

Jammu And Kashmir High Court · (2022) 07 J&K CK 0020

Indian Penal Code, 1860 — Section 489C, 489DEnvironment Protection Act, 1986 — Section 15Code Of Criminal Procedure, 1973 — Section 438
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High Courts12 Jul 2022Dismissed

Mohammad Yousaf Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2022) 07 J&K CK 0019

Jammu And Kashmir Public Safety Act, 1978 — Section 8(1)(a)Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 34, 147, 148, 108, 109, 188, 336, 341, 353, 354, 376, 379, 427, 447Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 7
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High Courts06 Jul 2022Dismissed

Ali Hussain Vs Union Territory Of J&K And Others

Jammu And Kashmir High Court · (2022) 07 J&K CK 0004

Jammu And Kashmir Public Safety Act, 1978 — Section 8(1)(a)Indian Penal Code, 1860 — Section 34, 147, 148, 307, 323, 336, 341, 353, 382, 427Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 147, 148, 307, 323, 336, 427
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High Courts06 Jul 2022Allowed

Kamaljeet Singh Vs UT Of J&K And Ors

Jammu And Kashmir High Court · (2022) 07 J&K CK 0003

Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22, 29Indian Penal Code, 1860 — Section 188, 269, 270, 425
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High Courts05 Jul 2022Allowed

Shabir Ahmad Dar Vs UT Of J&K And Another

Jammu And Kashmir High Court · (2022) 07 J&K CK 0014

Jammu And Kashmir Public Safety Act, 1978 — Section 8Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 302, 364Arms Act, 1959 — Section 7, 27
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High Courts05 Jul 2022Disposed Of

Aqib Ahmad Pinchoo Vs Union Territory Of J&K

Jammu And Kashmir High Court · (2022) 07 J&K CK 0012

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 7, 9, 29, 30
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High Courts05 Jul 2022Allowed/Disposed Of

Ishfaq Ahmad Khan Vs State Of J&K & Ors

Jammu And Kashmir High Court · (2022) 07 J&K CK 0011

Jammu And Kashmir State Ranbir Penal Code, 1989 — Section 376, 376(2)(i)Code Of Criminal Procedure, 1973 — Section 161, 342, 540Evidence Act, 1872 — Section 118
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