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Jammu And Kashmir High Court judgments, 1993

75 judgments · page 4 of 4

High Courts07 Mar 1993

Puppy Vs State

Jammu And Kashmir High Court · (1994) KashLJ 150 : (1994) 1 SriLJ 256 : (1994) SriLJ 256

Criminal Procedure Code, 1973 (CrPC) — Section 435, 439, 561APrevention of Food Adulteration Act, 1954 — Section 10(7)
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High Courts05 Mar 1993

Duni Chand Vs Sriniwas and others

Jammu And Kashmir High Court · (1994) JKLR 270 : (1993) KashLJ 329

Constitution of India, 1950 — Article 16(3), 17, 32, 34Untouchability (Offences) Act, 1955 — Section 12, 7
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High Courts26 Feb 1993

V.Venkataraman Vs Union of India & Ors.

Jammu And Kashmir High Court · (1993) 3 Crimes 1 : (1993) JKLR 185 : (1993) KashLJ 291 : (1996) SriLJ 234 : (1994) 2 SriLJ 349

Army Act, 1950 — Section 69Army Rules, 1954 — Rule 55Constitution of India, 1950 — Article 226
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High Courts18 Feb 1993Dismissed

Ram Lal Vs The State

Jammu And Kashmir High Court · (1997) 2 CivCC 469 : (1994) CriLJ 736

Criminal Procedure Code, 1973 (CrPC) — Section 342Ranbir Penal Code, 1989 — Section 300, 302, 52
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