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Jammu And Kashmir High Court judgments, 1995

62 judgments · page 3 of 4

High Courts04 Apr 1995Dismissed

Ajay Sharma Vs State of J. and K. and Others

Jammu And Kashmir High Court · (1995) CriLJ 3162 : (1995) 3 RCR(Criminal) 605

Criminal Procedure Code, 1973 (CrPC) — Section 31, 433AJammu and Kashmir Criminal Procedure Code, 1989 — Section 35, 35(2), 35(3)Penal Code, 1860 (IPC) — Section 53A, 57
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High Courts04 Apr 1995

Bashir Ahmad Vs Mst. Roshni and Others

Jammu And Kashmir High Court · (1995) CriLJ 3944

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 125, 3(2), 488Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 5
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High Courts29 Mar 1995

Sudershan Mehta Vs State

Jammu And Kashmir High Court · (1995) JKLR 480 : (1995) KashLJ 396 : (1995) SriLJ 242

Constitution of India, 1950 — Article 14, 16
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High Courts02 Mar 1995Dismissed

The State Vs Shakeel Ahmad

Jammu And Kashmir High Court · (1995) CriLJ 2300

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 29, 42, 8
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High Courts20 Feb 1995

B.B.Gupta Vs Union of India and others

Jammu And Kashmir High Court · (1995) JKLR 172 : (1996) 3 SCT 363 : (1995) SriLJ 188

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15, 2, 3Constitution of India, 1950 — Article 14, 311
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High Courts17 Feb 1995

Anamika Saraf Vs University of Jammu

Jammu And Kashmir High Court · (1997) KashLJ 556 : (1998) 1 SCT 214 : (1997) SriLJ 292

Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 1, Order 39 Rule 2, 151, 9Jammu and Kashmir Specific Relief Act, 1977 — Section 42, 56
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