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Jammu And Kashmir High Court judgments, 1996

98 judgments · page 3 of 5

High Courts18 Oct 1996

State Vs Alla Singh

Jammu And Kashmir High Court · (1998) SriLJ 50

Constitution of India, 1950 — Article 14, 21Jammu and Kashmir Civil Procedure Code, 1977 — Order 3 Rule 1, Order 41Jammu and Kashmir Letters Patent — Clause 12
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High Courts17 Oct 1996Allowed

Mst. Thru Vs Rasal Singh and Others

Jammu And Kashmir High Court · AIR 1997 J&K 88

Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 31Jammu and Kashmir Transfer of Property Act, 1977 — Section 3
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High Courts16 Oct 1996Allowed

Abdul Hafiz Vs Ghulam Mohi-ud-din

Jammu And Kashmir High Court · (1997) CriLJ 591

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 197, 561ARanbir Penal Code, 1989 — Section 186, 447, 504
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High Courts04 Oct 1996Allowed

Mohammad Ramzan Dar Vs State of J. and K.

Jammu And Kashmir High Court · (1997) CriLJ 649

Constitution of India, 1950 — Article 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 3, 4, 54Jammu and Kashmir Public Safety Act, 1978 — Section 10, 10A, 13, 13(1), 15
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High Courts10 Sept 1996Allowed

Ghulam Nabi Sofi Vs State of Jammu and Kashmir and Others

Jammu And Kashmir High Court · (1997) CriLJ 870

Criminal Procedure Code, 1973 (CrPC) — Section 561AJammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5, 5(2)Jammu and Kashmir Public Men and Public Servants (Declaration of Assets and Other Provisions) Act, 1983 — Section 11, 2, 9
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High Courts30 Aug 1996Dismissed

Rajesh Gupta Vs Jagdish Gupta

Jammu And Kashmir High Court · (1997) CriLJ 175

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 242, 244, 244(1), 435(4A), 94Negotiable Instruments Act, 1881 (NI) — Section 138A
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High Courts22 Aug 1996

Ghari Lal Vs Surjit Kour

Jammu And Kashmir High Court · AIR 1997 J&K 72

Jammu and Kashmir Hindu Marriage Act, 1980 — Section 30Limitation Act, 1963 — Section 5
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High Courts20 Aug 1996

Mehraj-ud-din Allai Vs Chief Engineer

Jammu And Kashmir High Court · (1998) KashLJ 99 : (1997) SriLJ 110

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 33(1)Constitution of Jammu and Kashmir, 1956 — Section 126(2)(c), 126(2)(O)
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