Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 30Constitution of India, 1950 — Article 311(2)CConstitution of Jammu and Kashmir, 1956 — Section 126(2)(c)

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High Courts04 Jul 1997

Ghulam Mohd., Constable Vs State of J&K through Director General of Police at Srinagar

Jammu And Kashmir High Court · (1997) KashLJ 422

Constitution of Jammu and Kashmir, 1956 — Section 126(2)

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High Courts04 Jul 1997

Naseer Ahmad Malla son of Mohmmad Yousuf Malla Vs State of Jammu and Kashmir & Ors.

Jammu And Kashmir High Court · (1997) KashLJ 419

Constitution of India, 1950 — Article 226

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High Courts04 Jul 1997

Ghulam Qadir Mir son of Ghulam Mohd.Mir resident of Lachipora Uri District Baramulla Vs State of Jammu and Kashmir 2.Additional Chief Secretary to Government of J & K, Home Department, Winter Secretariat, Srinagar

Jammu And Kashmir High Court · (1997) KashLJ 346

Constitution of Jammu and Kashmir, 1956 — Section 126(2)(c)

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High Courts04 Jul 1997

Abdul Rashid Banday & Ors. Vs State of J&K through Commissioner/ Secretary to Govt.Education Department, Civil Secretariat, J & K, Srinagar

Jammu And Kashmir High Court · (1997) KashLJ 421

Constitution of India, 1950 — Article 226

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High Courts04 Jul 1997

Jahangir Ahmad Mir Vs State of J&K and others

Jammu And Kashmir High Court · (1997) KashLJ 413 : (1998) SriLJ 134

Constitution of India, 1950 — Article 311Police Rules, 1960 — Rule 337, 359

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High Courts03 Jul 1997

Shakti Motor Transport Vs Bimal Das

Jammu And Kashmir High Court · (1997) SriLJ 281

Jammu and Kashmir Civil Procedure Code, 1977 — Section 22

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High Courts03 Jul 1997

Haleema Vs Zamrooda

Jammu And Kashmir High Court · (1997) KashLJ 585 : (1997) KashLJ 410 : (1997) SriLJ 410

Jammu and Kashmir Consumer Protection Act, 1987 — Section 145(1), 145(4)

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High Courts03 Jul 1997

Abdul Hamid Fazili Vs State of J&K and others

Jammu And Kashmir High Court · (1997) KashLJ 499 : (1998) SriLJ 86

Civil Services Regulations, 1956 — Article 128Constitution of India, 1950 — Article 14, 31Constitution of Jammu and Kashmir, 1956 — Section 126

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