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Jammu And Kashmir High Court judgments, 1998

356 judgments · page 11 of 18

High Courts01 Jun 1998Allowed

Kanshi Ram and Others Vs Smt. Morni

Jammu And Kashmir High Court · (1999) CriLJ 409

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 200, 203, 204Jammu and Kashmir Criminal Procedure Code, 1989 — Section 205(E), 205(E)(1)Ranbir Penal Code, 1989 — Section 147, 148, 149, 325, 452
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High Courts01 Jun 1998

S.Aya Sing Vs State of J&K and others

Jammu And Kashmir High Court · (1998) SriLJ 448

Civil Services Regulations, 1956 — Article 177, 177A, 185, 185D(V)a, 185D(V)b(ii)Constitution of India, 1950 — Article 226Jammu and Kashmir Civil Procedure Code, 1977 — Order 6 Rule 17
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High Courts25 May 1998

Barkat Hussain Vs State of J & K

Jammu And Kashmir High Court · (1999) 2 SCT 115 : (1998) SriLJ 328

Constitution of India, 1950 — Article 311(2)(b)Constitution of Jammu and Kashmir, 1956 — Section 126(2), 126(b), 126(c)
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High Courts21 May 1998

Narotam Dass Vs Sat Paul

Jammu And Kashmir High Court · (1998) KashLJ 724 : (1999) 1 SriLJ 194 : (1999) SriLJ 194

Jammu and Kashmir Consumer Protection Act, 1987 — Section 435, 439
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