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Jammu And Kashmir High Court judgments, 2000

188 judgments · page 10 of 10

High Courts28 Jan 2000

Harsh Dev Singh MLA (J & K) Vs State of J & K

Jammu And Kashmir High Court · (2001) KashLJ 155

Constitution of Jammu and Kashmir, 1956 — Section 5Jammu and Kashmir Essential Services Maintenance Ordinance — Section 3Jammu and Kashmir General Clauses Act, 1977 — Section 6(b)
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High Courts22 Jan 2000Allowed

Gul Lone and Others Vs State of J. and K.

Jammu And Kashmir High Court · (2001) CriLJ 3518

Criminal Procedure Code, 1973 (CrPC) — Section 161, 2(12), 342Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 4Penal Code, 1860 (IPC) — Section 141, 149, 33, 34, 84
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