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Jammu And Kashmir High Court judgments, 2002

210 judgments · page 10 of 11

High Courts18 Feb 2002

Attar Singh Vs State and others

Jammu And Kashmir High Court · (2003) 2 SCT 784

Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103Jammu and Kashmir Civil Service Regulations, 1956 — Article 128
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High Courts15 Feb 2002

Yousf Lone Vs Ahmad Lone

Jammu And Kashmir High Court · (2003) JKJ 552 Supp : (2002) KashLJ 270 : (2002) KashLJ 269 : (2002) SriLJ 266

Jammu and Kashmir Civil Procedure Code, 1977 — Order 26, 9
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High Courts09 Jan 2002

Ammanullah Khan Vs State

Jammu And Kashmir High Court · (2002) CriLJ 3279 : (2003) 1 JKJ 527

Constitution of India, 1950 — Article 22(5)Jammu and Kashmir Public Safety Act, 1978 — Section 8
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High Courts09 Jan 2002Dismissed

Riaz Jan Mast Vs Asif Javeed and Another

Jammu And Kashmir High Court · (2003) 2 JKJ 143

Constitution of Jammu and Kashmir, 1956 — Section 104Jammu and Kashmir Civil Procedure Code, 1977 — Section 115, 141, 9Succession (Property Protection) Act, 1977 — Section 17, 3, 4
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High Courts01 Jan 2002

Ravi Kapahi & Ors. Vs State

Jammu And Kashmir High Court · (2002) KashLJ 399 : (2002) SriLJ 138 : (2002) 1 SriLJ 138

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 540
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