Criminal Procedure Code, 1973 (CrPC) — Section 561AJammu and Kashmir Motor Transport Workers Rules, 1972 — Rule 39Motor Transport Workers Act, 1961 — Section 2, 24(1)

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High Courts03 Nov 2004Allowed

Laxman Dass Vs Union of India (UOI) and Others

Jammu And Kashmir High Court · (2005) 1 JKJ 61

Central Reserve Police Force Rules, 1955 — Rule 27Ranbir Penal Code, 1989 — Section 302

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High Courts02 Nov 2004

Ghulam Rasool Hajam and others Vs Abdul Razak and others

Jammu And Kashmir High Court · (2005) JKJ 10 Supp : (2005) SriLJ 86 : (2005) 1 SriLJ 86

Jammu and Kashmir Civil Courts Act, 1977 — Section 13, 17, 24Jammu and Kashmir Small Causes Courts Act, 1968 — Section 14, 15, 29

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High Courts02 Nov 2004

Mohammad Ayoob Gujri Vs State of Jammu & Kashmir and Others

Jammu And Kashmir High Court · (2004) 11 J&K CK 0004

Arms Act, 1959 — Section 25, 7Jammu and Kashmir Public Safety Act, 1978 — Section 8Ranbir Penal Code, 1989 — Section 302, 307, 34

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High Courts01 Nov 2004

Shah Latif Vs State and Others

Jammu And Kashmir High Court · (2005) JKJ 219 Supp

Constitution of India, 1950 — Article 226, 310

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High Courts01 Nov 2004

Tariq Ahmed Sheikh Vs State

Jammu And Kashmir High Court · (2005) 1 JKJ 256

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 435, 561ARanbir Penal Code, 1989 — Section 302, 306, 498A

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High Courts01 Nov 2004Dismissed

State of Jammu & Kashmir and Others Vs Zamindaran of Villages Khanpora and Others

Jammu And Kashmir High Court · (2005) 1 JKJ 241

Civil Procedure Code, 1908 (CPC) — Section 148Land Acquisition Act, 1894 — Section 54

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High Courts01 Nov 2004

State Vs Tariq Ahmed Sheikh

Jammu And Kashmir High Court · (2005) CriLJ 1514 : (2005) 1 JKJ 256

Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 435, 561ARanbir Penal Code, 1989 — Section 302, 306, 498A

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High Courts01 Nov 2004

Gh. Mohd. Matoo Vs Gh. Rasool Sofi and Others

Jammu And Kashmir High Court · AIR 2005 J&K 48 : (2005) 1 JKJ 272

Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 31Registration Act, 1908 — Section 61(3)Transfer of Property Act, 1882 — Section 54

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High Courts28 Oct 2004

Abdul Rahim Shoru Vs Jawahir Lal Koul Jalali and Others

Jammu And Kashmir High Court · (2005) 1 JKJ 480

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, 153Constitution of India, 1950 — Article 226Jammu and Kashmir Agrarian Reforms Rules, 1977 — Rule 14, 14(1), 14(2)

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High Courts15 Oct 2004Allowed

Daljit Singh Vs State and Others

Jammu And Kashmir High Court · (2005) 3 JKJ 250

Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103

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High Courts15 Oct 2004Allowed

Sagra Singh and Others Vs State of Jammu & Kashmir

Jammu And Kashmir High Court · (2005) 3 JKJ 440

Criminal Procedure Code, 1973 (CrPC) — Section 161Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2)Police Act, 1861 — Section 36

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High Courts15 Oct 2004Allowed