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COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2005

262 judgments · page 3 of 14

High Courts18 Nov 2005Allowed

Ghulam Hyder Vs State of Jammu & Kashmir

Jammu And Kashmir High Court · (2006) 2 JKJ 108

Criminal Procedure Code, 1973 (CrPC) — Section 164, 266, 267, 268, 269Evidence Act, 1872 — Section 24High Court (Criminal) Guidance of Courts Subordinate Rules — Rule 2, 3, 7
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High Courts17 Nov 2005Allowed

Fayaz Ahmad Kishtwari Vs Ghulam Hassan Bhat

Jammu And Kashmir High Court · (2006) 2 JKJ 34

Criminal Procedure Code, 1973 (CrPC) — Section 473, 482, 561ALimitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 142(2)
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High Courts28 Oct 2005Dismissed

Rattan Lal and Others Vs State

Jammu And Kashmir High Court · (2006) 1 JKJ 134

Arms Act, 1959 — Section 25, 4Criminal Procedure Code, 1973 (CrPC) — Section 149, 342Penal Code, 1860 (IPC) — Section 100, 101, 102, 103, 104
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High Courts24 Oct 2005Dismissed

Suhail Ahmad Kataria Vs State

Jammu And Kashmir High Court · (2006) 2 JKJ 508

Criminal Procedure Code, 1973 (CrPC) — Section 541, 541(1)Jammu and Kashmir Public Safety Act, 1978 — Section 10, 8
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High Courts21 Oct 2005Dismissed

Yash Paul Vs Neelam Kumari

Jammu And Kashmir High Court · (2006) 2 JKJ 54

Jammu and Kashmir Civil Procedure Code, 1977 — Section 115Jammu and Kashmir Hindu Marriage Act, 1980 — Section 30
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