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COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2005

262 judgments · page 5 of 14

High Courts16 Sept 2005

Mohd.Ramzan Bhat Vs State and others

Jammu And Kashmir High Court · (2005) JKJ 604 Supp : (2006) SriLJ 322 : (2006) 1 SriLJ 322

Jammu and Kashmir Consumer Protection Act, 1987 — Section 497AJammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 3, 5(2)Ranbir Penal Code, 1989 — Section 109, 409, 420
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High Courts14 Sept 2005Allowed

Saida Mohd. and Another Vs State

Jammu And Kashmir High Court · (2006) CriLJ 3247

Criminal Procedure Code, 1973 (CrPC) — Section 342Ranbir Penal Code, 1989 — Section 109, 342, 363, 375, 376
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High Courts01 Sept 2005Dismissed

National Insurance Co. Vs Haleema Begum and Others

Jammu And Kashmir High Court · (2006) 1 ACC 65 : (2007) ACJ 169 : (2006) 1 JKJ 49

Fatal Accidents Act, 1855 — Section 1AHindu Succession Act, 1956 — Section 8Motor Vehicles Act, 1988 — Section 110A, 110A(1), 110B, 163, 165(1)
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High Courts12 Aug 2005

Kumar Verma Vs State and other

Jammu And Kashmir High Court · (2005) JKJ 736 Supp : (2005) 2 SriLJ 674 : (2005) SriLJ 673

Jammu and Kashmir Migrant Immovable Property Preservation, Protection and Restraint on Distress Sales) Act, 1997 — Section 4, 7
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High Courts12 Aug 2005

Ghulam Rasool Khan Vs Ghulam Hassan and Ors.

Jammu And Kashmir High Court · (2005) JKJ 42 Supp

Jammu and Kashmir Civil Procedure Code, 1977 — Section 100, 11Jammu and Kashmir Houses and Shops Rent Control Act, 1966 — Section 12(4)Jammu and Kashmir Transfer of Property Act, 1977 — Section 114
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High Courts12 Aug 2005Dismissed

Dharam Paul Vs State of Jammu & Kashmir

Jammu And Kashmir High Court · (2006) 3 JKJ 542

Criminal Procedure Code, 1973 (CrPC) — Section 342Prevention of Corruption Act, 1988 — Section 4, 5(2)Ranbir Penal Code, 1989 — Section 161
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