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Jammu And Kashmir High Court judgments

12,196 judgments · page 436 of 610

High Courts23 Mar 2005

Mohd. Majnoon Mir and Others Vs State

Jammu And Kashmir High Court · (2005) 3 JKJ 189

Constitution of India, 1950 — Article 311Constitution of Jammu and Kashmir, 1956 — Section 126, 126(2)Criminal Procedure Code, 1973 (CrPC) — Section 242
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High Courts22 Mar 2005Dismissed

Superintending Engineer and Others Vs Mohammad Shafi Magary and Another

Jammu And Kashmir High Court · (2005) 3 ACC 475 : (2006) ACJ 2558 : (2005) 3 JKJ 478

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2, Order 43 Rule 1, Order 5 Rule 9, Order 9 Rule 13Workmens Compensation Act, 1923 — Section 10, 10(1), 12, 12(1), 30Workmens Compensation Rules, 1924 — Rule 41
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High Courts16 Mar 2005Allowed

J.S. Modi Vs State of Jammu & Kashmir and Others

Jammu And Kashmir High Court · (2005) CriLJ 4256 : (2005) 3 JKJ 96

Constitution of India, 1950 — Article 19, 21, 226, 227Constitution of Jammu and Kashmir, 1956 — Section 103Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(1), 156, 162, 173
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High Courts14 Mar 2005Dismissed

Mohd. Yousaf Vs State of Jammu & Kashmir

Jammu And Kashmir High Court · (2005) CriLJ 4347 : (2005) 2 JKJ 609

Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 342, 342(3)Evidence Act, 1872 — Section 114
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High Courts11 Mar 2005

Chief Engineer and others Vs Zeba

Jammu And Kashmir High Court · (2007) ACJ 412 : (2005) 3 JKJ 38 : (2005) 1 SriLJ 311 : (2005) SriLJ 311

Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 1, Order 39 Rule 2, 151
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High Courts11 Mar 2005Allowed

Chief Engineer and Others Vs Mst. Zeba

Jammu And Kashmir High Court · (2007) ACJ 412 : (2005) 3 JKJ 38

Family Courts Act, 1984 — Section 7(2)Jammu and Kashmir Civil Procedure Code, 1977 — Order 39 Rule 1, Order 39 Rule 2, 151, 94Motor Vehicles Act, 1988 — Section 140
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