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Jammu And Kashmir High Court judgments

12,194 judgments · page 497 of 610

High Courts27 Aug 1999

Dasrshan Lal Vs State of J & K

Jammu And Kashmir High Court · (2000) 2 SriLJ 552 : (2000) SriLJ 552

Constitution of India, 1950 — Article 21Jammu and Kashmir Criminal Procedure Code, 1989 — Section 435(4)(a), 561A
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High Courts23 Aug 1999

State of J & K Vs Vimal Devi

Jammu And Kashmir High Court · (2000) SriLJ 155 : (2000) 1 SriLJ 155

Jammu and Kashmir Consumer Protection Act, 1987 — Section 417Jammu and Kashmir Evidence Act, 1977 — Section 114CRanbir Penal Code, 1989 — Section 498A
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High Courts20 Aug 1999

Saifuddin Vs State of J & K

Jammu And Kashmir High Court · (2000) 1 SCT 802

Constitution of Jammu and Kashmir, 1956 — Section 104, 126Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 33
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High Courts20 Aug 1999

Ab.Raheem Reshi Vs State of J & K

Jammu And Kashmir High Court · (1999) SriLJ 488 : (1999) 2 SriLJ 488

Jammu and Kashmir Daily Rated Workers/Work Charged Employees (Regularization) Rules, 1994 — Rule 4, 5
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High Courts06 Aug 1999

Robkar Vs Abdul Razaq Bhat

Jammu And Kashmir High Court · (2000) 2 SriLJ 566 : (2000) SriLJ 566

Constitution of Jammu and Kashmir, 1956 — Section 96Jammu and Kashmir Contempt of Courts Act, 1997 — Section 12, 2(b)
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