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Jammu And Kashmir High Court judgments

12,194 judgments · page 499 of 610

High Courts28 May 1999

Union of India Vs Lalit Kumar Raina

Jammu And Kashmir High Court · (2000) 2 SriLJ 564 : (2000) SriLJ 564

Jammu and Kashmir Civil Procedure Code, 1977 — Section 80Jammu and Kashmir Transfer of Property Act, 1977 — Section 106
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High Courts28 May 1999

State of J & K Vs Ghulam Jeelani Bhat

Jammu And Kashmir High Court · (2000) 1 SCT 1114 : (1999) 2 SriLJ 435 : (1999) SriLJ 435

Constitution of India, 1950 — Article 311(2)(c)Constitution of Jammu and Kashmir, 1956 — Section 126(2)(c)
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High Courts14 May 1999

Mansha Singh Vs State of J & K

Jammu And Kashmir High Court · (2000) KashLJ 379 : (2000) SriLJ 122 : (2000) 1 SriLJ 122

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 251A, 540Jammu and Kashmir Evidence Act, 1977 — Section 16Ranbir Penal Code, 1989 — Section 109, 419, 420, 467, 468
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High Courts28 Apr 1999

Roop Chand Vs State of J. and K. and Others

Jammu And Kashmir High Court · AIR 2000 J&K 43

Jammu and Kashmir Civil Procedure Code, 1977 — Order 20 Rule 4, 2(14), 2(2), 2(9)Jammu and Kashmir High Court Rules, 1999 — Rule 57(3)Jammu and Kashmir Preservation of Specified Trees Act, 1969 — Section 5
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