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Jammu And Kashmir High Court judgments

12,204 judgments · page 530 of 611

High Courts13 Feb 1997Dismissed

Arshad Iqbal Vs The State and Others

Jammu And Kashmir High Court · AIR 1997 J&K 100

Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 103Evidence Act, 1872 — Section 115
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High Courts31 Jan 1997

Ashok Ghulati Vs Raghuvir Khajuria

Jammu And Kashmir High Court · (1997) SriLJ 200

Jammu and Kashmir Consumer Protection Act, 1987 — Section 561ANegotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts24 Jan 1997

Tulsi Das Vs Safia Begum

Jammu And Kashmir High Court · (1997) KashLJ 116 : (1997) SriLJ 268

Jammu and Kashmir Civil Procedure Code, 1977 — Order 5 Rule 17, Order 9 Rule 13
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High Courts07 Jan 1997

Tilak Raj Vs State

Jammu And Kashmir High Court · (1997) KashLJ 167 : (1997) SriLJ 402

Jammu and Kashmir Evidence Act, 1977 — Section 154Jammu and Kashmir Excise Act, 1958 — Section 48
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High Courts01 Jan 1997

Tilak Raj Vs State

Jammu And Kashmir High Court · (1997) KashLJ 167

Jammu and Kashmir Evidence Act, 1977 — Section 154Jammu and Kashmir Excise Act, 1958 — Section 148
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