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Jammu And Kashmir High Court judgments

12,204 judgments · page 541 of 611

High Courts02 Jun 1994Dismissed

Mohd. Nasir Vs State and Others

Jammu And Kashmir High Court · (1994) CriLJ 2692 : (1994) 3 RCR(Criminal) 552

Criminal Procedure Code, 1973 (CrPC) — Section 397, 397(1), 397(2)Jammu and Kashmir Criminal Procedure Code, 1989 — Section 435, 435(4), 439Ranbir Penal Code, 1989 — Section 376
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High Courts27 May 1994

Gh.Mohammad Malla Vs Halima

Jammu And Kashmir High Court · (1994) JKLR 984 : (1994) KashLJ 511 : (1995) SriLJ 8

Jammu and Kashmir Consumer Protection Act, 1987 — Section 435, 439, 488, 561A
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High Courts04 May 1994

Pashori Lal Vs State

Jammu And Kashmir High Court · (1995) 1 SCT 715

Constitution of India, 1950 — Article 226, 227Jammu and Kashmir Work Charge Employees Rules, 1972 — Rule 14
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High Courts27 Apr 1994

Basharat Iqbal Vs J & K Public Service Commission

Jammu And Kashmir High Court · (1994) JKLR 590 : (1994) KashLJ 282 : (1995) SriLJ 295 : (1995) SriLJ 258

Jammu and Kashmir University Regulations — Regulation 54Public Service Commission (Conduct of Business and Procedure) Rules, 1980 — Rule 35, 37
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High Courts30 Mar 1994Allowed

Puran Singh Vs The State

Jammu And Kashmir High Court · (1995) CriLJ 599

Criminal Procedure Code, 1973 (CrPC) — Section 174Jammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2)Ranbir Penal Code, 1989 — Section 161, 302
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High Courts29 Mar 1994

Abdul Gani Lone Vs State of J & K

Jammu And Kashmir High Court · (1994) JKLR 955 : (1994) SriLJ 277 : (1994) 1 SriLJ 277

Constitution of India, 1950 — Article 226Constitution of Jammu and Kashmir, 1956 — Section 102, 26
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