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Jammu And Kashmir High Court judgments

12,177 judgments · page 597 of 609

High Courts20 Mar 1964

Milka Singh and others Vs Dana and others

Jammu And Kashmir High Court · AIR 1964 J&K 99 : (1964) KashLJ 141

Jammu and Kashmir Court Fees Act, 1977 — Section 7(iv)(d)Jammu and Kashmir Easements Act, 1977 — Section 52Jammu and Kashmir Specific Relief Act, 1977 — Section 55
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High Courts19 Mar 1964

Makhan Vs Din Moh'd and Others

Jammu And Kashmir High Court · (1964) 03 J&K CK 0001

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 88Jammu and Kashmir Tenancy Act, 1980 — Section 60, 60(6), 66Right of Prior Purchase (Amendment) Act, 1959 — Section 13, 14, 2, 2(2)
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High Courts28 Feb 1964

Dina Nath Vs State

Jammu And Kashmir High Court · (1964) KashLJ 168

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 499(1), 514(5)
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High Courts06 Feb 1964

Sagara Singh Vs Chajju Ram

Jammu And Kashmir High Court · (1964) 02 J&K CK 0002

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 15(2), 52Evidence Act, 1872 — Section 114, 4Jammu and Kashmir Representation of the People Act, 1957 — Section 108(1), 3, 90(3), 94(4), 98(3)
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High Courts14 Aug 1963

Haji Mahda Bhat Vs Ahad Mir

Jammu And Kashmir High Court · (1963) 08 J&K CK 0004

General Clauses Act, 1897 — Section 3(22)Limitation Act, 1908 — Section 14, 2(7), 5Penal Code, 1860 (IPC) — Section 52
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