Section 95 in The Jammu and Kashmir Representation of the People Act, 1957
95. Procedure before the High Court.
(1)Subject to the provisions of this Act and any rules made thereunder, every election petition shall be tried by the High Court, as nearly as may be, in accordance with the provisions applicable under the Cord of Civil Procedure, Samvat 1977 to the trial of suits:Provided that the High Court shall have the discretion to refuse, for reasons to be recorded in writing, to examine any witness or witnesses, if it is of the opinion that the evidence of such witness or witnesses is not material for the decision of the petition or that the party tendering such witness or witnesses is doing so on frivolous grounds or with a view to delay the proceedings.(2)The provisions of the Evidence Act, Samvat 1977, shall, subject to the provisions of this Act, be deemed to apply in all respects to the trial of an election petition.[96. Omitted.] [Section 96, 97, 98, 99, 100 omitted by Act XI of 1967.][97. Omitted.] [Section 96, 97, 98, 99, 100 omitted by Act XI of 1967.][98. Omitted.] [Section 96, 97, 98, 99, 100 omitted by Act XI of 1967.][99. Omitted.] [Section 96, 97, 98, 99, 100 omitted by Act XI of 1967.][100. Omitted.] [Section 96, 97, 98, 99, 100 omitted by Act XI of 1967.] ]
