United India Insurance Company Ltd. Vs Raksha Devi and Others <BR> Jai Chand and Another
.... ed u/s 149 to satisfy the award and then have recourse to the insured owner. It was held that the High Court erred in directing the Insurance Company to satisfy the award purportedly on the basis of Swaran Singh''s case without examining whether on facts the passenger who was the Regional Manager of ...
High Court of Himachal Pradesh
Mushtaq Ahmad Ganai Vs State and Others
.... ...
Jammu & Kashmir High Court (Srinagar Bench)
State Vs Ajay Singh Jasrotia and Others
.... ...
Jammu & Kashmir High Court
Brij Lal Vs Union of India & Ors.
.... rvice; or b. the aggravation by military service of a wound, injury or disease which existed before or arose during military service." 9. Paragraph 8 of Appendix II provides that attributability/aggravation of the disability shall be considered if casual connection between death/disablement an ...
Jammu & Kashmir High Court
Nazir Ahmad Wani and Others Vs State and Others
.... the question as to whether the circumstantial evidence is such in which the link in the chain is complete. The only circumstances which is said to be against the petitioners, as indicated above, is that one of them was present in Dak Bungalow Banihal and other two are surrendered militants. The the ...
Jammu & Kashmir High Court
Sharda Devi & Anr. Vs State & Ors.
.... ated as counter, refute the grounds set out in the writ petition. The objections, after summarizing the salient features of the Scheme, deny that the selection was made unmindful of the merit of the aspirants for the vacant positions. The respondents 1 to 4 while admitting that the petitioners as we ...
Jammu & Kashmir High Court
S. Mohan Singh Sethi Vs J and K State Board of School Education and Others
.... e Board of School Education Act has been reproduced by the trial court in the impugned judgment, which provides for correction of the date of birth in the record of the Board only when there has been a genuine clerical error in transcribing age of the applicant from admission register of the recogni ...
Jammu & Kashmir High Court (Srinagar Bench)
Godawar Singh Vs Union of India (UOI) and Others
.... erson has not earned the qualifying service still he is entitled to the pension on completion of the prescribed combined colour and reserve qualifying service. It is to say that he should have a combined service of 15 years both in regular establishment as well as a reservist. 8. Applying this pr ...
Jammu & Kashmir High Court
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