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Jammu And Kashmir High Court judgments, 1994

68 judgments · page 4 of 4

High Courts15 Mar 1994

Himachal Singh Vs State of J&K & 11 Ors.

Jammu And Kashmir High Court · (1994) KashLJ 83 : (1994) SriLJ 437 : (1994) 2 SriLJ 437

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 25(4)Constitution of India, 1950 — Article 226
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High Courts14 Feb 1994Dismissed

Sukesh Chander Khajuria Vs State and Others

Jammu And Kashmir High Court · AIR 1994 J&K 73

Constitution of India, 1950 — Article 21Jammu and Kashmir Medical Education (Gazetted) Service Recruitment Rules, 1979 — Rule 1, 15(10)Jammu and Kashmir Public Men and Public Servants (Declaration of Assets and Other Provisions) Act, 1983 — Section 15(1)
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High Courts27 Jan 1994

Union of India Vs Ram Sewak Pathak

Jammu And Kashmir High Court · (1994) JKLR 108 : (1994) SriLJ 183 : (1994) 1 SriLJ 183

Fundamental Rules — Rule 56(j)Jammu and Kashmir Civil Science (Pension) Rules — Rule 48(1)(b)
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