COURT ARCHIVE

Jammu And Kashmir High Court judgments, 2025

227 judgments · page 12 of 12

High Courts03 Jan 2025Dismissed

Tarsem Lal Vs 1. Union of India through Secretary to Govt. Ministry of Defence New Delhi and Ors.

Jammu And Kashmir High Court · (2025) 01 J&K CK 0121

Jammu & Kashmir High Court Rules — Rule 51 ofCivil Defence Service (Classification, Control & Appeal) Rules 1965 &mdash Rule 11,14Ranbir Penal Code — Sections 34,307,326

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High Courts03 Jan 2025Dismissed

Dr. Tarun Gupta Vs UT of J & K through Financial Commissioner, Health & Medical Education Deptt. And Ors.

Jammu And Kashmir High Court · (2025) 01 J&K CK 0003

Constitution of India 1950 — Article 226J&K PSC (Business & Procedure) Rules, 1980 — Rule 51

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High Courts03 Jan 2025Allowed

Union of India Through Chief Engineer,Pathankot Zone and Anr. Vs M/s Des Raj Nagpal Engineers & Contractors

Jammu And Kashmir High Court · (2025) 01 J&K CK 0002

Jammu & Kashmir Arbitration and Conciliation Act, 1997 — Section 34, 37Constitution of India 1950 — Article 299Arbitration and Conciliation Act, 1996 — Section 31(5)

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High Courts02 Jan 2025Allowed