Mushtaq Ahmad Lone, Dr.and Another Vs State of J&K and Others

Jammu & Kashmir High Court 1 Jan 2000 Service Writ Petition (SWP) No. 663/1995 (2000) 01 J&K CK 0013
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

Service Writ Petition (SWP) No. 663/1995

Hon'ble Bench

Syed Bashir-Ud-Din, J

Advocates

J.A.Kawoosa, Advocates appearing for the Parties

Acts Referred
  • Constitution of India, 1950 - Article 226

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
From The Blog
Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Feb
07
2026

Court News

Madras High Court to Hear School’s Plea Against State Objection to RSS Camp on Campus
Read More
Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Feb
07
2026

Court News

Delhi High Court Quashes Ban on Medical Students’ Inter-College Migration, Calls Rule Arbitrary
Read More
Quick Actions
Download PDF Open PDF in New Tab
Case Metadata
  • Citation: (2000) KashLJ 639 : (2000) KashLJ 469 : (2001) 1 SCT 868
  • Ck Citation: (2000) 01 J&K CK 0013
  • Coram: Syed Bashir-Ud-Din, J
  • Bench: Single Bench
  • Advocates: J.A.Kawoosa, Advocates appearing for the Parties
Referenced Acts & Sections
  • Constitution of India, 1950 - Article 226
Stay Updated

Subscribe for weekly highlights on judgements, legal insights, and workflow tips.