Shiv Dass Khajuria Vs State of Jammu and Kashmir

Jammu & Kashmir High Court 24 Apr 1958 Writ Petition No. 45 of 1957 (1958) 04 J&K CK 0009
Bench: Single Bench
Acts Referenced

Judgement Snapshot

Case Number

Writ Petition No. 45 of 1957

Hon'ble Bench

S.M. Fazl Ali, J

Advocates

Lok Nath Sharma, for the Appellant; Jaswant Singh, General, for the Respondent

Acts Referred
  • Civil Procedure Code, 1908 (CPC) - Section 126, 80
  • Constitution of India, 1950 - Article 226, 310, 311, 311(2)
  • Jammu and Kashmir Civil Servants (Removal of Doubts and Declaration of Rights) Act, 1956 - Section 4, 4(2)
  • Jammu and Kashmir Civil Service Rules, 1939 - Rule 36, 37, 46

Judgement Text

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Case Metadata
  • Ck Citation: (1958) 04 J&K CK 0009
  • Coram: S.M. Fazl Ali, J
  • Bench: Single Bench
  • Advocates: Lok Nath Sharma, for the Appellant; Jaswant Singh, General, for the Respondent
Referenced Acts & Sections
  • Civil Procedure Code, 1908 (CPC) - Section 126, 80
  • Constitution of India, 1950 - Article 226, 310, 311, 311(2)
  • Jammu and Kashmir Civil Servants (Removal of Doubts and Declaration of Rights) Act, 1956 - Section 4, 4(2)
  • Jammu and Kashmir Civil Service Rules, 1939 - Rule 36, 37, 46
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