Mohd. Ashraf Bhat (Dr.) Vs State of Jammu & Kashmir and Others

Jammu & Kashmir High Court 18 Apr 2007 Service Writ Petition (SWP) No. 1022 of 2005 (2007) 04 J&K CK 0026
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Service Writ Petition (SWP) No. 1022 of 2005

Hon'ble Bench

Hakim Imtiyaz Hussain, J

Final Decision

Allowed

Acts Referred
  • Constitution of India, 1950 - Article 226
  • Constitution of Jammu and Kashmir, 1956 - Section 103

Judgement Text

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Case Metadata
  • Citation: (2010) 3 JKJ 470
  • Ck Citation: (2007) 04 J&K CK 0026
  • Coram: Hakim Imtiyaz Hussain, J
  • Bench: Single Bench
  • Result: Allowed
Referenced Acts & Sections
  • Constitution of India, 1950 - Article 226
  • Constitution of Jammu and Kashmir, 1956 - Section 103
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