Found 215,214 results
Showing 1- 10 of 215,214 results for "shrine law"
T.R. Ramachandran Nair, J.@mdashBoth these Review Petitions are filed against the judgment in W.P. (C) No. 19829/2012. In R.P. No. 975/2012 the review petitioner is a third party and R.P. No. 893/2012 is filed by the th…
Ahmad Mir, J.@mdashPetitioner-plaintiff, Om Prakash, filed a suit for declaration and injunction in the Court of Sub-Judge, Katra.During the pendency, he filed an application for permitting him to amend the plaint, came…
, J.@mdashAppellant was appointed as Pujari for one month on daily wages of Rs. 25/ by order dated 1.7.1991. He was thereafter engagedfor 89 days on the same terms and conditions and his term was extended from time lo t…
Learned Additional District Judge, Reasi's Order dated20th March, 2007, allowing Shri Mata Vaishno Devi Shrine
preferred this appeal on the grounds that learned Court below failed to appreciate the facts & law
order dated11.03.2008 as well as 31.05.2008 by which, in 43rd Board Meeting of Shri Mata Vaishno Devi Shrine
Hemant Gupta, J.@mdashThe petitioner has sought quashing of the communications dated 23.11.2007, 05.02.2008 and 15.05.2008 (Annexures P-9, P-11 & P-12 respectively) said to be illegal, unjust, unfair and erroneous. …
A popular Hindu Shrine in Jammu thronged by devotees all round the year, Mata Vaishno Devi is situated
fromforcibly evicting the plaintiff/ appellant, from the demised premises otherwise than In due course of law
Boardrespondent later, in December, 1999 seems tohave made addition of one more route to the Holy Shrine