REGENT COMPUTRONICS PVT. LTD.

STATE OF JAMMU AND KASHMIR Appellant

V/S

SUSHEELA SAWHNEY Respondents

Referred Judgements :-

WINANNS V. ATTORNEY GENERAL [REFERRED TO]
SYED HAKIM ALI SHAH V. NAWAB BIBI [REFERRED TO]
STATE TRADING CORPORATION OF INDIA LIMITED VS. COMMERCIAL TAX OFFICER:ASST SUPDT OF COMMERCIAL TAXES BIHAR:COMMERCIAL TAX OFFICER:COMMERCIAL TAX OFFICER:COMMERCIAL TAX OFFICER:COMMERCIAL TAX OFFICER [REFERRED TO]
L C GOLAK NATH N KRISHNA BHATTA GODAVARI SUGAR MILLS MAHARASHTRA PRAGAT SHETKARI SANGH RAJGOPAL RAMDAYAL DOOT P RAMAKRISHNA MALLY SRINIVAS RAMDAYAL DOOT VS. STATE OF PUNJAB:STATE OF MYSORE :STATE OF MYSORE :STATE OF MYSORE [REFERRED TO]
ALLAH BANDI VS. GOVT OF UNION OF INDIA UOI [REFERRED TO]
NARAYANAN AMBRANTHIRI VS. SINABA MEETHIYAN [REFERRED TO]
UDHAV SHANKAR GANGAWANE VS. TARABAI [REFERRED TO]
L DEVI DASS VS. PANNA LAL [REFERRED TO]
PRAKASH VS. SHAHNI (MST ) [REFERRED TO]
J&K BANK LTD VS. LAL MOHD BANGROO [REFERRED TO]
BEHARI LAL VS. BEHARI LAL [REFERRED TO]

JUDGEMENT

(1.) The Reference to the Full Bench is :

(2.) In fact the loss or absence of status as a permanent resident of the State of Jammu and Kashmir disentitles a person not only in respect of acquisition of immovable property in the State, but also in respect of employment in the State and the right to Scholarship and such other forms of aid as the State Government may provide. The issue, therefore, is :

(3.) For proper understanding of the issue, it is expedient to notice the facts of each case, which have given rise to the Reference for the Constitution of the Full Bench.

Click here to view full judgment.

STATE OF JAMMU AND KASHMIR Vs. SUSHEELA SAWHNEYFB

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address