Court News
Supreme Court: Disability Pension Arrears Cannot Be Restricted to Three Years, Full Benefits Must Be Paid
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Disability PensionClear topic ×
4 articles
Court News
Budget 2026: Disability Pension of Armed Forces Personnel Made Fully Tax-Free
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Court News
Delhi High Court: Hypertension Cannot Be Dismissed as Lifestyle Disorder to Deny Disability Pension
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Court News
Calcutta High Court Rules: Medically Discharged Defence Staff Entitled to Invalid Pension Without 10-Year Service Requirement
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