Court News
Judged by the Wrong Yardstick: Supreme Court Grants Pension to IAF Short Service Officers Denied Permanent Commission in 2019–2021
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7 articles
Court News
“What a Policy Says, It Is”: Supreme Court Upholds War Injury Pension for Soldier Disabled During Operation Rakshak Posting at Kargil
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Court News
‘Once the Road Is Chosen, the Traveller Must Walk It to the End’: Supreme Court Sets Aside 1993 Dismissal of IAF Officer Discharged by Criminal Court
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Landmark Judgements
The Uniform Owes Her a Fair Look: Considering Women SSC Officers for Permanent Commission Is a Constitutional Obligation
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Court News
Selected for a Civil Job but No Prior Permission: Supreme Court Says Air Force Rule Is Mandatory
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Court News
“Each Claim Shall Be Decided on Its Own Merits”: Supreme Court Clarifies Its Disability Pension Judgment
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Court News
Supreme Court Upholds Service Regulations for Armed Forces Exits
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