Court News
An Executive Letter Can’t Override Pension Regulations: Uttarakhand High Court Upholds Territorial Army Veterans’ Terminal Gratuity, Dismisses Centre’s Writs
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13 articles
Court News
Stroke and Diabetes at a Peace Posting Still Count: Uttarakhand High Court Refuses to Disturb 100% Disability Pension for Soldier After 37 Years’ Service
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Court News
AFT Quashes Army Action Against Officer in Extra-Marital Affair Case
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Court News
Tribunal Stays Retirement of Colonel Purohit After Malegaon Acquittal
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Court News
Delhi High Court Rules AFT Cannot Punish for Contempt of Final Orders
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Court News
Supreme Court Rejects Disability Pension Claim for Brain Stroke Caused by Smoking
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Court News
Supreme Court: Disability Pension Arrears Cannot Be Restricted to Three Years, Full Benefits Must Be Paid
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Court News
AFT Upholds IAF Promotion Policy: Lack of Vacancies Not Grounds to Strike Down Rules
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Court News
Supreme Court: Armed Forces Tribunal Can Hear Appeals Against ICC Findings Under POSH Act
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Court News
Off-Duty Soldier’s Rescue of Civilians Is True Military Ethos, Rules Armed Forces Tribunal
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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
Supreme Court to Decide Pension Rights of Short Service Army Officers
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