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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Disability PensionClear topic ×
6 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
Supreme Court: Disability Pension Arrears Cannot Be Restricted to Three Years, Full Benefits Must Be Paid
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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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