Court News
‘Water Usage Charges’ on Hydropower Are Really a Tax on Generating Electricity: Jammu and Kashmir High Court Strikes Down Levy
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16 articles
Court News
Road Built, Award Passed Too Late: Jammu and Kashmir and Ladakh High Court Refuses a Third Acquisition, Orders Fresh Award With Interest From 2014 and ₹3 Lakh Costs
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Court News
Police Cannot Be a Recovery Agent: Jammu and Kashmir and Ladakh High Court Quashes Cheating and Forgery Case Over Banihal Railway Tunnel Subcontract
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Court News
Seven Years Done, Regularisation Due: Jammu and Kashmir and Ladakh High Court Upholds Jail Daily Wager’s Regularisation From 2008 With Old Pension Benefits
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Court News
Married Him While His First Wife Was Alive: Jammu and Kashmir High Court Denies Family Pension, Says Nomination and Hardship Can’t Replace a Valid Marriage
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Court News
Complaining to the Information Commission Is Not Defamation: Jammu and Kashmir High Court Quashes Case Against Retired Officer Who Alleged RTI Blackmail
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Court News
Moving Cattle Without a Permit Is Not a Threat to Public Order: Jammu and Kashmir High Court Quashes Kishtwar PSA Detention
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Court News
Land Acquisition Reference Can’t Be Thrown Out for Absence: J&K HC Restores Landowners’ Compensation Case Despite 14-Month Delay
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Court News
A Co-Sharer Can’t Be a Tenant of His Own Co-Owners: J&K HC Ends 35-Year Land Fight Over Kathua Holding
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Court News
Charge-Sheet Filed, Probe Into Wider Links Continues: Jammu and Kashmir and Ladakh High Court Says That Does Not Make It ‘Incomplete’, Refuses Default Bail in UAPA Case
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Court News
Land Given for a Panchayat Ghar on a Job Promise: Jammu and Kashmir and Ladakh High Court Says ‘Donation’ Not Proved, State Must Pay Compensation and Rent
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Court News
No Mass Termination by a General Order: J&K High Court Says MGNREGA Staff Must Get Individual Hearing Before Being Called ‘Backdoor’ Entrants
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