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Jammu and Kashmir and Ladakh High CourtClear topic ×

2 articles

Land Wrongly Declared ‘Evacuee Property’ in Rajouri, Owners Waited 45 Years: High Court Orders Market-Rate Compensation in 8 Weeks

Court News

Land Wrongly Declared ‘Evacuee Property’ in Rajouri, Owners Waited 45 Years: High Court Orders Market-Rate Compensation in 8 Weeks

12 Nov 2026Read article ↗

Invalided Out After Two Years With Bipolar Disorder: Jammu and Kashmir High Court Upholds Invalid Pension for Young Soldier

Court News

Invalided Out After Two Years With Bipolar Disorder: Jammu and Kashmir High Court Upholds Invalid Pension for Young Soldier

12 Nov 2026Read article ↗