Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

JKL HC: Authority Must Inform Detenue Time in Which he Can Make Representation Against Detention - (26 May 2023)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has held that the detaining authority should communicate to the detenue, in the grounds of detention the time limit, in which, he could make a representation to it i.e., till the approval of the detention order by the State Government.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   DETENUE   DETAINING AUTHORITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved