SC: Dismissal, Being the Severest Punishment, Should be Imposed Only For Grave Misconduct  ||  SC: Constructive Res Judicata Applies to Grounds Omitted Through Negligence or Inadvertence  ||  Madras High Court: Honour Killing is a Shameful Act and an Extreme Manifestation of Casteism  ||  Bombay High Court: Traditional Families Often Hesitate to Report Sexual Offences  ||  Jharkhand High Court Directs Circle Officers to Digitally Verify Land Records and Remove Mismatches  ||  MP High Court: Writ Court Cannot Grant Interim Relief Once Party is Relegated to Alternate Forum  ||  Supreme Court Issues Directions to Speed Up MACT Claims Amid Six-Year Average Pendency  ||  Supreme Court: Sex Selection Practices Continues Due to Preference For Male Children  ||  Supreme Court: Injury From a Fallen Tree is Not a Motor Accident for MACT Claims  ||  Madras HC: Recent Tamil Nadu Elections Reflect Voting Beyond Caste and Community Considerations    

#Aadhaar: Punjab & Haryana HC Directs Subordinate Courts to Record Aadhaar Number of Parties - (02 Aug 2017)

Punjab and Haryana High Court has directed all District and Sessions Judges in the States of Punjab, Haryana and Chandigarh to record Aadhaar numbers of parties while entering cases in Case Information System 2.0.

Tags : PUNJAB AND HARYANA HIGH COURT   AADHAAR NUMBER  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved