Allahabad High Court: Husband's Liability under the Domestic Violence Act Continues Despite Divorce  ||  Bombay HC: Municipal Council Must Pay for Land Used as DP Road Despite Fund Shortage  ||  Uttarakhand HC: Previous Service Pay Protection Does Not Confer Right to Career Progression Benefits  ||  Supreme Court Revives POCSO Case Against Headmistress, Says Verifying Abuse Claims is No Excuse  ||  SC: Voluminous Documents are No Excuse For Their Delayed Production under Commercial Courts Act  ||  Supreme Court Orders Merged Bank's Eviction For Transferring Tenancy Without Landlord's Consent  ||  SC: Oraon Tribe Custom Doesn't Allow Uncle-In-Law to Adopt Niece's Husband as Ghar Damad  ||  Kerala HC Approves New Public Prosecutor Appointment Guidelines After a Minor Revision  ||  Rajasthan HC Clarifies Criminal Writ Petitions Have No Separate Constitutional Status  ||  Delhi HC Clarifies if Whatsapp Acknowledgment Can Make an Arbitral Award Binding    

Supreme Court on J&K: "Talks With Whom? No Talk Can Take Place Unless Violence Stops" - (22 Aug 2017)

Supreme Court has said that no meaningful dialogue is possible in Jammu and Kashmir unless violence stops in the Valley.

Tags : SUPREME COURT   JAMMU AND KASHMIR  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved