Lok Sabha Confirms Imposition of President Rule in Manipur  ||  AP HC: Court Possesses Limited Scope of Judicial Review in Transfer Cases on Account of Exigencies  ||  Bom. HC: Can’t Evict Tenants Under Arbitration Act if Occupying Premises Falling under DA  ||  Delhi High Court Passes Permanent Injunction in Favour of ‘Peak XV Partners’  ||  Bombay HC: Condition that Younger Candidate Would be Preferred Over Older Candidate Violates COI  ||  Kar. HC Refuses to Entertain Petition Seeking Implementation of Circular Regarding Usage of ‘Dalit’  ||  Kar. HC: Rapido, Uber Can’t Operate in State Unless Relevant Guidelines Issued  ||  Delhi HC: Preserve CCTV Footage When Complaint against Dept. Regarding Illegal Detention in Received  ||  SC Refuses to Direct States to Establish Public Libraries  ||  SC: To Prevent Re-Litigation, Quasi-Judicial Bodies are Bound by Principles of Res-Judicata    

Chinese Judge Backing Majority View on Kulbhushan Jadhav Case at ICJ a Setback for Pakistan - (18 Jul 2019)

While there was no immediate official reaction here about the judgement by the International Court of Justice (ICJ), Judge Xue Hanqin's backing of the majority verdict, notwithstanding the all-weather China-Pakistan ties, is being seen in China as a diplomatic victory for India.

Tags : COURT  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved