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    

J & K High Court Asks for Report on Rehabilitation of Pellet-Blinded, Other Visually Impaired Persons - (24 Jul 2019)

CIVIL

Jammu and Kashmir High Court has sought details from the State Government about measures taken to rehabilitate the pellet-blinded and other visually impaired persons. The Court directed State’s senior additional Advocate General to place before it the details within two days facilities available within for empowering visually impaired persons and those which have been blinded and have suffered injuries by use of pellet guns.

Tags : J & K HIGH COURT   PELLET  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved