Supreme Court Grants Probation to Convicts; Rules Fine-Only Cases Also Eligible  ||  SC Disposes Plea on Allied Health Course Moratorium After NCAHP Issues 2026–27 Guideline  ||  Supreme Court Grants Promotion Relief to Employee Denied Relaxation, Calling it Discrimination  ||  Patna HC: Tender Lapses if Not Extended on Time & Delay Cannot be Cured by Repeated Representations  ||  Delhi HC Directs Strict Compliance With SC Orders For Release of Undertrials After 1/3rd Sentence  ||  MP HC Grants Bail to Two Muslim Men Arrested over Instagram Reel Allegedly Supporting Iran  ||  SC: General Reference to a Tender’s Arbitration Clause Does Not Incorporate it into a Contract  ||  Supreme Court: Partnership Veil May be Lifted to Detect Illegal Sub-Letting Arrangements  ||  Supreme Court: Lower Dearness Relief For Pensioners than Employees' DA is Arbitrary under Article 14  ||  Supreme Court: NCLT Should Not Assess Merits of Pre-Existing Dispute in Section 9 Applications    

Supreme Court to Centre:"Ensure Normalcy Restored in Jammu And Kashmir" - (16 Sep 2019)

CIVIL

Supreme Court has directed the Central Government that it should make every endeavour to restore normal life in Jammu and Kashmir as soon as possible. The Court further said that every move should be made keeping in mind national interest

Tags : SUPREME COURT   JAMMU AND KASHMIR  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved