Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Supreme Court: Restrictions in Kashmir have to be Reviewed from Time to Time - (24 Oct 2019)

CIVIL

Supreme Court has told the Jammu and Kashmir administration that they may impose restrictions in the name of national interest, but it has to be reviewed from time to time. The Court which was hearing a batch of petitions challenging the restrictions imposed in the State following the scrapping of its special status, was told by Solicitor General that they were reviewing restrictions on a daily basis.

Tags : SUPREME COURT   KASHMIR  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved