NCLAT: IRP Has Authority to Take Possession of Assets Owned by Corporate Debtor  ||  NCLAT: NCLT Can Direct Forwarding a Copy of its Order to Relevant Statutory Authorities  ||  Delhi HC: Centre to Expedite Process of Accessibility Features in OTT platforms for PwDs  ||  Delhi HC: Once Worker Provides Testimony Under Oath ‘Burden of Proof’ Shifts on Employer  ||  SC: There Cannot be Discrimination in Matter of Payment of Pension to Retired Judges  ||  SC: India is Not a Dharamshala that Can Entertain Foreign Nationals from All Over  ||  SC: Can Quash Domestic Violence Act Complaints Under Section 482 of CrPC  ||  Supreme Court: Can’t Use Statement of One Accused against Another  ||  SC: Inclusion of Name in Draft NRC Cannot Annul Foreigners Tribunal’s Declaration as Non-Citizen  ||  Supreme Court: Minimum Practice of 3 Years Mandatory to Enter Judicial Service    

J&K HC Initiates Suo Moto Contempt Against Govt. Departments for Non-Compliance of Interim Orders - (04 Aug 2020)

CONTEMPT OF COURT

Jammu & Kashmir High Court has initiated suo moto contempt proceedings against Department of Health and Medical Education and the Jammu & Kashmir Public Service Commission for non-compliance of the interim orders of the Court.

Tags : JAMMU AND KASHMIR HIGH COURT   NON-COMPLIANCE OF INTERIM ORDERS  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved