SC: Revisional Jurisdiction Cannot Correct Factual Errors Despite Alleged Concealment  ||  Supreme Court: Wrong Statement in Pleadings is Not Always a False Statement, Perjury Case Quashed  ||  SC: Under JJ Act, Murder Falls Within Heinous Offences; S. 302 IPC Prescribes Minimum Life Sentence  ||  Supreme Court: Cognisance of FERA Complaint is Invalid Without Prior Notice to the Accused  ||  Supreme Court: Terror Cases Cannot Curtail Constitutional Safeguards and the Right to Fair Trial  ||  Supreme Court: Terror Cases Cannot Curtail Constitutional Safeguards and the Right to Fair Trial  ||  SC Upheld Husband's Conviction For Murdering His Wife over an Extramarital Affair  ||  J&K&L High Court: Mere Admission of Issuing Cheque is Not a Plea of Guilt under S.138 NI Act  ||  Calcutta HC: Aadhaar Card Prima Facie Establishes Occupation; Demolition Without Notice is Unlawful  ||  Gauhati High Court: Wildlife Law Doesn't Bar Trade in Unprotected Ornamental Fish Species    

J&K HC Directs Authority to Obtain Report from Deputy Commissioners Within 6 Weeks - (11 Sep 2020)

CIVIL

Jammu & Kashmir High Court has directed the Divisional Commissioner, Jammu, Kashmir and Ladakh to obtain a report from all the Deputy Commissioners of all the illegal religious encroachments in the State.

Tags : JAMMU AND KASHMIR HIGH COURT   ILLEGAL RELIGIOUS ENCROACHMENTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved