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    

Jammu & Kashmir High Court Extends Virtual Functioning Till May 15 - (27 Apr 2021)

CIVIL

Jammu and Kashmir High Court has said that in view of the alarming surge in COVID-19 cases in the UTs of Jammu & Kashmir and Ladakh, the filing/ hearing of cases in the High Court as well as in the District and Subordinate Courts and Tribunals shall be conducted through Virtual Mode till 15th May, 2021.

Tags : JAMMU AND KASHMIR HIGH COURT   VIRTUAL FUNCTIONING  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved