Bombay HC: Wife Humiliating Husband in Front of His Friends is Amounts to Cruelty  ||  Delhi HC Interprets Doctrine of “Compelled Self-Publication”,  ||  Del. HC Issues Summons to Campus Sutra in Trademark Infringement Suit Filed by Footwear Brand Campus  ||  Bombay HC Dismisses PIL Seeking Restraining Order against PRADA  ||  Delhi HC: Cannot Bypass Bar on Revision of Interlocutory Order by Invoking Inherent Jurisdiction  ||  Delhi HC: Prosecutrix’s Refusal to Undergo Medical Examination Weakens the Case  ||  Bom. HC: No Provision under JJ Act that Allows Adoption of a Child of Foreign Citizenship  ||  SC Passes Order to Prevent Russian Mother’s Attempt to Flee with Child  ||  SC: Deprivation of Natural Heir from Will May Not Raise Suspicion  ||  SC: Denying Female Heir Right in Property Only Exacerbates Gender Division    

JKL HC: No Absolute Bar to Invoke Writ Jurisdiction in Contractual Matters With State - (16 Mar 2023)

CIVIL

Jammu and Kashmir and Ladakh High Court has observed that there has been paradigm shift in approach of the Courts in exercise of its Writ Jurisdiction in the matters of contractual disputes with State and citizens can in appropriate cases, approach the High Courts for exercise of Writ Jurisdiction.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   WRIT JURISDICTION   CONTRACTUAL MATTER  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved