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    

JKL HC: Court Can’t Extend Period for Filing Written Statement Beyond 120 Days - (27 Apr 2023)

CIVIL

Jammu and Kashmir and Ladakh High Court has held that period of 120 days to file written statement under CPC is mandatory in nature so far as its applicability to Union Territory of Jammu & Kashmir is concerned and Court shall allow written statement to be taken on record beyond that period.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   WRITTEN STATEMENT   MANDATORY PERIOD  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved