Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

J&K HC: Cannot Allow Writ Petition to be Withdrawn on Basis of Unjustified Ground - (06 Jun 2025)

CIVIL

Jammu & Kashmir and Ladakh High Court has observed that a writ petition filed under Article 226 of the COI cannot be allowed to be withdrawn on the basis of any unjustified ground on the pretext that the jurisdiction of the writ Courts is not circumscribed or limited by procedural technicalities.

Tags : J&K HIGH COURT   ARTICLE 226   PROCEDURAL TECHNICALITIES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved