Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

J&K and Ladakh High Court Amends Jammu and Kashmir General Rules (Civil), 1978 - (29 Jul 2025)

CIVIL

Jammu and Kashmir and Ladakh High Court has introduced amendment to the Jammu and Kashmir General Rules (Civil) of 1978 as a step towards ensuring procedural fairness for serving military personnel.

Tags : J&K AND LADAKH   PROCEDURAL FAIRNESS   MILITARY PERSONNEL  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved