SC: Subsidy Taxability Depends on its Purpose under The Income Tax Law  ||  MP HC:Revenue Authority’s Decision Can’t Operate as Res Judicata in Absence of Express Statutory Bar  ||  SC: Breakup Followed by Suicide does not Automatically Amount to Abetment to Suicide  ||  SC: Election Petition under Representation of the People Act Must be Filed Personally by Petitioner  ||  Patna HC: Template Arrest Memo cannot Satisfy Mandate under Article 22 of Constitution  ||  MP HC: Delayed Cruelty FIR not Counterblast When Wife “Remains Silent” to Save her Married Life  ||  MP HC:Revenue Authority’s Decision Can’t Operate as Res Judicata in Absence of Express Statutory Bar  ||  Patna HC: Signature Mismatch alone cannot Prove OMR Tampering  ||  J&K&L HC: Bail can be Set Aside if Contrary to Statutory Mandate  ||  Kerala HC: Headmistress’s Churidar cannot Bar Entry, Clothing Choice is A Fundamental Right    

Allahabad HC: Challenges to Tribunal Orders Must be Filed in the HC With Territorial Jurisdiction - (07 Apr 2026)

DEFENCE

Allahabad High Court held that it lacks territorial jurisdiction to hear writ petitions challenging orders of the Principal Bench of the Armed Forces Tribunal in New Delhi, emphasizing that such challenges must be filed before the High Court with proper territorial authority.

Tags : TERRITORIAL JURISDICTION   CHALLENGES   ARMED FORCES TRIBUNAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved