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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  

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