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    

Delhi HC Seeks Government’s Opinion over Private Sale of Army Apparels, Gears - (07 Dec 2016)

Delhi High Court has said that private sale of army apparel and gear was a "serious issue" since these have been used by terrorists to strike at military bases and sought to know Government's stand on the matter.

Tags : DELHI HIGH COURT   ARMY APPAREL   PRIVATE SALE   TERRORISTS  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved