Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

P&H HC Notices Defence Ministry Over Alimony in Matrimonial Dispute Involving Soldiers - (27 Feb 2017)

Punjab & Haryana High Court has issued a notice of motion to Ministry of Defence (MoD) on a petition by a serving army officer, Lt Col P Katal, for failure to effect orders of Defence Minister on rationalising grant of alimony to wives of serving defence personnel.

Tags : PUNJAB & HARYANA HIGH COURT   SOLDIERS   MATRIMONIAL DISPUTE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved