Administrative and Public LawContract Law
A contract labour licence cannot be required as a precondition to tender participation.
The petitioner, a services contractor, participated in a January 2026 GeM tender issued by the respondents.
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HCMONTHLY CASE LAW ARCHIVE
High Court of Jammu & Kashmir and Ladakh Judgments in October 2026: Case Law Digest
Read 5 LawLens analyses of High Court of Jammu & Kashmir and Ladakh judgments published in October 2026, covering key rulings, legal principles and case law.
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October 2026 Judgments
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Constitutional LawAdministrative and Public Law
Vague detention grounds and unexplained delay in deciding a representation invalidate preventive detention.
The petitioner challenged detention order No. 16/DMS/PSA of 2025, dated 23 December 2025, issued by the District Magistrate, Shopian.
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Arbitration and MediationCivil Procedure and Evidence
An arbitral award passed without hearing a party violates natural justice and warrants annulment.
The petitioner sought enhancement of compensation for land and structures acquired under the National Highways Act, 1956, through a petition under Section 3G(5).
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Civil Procedure and EvidenceFamily Law
Pleading local cruelty establishes territorial jurisdiction at the Order VII Rule 10 stage.
The respondent filed a suit under Section 2 of the Dissolution of Muslim Marriages Act, 1939, seeking dissolution of the parties’ marriage.
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Criminal Procedure and EvidenceFamily Law
Matrimonial-dispute criminal proceedings may be quashed on settlement where conviction is remote.
Petitioner No. 1 and respondent No. 2 were formerly married.
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