HCMONTHLY CASE LAW ARCHIVE
Read 118 LawLens analyses of High Court of Jammu & Kashmir and Ladakh judgments published in September 2026, covering key rulings, legal principles and case law.
← BACK TO J&K AND LADAKH COURT REPORTPERMANENT MONTHLY EDITIONS
The petitioners, contractors supplying services to the Military Engineering Services (MES), challenged communications or orders treating them as ineligible to participate in tenders because certain works were recorded...
2 MIN READ→
The petitioner challenged the order accepting his voluntary retirement from the BSF, alleging that he had sought retirement after permission to maintain a beard was revoked. The retirement application was submitted an...
2 MIN READ→
The petitioner sought to quash communications directing recovery of ₹6 lakh in ex-gratia relief paid to him in 1997 for the alleged deaths of six family members in 1993, and to prevent further recovery.
2 MIN READ→
The petitioners claimed ownership and possession of land at Baghat Barzulla, Srinagar, purchased under a registered sale deed, and relied on a Khasra Girdawari showing their ownership and possession.
2 MIN READ→
The petitioner and his business partner allegedly obtained a UCO Bank credit facility using revenue documents that falsely represented the petitioner as the exclusive owner of land offered as collateral.
2 MIN READ→
The petitioners claimed ownership and possession of approximately four kanals of land in Khasra No. 787, Khewat No. 106, at Goose Zangli, Kupwara.
2 MIN READ→
The petitioner-Committee sought relief concerning the administrative jurisdiction of Panzinara and Ranbirgarh Pratapgarh.
2 MIN READ→
The petitioners, landowners of Wathoora, challenged aspects of a fresh composite land-acquisition award issued on 27 November 2025, including the compensation rate, calculation of compensation and interest, recorded l...
2 MIN READ→
The petitioner, father and legal heir of deceased contractor Showkat Hussain Shah, sought payment for two works allegedly executed by his son in 2018: removal of flood debris from Higher Secondary School Nachiyan and...
1 MIN READ→
The appeals arose from the same road accident on 21 January 2015, involving a van and a truck driven by Mukhter Hussain.
2 MIN READ→
Respondent No. 1 filed an application under Section 12 of the Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010, before the Chief Judicial Magistrate, Kathua.
2 MIN READ→
Mutation No. 488, attested on 7 December 1970, recorded the estate of the petitioner’s father in favour of certain heirs, excluding the petitioner.
2 MIN READ→
The appellant challenged his conviction by the Additional Sessions Judge (Fast Track), Budgam, for offences under Sections 376, 450 and 506 of the Ranbir Penal Code (RPC), arising from an alleged sexual assault on 15...
3 MIN READ→
A land dispute led to a sudden fight between the complainant’s family and the accused.
3 MIN READ→
The respondent, a Government servant with about 38 years of service, was compulsorily retired at age 58 under Article 226(2) of the Jammu and Kashmir Civil Services Regulations, 1956 (JKCSR), by Government Order dated...
2 MIN READ→
The petitioners in a batch of writ petitions challenged S.O. No. 1123(E) dated 18 March 2020, issued under Section 96 of the Jammu and Kashmir Reorganisation Act, 2019.
4 MIN READ→
The petitioners in a batch of writ petitions challenged S.O. No. 1123(E) dated 18 March 2020, issued under Section 96 of the Jammu and Kashmir Reorganisation Act, 2019.
4 MIN READ→
The claimants, dependants of Khadam Hussain, claimed compensation after he died of cardiac arrest on 21 May 2021 while returning from Kashmir after unloading an oil tanker owned by respondent No. 4 and insured by the...
3 MIN READ→
The parties’ marriage was dissolved through a National Lok Adalat settlement on 11 December 2021, which placed their minor daughter in the mother’s custody until puberty or the mother’s remarriage, whichever occurred...
2 MIN READ→
The petitioners were among 12 consolidated workers engaged by the J&K Board of School Education under an order dated 9 May 2007.
2 MIN READ→
Residents of Chatha Farm alleged that a government-funded road/protection wall, constructed in 2015, was damaged and obstructed by the petitioners in January 2016.
2 MIN READ→
The petitioner’s matrimonial petition under Section 13 of the Hindu Marriage Act alleged desertion and cruelty.
3 MIN READ→
Kuldeep Raj filed a suit for permanent prohibitory injunction concerning 1 marla and 4 sarsai of land, claiming ownership under a registered sale deed dated 13 March 2014 and possession supported by mutation and girda...
2 MIN READ→
The petitioners applied for voluntary retirement under the State Financial Corporation’s VRS in 2016.
2 MIN READ→
The State acquired 20 kanals and 12 marlas of land at Diwar Yakhmanpora, Tehsil Pattan, District Baramulla, comprising several survey numbers, for construction of an Armed Police Complex.
3 MIN READ→
The petitioner instituted a suit for declaration and perpetual injunction against official revenue authorities and three private respondents concerning proceedings relating to inheritance mutations and possession of l...
3 MIN READ→
The respondent instituted a suit for recovery of damages of ₹80 lakhs against the appellants in relation to the demolition of an alleged unauthorised occupation/obstruction at Tulsi Bagh, Srinagar.
3 MIN READ→
The petitioner, a former employee of the Local Bodies Department, was regularised as a Junior Assistant in 1987 and subsequently promoted to Senior Assistant and Head Assistant.
3 MIN READ→
The petitioner, a Driver Constable in the Security Wing of the Police Department, was attached to political activist Sonaullah Dar.
3 MIN READ→
The respondents instituted a civil suit seeking annulment of a judgment and decree relating to partition and possession by metes and bounds in Ab. Hameed Ganaie & Anr. v. Mohummad Ganaie.
3 MIN READ→
Mohd. Shafiq Sohil lodged a complaint with the Crime Branch alleging that the petitioner, Director of M/s Ashpura Road Lines, had defrauded him of ₹40 lakhs in relation to a sub-contract under the NHDP Phase-II projec...
3 MIN READ→
The petitioner, a BSF Constable, was tried by a Summary Security Force Court for alleged offences under Sections 19(a) and 26 of the Border Security Force Act and was dismissed from service by order dated 5 November 2...
2 MIN READ→
The petitioner, a Class-IV employee/MTS posted at Sub-Treasury, Dharmari, Reasi, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in FIR No. 19/2024 registered at Police S...
4 MIN READ→
The petitioner challenged, under Article 226 of the Constitution, detention Order No. DMS/PSA/28/2022 dated 8 April 2022, passed by the District Magistrate, Srinagar under the Jammu & Kashmir Public Safety Act, 1978 (...
4 MIN READ→
The petitioner was provisionally engaged as a Stipendiary Senior Resident in the Department of Anesthesia, SKIMS, Soura, for one year under Government Order No. SIMS/ACAD/538 of 2023. She claimed that she discharged h...
4 MIN READ→
The petitioner sought a direction to the respondents, particularly the Senior Superintendent of Police, Kupwara, to issue a formal order engaging him as a Special Police Officer (SPO) pursuant to the Director General...
3 MIN READ→
The petitioner-detenue challenged Detention Order No. 17-DMK/PSA of 2025 dated 1 May 2025, passed by the District Magistrate, Kupwara under Section 8(1)(a)(i) read with Section 8(2)(ii) of the Jammu and Kashmir Public...
4 MIN READ→
The petitioner-detenue challenged Detention Order No. 07/DMK/PSA/2025 dated 13 December 2025, passed by the District Magistrate, Kulgam under Section 8 of the Jammu and Kashmir Public Safety Act, 1978, directing his p...
4 MIN READ→
The Directorate of Enforcement challenged the Trial Court’s orders dated 22.03.2026 and 30.03.2026, whereby its application under Section 216 CrPC seeking addition of charges under Sections 411 and 424 of the Ranbir P...
1 MIN READ→
The appellant was allegedly involved in several criminal cases and had previously been detained under the J&K Public Safety Act, 1978 (“PSA”), with an earlier detention order having been quashed in 2019.
4 MIN READ→
The petitioners, who were closely related residents of Village Channar Bankote, challenged FIR No. 0104/2023 registered at Police Station Banihal under Sections 382, 323, 147, 342, 504 and 506 IPC.
3 MIN READ→
The petitioners claimed to be recorded owners and persons in actual possession of 27 Kanals and 8 Marlas of land comprised in Khasra Nos. 400, 403, 406, 407, 412, 419, 420, 423, 425, 426 and 428 at Baduaab, Tulail, Gu...
3 MIN READ→
On 16 January 2014, the Drug Inspector collected a sample of the drug “Amzone”, Batch No. MLI-386, manufactured by Maxmed Life Sciences Pvt. Ltd., from Chest and Disease Hospital, Jammu. The Government Analyst reporte...
4 MIN READ→
The petitioner/plaintiff instituted a suit for permanent prohibitory injunction against the respondent/defendant. Although summons were served on the respondent on 08.01.2024, the summons were not accompanied by copie...
3 MIN READ→
The petitioners claimed cultivating tenancy rights, through their predecessors-in-interest, over 3 Kanals in Khasra No. 336 and 4 Kanals in Khasra No. 339, aggregating 7 Kanals, situated at Village Utressoo, District...
4 MIN READ→
The petitioner challenged, under Article 227 of the Constitution, the order dated 28 November 2025 of the Civil Judge (Junior Division), Pampore, in Execution Petition No. 71/2019, directing the Tehsildar, Pampore, to...
3 MIN READ→
On 11 November 2016, a motorcycle carrying respondent No. 1 as a pillion rider was struck near Pothkha by a Tavera bearing registration No. JK01R-6955, driven by respondent No. 2 and owned by respondent No. 3.
3 MIN READ→
The petitioner was engaged as a Special Police Officer (SPO) in 2009 and served in the District SPO Cadre, Bandipora.
3 MIN READ→
The petitioner, an 11-year-old minor, was residing with her family in Baramulla after migrating from Reasi.
4 MIN READ→
The petitioner, a Head Assistant/Establishment Clerk with Jammu & Kashmir Projects Construction Corporation Ltd. (JKPCC), was implicated as a co-accused in FIR No. 07/2011, registered by the Vigilance Organization, Ka...
3 MIN READ→
The petitioner was engaged as a Special Police Officer (SPO) in 2004 and was subsequently appointed/absorbed as a Constable pursuant to Government Order No. 155-Home of 2022 dated 24 May 2022, issued following earlier...
3 MIN READ→
The petitioner claimed refund of Education Cess and Secondary & Higher Education Cess for the periods April 2008–March 2009 and December 2010–April 2016.
3 MIN READ→
Rameshwar Dutt was appointed as a Junior Assistant by the Deputy Commissioner, Kathua, in 1993 along with Naresh Kumar and Anil Kumar, for defence-related requisition/acquisition work.
3 MIN READ→
The petitioner, appointed as an Assistant Surgeon on 29 November 1973, had his original service book destroyed in a fire. A fresh service book recorded his date of birth as 27 March 1949, although documentary records...
3 MIN READ→
The petitioner was appointed as Registrar/Demonstrator in Pathology at Government Medical College, Jammu, under the J&K Medical and Dental Education (Appointment on Academic Arrangement Basis) Rules, 2020, and joined...
3 MIN READ→
The three petitioners challenged separate detention orders dated 22 April 2026 issued by the District Magistrate, Baramulla under the preventive-detention law, namely Orders No. 02/DMB/PSA/2026, 05/DMB/PSA/2026 and 03...
4 MIN READ→
The petitioner challenged Detention Order No. DMS/PSA/07/2025 dated 29 April 2025, issued by the District Magistrate, Srinagar under Section 8 of the Jammu and Kashmir Public Safety Act, 1978 (“PSA”), directing his pr...
4 MIN READ→
The petitioner, a nominated representative of the Archery Association of J&K, challenged the election of the office-bearers and Executive Committee of the J&K Olympic Association (“JKOA”), conducted on 15 December 2024.
4 MIN READ→
The petitioner sought short-term bail on medical grounds in FIR No. 104/2024 registered at Police Station Hajin, Bandipora, under Sections 8/22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“NDPS Act”).
4 MIN READ→
The petitioner was detained under the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (“PITNDPS Act”) pursuant to detention order dated 26 September 2025.
4 MIN READ→
Hardev Singh Oberoi was allotted Plot No. 56, measuring 5,000 sq. ft., in Rawalpora Housing Colony, which was subsequently gifted to the petitioner.
3 MIN READ→
The petitioner, Farida Bi, wife of Mohd. Yousuf, challenged detention order No. DMP/PSA/01 of 2026 dated 27 April 2026, issued by the District Magistrate, Poonch under the Jammu & Kashmir Public Safety Act, whereby Mo...
4 MIN READ→
The petitioners challenged the acquisition of land measuring 136 Kanals and 3½ Marlas at Village Gool for construction and improvement of the Gool–Budhan road under the GREF.
3 MIN READ→
The private respondents filed a suit under Section 32 of the Jammu & Kashmir Land Revenue Act before the Collector, Udhampur, seeking correction of the Record of Rights concerning land comprised in new Khasra No. 300,...
3 MIN READ→
The petitioner challenged, under Article 226 of the Constitution, detention order No. DIVCOM-“K”/161/2025 dated 19 December 2025, passed by the Divisional Commissioner, Kashmir, under Section 3 of the Prevention of Il...
3 MIN READ→
The petitioner challenged her exclusion from the merit panel for engagement as a Rehbar-e-Taleem (ReT) Teacher at Government High School, Saroti, Village Khabber, Zone Moghla.
3 MIN READ→
The petitioner-defendant invoked the supervisory jurisdiction of the High Court under Article 227 of the Constitution to challenge the trial court’s order dated 12 January 2026.
3 MIN READ→
Two claim petitions arose from the same motor-vehicle accident dated 28 June 2014, in which a motorcycle carrying Jhangir Alam and Fayaz Ahmed Naik was hit by Tipper No. JK14B-7164 near Sharoor, Kanga. Both occupants...
4 MIN READ→
The petitioner challenged detention order No. PSA 03 of 2026 dated 6 February 2026, issued by the District Magistrate, Jammu, under the Jammu and Kashmir Public Safety Act, 1978, on the ground that his detention was n...
3 MIN READ→
On 7 February 2024, FIR No. 08/2024 was registered at Police Station Shaheed Gunj, Srinagar, concerning the shooting of two non-local persons, one of whom subsequently died.
5 MIN READ→
The petitioners challenged FIR No. 05/2021 dated 3 February 2021, registered by the Anti-Corruption Bureau, Jammu, under Section 5(1)(d) read with Section 5(2) of the J&K Prevention of Corruption Act, Samvat 2006, and...
4 MIN READ→
The appellant, a proprietorship concern supplying fencing, electrification, solar and allied stores to Army units, participated in nine parallel tenders issued by the 59 Engineer Regiment for realignment works in the...
3 MIN READ→
The petitioner challenged Detention Order No. DMS/PSA/40/2025 dated 12 September 2025, by which the District Magistrate, Srinagar, detained him under the Jammu and Kashmir Public Safety Act, 1978, to prevent conduct p...
4 MIN READ→
The petitioner, sole proprietor of M/s Mir Electricals, invoked Article 226 seeking a direction to the respondents to pay an admitted outstanding amount with 12% interest
3 MIN READ→
The petitioner sought consideration of her representation dated 23.07.2026 for engagement as a Rehbar-e-Taleem (ReT) teacher at New Primary School, Hariwala Bawa, Village Trigam, Zone Khari, District Ramban.
3 MIN READ→
The respondents issued Advertisement Notice No. 01 of 2026 dated 05.06.2026 inviting applications for contractual staff for an Addiction Treatment Facility at District Hospital Ramban, including one post of Counsellor.
2 MIN READ→
The petitioner was engaged as an Anganwadi Helper at Anganwadi Centre W. No. 10, Ward No. 10 (Urban), Udhampur, on 12 November 2009.
3 MIN READ→
The petitioner challenged Detention Order No. 17/DMS/PSA/2025 dated 24 December 2025, passed by the District Magistrate, Shopian under the Jammu & Kashmir Public Safety Act, 1978, directing his preventive detention to...
3 MIN READ→
The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in FIR No. RC0042026A0007 registered by the CBI/ACB, Jammu, for an offence under Section 7 of the Prevention of Corr...
4 MIN READ→
On 23 July 2013, Gurcharan Singh was travelling in his Wagon-R, Registration No. JK12-5891, from Poonch to Jammu when the vehicle met with an accident near Chingus on the Jammu–Poonch National Highway due to the rash...
3 MIN READ→
The petitioner challenged, under Article 227 of the Constitution of India, the order dated 07.08.2026 by which the Special Mobile Magistrate (Electricity), Jammu dismissed its applications for condonation of delay and...
3 MIN READ→
The petitioner challenged Detention Order No. 18/DMA/PSA/DET/2025 dated 29 April 2025, passed by the District Magistrate, Anantnag under the Jammu and Kashmir Public Safety Act, 1978 (“PSA”), on the ground that his ac...
4 MIN READ→
The petitioner challenged detention Order No. 39/DMA/PSA/DET/2022 dated 25.06.2022, issued by the District Magistrate, Anantnag under Section 8 of the Jammu and Kashmir Public Safety Act, 1978, directing his preventiv...
4 MIN READ→
The victim, aged approximately 14 years on the date of occurrence, was staying at the house of the respondent, who was her maternal uncle by marriage. On 27 May 2025, the respondent allegedly entered the room where th...
3 MIN READ→
The petitioner claimed ownership and possession of land measuring 2 kanals 11 marlas comprised in Khasra No. 260-min at Village Narwal Bala, Tehsil Bahu, District Jammu. The land was recorded in the revenue records as...
4 MIN READ→
The petitioner sought quashing of FIR No. 0170/2021 dated 19.08.2021, registered at Police Station R.S. Pura, Jammu, for offences under Sections 452, 498-A, 323, 504, 506 and 34 IPC.
3 MIN READ→
The petitioner, a Police Sub-Inspector, sought anticipatory bail in FIR No. 178/2026 registered at Police Station Samba for offences under Sections 69, 83, 88 and 115(2) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).
4 MIN READ→
M/s Shelatkar Construction Pvt. Ltd. engaged M/s Texas Resources Pvt. Ltd. for development of a commercial complex at Sainik Colony, Jammu.
4 MIN READ→
The petitioner, Basharat Mehmood, challenged Detention Order No. DMR/PSA/01 of 2026 dated 1 January 2026, passed by the District Magistrate, Rajouri under Section 8 of the Jammu & Kashmir Public Safety Act, 1978, on t...
2 MIN READ→
The petitioner challenged Preventive Detention Order No. DIVCOM-“K”/07/2026 dated 5 February 2026, issued by the Divisional Commissioner, Kashmir under Section 3 of the Prevention of Illicit Traffic in Narcotic Drugs...
4 MIN READ→
The petitioner challenged Detention Order No. 12-DMK/PSA of 2025 dated 30 April 2025, passed by the District Magistrate, Kupwara under Section 8 of the Jammu & Kashmir Public Safety Act, 1978, directing his preventive...
4 MIN READ→
The petitioner challenged, under Article 226 of the Constitution, detention order No. Divcom-“K”/01/2026 dated 6 January 2026, passed under the Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substanc...
4 MIN READ→
The petitioners were accused in a charge sheet arising from allegations that they provided accommodation in their residential houses to the principal accused, Zahoor Ahmad Rather, for sexually exploiting a minor victi...
3 MIN READ→
The predecessor-in-interest of the petitioners instituted a suit for specific performance of agreements to sell dated 29.01.2003 and 11.09.2003 concerning agricultural land situated at Arnia. He claimed that, after pa...
3 MIN READ→
Respondent No. 2 alleged that petitioners Romesh Kumar and Rekha Devi induced him to pay ₹15,00,000 for purchasing a building and shop at Exchange Road, Jammu.
3 MIN READ→
Respondent No. 2 issued e-NIT No. 255-REWJ of 2026–2027 dated 24 July 2026, inviting online percentage-rate bids for civil development works under the District Capex Budget PRI (Panchayat Level) for 2026–2027 in Block...
3 MIN READ→
The petitioner sought quashing of the order dated 4 August 2025 and release of ₹4,37,565, being the alleged outstanding amount for works executed for the J&K Tourism Development Corporation, with interest at 12% per a...
3 MIN READ→
The petitioner was convicted by the 2nd Additional Sessions Judge, Srinagar, under Section 376 RPC in FIR No. 33/2012 of Police Station Soura, and was sentenced to ten years’ rigorous imprisonment and a fine of ₹25,000.
3 MIN READ→
The dispute concerned a four-storeyed residential house with shops and an attic situated at Tanki Sarai, S.R. Gunj, Srinagar.
4 MIN READ→
The petitioner was prosecuted in Crime No. 11/2018 registered by the Narcotics Control Bureau under Sections 8/21, 28, 29 and 60 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“NDPS Act”).
4 MIN READ→
The petitioner had filed SWP No. 28/2016 seeking, inter alia, placement in higher pay scales under SRO 18 of 1998 and SRO 93 of 2009, promotion to the post of Assistant Work Manager/Foreman, and consequential monetary...
3 MIN READ→
The parties, mostly members of the Karnai family, jointly owned and operated various properties, including Hotel Grand Centre Point, Rajbagh, Srinagar.
4 MIN READ→
Information was received by Police Station Bijbehara on 23 March 2024 alleging that leaders and members of the Muslim Conference, J&K—Sumji Faction, led by the respondent, were continuing activities of an organisation...
4 MIN READ→
The minor petitioner’s date of birth was initially recorded as 12.07.2004 in his school records and corresponding birth certificate, and the same date was reflected in his passport issued when he was a minor.
4 MIN READ→
Respondent No. 1, a co-sharer in the subject land, filed an appeal before the Joint Agrarian Reforms Commissioner, Baramulla, challenging Mutation Nos. 210 dated 20.12.1985 and 252 dated 22.02.1991, which had been att...
3 MIN READ→
The petitioner challenged detention order No. DMS/PSA/18/2025 dated 7 May 2025, issued by the District Magistrate, Srinagar, under the Jammu and Kashmir Public Safety Act, placing him under preventive detention to pre...
3 MIN READ→
The petitioner was engaged as a daily wager in the Pahalgam Development Authority in 1993 and was regularised as a Helper with effect from 01.04.2001.
3 MIN READ→
The respondents-plaintiffs instituted a suit for permanent prohibitory injunction concerning 102 Kanals 13 Marlas of apple-orchard land in Ramnagri, Shopian.
4 MIN READ→
Respondent No. 1 filed proceedings under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (“DV Act”) against the petitioners and Respondent No. 2 before the Judicial Magistrate 1st Class (City Ju...
3 MIN READ→
Suman Kumar, husband of the petitioner, instituted a suit for ejectment against the respondent from a shop at Exchange Road, Jammu, claiming that the premises were required to commence a business in association with h...
4 MIN READ→
The petitioner, the sister of Tariq Ahmad War (“the detenue”), challenged detention order No. 19/DMB/PSA of 2024 dated 12 April 2024, issued by the District Magistrate, Baramulla under the Jammu and Kashmir Public Saf...
3 MIN READ→
The respondent-contractor instituted a recovery suit for ₹7,43,777/- for various works executed for the appellants.
2 MIN READ→
The petitioner challenged detention order No. 27-DMK/PSA of 2025 dated 13.09.2025, issued by the District Magistrate, Kupwara, under the Jammu & Kashmir Public Safety Act, placing Shafat Maqbool Wani under preventive...
3 MIN READ→
The petitioner challenged Detention Order No. 33/DMP/PSA/25 dated 10.07.2025, issued by the District Magistrate, Pulwama under the Jammu and Kashmir Public Safety Act, 1978, on the ground that his activities were prej...
4 MIN READ→
The applicant sought regular bail in FIR No. 314/2026, registered at Police Station Rajouri for offences under Sections 109, 126(2) and 191(2) of the Bharatiya Nyaya Sanhita, 2023 and Sections 4/25 of the Arms Act, 1959.
4 MIN READ→
The petitioner claimed that, pursuant to an advertisement dated 29 June 2004 for engagement of Rehbar-e-Taleem (RET) teachers at Government Middle School, Thangriot, she applied within time and was placed at Serial No...
3 MIN READ→
On 8 November 2013, police received information that a procession led by Syed Ali Shah Geelani and respondent Mohd Yousuf Lone had raised allegedly anti-national and secessionist slogans, incited the public, and pelte...
3 MIN READ→
Respondent No. 2 alleged that the petitioner and co-accused Jagdish Nain induced him to invest approximately ₹77 lakhs on the representation that he would be made a 10% partner in an NH-40 road-maintenance contract, b...
4 MIN READ→