Supreme Court
LEGAL SUBJECT
Military and National Security Law
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Jammu and Kashmir High Court
Prosecution of armed forces personnel in disturbed areas requires prior AFSPA sanction.
The petitioners, serving or retired CRPF personnel, were involved in a cordon-and-search operation at Bhaderwah during the intervening night of 30/31 December 1994 after information regarding militant infiltration.3 MIN READ↗
Jammu and Kashmir High Court
Preventive detention upheld where specific post-release terrorist activity allegations and relied-upon materials were furnished to the detenue.
The petitioner challenged detention order No. DMS/PSA/31/2024 dated 11 October 2024, passed by the District Magistrate, Srinagar, under the Jammu & Kashmir Public Safety Act, directing his preventive detention to prev...3 MIN READ↗
Delhi High Court
Discharge of naval trainees for repeated failure in technical training is legally sustainable.
The petitioners had been selected as Sailors under the Artificer Apprentice (AA) and Senior Secondary Recruit (SSR) batches commencing in February 2020, after qualifying the aptitude and physical fitness tests.3 MIN READ↗
Delhi High Court
Suppression of prior medical history justifies denial of military appointment despite subsequent medical fitness.
The petitioner joined the National Defence Academy (NDA) 145 Course on 23 April 2021 but was recommended for withdrawal on medical grounds on 24 December 2022 after suffering a stress fracture of the left neck of the...4 MIN READ↗
Delhi High Court
An eligible candidate’s selection category may be changed where instructions impose no express prohibition.
The respondent, an Indian Army personnel enrolled in the Corps of Engineers on 16 June 2009, applied in January 2024 for Permanent Commission (Special List)-2024 and opted for the Record Officer category.3 MIN READ↗
Delhi High Court
A promotion panel confers no enforceable right where the relevant vacancy was eliminated under a pre-existing scheme.
The petitioner, enrolled in the Corps of Signals in 1987, was promoted to Naib Subedar on 1 January 2002 and Subedar on 1 February 2010.4 MIN READ↗
Jammu and Kashmir High Court
Specific post-bail activities establish a live link supporting preventive detention.
The petitioner challenged detention order No. 10/DMB/PSA/2025 dated 29 April 2025, issued by the District Magistrate, Baramulla, directing his preventive detention to prevent activities prejudicial to the security of...3 MIN READ↗
Jammu and Kashmir High Court
A recurring cause of action cannot substitute proof of pension entitlement.
Late Rect. Manjit Singh, husband of the petitioner, was enrolled in the Indian Army on 1 September 1977 and invalidated from service on 29 May 1978 after approximately 270 days of service.4 MIN READ↗
Delhi High Court
High Courts cannot reappraise court-martial findings where proceedings are fair and sufficient evidence supports conviction.
The petitioner, an Ex-Head Constable (GD) of the Border Security Force, was posted as a Nursing Assistant/Physiotherapist at the STC BSF Hospital, Churachandpur, Manipur.4 MIN READ↗
Madhya Pradesh High Court
Mere pendency of criminal proceedings cannot justify arms-licence suspension absent recorded threat to public peace or safety.
The petitioner challenged the order dated 16 December 2025 passed by the Collector/District Magistrate, Gwalior, suspending her firearm licence bearing No. 746/2021 until the decision of the criminal case registered a...3 MIN READ↗
Delhi High Court
UAPA investigation-extension orders are interlocutory and not appealable under NIA Act, rules Delhi HC; remedy lies under Section 482 CrPC/528 BNSS
The appellants, Ukrainian nationals, were arrested on 13 March 2026 in FIR/RC No. 7/2026/NIA/DLI, registered for an offence under Section 18 of the Unlawful Activities (Prevention) Act, 1967 (“UAPA”), concerning an al...4 MIN READ↗
Supreme Court
Prior Permission to Apply for Civil Posts is a Mandatory Pre-condition for Discharge of Airmen
The appellant, a Corporal (Airman) in the Indian Air Force (IAF), applied for the civil post of Assistant Professor (Hindi) in Rajasthan following an advertisement in November 20202 MIN READ↗
Madhya Pradesh High Court
Compliance with Rule 25(2) Arms Rules 2016 Mandatory for Transfer of Licence to Heirs
The petitioner, Arun Kumar Mangal, challenged an order dated 25.06.2018 passed by the State of Madhya Pradesh (Respondent No. 1).2 MIN READ↗
Delhi High Court
Trial Court's failure to record prima facie findings under Section 43D(5) UAPA warrants imposition of additional stringent bail conditions.
The National Investigation Agency (NIA) appealed against the orders dated July 18, 2026, passed by the Principal District & Sessions Judge, Patiala House Courts, which granted regular bail to the Respondents.2 MIN READ↗
Patna High Court
## Validity of Sanction Under UAPA May Be Challenged and Adjudicated During The Course of Trial
The four appellants are accused (Nos. 4, 28, 29, and 30) in Special Case No. 07/2022, facing trial for offenses under Sections 17, 18, and 18A of the Unlawful Activities (Prevention) Act, 1967 (UAPA).3 MIN READ↗
Delhi High Court
Review Jurisdiction Cannot Be Exercised to Re-Appreciate Evidence or Re-Hear Merits Under the Guise of Appeal
The Petitioner, a Lieutenant Colonel, filed a Review Petition seeking reconsideration of a judgment dated 16.05.2026, which had dismissed his writ petition challenging the validity of his Confidential Reports (CRs) fo...2 MIN READ↗
Delhi High Court
Prior Knowledge of Policy Violations Precludes Fresh Disciplinary Action After Quashing of Discharge Proceedings
The respondent, an airman with over 11 years of service, accumulated three red ink entries in his service record and subsequently sought premature discharge.2 MIN READ↗
Madhya Pradesh High Court
Quasi-judicial orders failing to record cogent reasons are unsustainable and violate principles of natural justice.
The petitioner holds a valid 12-bore arms license (valid until 31.12.2027).2 MIN READ↗
Madhya Pradesh High Court
Suspension of Firearm license requires recorded satisfaction of threat to public peace, not mere criminal pendency.
The petitioners challenged two orders dated 10.09.2025 issued by the Collector, Gwalior, which suspended their firearm licenses until the completion of a pending criminal trial.2 MIN READ↗
Delhi High Court
Prolonged Incarceration Does Not Mandate Bail Where Prima Facie Evidence Discloses Grave Terrorist Conspiracy
On September 13, 2008, a series of synchronized bomb blasts occurred across Delhi, killing 26 people and injuring 135.3 MIN READ↗
Allahabad High Court
Detention Order Vitiated by Non-Application of Mind Regarding Detenu’s Custodial Status and Pending Bail Details
The petitioner, Narendra Sharma, was implicated in four criminal cases between 2023 and 2024 involving the illegal manufacture and trafficking of narcotic drugs under the NDPS Act and Drugs and Cosmetics Act.2 MIN READ↗
Jammu and Kashmir High Court
Vague and unsubstantiated allegations of subversive activities while on bail cannot sustain preventive detention orders.
The petitioner, Shabir Ahmad Rather, was detained under the Jammu and Kashmir Public Safety Act (PSA), 1978, pursuant to detention order No. 30/DMP/PSA/24 dated 04.09.2024 issued by the District Magistrate, Pulwama.2 MIN READ↗
Karnataka High Court
Section 66(2) PMLA Empowers Sharing of Intelligence to Investigate National Security and Terror Financing Offences
Accused No. 2 (Micah Mark) was intercepted at Bengaluru International Airport in possession of 24 international debit cards issued by Truist Bank, USA, under a generic name "Santosh Kumar"3 MIN READ↗
Delhi High Court
Civil Post Equivalence Does Not Confer Automatic Entitlement to Substantive Military Rank Without Meeting Army Promotion Norms.
The Respondent, initially commissioned in the Corps of Engineers of the Indian Army, was permanently seconded to the Survey of India (SoI) in 2005.3 MIN READ↗
Jammu and Kashmir High Court
Incomplete production of detention records by the State invalidates continued preventive detention custody.
The petitioner, Mudasir Ahmad Mir, was detained under the Jammu & Kashmir Public Safety Act, 1978, pursuant to an order (No. DMS/PSA/50 of 2024) dated 03.12.2024 issued by the District Magistrate, Srinagar2 MIN READ↗
Jammu and Kashmir High Court
Bail by Special Court cannot be bypasssed by preventive detention without reporting post-release violations.
The petitioner, a former government employee terminated following an FIR in 2022, challenged a preventive detention order issued by the District Magistrate, Anantnag, on April 26, 20252 MIN READ↗
Jammu and Kashmir High Court
Preventive Detention Order Based on Vague Dossier and Borrowed Satisfaction Without Recent Factual Basis Is Unconstitutional
The petitioner, Fayaz Ahmad Lone, challenged a preventive detention order (No. 30/DMP/PSA/25) issued by the District Magistrate, Pulwama, on May 7, 20252 MIN READ↗
Madhya Pradesh High Court
High Court cannot entertain writ petition when efficacious alternative remedy exists under Armed Forces Tribunal Act.
The petitioner, a Colonel in the Indian Army, challenged a Court of Inquiry and subsequent disciplinary actions, including an attachment order and a tentative charge sheet dated December 30, 2025.2 MIN READ↗
Karnataka High Court
National Security Interests Preclude Quashing of Proceedings Where Travel Agents Facilitate Passports Using Fabricated Credentials
The Petitioner, a physically disabled travel agent, sought to quash criminal proceedings in C.C.No.168/20212 MIN READ↗No articles match these filters.