Rajasthan High Court
Case BriefsHigh Courts

Rajasthan High Court: Vijay Bishnoi, J. held the appeal filed by District Magistrate before Divisional Commissioner under Section 18 of Arms Act,

Gujarat High Court
Case BriefsHigh Courts

Gujarat High Court: A.S. Supehia, J. allowed a petition which was filed by the petitioner challenging the orders passed by the District

Case BriefsHigh Courts

Delhi High Court: Suresh Kumar Kait, J., addresses a matter revolving around the possession of ammunition by a person which he/she is

Case BriefsHigh Courts

Himachal Pradesh High Court: A Division Bench of Tarlok Singh Chauhan and Jyotsna Rewal Dua JJ. dismissed the petition being devoid of

Case BriefsHigh Courts

Delhi High Court: Suresh Kumar Kait, J., disposed of a petition filed against the FIR filed for offences punishable under Sections 25,

Case BriefsHigh Courts

Kerala High Court: A Single Judge Bench comprising of Anu Sivaraman, J. allowed a civil writ petition seeking quashing of an order

Case BriefsHigh Courts

Bombay High Court: Allowing petition filed by member of a political party challenging revocation of his arms license by the Police Commissioner,

Case BriefsHigh Courts

Andhra Pradesh High Court: While dealing with the question relating to grant of Arms license, the Court quashed the order of State