Manipur High Court
Case BriefsHigh Courts

The Manipur High Court upholds the notice issued by District Magistrate to arms holders for submitting their arms and licenses and the Court further opines that the issuing authority has a right to re-verify the arms licenses so granted.

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

Legislation UpdatesRules & Regulations

G.S.R. 644(E).—In exercise of the powers conferred by Section 44 of the Arms Act, 1959 (54 of 1959), the Central Government hereby