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Supreme Court: The Court has sought Centre’s response on a PIL seeking direction from the Government to immediately restore high-speed internet  services

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Supreme Court: A 5-judge bench of NV Ramana, SK Kaul, R. Subhash Reddy, BR Gavai and Surya Kant, JJ will begin hearing

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Supreme Court: Terming as “very very serious” the claim that people are finding it difficult to approach the Jammu and Kashmir High

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Supreme Court: The Court has asked the Central and Jammu and Kashmir Government to file an affidavit on the petitions challenging the

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Supreme Court: The batch of petitions challenging the changes brought in the constitutional status of Jammu and Kashmir by abrogating Article 370

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Supreme Court:  After the Centre submitted before the Court that the situation is improving in Jammu and Kashmir and the curbs are

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Supreme Court: The bench of NV Ramana and Ajay Rastogi, JJ has refused to give urgent hearing to the plea challenging the