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Jammu & Kashmir and Ladakh High Court
Case BriefsHigh Courts

Jammu and Kashmir and Ladakh High Court: While deciding the instant applications seeking to set aside the orders passed by the Special

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Acting on a complaint, the National Human Rights Commission, NHRC,India has issued a notice to the DGP, Maharashtra over mob lynching of

Case BriefsSupreme Court

Supreme Court: A Bench comprising of Ranjan Gogoi, Navin Sinha and K.M. Joseph, JJ. dismissed an appeal filed against the order of