indian army Archives

Supreme Court directs Indian Army to compensate Ex-Havaldar with Rs 50 Lakhs for wrongful termination due to misdiagnosis as HIV +ve

“Severance of employer — employee relationship can never be said to be an easy choice, for it not only results in the employee losing his livelihood, but also affects those who depend on him for their survival. And if the employer is the Indian Army, the loss is even greater, since it has the effect of suddenly displacing a soldier from the regimented lifestyle of the military”

Case Briefs High Courts

‘GoI considered geographical terrains of Indian border and Army system across world’: Kerala High Court refuses interference with Agnipath Scheme

“While reducing the age limit from 21 years to 17½ years for recruitment as Agniveers, the Government has considered various aspects including the distinct and challenging geographical terrains in the borders of India and also the system of Army maintained in various world countries.”

Case Briefs High Courts

Delhi High Court directs Government to grant age relaxation of two years as a ‘one time measure’ for the post of Sepoy Pharma in Indian Army

The Delhi High Court directs Government to grant age relaxation of two years as a ‘one time measure’ for recruitment of the post of Sepoy Pharma in Indian Army.

Case Briefs High Courts

Delhi High Court | Central Armed Police Forces is part of Indian Armed Forces; Delhi High Court holds CAPF to be governed by old pension scheme

Article 246 read with List 1 Entry 2 of the Seventh Schedule of Constitution of India envisages Armed Forces of the Union of India and includes “Naval, Military and Air Forces; any other armed forces of the Union”

Case Briefs High Courts

Megh HC | Surprise checks on Army vehicles after allegations of drug transit; Therapy centres to be set up within State

Meghalaya High Court: The Division Bench of Sanjib Banerjee, CJ. and W. Diengdoh, J. took up a PIL suggesting surprise checks on

Case Briefs High Courts

Under Indian Army, can mere acceptance of a resignation create a vacancy for being filled up from cadet in waiting? Read what Del HC says

Delhi High Court: While addressing a petition seeking direction for issuance of a joining letter for joining the pre-commission training at Officers

Case Briefs Supreme Court

‘Not enough to proudly state that women officers are allowed to serve the nation in the Armed Forces’; Army’s evaluation of Women SSC Officers for grant of permanent commission arbitrary: SC

“The structures of our society have been created by males and for males. As a result, certain structures that may seem to be the “norm” and may appear to be harmless, are a reflection of the insidious patriarchal system.”

Case Briefs Tribunals/Commissions/Regulatory Bodies

AFT | Widow of deceased renounces matrimonial house leaving mother-in-law in destitute; Mother and widow entitled to equal shares of family pension

Armed Forces Tribunal (AFT): The Division Bench of Justice Umesh Chandra Srivastava (Chairperson) and Vice Admiral Abhay Raghunath Karve (Member) A heard

Hot Off The Press News

Selection Board for Grant of Permanent Commission to Women Officers in Indian Army commences Proceedings

The Special No 5 Selection Board constituted to screen Women Officers for grant of Permanent Commission (PC) in the Indian Army has

Case Briefs High Courts

Del HC | Attempt to take a second chance, that too belatedly, after nearly 6 months, constitutes an abuse of process of Court

Delhi High Court: A Division Bench of Rajiv Sahai EndLaw and Asha Menon, JJ., while addressing a petition observed that, “…an attempt to

Case Briefs High Courts

[Breaking] Del HC| Use of certain social networking sites by defence personnel enables enemy countries to gain an edge: Govt | Plea challenging Indian Army’s Social Media Ban Policy, dismissed

Delhi High Court: A Division Bench of Rajiv Sahai Endlaw and Asha Menon, JJ., dismissed the petition filed by a Lieutenant Colonel,

Hot Off The Press News

Ministry of Defence| Permanent Commission to Women Officers in Indian Army sanctioned by Government; Grant of PC to SSC in all tens streams of Indian Army

Permanent Commission to Women Officers in Indian Army sanctioned by Government Ministry of Defence has issued the formal Government Sanction Letter for

Case Briefs High Courts

MP HC | Indian Army not a politicized force – ECI restriction on use of defence personnel for political campaigns does not violate freedom of speech and expression

“Armed forces are apolitical and neutral stakeholder in the modern democracy. Defence Forces belong to everyone and are not an appendage of

Case Briefs High Courts

J&K | Appeal pending for 5 years with no chance being heard in near future is a ground for enlargement on bail

Jammu and Kashmir High Court: The Bench of Gita Mittal, CJ and Tashi Rabstan, J. allowed the application filed for seeking suspension

Case Briefs Supreme Court

Porters provide valuable support to the Indian Army and hence, should be paid wages at par at the lowest pay-scale applicable to multi-tasking staff

Supreme Court: In the matter where the rights of the posters working for the Indian Army were I n question, the Court