Jammu and Kashmir Reorganisation Act 2019

Article 370-3
Case BriefsSupreme Court (Constitution/Larger Benches)

The piece delves into Chief Justice DY Chandrachud’s deep analysis of the history of Jammu and Kashmir, how the State did not possess ‘sovereignty’ and temporary status of Article 370 and validity of the Jammu and Kashmir (Reorganisation) Act, 2019.

article 370
Hot Off The PressNews

The hearing of the matter began on 02-08-2023 and was concluded on 05-09-2023.

article 370
Hot Off The PressNews

The hearing of the matter will begin from 02-08-2023. Here is all you need to know about the Article 370 of the Constitution case.

Cabinet DecisionsLegislation Updates

The Union Cabinet has approved issuance of an order for adaptation of Central Acts in the Union Territory of Jammu and Kashmir

Foreign LegislationLegislation Updates

The following Act of Parliament received the assent of the President on the 9th August, 2019 — Jammu and Kashmir Reorganisation Act,