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Islamabad High Court: The Bench of Athar Minallah, C.J., Aamer Farooq and Miangul Hassan Aurangzeb, JJ., while observing that the right to
International Court of Justice (ICJ), Hague, Netherlands: A 16-Member Bench comprising of President Yusuf; Vice-President Xue; Judges Tomka, Abraham, Bennouna ,Cancado Trindade,
International Court of Justice (ICJ), finds application of Republic of India admissible. Consular Access granted and the Court considers that a continued
As reported by PTI, a four-day public hearing in the case of Kulbhushan Jadhav, a Retired Indian Navy officer sentenced to death
International Court of Justice at the Hague pronounced it’s verdict in favour of India. It said that the conditions required to indicate
The International Court of Justice will deliver its Order on the request for the indication of provisional measures made by India in
International Court of Justice at the Hague begins hearing the submissions of India in the matter relating to Kulbhushan Jadhav’s execution order
On 10.05.2017, the International Court of Justice at Hague (ICJ) notified that it will hold public hearing on 15.05.2017 in the proceedings
In the proceedings initiated by India on 08.05.2017 before the International Court of Justice against the execution of the death sentence imposed