karnataka high court
Case BriefsHigh Courts

“The summoning of a person repeatedly without probable cause or reasonable ground and only on the ground of suspicion alone is not in accordance with the principles of due causes and fairness”

Case BriefsHigh Courts

Delhi High Court: While expressing that a LOC is a coercive measure to make a person surrender, Chandra Dhari Singh, J., noting

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The Centre informed that since the scrapping of Article 370 in Jammu and Kashmir on 05-08-2019 till date, 765 persons have been