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Ration Card cannot be considered as address proof; Issued exclusively for obtaining essential commodities from shops: Delhi High Court

“The term “Ration Card” is defined under Section 2(16) of National Food Security Act, 2013 as a document issued under an order or authority of the State Government for the purchase of essential commodities from the fair price shops under the Targeted Public Distribution System.”

Case Briefs High Courts

P&H HC | Applicant receiving injuries himself inflicted by uncertain aggressor: Valid consideration for anticipatory bail

Punjab and Haryana High Court: Petitioner filed before the bench of Gurvinder Singh Gill, J., an application for grant of anticipatory bail

Case Briefs High Courts

District administration not empowered to direct sealing of shop and eviction of possessor therefrom: Patna HC

Patna High Court: A Single Judge Bench comprising of Mohit Kumar Shah, J. while hearing a civil writ petition ruled that the