Appointment of Rajnesh Oswal — to be Judge of common HC for UT of J&K and UT of Ladakh
Appointment of Judge of Common HC for UT of J&K and UT of Ladakh President appoints Shri Rajnesh Oswal, to be a
UT of Ladakh
Extension of due date for filing of Income-tax Returns/Tax Audit Reports to 30-11-2019 in respect of UT of J&K and UT of Ladakh
Order under Section 119 of the Income-tax Act, 1961 On consideration of reports of disturbances in internet facility in certain areas of
UT of Ladakh gets New Regional Centre of GB Pant Institute of Himalayan Environment & Development
Realizing the importance of the Indian Himalayan region and recognizing the need to study its ecology, Union Minister for Environment, Forest and
Registrar of Companies Jammu shall have jurisdiction in respect of UT of J&K and UT of Ladakh
S.O.3955(E).— In exercise of the powers conferred by sub-sections (1) and (2) of Section 396 of the Companies Act, 2013 (18 of
Jammu and Kashmir Reorganisation (Amendment) Bill, 2019 — Passed by Rajya Sabha; Formation of J&K as a Union Territory!
Jammu and Kashmir Reorganisation (Amendment) Bill, 2019 is a bill to provide for the reorganisation of the existing State of Jammu and