Friday, 29, Mar, 2024
नामांकन के नाम पर नए वकीलों से वसूले जा रहे अधिक शुल्क को लेकर सुनवाई 8 अप्रैल से
HC Expounds though the procedure given under Section 52A of the NDPS Act is not followed, it cannot be said that the accused is entitled to bail, Read Judgment
HC directed the State to file a comprehensive Counter Affidavit regarding the implementation of the Ayushman Scheme, Read Order
Former Head of China Football Association jailed for life in Bribery Case
Call for Editors: The Contemporary Law Forum (TCLF) [3 Seats]: Apply By 10th April
HC Expounds: The objective behind the GST Act is the levy and collection of Tax on the Intra state supply of Goods or Services, Read Judgment
HC Opines ‘Assault to cause death, which fails and is not accomplished is the essence of the offence of attempt to commit Murder’, Read Judgment
[S. 366A of IPC] HC Enunciates that taking or enticing away a minor out of the keeping of lawful guardian, is an essential ingredient of the offence, Read Judgment
CfP: Conference on Arbitration and Mediation at Crossroads- From Present to Future at University of Lucknow: Submit by April 17
Delhi Court allows Early Hearing on Bail Petition of Manish Sisodia
1st National Moot Court Competition 2024 at IILM University, Greater Noida (Cash Prizes of Rs. 1.10 L): Apply by March 30
Madras HC permits Tamil Nadu Govt to withdraw appeals in new secretariat case
HC Expounds: The Party's Refusal to take the objection does not always imply a waiver, Read Judgment
Internship Opportunity at Jain & Partners, Delhi: Apply Now
HC Enunciates Absence of injury to a victim of sexual assault will not in all cases be fatal to the Prosecution, Read Judgment
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Friday, 29, Mar, 2024
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Cantonments Act, 2006
Cantonments (House Accommodation) Act, 1923
Cantonments Act, 1924 (2 of 1924)
Cantonment Property Rules, 1925
Cantonment Fund Servants Rules, 1937
Cantonments (Regulation of Procedure of Committees of Arbitration) Rules, 1985
Cantonments form of Annual Report on Cantonment Administration Rules, 1986 (PDF File)
Payment of allowances to Vice-president and elected members Rules, 2011 (PDF File)
Cantonments (Form of Annual Inspection Report) Rules, 2017
Cantonments (Regulation of the Procedure of Committee of Arbitration) Rules, 2017
Cantonment Property Rules, 2017
Cantonments (Forms and Manner of Service of Notices) Rules, 2017
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Related judgement on Cantonment Property Rules, 1925
The Cantonment Board, Ambala Vs. Pyarelal [1965] INSC 66 (12 March 1965), 1965 Latest Caselaw 66 SC
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