Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
Judges
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
Judges

    Maj General Ms Kohli v. Union Of India

    1. An application for seeking leave to appeal is made. We have gone through the application as well as Tribunal order dated 31 May, 2017. Since no substantial question of law of general public importance is involved, therefore, the prayer for leave to appeal is disallowed.

    2. Accordingly, instant MA stands dismissed.

    Use AI to get other relevant cases.

    Comments

    Maj General Ms Kohli v. Union Of India
    (Jan 2, 2018)