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The Court also observed that fundamentalism pertaining to a Muslim is merely someone who believes in the fundamentals of Islam and the same cannot have a negative bearing.
Bombay High Court: In a PIL filed by the petitioner who is a social activist highlighted the issue of conduct of mock
Madras High Court: In a case filed by the petitioner- candidate seeking the reason for his non-selection as well as
Court of Justice of the European Union (Second Chamber): In the instant dispute before the CJEU wherein the applicant's internship
Allahabad High Court: The Division Bench of Brij Raj Singh and Ramesh Sinha, JJ. dismissed a criminal appeal which was filed under
Patiala House Courts: In a matter for grant of custody parole, Dharmender Rana, ASJ-02, held that, merely because the accused is Muslim
Another one to read, from the Foreign Court, now 6 days have passed in a very interesting matter wherein a question arose
Kerala High Court: The Division Bench comprising of S.Manikumar, CJ., and Shaji P. Chaly, J., addressed the issue of disparity shown by
“Prolongation of the trial for over two decades, compounded by the endemic systematic delays, have frustrated the attempts at securing effective justice
Supreme Court of The United States: A nine-Judge Bench, by a majority of 5:4, upheld the travel ban on people from five
Karnataka High Court: A Single Judge Bench comprising of Anand Byrareddy, J. allowed a criminal petition filed by a Muslim male holding