To Wear or Not to Wear? Precedents on dilemma of wearing ‘Headscarf’ from the Kerala High Court
In Nadha Raheem v. C.B.S.E, 2015 SCC OnLine Ker 21660, Kerala High Court’s Single Judge Bench in the year 2015 dealt with
religious freedom
SCOTUS | Bar imposed on families from using State Scholarships for religious schools is violative of Free Exercise Clause of Federal Constitution
Supreme Court of the United States: While determining that whether Rule 1 promulgated by the Montana Revenue Department barring the families from
‘Azan’ is an essential part of Islam but use of loudspeakers and amplifiers is not an essential part of it
High Court of Punjab and Haryana: Terming the instant petition seeking a direction for the State to register a FIR against celebrated