conversion

Madras High Court
Case BriefsHigh Courts

    Madras High Court: In a case filed by the petitioner- candidate seeking the reason for his non-selection as well as

Madhya Pradesh High Court
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“…converting people from one religion to another without any authority of law, are not only detrimental to the social fabric and public order but also have potential to trigger mass unrest which may result into communal tension and riotous activities affecting ease of life and communal harmony.”

Case BriefsHigh Courts

Allahabad High Court: The Division Bench of Brij Raj Singh and Ramesh Sinha, JJ. dismissed a criminal appeal which was filed under

Case BriefsHigh Courts

Jammu and Kashmir High Court: The Bench of Ali Mohammad Magrey, J., granted protection to an inter-faith couple as guaranteed under Article

Case BriefsHigh Courts

Calcutta High Court: The Division Bench of Sanjib Banerjee and Arijit Banerjee, JJ., observed that an adult woman is free to marry the

Case BriefsHigh Courts

Allahabad High Court: The Division Bench of Pankaj Naqvi and Vivek Agarwal, JJ., directed for no coercive action to be taken against a

Case BriefsHigh Courts

Rajasthan High Court: While deciding the instant habeas corpus petition, the Division Bench of G.K. Vyas and Dr. V.K. Mathur, JJ., laid

Case BriefsSupreme Court

Supreme Court: The 3-judge bench of Dipak Misra, CJ and AM Khanwilkar and Dr. DY Chandrachud, JJ referred the question as to