Allahabad High Court dismisses appeal against acquittal order in Babri Masjid Demolition Case
Allahabad High Court: In an appeal against the judgment passed by the Special Judge acquitting the accused persons in Babri
Minority communities
Ker HC | Can State sub-classify minority communities for extending scholarship benefits? HC holds scheme of granting 80% minority scholarship to Muslims cannot legally sustain
Kerala High Court: The Division Bench comprising of S.Manikumar, CJ., and Shaji P. Chaly, J., addressed the issue of disparity shown by
SC seeks AG’s assistance in plea seeking amendment of definition of ‘minority’ based on state-wise data
Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and Aniruddha Bose, JJ has sought assistance of Attorney General