Bringing you the Best Analytical Legal News
This is another case which serves as a reminder to those in positions of power and influence whose words and deeds have a wider reach and impact on the citizenry of this country.
“From the content of the speech, it does not appear that petitioner has tried to promote feelings of enmity or hatred between two classes of people or two religions but in fact he has only said that Owaisi is trying to divide the votes of Muslims.”
The law was adopted in a 94-77 vote and will be enacted when Denmark’s figurehead monarch Queen Margrethe will formally sign the legislation.
“Article 21 of the Constitution gives Protection of Life and Personal Liberty to all persons whereby it is the inherent right of every individual to exercise personal choices, especially in matter relating to marriage.”
Religious freedoms are one of the most cherished rights guaranteed and enshrined under the Constitution in line with the vision of the founding fathers of the Modern Indian Republic and the religious freedom of the person was guaranteed by the Constitution of India under Article 25.
by Sanjay Vashishtha†
Cite as: 2023 SCC OnLine Blog Exp 31
The Delhi High Court dismissed a Public Interest Litigation (PIL) challenging the Government’s notification which allowed the Sikh travellers to carry a Kirpan on their person while on domestic flights. The Court further held that the notification was issued after due deliberations and the issue raised was entirely a matter of policy decision.
by Dr Puneet Pathak†
Madras High Court: In a case filed by the petitioner- candidate seeking the reason for his non-selection as well as
Gauhati High Court: While deciding this interesting writ petition praying for the issuance of the writ of Mandamus directing to
Court of Justice of the European Union (Second Chamber): In the instant dispute before the CJEU wherein the applicant's internship
Jammu and Kashmir and Ladakh High Court: While deciding the instant appeal directed against the decision of the Single Judge Bench in
Supreme Court of The United States: While deliberating upon the instant matter, wherein the petitioner lost his job as a high school
Madras High Court: Expressing that, the right of worship guaranteed under the Constitution to be respected by all concerned and devotees cannot
Supreme Court of The United States: While deciding the instant issue related to the First Amendment, the SCOTUS Justices had to decide
Allahabad High Court: The Division Bench of Brij Raj Singh and Ramesh Sinha, JJ. dismissed a criminal appeal which was filed under
As the proceedings in #hijabrow continue in Karnataka High Court, we bring you another interesting decision from Foreign Court, wherein the Federal
Karnataka High Court: While expressing that, “Endless agitations and closure of educational institutions indefinitely are not happy things to happen”, the Bench
Kerala High Court: The Bench of P.V. Kunhikrishnan, J., stayed the release of Malyalam film “Aquarium “apprehending it to be defamatory to
Bombay High Court: The Division Bench of S.C. Gupte and Abhay Ahuja, JJ., permitted the distribution of Ayambil food to be served