Bringing you the Best Analytical Legal News
Gauhati High Court: While deciding this interesting writ petition praying for the issuance of the writ of Mandamus directing to
Karnataka High Court: A Division Bench of Alok Aradhe CJ., and S. Viswajith Shetty, J., held that azan or the
“India is a secular country and merely because one religious group is living in majority in a particular area, it cannot be a reason for not allowing other religious festivals or processions through that area.”
Pandemic is spreading like wild fire, despite harsh lockdowns. We are standing naked at the shore and don’t know when the huge
Supreme Court: The 3-judge bench of SA Bobde, CJ and AS Bopanna and V. Ramasubramanian, JJ has allowed the opening of three
Supreme Court: Allowing Odisha Government to conduct Jagannath Puri Rath Yatra, the Court has said, “if it is possible to ensure that
Supreme Court: The 3-judge bench of SA Bobde, CJ and Dinesh Maheshwari and AS Bopanna, JJ has directed that there shall be
Supreme Court: The 3-judge bench of Arun Mishra, MR Shah and S. Ravindra Bhatt, JJ issued a slew of directions to ensure
Supreme Court: Terming the Hadiya case as the perfect example of “patriarchal autocracy and possibly self obsession with the feeling that a female is a chattel”, the 3-judge bench of Dipak Misra, CJ and
Rajasthan High Court: While deciding the instant habeas corpus petition, the Division Bench of G.K. Vyas and Dr. V.K. Mathur, JJ., laid
European Court of Human Rights: In the matter dealing with validity of the ban on the wearing in public of clothing that
Supreme Court: Stating that there is no connection or association of Jallikattu, a festival involving bull race, with the right of freedom