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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.
Kerala High Court: In a writ petition filed being aggrieved by the refusal of registration of marriage by the Registrar
Supreme Court: The Hijab Ban controversy in the State of Karnataka is far from coming to an end as the bench of
“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.”
Kerala High Court: A. Muhamed Mustaque, J., dismissed a petition filed by a private unaided school, imparting elementary education, challenging the State’s
Supreme Court: The bench of Dipak Misra, CJ and PC Pant, J set aside the Gujarat High Court order directing the Gujarat
Supreme Court: In a PIL seeking guidelines to be set down to curb acts of discrimination against persons from the north-eastern states,