orissa high court
Case BriefsHigh Courts

“Every association has a right to protest against the act of the State Government within the meaning of the fundamental rights enshrined in the Constitution of India. But if it exceeds the limits in the name of protest, the same cannot be covered under the protective umbrella of the fundamental rights as enshrined under the Constitution”.

UAPA Act
Case BriefsSupreme Court

Supreme Court said that the object and purpose of the enactment of UAPA is to provide for more effective prevention of certain unlawful activities. To punish such a person who is continued as a member of such unlawful association which is declared unlawful due to unlawful activities can be said to be in furtherance of providing for effective prevention of the unlawful activities.

Case BriefsHigh Courts

Patna High Court: Birendra Kumar, J., heard the instant revision application challenging the validity of ex-post facto approval of search and seizure

Legislation UpdatesRules & Regulations

Unlawful Activities (Prevention) Tribunal declares “Sikhs For Justice” as an “Unlawful Association”. The Tribunal under sub-section (3) of Section 4 of the

Legislation UpdatesNotifications

S.O. 4454(E).— In exercise of the powers conferred by sub-section (1) of section 5 of the Unlawful Activities (Prevention) Act, 1967 (37

Legislation UpdatesNotifications

S.O. 4273(E).—Whereas, the United Liberation Front of Asom and its various factions, wings and fronts (hereinafter referred to as the ULFA) has

Legislation UpdatesNotifications

S.O. 4255(E).—Whereas the National Democratic Front of Bodoland (hereinafter referred to as the NDFB) has the professed aim namely the “Liberation of

Legislation UpdatesNotifications

S.O. 4132(E).—Whereas, the Central Government is of the opinion that the “Hynniewtrep National Liberation Council”(hereinafter referred to as the HNLC) along with

Legislation UpdatesNotifications

Centre has declared” Sikhs for Justice” as an Unlawful Association in light of them being involved in activities that are prejudicial to

Legislation UpdatesNotifications

S.O. 1853(E)? Whereas, the Liberation Tigers of Tamil Eelam has been declared as an unlawful association, vide, notification number S.O. 1730 (E),

Legislation UpdatesNotifications

S.O. 1730(E).— WHEREAS the Liberation Tigers of Tamil Eelam (hereinafter referred to as the LTTE), is an association based in Sri Lanka

Legislation UpdatesNotifications

S.O. 1491(E)— Whereas the Jamaat-e-Islami (JeI), Jammu and Kashmir and Jammu and Kashmir Liberation Front (Mohd. Yasin Malik faction) (JKLF-Y) has been

Legislation UpdatesNotifications

S.O. 1069(E)—Whereas the Jamaat-e-Islami, Jammu and Kashmir (hereinafter referred to as the JeI) has been indulging in activities, which are prejudicial to

Legislation UpdatesNotifications

S.O. 931 (E)—In exercise of the powers conferred by sub-section (1) of Section 5 read with sub-section (1) of Section 4 of

Legislation UpdatesNotifications

S.O. 872(E)—Whereas, in exercise of the powers conferred by sub-sections (1) and (3) of Section 3 of the Unlawful Activities (Prevention) Act,