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SC Holds Triple Talaq "Unconstitutional", Strikes It Down by 3:2 Majority - (22 Aug 2017)

Supreme Court has held the Muslim practice of triple talaq unconstitutional and struck it down by 3:2 majority. Justice Nariman, Lalit and Kurien has declared Triple Talaq as unconstitutional and has opposed the views of Justice Nazir and CJI Khehar.

Tags : SUPREME COURT   TRIPLE TALAQ  

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