Supreme Court: Inclusion in Revised Select List Does Not Give TN MV Inspectors a Vested Right  ||  Bombay HC: ICC Cannot Hear Sexual Harassment Complaint over Non-Employer Transport Incident  ||  Ker HC Upholds Rule that Homeopathic Doctors Must Cancel Registration Before Enrolment as Advocates  ||  J&K&L HC: Evidence Negating Penetration Warrants Conviction For Attempt to Rape, Not Rape  ||  Karnataka High Court Rules on Daughter’s Coparcenary Rights in Grandfather’s Self-Acquired Property  ||  Madhya Pradesh HC: Police Can be Prosecuted for Custodial Violence Without Prior Sanction  ||  AP HP Criticized Authorities and Ordered Removal of an Ex-Serviceman’s Land From the Prohibited List  ||  Kerala High Court Upheld the Conviction of a Madrasa Teacher in a Child Sexual Assault Case  ||  Gauhati High Court: Pending Criminal Case Cannot Indefinitely Delay an MBBS Pass Certificate  ||  SC Took Suo Motu Action and Directed Odisha to Aid a Visually Impaired Man and His Mother    

National Anthem in Cinemas: Govt Forms Panel to Frame New Guidelines - (08 Jan 2018)

The government has urged the Court to meanwhile continue with its 2016 order that made playing of the Anthem mandatory for cinema halls, apart from obligating people to stand.

Tags : COURT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved