NCLAT Sets Aside Insolvency, Imposes ?10L Costs Following Recusal over Attempt to Influence Member  ||  J&K&L HC: Sec 195 CrPC Bars Cognizance Without Public Servant's Complaint, Not FIR or Investigation  ||  Allahabad HC: Preliminary Issues Barred if Raised 18 Years After Issues Were Framed in a Suit  ||  Guj HC: No Prior Hearing Needed to Dismiss Cop After Corruption Conviction under Article 311(2)(A)  ||  Madras HC: Senior Citizens Act Applies Only To Post-2007 Property Transfers, Not Retrospective  ||  Supreme Court: Private Insurer Not Liable For Accident by Vehicle under State Requisition  ||  SC: Reserved Candidates Can Claim General Seats on Merit with Relaxation if Rules Allow  ||  SC: No Vested Right to Appointment For Next Candidate if Selected One Doesn't Join  ||  Supreme Court Restores Arbitral Award, Rules State Cannot Be Judge in its Own Dispute Case  ||  Delhi HC: Girl Being Friendly on Valentine’s Day Does Not Justify Forced Sexual Activity under POCSO    

Will SC Restore Hadiya's Marriage? Another Hearing in Kerala 'Love Jihad' Case Today - (22 Feb 2018)

Hadiya, the woman at the centre of the ‘Love Jihad’ controversy, has filed an affidavit, maintaining that she is a Muslim and would want to live like one.

Tags : SC  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved