MP HC: Period Spent on Furlough Not to be Counted Towards Eligible Service for Calculating Pension  ||  Orissa HC: Once a Citizen is Duly Employed, He Cannot be Whimsically Removed  ||  Calcutta HC: Failure to Examine Weapon becomes Fatal in Cases of Circumstantial Evidence  ||  Delhi HC: Prison Authorities Can Consider a Particular Case for Grant of Parole  ||  Delhi HC: Can Arrest Accused after Curing Procedural Defects of Prior 'Illegal Arrest'  ||  Del. HC: For Purpose of Maintenance, DV Act Doesn’t Distinguish between First or Subsequent Marriage  ||  Delhi HC: Any Self-Declared Information on Matrimonial Portal is Not Reliable Proof of Income  ||  P&H HC: Authority Must Not Dismiss Appeal Merely because Accused did Not Sign the Petition  ||  SC: It is a Pleader’s Duty to Apprise the Court and Other Parties of his Client’s Death  ||  SC: For Mandatory Injunction under SRA, Breach of Obligation Must be Specifically Established    

Supreme Court: Can a Person Refuse to Follow Law on Secular Matters? - (21 Mar 2018)

Supreme Court has taken note of the submission that a person cannot be asked to part with personal information under Aadhaar scheme on the ground of freedom of right to religion.

Tags : SUPREME COURT   AADHAAR  

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