NCLAT: IRP Has Authority to Take Possession of Assets Owned by Corporate Debtor  ||  NCLAT: NCLT Can Direct Forwarding a Copy of its Order to Relevant Statutory Authorities  ||  Delhi HC: Centre to Expedite Process of Accessibility Features in OTT platforms for PwDs  ||  Delhi HC: Once Worker Provides Testimony Under Oath ‘Burden of Proof’ Shifts on Employer  ||  SC: There Cannot be Discrimination in Matter of Payment of Pension to Retired Judges  ||  SC: India is Not a Dharamshala that Can Entertain Foreign Nationals from All Over  ||  SC: Can Quash Domestic Violence Act Complaints Under Section 482 of CrPC  ||  Supreme Court: Can’t Use Statement of One Accused against Another  ||  SC: Inclusion of Name in Draft NRC Cannot Annul Foreigners Tribunal’s Declaration as Non-Citizen  ||  Supreme Court: Minimum Practice of 3 Years Mandatory to Enter Judicial Service    

SC Stays Uttarakhand HC Order Banning Religious Outfits from Issuing 'Fatwas' - (12 Oct 2018)

The high court, while declaring 'fatwas' as unconstitutional and illegal, had passed the order after a media report was brought to its notice that a panchayat had issued 'fatwa' for externment of a rape victim's family in Roorkee's Laksar.

Tags : HIGH COURT  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved