SC: Appeal U/S 374 CrPC/415 BNSS is Not Maintainable Against Sessions Court's Reversal of Acquittal  ||  SC Asked the Centre to Promote Awareness About the Consequences of Driving With an Expired Licence  ||  SC Explains How a Deceased Christian Wife's Property Devolves under the Indian Succession Act  ||  Supreme Court: Reach Stacker isn't a Motor Vehicle; MACT Claim Not Maintainable  ||  Supreme Court: Lift Makers, Operators and Owners Share Responsibility for User Safety  ||  Patna HC: Pressure to Sign Divorce and Child Custody does not Amount to Cruelty  ||  Bombay HC: Externment under the Police Act Requires Satisfaction About a Gang's Activities  ||  Bombay HC: False Travel Distance Claim Alone Doesn't Constitute Misappropriation  ||  J&K&L High Court: Interest on Delayed Gratuity is Not a Mandatory Pre-Deposit For an Appeal  ||  Meghalaya HC: Meritorious Candidate Cannot Be Denied Admission For a Two-Minute Delay    

PIL Alleges Discrimination by Parsi Fire Temple: HC Seeks Centre's Reply - (21 Dec 2018)

The Delhi High Court on Friday sought the response of the Centre, police and the Aam Admi Party government over a Public Interest Litigation (PIL) that alleged that persons belonging to other races and religions were being discriminated against as they were being denied entry into the Parsi fire temple near Delhi Gate here.

Tags : COURT   HIGH COURT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved