Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Supreme Court Rejects Plea for Guidelines for Daughter’s Right to Perform Last Rites of Parents - (08 Nov 2019)

CIVIL

Supreme Court has refused to entertain a plea seeking direction to the Centre for formulating guidelines for daughter’s right to perform last rites of her parents. The Court dismissed the plea filed by one Garima Bharti saying that Courts cannot interfere in such matters as it is a matter of faith and belief.

Tags : SUPREME COURT   LAST RITES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved