Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review  ||  Supreme Court: Internet Access and Use is a Fundamental Right, Including for Children  ||  Supreme Court: Letters Patent Bench Cannot Interfere Merely Over Errors of Fact or Law  ||  Supreme Court: Voters May File Complaints Against Candidates over False Affidavits under RP Act  ||  Madras HC: Using Children in Campaign is Inappropriate but Does Not Invalidate Election  ||  Allahabad HC: Section 69 BNS Cannot Be Invoked by Transgender Woman in False Marriage Promise Case  ||  Delhi High Court Permits Britannia’s ‘No Added Sugar, Maida or Palm Oil’ Claim on Biscuit Packs  ||  Calcutta High Court Bars Deportation of Alleged Bangladeshi Woman until CAA Application is Decided    

Supreme Court Says Sabarimala Tradition Age-Old, Refuses Women's Plea - (13 Dec 2019)

CIVIL

Supreme Court has refused to pass an order on a plea by two women to allow them entry into the Sabarimala temple. The Court said, "We will endeavour to constitute a seven-judge bench at the earliest, and these matters would be taken up after the decision of this bench. "Every woman who wants to go, must go. But, the situation in the country becomes explosive, we don`t want any violence. There is a judgment, but it is not the last word on the issue".

Tags : SUPREME COURT   SABARIMALA  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved