Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

Supreme Court Dismisses Advocates' PIL Challenging Sedition Law Under Sec 124A IPC - (09 Feb 2021)

CRIMINAL

Supreme Court has dismissed a Public Interest Litigation (PIL) filed by a group of advocates challenging the constitutionality of the offence of sedition under Section 124A of the Indian Penal Code, 1860 on the ground that the petitioners have no cause of action.

Tags : SUPREME COURT   SEDITION LAW  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved