J&K&L HC Quashes 65-Year-Old's Detention, says Cattle Smuggling isn't Public Disorder  ||  Karnataka HC Bars Denial of MV Inspector Posts over Experience with Non-Existent HGV/HPV Vehicles  ||  P&H HC: Lengthy Incarceration alone is No Substantial Change for Repeat Bail Plea  ||  Meghalaya HC Flags Amicus' Non-Appearance amid Lawyers' Strike, Stresses Loyalty to Justice  ||  MP HC: Arms Act doesn't allow Sports Firearm Licence Conversion to Self-Defence Category  ||  Delhi HC: Public Funding of LTC, CGHS Benefits doesn't Mandate Personal Disclosure under RTI  ||  Delhi HC: Fake Caste Certificate alone cannot Justify Removing Advocate from State Rolls  ||  Delhi HC Refuses to Stop Sale of 47 Law Books in Family Copyright Dispute  ||  Supreme Court: S. 394 IPC Conviction Requires Proof of Robbery or Attempted Robbery  ||  Supreme Court Questions MP HC's Cryptic Reduction of Murder Conviction as 'Shocking'    

J&K HC: Not Standing Up for National Anthem May Amount to Disrespect - (12 Jul 2021)

CIVIL

Jammu and Kashmir High Court has held that not standing up for National Anthem or singing it may amount to disrespect and failure to adhere to the fundamental duties as enshrined in the Constitution, however, the same is not an offence under the Prevention of Insult to National Honour Act, 1971.

Tags : JAMMU AND KASHMIR HIGH COURT   STANDING UP FOR NATIONAL ANTHEM  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved