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    

Compassion Unlimited Plus Action v. Union of India and Ors. - (Supreme Court) (12 Jan 2016)

Bull run in abeyance yet

MANU/SC/0154/2016

Miscellaneous

The Supreme Court granted an interim stay on a 2016 notification of the Central Government excluding Jallikattu in Tamil Nadu and bullock cart races in several States from a ban on using bulls as performing animals. It heard arguments by ‘Compassion Unlimited Plus Action’ that a previous wholesale ban by the central government in 2011 on using bulls as performing animals was already adjudicated by the court, with it having upheld the same for the extreme cruelty faced by the animals. Central and State counsel questioned the maintainability of the petition under Article 32 of the Constitution as the fundamental rights of the Animal Welfare Board and other Petitioners were not affected. Emphasis was also placed on the “sport” being in vogue for centuries and the Supreme Court in its earlier order had not prohibited participation of bulls, rather opined care be taken to prevent cruelty to the bovine. The next date of hearing is set for 15 March 2016.

Relevant : Animal Welfare Board of India v. A. Nagaraja and Ors. MANU/SC/0426/2014 State of Gujarat v. Mirzapur Moti Kureshi Kassab Jamat and Ors. MANU/SC/1352/2005 Article 51A Constitution of India Act

Tags : JALLIKATTU   BULL RUN   CRUELTY   ANIMALS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved