Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Madras High Court Dismisses Plea Seeking Ban on Chanting of Mantras in Tamil in Temples - (06 Sep 2021)

CIVIL

Madras High Court has rejected a Public Interest Litigation (PIL) seeking directions to be issued to the Tamil Nadu government to withdraw the 'Annai Tamil Archanai' scheme that allows devotees to opt for the chanting of hymns by priests in Tamil instead of in Sanskrit while performing pujas inside the temples.

Tags : MADRAS HIGH COURT   BAN ON CHANTING OF MANTRAS IN TAMIL IN TEMPLES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved