SC: POCSO Guilt Presumption Not Absolute, Acquits Accused  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  Supreme Court: Promotion Cannot Be Claimed as a Vested Right under Repealed Rules  ||  SC: Unexplained 5-Day Sample Custody Gap Breached S.52A, Acquits 2 after 20 Years  ||  P&H High Court: Illegal Search Alone Does Not Justify Quashing of Complaint under PNDT Act  ||  Bom HC: Creating WhatsApp Group Without Employer's Permission Not Ground for Compulsory Retirement  ||  Madras HC: Lack of Son’s Moral Support Alone Cannot Sustain Father’s Maintenance Claim under CrPC  ||  Kerala HC: University Professor doesn't Occupy 'Public Office', Quo Warranto Not Maintainable  ||  Bombay HC Allows Cutting of 1,237 Mangroves for Connector Bridge in Mumbai’s Western Suburbs  ||  Calcutta HC Orders Return of 3-Year-Old to Adoptive Couple, he wasn't Abandoned    

Madras High Court Permits Devotees for Karthigai Deepam Festival in Tiruvannamalai - (19 Nov 2021)

CIVIL

Madras High Court has permitted the entry of 20,000 devotees in Tiruvannamalai city, in light of Karthigai Deepam festival on 19th November 2021, subject to the production of double vaccination certificates.

Tags : MADRAS HIGH COURT   KARTHIGAI DEEPAM FESTIVAL IN TIRUVANNAMALAI  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved