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 HC: Inter-Caste Marriage Certificate Can't Be Issued Merely on Account of Conversion - (26 Nov 2021)

FAMILY

Madras High Court has held that a person is not entitled to claim an inter-caste marriage certificate on the pretext of his community certificate when he originally belonged to a certain caste but received a different community certificate on account of conversion to another religion. The Court has observed that conversion does not alter the caste of a person and the said aspect cannot be suppressed to grant an inter-caste marriage certificate on the basis of his current community certificate.

Tags : MADRAS HIGH COURT INTER-CASTE MARRIAGE CERTIFICATE

Share :