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P&H HC: Public Morality Cannot Overshadow Constitutional Morality - (11 May 2022)

CONSTITUTION

Punjab and Haryana High Court while dealing with a petition seeking protection of life and personal liberty, has ruled that the Constitutional right of protection cannot be abridged, except as per the manner established by law.

Tags : PUNJAB AND HARYANA HIGH COURT   LIFE AND PERSONAL LIBERTY   CONSTITUTIONAL RIGHT  

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