Supreme Court: Past Ad Hoc Service Counts for Pension, Not Seniority Against Direct Recruits  ||  SC: CPC Amendment Allowed When New Facts and Reliefs Directly Relate to Existing Dispute  ||  SC: Governing Law Clause Relevant to Determine Arbitral Seat When Two Venues Are Named  ||  Supreme Court: Section 161 CrPC Statements Can Be Considered at Cognizance Stage, Not at Trial  ||  Bombay High Court Directs Release of Protesters Held over Anti-ECI Agitations  ||  Kerala High Court Orders State to Pay Rs. 21,000 Post-Surgery Assistance to Transgender Person  ||  Madras High Court: DVAC Not Entitled to Blanket RTI Exemption in Corruption Cases  ||  Karnataka High Court Strikes Down Enhanced SC/ST Quota for Breaching 50% Reservation Cap  ||  Delhi HC: First-Come, First-Served Policy for Ramleela Ground Allotment is Unfair  ||  Kerala HC Upholds Automatic Revocation of Christian Wills on Marriage under S.69 Succession Act    

Kerala Court: Expelling Members for Marrying Outside Community Violates Article 25 - (19 Sep 2022)

CIVIL

Kerala Court has held that endogamy within Knanaya Catholic Community is not essential religious practice and therefore expulsion of Knanaya Catholic member and their family unit permanently from the Church for marrying outside the community is violative of Article 25 of the Constitution of India.

Tags : KERALA COURT   ENDOGAMY   ESSENTIAL RELIGIOUS PRACTICE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved