J&K&L HC: Undenied Pleadings are Deemed Admitted by Implication under the CPC  ||  Kerala HC: Transfer Order Pending Disciplinary Proceedings Cannot be Disguised as Punishment  ||  Allahabad HC: GST, Incentives, 0r Festival Advances Cannot be Deducted From Employee’s Retiral Dues  ||  SC: Absconding Accused Cannot Claim Anticipatory Bail Solely Because a Co-Accused Was Acquitted  ||  Supreme Court: District Cricket Bodies Must Adopt Good Governance Voluntarily, Not Follow BCCI Rules  ||  Supreme Court: Post-Award Property Purchasers Cannot Resist Execution of an Arbitral Award  ||  SC: Telecom Spectrum is a Community Resource and its Ownership Cannot be Decided under the IBC  ||  SC: Police Failure to Invoke IPC Provisions Led to Contractor’s Acquittal in Cement Stockpiling Case  ||  SC: Bank’s Internal Classification of Debt as NPA Does Not Determine Limitation under the IBC  ||  Bombay HC: Clarifies Procedure for Executing Foreign Decrees    

Kerala HC: Court Cannot Surrender to Opinion of Islamic Clergy When Deciding Legal Questions - (01 Nov 2022)

CIVIL

Kerala High Court has held that Islamic clergy, who have no legal training or knowledge in legal sciences, cannot be relied upon by the court to decide on a point of law relating to the personal law applicable to the Muslim community.

Tags : KERALA HIGH COURT   ISLAMIC CLERGY   LEGAL QUESTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved