Delhi HC: Maintenance is Intended to Safeguard Dependent Spouse & Child’s Right to Live With Dignity  ||  Delhi HC: Any Person in India Has the Right to Legally Import Goods from Abroad  ||  Bombay HC: Can’t Quash Rape Cases on the Basis of Compromise  ||  Madras HC: Can’t Tap Individual’s Phone to Uncover Suspected Crime  ||  Karnataka HC: Women Commuters Oppose Ban on Bike Taxis in Karnataka  ||  Delhi HC: Inclusive Education is About Recognising That Every Child Has a Place in Classroom  ||  Delhi HC: Patanjali to Not Run Ads that are Disparaging to Dabur Products  ||  Delhi HC Upholds Rule Restricting Retention of GPRA by Central Armed Police Forces  ||  Delhi HC: Disability Pension Ensures that a Soldier is Not Left Without Support  ||  SC Declines Petition by Lalit Modi against BCCI Seeking Indemnification    

SC: Restrictions Not Found in Article 19(2) Can’t be Imposed on Right to Free Speech - (03 Jan 2023)

CONSTITUTION

Supreme Court Constitution Bench while observing that the grounds mentioned in Article 19(2) are exhaustive, has by 4:1 majority held that additional restrictions, not found in Article 19(2), can’t be imposed on exercise of right to free speech under Article 19(1)(a) of Ministers, MPs and MLAs.

Tags : SUPREME COURT   CONSTITUTION BENCH   FREE SPEECH  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved