Inordinate Delay in Execution of Death Sentence has a Dehumanising Effect on Accused  ||  PC Granted to Woman Army Officer Who Was Denied Benefits Given to Similarly Situated Others  ||  If Bodily Injury Caused with Lethal Weapon, Lack of Intention to Cause Murder Irrelevant  ||  Must AddSection 304(II) of IPC In Accidents Involving Drunk Drivers  ||  UGC Amended Regulation Not Binding on State Univ. Affiliated Institutions Without State Adoption  ||  Can Consider Raising Money Through Optional Convertible Debentures as Financial Debt  ||  NCLAT: Section 43(1) of IBC applicable when Corporate Debtor has given a preference in transaction  ||  AP HC Declines Stay on Govt. Memo Permitting Higher Rate for Premiere of Pushpa 2 Movie  ||  SC: Amended Regulations Not Bind State University Affiliated Institutions without State Adoption  ||  MP High Court Issues Guidelines for Safe Travel of School Children    

SC Slams Sabrimala Temple Board - (26 Apr 2016)

SC has slammed Sabrimala temple board saying, “Can a biological phenomenon be a reason for discrimination?" The court also said that all religious practices are acceptable till there is no distinction between genders.

Tags : SC   SABRIMALA TEMPLE BOARD  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved