Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Mad. HC Sets Aside Order Imposing Conditions on RSS' Route March - (10 Feb 2023)

CIVIL

Madras High Court while setting aside single judge order imposing certain conditions on the route march sought to be carried out by the Rashtriya Swayamsevak Sangh (RSS), has observed that State must uphold the citizens' right to freedom of speech and expression.

Tags : MADRAS HIGH COURT   RASHTRIYA SWAYAMSEVAK SANGH   FREEDOM OF SPEECH  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved