Bombay HC: Clarifies Procedure for Executing Foreign Decrees  ||  Supreme Court: Bureaucratic Delay No Excuse  ||  Supreme Court Grants Full Disability Pension Arrears to Veterans  ||  Delhi HC: Workman Cannot Claim Section 17(B) of the ID Act Wages after Reaching Superannuation Age  ||  Allahabad HC: Caste by Birth Remains Unchanged Despite Conversion or Inter-Caste Marriage  ||  Delhi High Court: Tweeting Corruption Allegations Against Employer Can Constitute Misconduct  ||  Delhi High Court: State Gratuity Authorities Lack Jurisdiction over Multi-State Establishments  ||  Kerala High Court: Arrest Grounds Need Not Mention Contraband Quantity When No Seizure is Made  ||  SC: Silence During Investigation Does Not Ipso Facto Mean Non-Cooperation to Deny Bail  ||  Supreme Court: High Courts Cannot Re-Examine Answer Keys Even in Judicial Service Exams    

SC Stays Uttarakhand HC Order Banning Fatwas - (15 Mar 2023)

CIVIL

Supreme Court has made absolute the interim stay on the Uttarakhand High Court’s order that banned religious outfits and statutory panchayats/local panchayats/group of people in the state from issuing 'fatwas' or similar diktats.

Tags : SUPREME COURT   FATWAS   BAN   STAY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved