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Del. HC: Individual Can Change Surname to Avoid Prejudices Attached to Particular Caste - (13 Jun 2023)

CIVIL

Delhi High Court while observing that Right to Identity is a part of Right to Life under Article 21 of the Constitution, has held that an individual can change his/her surname so as not to be identified with any particular caste that may be a cause of prejudice to such person in any manner.

Tags : DELHI HIGH COURT   SURNAME   RIGHT TO LIFE   CASTE  

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