Calcutta HC: In Framing Arbitration Agreement Words Used Must be Certain, Definite  ||  J&K HC: Can’t Evaluate Performance of Employee When on Sanctioned Leave During Covid  ||  Kerala HC: Public Paying Toll Fees Casts Responsibility on NHAI to Ensure Smooth Traffic  ||  Calc. HC: Writ Court Rejecting Claims Over Disputed Issues Doesn’t Bar Arbitration if Clause Exists  ||  Gujarat HC Notifies Revised SOP for Virtual/Hybrid Hearing of Cases  ||  Kerala HC: Mere Assessment of Mental Illness by Referring to Mental Health Board Won’t Serve Purpose  ||  Bom. HC Upholds Validity of 7th proviso inserted in S. 2(b) of Maharashtra Entertainments Duty Act  ||  SC to Suspend Operation of Committee Under UP Shri Bankey Bihari Ji Temple Trust Ordinance, 2025  ||  SC Recalls Direction to Remove Allahabad HC Judge from Criminal Jurisdiction after CJI’s Request  ||  Supreme Court: Enforcement Directorate Cannot Act Like a "Crook"    

Kar. HC: Right to Associate and Association are Constitutionally Guaranteed - (19 Jul 2023)

CIVIL

Karnataka High Court while observing that Right to associate and association are constitutionally guaranteed, has held that people gathering to pay homage to death of innocents is long tradition and the only requirement is that they have to ensure that no untoward incident would happen.

Tags : KARNATAKA HIGH COURT   RIGHT TO ASSOCIATE   CONSTITUTIONAL GUARANTEE  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved