Bombay HC: National Security Justifies Denial of Police Clearance Certificate  ||  Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult  ||  J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible  ||  P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed  ||  Gujarat HC: Customary Divorce Entitles Daughter to Family Pension  ||  Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld  ||  Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers    

Mad. HC: Always Possible that there will be Divergent Views Regarding a Belief or an Ideology - (08 Sep 2023)

CIVIL

Madras High Court has observed that in a democratic set up, it is always possible that there will be divergent views regarding an ideology and it is not possible to compel everybody to follow the same ideology and a person is entitled to have his reservations and opinions regarding an ideology.

Tags : MADRAS HIGH COURT   IDEOLOGY   DIVERGENT VIEWS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved