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Calcutta HC: Cannot Excommunicate Person from Community Due to Matrimonial Dispute in Family - (24 Jan 2024)

CIVIL

Calcutta High Court while setting aside an order of excommunication of person from Sikh Community has held that excommunication due of matrimonial dispute in family, is a stringent action which affects right to live with dignity and is palpably violative of Article 21 of Constitution of India.

Tags : CALCUTTA HIGH COURT   EXCOMMUNICATE   MATRIMONIAL DISPUTE   ARTICLE 21 OF CONSTITUTION OF INDIA  

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