Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Kar. HC: Challenge to Singing State Anthem Dismissed, Right to Remain Silent Cited - (25 Apr 2024)

CONSTITUTION

Kar. HC while dismissing a petition challenging State’s order prescribing singing of state anthem, has observed that Government has done it in executive power and any individual who does not want to sing the anthem can exercise right to remain silent provided that there should not be any disrespect.

Tags : KARNATAKA HIGH COURT   STATE ANTHEM   EXECUTIVE POWER  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved