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    

SC Refuses PIL to Direct Union and States to Take Action Against Superstition and Sorcery Practices - (03 Aug 2024)

CIVIL

SC has refused to entertain a Public Interest Litigation seeking direction upon the Union and States to take action against practices of sorcery and superstition in the country. The Court observed that to control these practices it is important to educate citizens and develop a ‘scientific temper’.

Tags : SUPREME COURT   PUBLIC INTEREST LITIGATION   SUPERSTITION AND SORCERY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved