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Kerala HC: No Fundamental Right for Citizen to Have Title of Laws in Language that is Familiar - (21 Aug 2024)

CIVIL

Ker. HC while dismissing a PIL that challenged the Hindi names of the three new criminal laws, has observed that there is no fundamental right for a citizen to have title of laws in a language that is familiar to him.

Tags : KERALA HIGH COURT   FUNDAMENTAL RIGHT   CRIMINAL LAWS  

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