Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

Centre to SC: Certain Provisions of Waqf (Amendment) Act, 2025 Not to be Acted Upon for Time Being - (18 Apr 2025)

TRUSTS AND SOCIETIES

Central Government in response to the petitions challenging the Waqf (Amendment) Act, 2025 has informed the Supreme Court that certain key provisions shall not be acted upon for the time being.

Tags : CENTRAL GOVERNMENT   SUPREME COURT   WAQF (AMENDMENT) ACT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved