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Madras HC: Jamath Denying NOC for Nikah to Eligible Muslim Woman Violates Her Right to Life - (22 Sep 2025)

CONSTITUTION

Madras High Court ruled that the jurisdictional Jamath must issue a No-Objection Certificate for Nikah if the applicant is eligible. Justice Swaminathan stated that refusing the NOC violates the applicant’s fundamental right under Article 21, as the Jamath has a duty to issue it unless disqualified.

Tags : NIKAH   MUSLIM WOMAN   RIGHT TO LIFE  

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