Patna HC: Possessing Cough Syrup With under 2.5% Codeine Without Authorisation Attracts the NDPS Act  ||  Madras HC: Person Who Converts to Islam Cannot Claim Backward Class Muslim Status  ||  Madras High Court Lays Down Guidelines For Surrogacy Custody and Parentage Applications  ||  Bombay High Court: Residence Proof is Mandatory For RTE Neighbourhood School Admissions  ||  Madras HC Strikes Down TN Law Mandating Registrar’s Title Verification Before Property Registration  ||  Bombay HC Allows Galli News to Report Medical Negligence But Bars Defamatory Hospital Imputations  ||  Supreme Court: Parents’ Loss Cannot Be Measured With Arithmetical Precision  ||  Supreme Court: Registered Sale Deed Remains Valid Despite Minor Attestation Discrepancies  ||  Calcutta High Court: Section 107 BNSS Property Attachment Cannot be Used as a Recovery Tool  ||  Ker HC: Elected Representatives Must Swear by God or Affirm, Cannot Invoke Specific Deities in Oath    

Madras HC: Person Who Converts to Islam Cannot Claim Backward Class Muslim Status - (26 Jun 2026)

CIVIL

Madras High Court has struck down a Tamil Nadu government order dated March 9, 2024, holding it unconstitutional for allowing persons from Backward Classes, Most Backward Classes, Denotified Communities and Scheduled Castes to claim Backward Class Muslim status after converting to Islam.

Tags : CONVERTS; ISLAM; MUSLIM STATUS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved