SC: Daily-Wage Status Cannot Deny Annual Increment After Regularisation  ||  SC: Exam Marks Cannot Substitute Mandatory Qualification under Recruitment Rules  ||  SC: Converting Civil Disputes Into Criminal Cases is a Widespread Practice  ||  Kerala High Court Sets Aside KAAPA Preventive Detention Order Against BJP Councillor R Suguthan  ||  Bombay High Court Punishes Two Lawyers for Contempt over Threats to Trial Judge  ||  MP HC Plea Challenges Municipal Law Over Simhastha Kumbh Road Widening and Compensation  ||  Calcutta High Court Orders DNA Tests to Ascertain Biological Identity in Alleged Baby-Swap Case  ||  Bombay HC Confiscates Man's Phone for Filming Proceedings, Levies Rs. 10,000 Costs  ||  Bombay HC: Accused Must Be Produced Before Court on Plea to Extend Investigation Period  ||  Delhi High Court Directs Criminal Complaint Against Six CBI Officers for False Statement in Court    

Madras HC: Police Cannot Arbitrarily Bar Carrying Indian Flag at Peaceful Rallies - (18 Aug 2026)

CRIMINAL

Madras High Court held that citizens may carry the national flag during peaceful rallies, as displaying the tricolour is protected under Article 19(1)(a) as freedom of expression, and police cannot impose arbitrary restrictions on this fundamental right.

Tags : POLICE; INDIAN FLAG; PEACEFUL RALLIES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved