SC: Amendments to Government Orders Must Be Construed Fairly to Prevent Hardship  ||  SC: Divorce Settlement Waiver Bars Revival of Monetary Claim under DV Act  ||  Supreme Court: Plaint Cannot Be Rejected Where Ad Valorem Court Fee Depends on Disputed Facts  ||  SC: Bail in Serious Offences like Murder Cases Must be Supported by Clear and Justifiable Reasons  ||  Gauhati HC: Legal Heir Not Made Party Can Challenge Ex-Parte Succession Certificate  ||  Allahabad HC: Hijab Not Essential Islamic Practice, Rejects Plea to Wear It With School Uniform  ||  Gauhati HC: 24-Hour Limit for Magistrate Production Starts From Initial Detention under NDPS Act  ||  Gujarat HC Orders Human Verification of AI-Generated Case Law in Tax Orders, Warns of Contempt  ||  Madras HC: Pending Domestic Violence Case Alone Cannot Curtail Husband’s Right to Travel Abroad  ||  Rajasthan HC: Son’s Coparcenary Claim Fails without Proof of Hindu Undivided Family    

Allahabad HC: Hijab Not Essential Islamic Practice, Rejects Plea to Wear It With School Uniform - (25 Aug 2026)

EDUCATION

Allahabad High Court dismissed a Muslim student’s plea to wear a hijab with her school uniform, holding that hijab was not shown to be an essential Islamic practice and that students cannot seek changes to a uniform, bona fide and non-discriminatory dress code.

Tags : MUSLIM STUDENT; UNIFORM; HIJAB  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved