Supreme Court Cancels SARFAESI Auction Sale After 16 Years Due to a 5-Day Payment Delay  ||  Jhar HC Orders 2-Month Probe Deadline, DGP Monitoring to Overhaul Sexual Violence Response in State  ||  Delhi HC: Social Media Cannot Undermine Judiciary; Intermediaries Must Act Without Court Orders  ||  Bom HC Directs No Coercive Action Against Anil Ambani under Black Money Act in Rs 420 Crore Tax Case  ||  Allahabad HC Flags Misuse of BNSS Preventive Detention Powers in Prayagraj Police Commissionerate  ||  Bombay HC: Court-Directed Disclosure Prevails over Confidentiality Clause in Agreement  ||  SC : Del HC can be Approached by CAPF Personnel for Service Disputes  ||  Delhi HC: Khurram Parvez Granted Bail in UAPA Case  ||  Allahabad HC: Magistrates, Police Personally Liable for Illegal Detention  ||  Bombay HC: No Case for Prior Restraint Against HDFC    

Delhi HC Dismisses Plea Seeking a Ban on Burqas - (15 Nov 2016)

Delhi High Court has refused to entertain a PIL seeking a ban on burqas and other face veils in public places due to security threat to National Capital.

Tags : DELHI HIGH COURT   BAN   BURQAS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved