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Madras HC Dismisses PIL Against Opening Of Temples At Mid-Night For 'Western' New Year Celebrations

Courtesy/By: Dipsi Soni | 22 Jul 2019 Views:78

Courtesy/By: Dipsi Soni | 22 Jul 2019 Views:78

News Updates

Deprived of Admission under Ward of Defence Person...

15 Nov 2019 Views:40

Application u/s 482 in Umakant Maurya v/s Suman Ma...

15 Nov 2019 Views:34

Allahabad HC: No Sanction Needed to Prosecute a Re...

14 Nov 2019 Views:36

The apex Court takes a stern and timely step again...

14 Nov 2019 Views:36

Judges Are Not Above Law; Judicial Appointment Pro...

14 Nov 2019 Views:31

Larger Bench to decide on larger issues including ...

14 Nov 2019 Views:27

Case decided only on circumstantial evidence in ...

14 Nov 2019 Views:27

Appeal Period changed to 90 days for Hindu Marriag...

14 Nov 2019 Views:32

Fraud degree given to students by Noida Internatio...

14 Nov 2019 Views:39

Period of Limitation to Appeal an Order of Family ...

13 Nov 2019 Views:40

The apex court of India upholds death penalty of a...

13 Nov 2019 Views:34

Animal Sacrifice In Tripura-SC To Hear State's App...

13 Nov 2019 Views:36

RTI Applicable To Office Of CJI- Apex Court Uphold...

13 Nov 2019 Views:33

Person cannot be charged with section 12 of the PO...

13 Nov 2019 Views:31

Supreme Court mentions passage of Finance Act as ...

13 Nov 2019 Views:31

PIL to ensure uniform fees taken by Hospitals and ...

13 Nov 2019 Views:36

Directions For Training Programme for the Disable...

13 Nov 2019 Views:31

Death Penalty Commuted of Two Accused in Bhandara ...

12 Nov 2019 Views:66

Project “CAMELOT” by TATA HDCL stopped because...

12 Nov 2019 Views:60

Government Servant Cannot File Complaint About Ser...

11 Nov 2019 Views:58

The mandate issued by CoA shall supersede that of ...

11 Nov 2019 Views:92

Scaling down of marks held as infringement of Arti...

11 Nov 2019 Views:76

Environment (Protection) Act a Special Enactment, ...

11 Nov 2019 Views:59

Cannot convict an accused merely on circumstantial...

11 Nov 2019 Views:94

Complaint Under Section 138 NI Act Is Maintainable...

10 Nov 2019 Views:59

Continuation of criminal proceedings after comprom...

10 Nov 2019 Views:67

Parties which decided to entered a compromise, con...

10 Nov 2019 Views:62

Charges under Section 306 of IPC cannot be invoked...

10 Nov 2019 Views:52

Jail for posting against Modi on Social Media....

10 Nov 2019 Views:63

SC sets aside NCLAT order which held that Dissenti...

09 Nov 2019 Views:65

Section 23 of Senior Citizen Act can be invoked cl...

09 Nov 2019 Views:48

Allahabad HC pulls up a litigant for Bench Hunting...

09 Nov 2019 Views:44

Lawyer threatened with gun against appearing for c...

09 Nov 2019 Views:52

Letter to BCI by Women National Commission for as...

09 Nov 2019 Views:34

HCs Have Power To Dispense With Disciplinary Proce...

09 Nov 2019 Views:53

Court Must Accept Faith and Belief of Worshippers:...

09 Nov 2019 Views:143

Section 144 CPC Is Not Attracted When There Is No ...

08 Nov 2019 Views:68

Court Cannot Quash Disability Certificate Issued b...

08 Nov 2019 Views:66

Bail under S.306 IPC, Abetment of suicide....

08 Nov 2019 Views:75

Presence of Advocate Not Mandatory When Confession...

07 Nov 2019 Views:116

Pekaram v/s State of Rajasthan...

07 Nov 2019 Views:110

Kerala High Court held that no permission is requi...

06 Nov 2019 Views:91

Protection of Women u/s12 of Domestic Violence Act...

06 Nov 2019 Views:139

SC criticizes NCDRC for a year long delay in assig...

05 Nov 2019 Views:66

Filing Affidavit for Admission/Denial of Documents...

05 Nov 2019 Views:99

Delhi High Court upheld the judgment given by Sing...

05 Nov 2019 Views:62

STATE OF MADHYA PRADESH V. MAN SINGH ...

05 Nov 2019 Views:72

Rohtas & Anr V. The State of Haryana...

05 Nov 2019 Views:54

Government employee convicted for forgery. State o...

05 Nov 2019 Views:67

Autonomous body employees cannot be treated at par...

04 Nov 2019 Views:51

Delhi High Court directs Medical Council of India ...

04 Nov 2019 Views:46

Amendment in Criminal Laws can be Applied in Pendi...

04 Nov 2019 Views:65

Send the Sample to know the age of Quran: Madras H...

04 Nov 2019 Views:95

PREM PAL V. STATE GOVERNMENT OF NCT OF DELHI...

03 Nov 2019 Views:56

Mandatory Directions for proper functioning of Pri...

03 Nov 2019 Views:113

Delhi High Court directs release of the petitioner...

03 Nov 2019 Views:57

Delhi High Court: Victim Doesn’t Allow Bringing ...

03 Nov 2019 Views:74

Courts Should Be Cognizant Of Bureaucratic Delays ...

03 Nov 2019 Views:40

PIL Rejected Challenging Bar on Women Performing A...

03 Nov 2019 Views:38

GAJRAJ AND OTHERS V. STATE OF UTTAR PRADESH AND ...

02 Nov 2019 Views:62

Father not liable to bear child’s education co...

02 Nov 2019 Views:69

Delhi High Court allows the petition of the petiti...

02 Nov 2019 Views:57

Incumbency upon Courts to State Reasons for Reject...

02 Nov 2019 Views:48

Bail Application u/s439 for abetting suicide...

02 Nov 2019 Views:59

Caste Status cannot be changed by inter-cast marri...

01 Nov 2019 Views:163

Delhi high Court sets aside the charges imposed on...

01 Nov 2019 Views:45

Rape case cannot be quashed on settlement case of...

01 Nov 2019 Views:58

JAGJIWAN COOP. GROUP HOUSING SOCIETY LTD. & ORS. ...

01 Nov 2019 Views:55

SATISH UKEY V. DEVENDRA GANGADHARRAO FADNAVIS AN...

01 Nov 2019 Views:47

STATE V SANDEEP , CRL.L.P. 532/2019, Having physic...

01 Nov 2019 Views:53

It will always be open to the concerned authority ...

01 Nov 2019 Views:58

SC Allows Centre's Plea To Recover Adjusted Gross ...

31 Oct 2019 Views:68

Service of notice on the chartered accountant of a...

31 Oct 2019 Views:57

Delhi High Court rules in favor of Su-Kam, allows ...

31 Oct 2019 Views:103

Limitation to file appeal to be computed on the ba...

30 Oct 2019 Views:65

Inconvenience Of Accused To Approach Court For See...

30 Oct 2019 Views:72

IT city : Turn-down to being India’s cyber-crime...

30 Oct 2019 Views:66

Sri Lankan Supreme Court blocks President’s plan...

29 Oct 2019 Views:67

Entirety of plaint averments have to be taken into...

29 Oct 2019 Views:54

KERALA STATE POLLUTION CONTROL TEAM EXPRESSES SAT...

29 Oct 2019 Views:51

What the NCLAT has to say about the Scheme of Comp...

29 Oct 2019 Views:57

AIR QUALITY DETERIORATED IN THE NATIONAL CAPITAL A...

28 Oct 2019 Views:82

Biggest challenges to Cyber Security in India- Emp...

28 Oct 2019 Views:106

FIRECRACKERS BAN: ONLY TWO TYPES OF GREEN CRACKERS...

28 Oct 2019 Views:101

NCLAT sets aside the insolvency proceeding against...

28 Oct 2019 Views:45

TRUMP CONFIRMS DEATH OF THE GLOBAL TERRORIST, ABU ...

28 Oct 2019 Views:108

Kerala High Court: Complain Under 420 of IPC Canno...

28 Oct 2019 Views:92

Frauds, Sexual Attacks Lead Cyber Crimes in India ...

27 Oct 2019 Views:48

Vietnam PM orders investigation into the 39 dead b...

27 Oct 2019 Views:42

Former Promoter of Gujarat NRE Coke not allowed to...

27 Oct 2019 Views:47

498 A IPC-Crimanal complaint cannot continue after...

27 Oct 2019 Views:47

Patna High Court Explains When Criminal Court Orde...

27 Oct 2019 Views:54

All maradu Flat owners to get Rs 25 lakhs as inter...

26 Oct 2019 Views:79

NATIONAL GREEN TRIBUNAL REFUSED TO ADMIT A PETITIO...

26 Oct 2019 Views:78

Tata Mutual Funds Approaches NCLT for repayment of...

26 Oct 2019 Views:81

TechSagar- An online portal of India’s Technolog...

26 Oct 2019 Views:76

TRUMP IMPEACHMENT INQUIRY IS LEGAL, RULES U.S. COU...

26 Oct 2019 Views:46

Supreme Court: Settlement Made Under Threat & Coer...

26 Oct 2019 Views:102

GOA FORWARD PARTY TO CHALLENGE CENTRE'S NOD TO NA...

25 Oct 2019 Views:80

SC issues notice on plea challenging provisions al...

25 Oct 2019 Views:67

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