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From Hijab Ban to Bloomberg Privacy Case and more | 7 Legal Stories of the Week

“…hardly needs to be stated that uniform can exclude any other apparel like bhagwa or blue shawl that may have visible religious overtones.”


16 pointer report on why wearing of Hijab is not a part of essential religious practice in Islam: Karnataka High Court unfolds


Dismayed as to how all of a sudden that too in the middle of an academic term the issue of hijab is generated and blown out of proportion, Court remarked that some ‘unseen hands’ are at work to engineer social unrest and disharmony in the way ‘hijab imbroglio’ unfolded.

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The uniform can exclude any other apparel like bhagwa or blue shawl that may have the visible religious overtones; Kar HC upholds Hijab Ban


 “The Holy Quran does not mandate wearing of hijab or headgear for Muslim women rather it was traditionally worn as a measure of social security”

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Corruption is a termite in every system; a root cause of all problems but has to be put to account: All HC


While expressing that medical and legal fields are more a service than a profession especially the stream of oncology which deals with life and death, Krishan Pahal, J., held that “Corruption is a termite in every system.”

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Right to freedom, as granted under the Constitution is not an absolute right; P&H HC rejects bail in Hate Speech matter


Ravindra Maithani, J., rejected a bail application which was filed by the applicant who was in judicial custody under Sections 153A, 298 Penal code, 1860.

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Laws governing ‘Live-in-relationships’ is need of the hour; P&H HC directs State to file response on the social predicament


‘Live-in-relationships’ has always been a debatable issue because of the absence of any law on the said practice. The Legislation has not yet consolidated any Act in this regard; on the other hand the Judiciary, through several decisions has made a clear stand to protect the various rights of such couples. Supreme Court in Lata Singh v. State of U.P., (2006) 5 SCC 475S. Khushbhoo v. Kanniammal(2010) 5 SCC 600, and Indra Sarma v. V.K.V. Sarma(2013) 15 SCC 755, has upheld the status of live-in-relationships and issued certain direction to protect life and liberty of the individuals.

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Unregulated tourism activities resulting in damage to environment in eco-sensitive Himalayan States of India: NGT takes suo motu cognizance


The Coram of Justice Adarsh Kumar Goel (Chairperson) and Justice Sudhir Agarwal (Judicial Member), Prof. A. Senthil Vel (Expert Member) and Dr Vijay Kulkarni (Expert Member) took suo moto cognizance based on media report highlighting the damage to the environment in eco-sensitive Himalayan States of India due to unregulated tourism.

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Bloomberg Privacy Case | Whether a person under criminal investigation can have a reasonable expectation of privacy? UKSC explains


The Bench of Lord Reed, President and Lord Lloyd-Jones, Lord Sales, Lord Hamblen and Lord Stephens, held that in general, a person under criminal investigation has, prior to being charged, a reasonable expectation of privacy in respect of the information that relates to that investigation.

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