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Constitutional Law IndiaClear topic ×

39 articles

Madras High Court: State Cannot Act on Superstition, Orders Return of Seized Hindu Idols

Court News

Madras High Court: State Cannot Act on Superstition, Orders Return of Seized Hindu Idols

7 Jan 2026Read article ↗

Supreme Court: No Disciplinary Action Against Judges for Mere Errors in Judgment

Court News

Supreme Court: No Disciplinary Action Against Judges for Mere Errors in Judgment

6 Jan 2026Read article ↗

J&K High Court Declares Passport a Fundamental Right; Citizens Need Not Prove Foreign Travel Purpose

Court News

J&K High Court Declares Passport a Fundamental Right; Citizens Need Not Prove Foreign Travel Purpose

30 Nov 2025Read article ↗