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5 articles

Choosing a Mutt’s Pontiff Is a Purely Religious Act, Not the HR and CE Department’s Job: Madras High Court Sets Six-Month Deadline for Srirangam Jeeyar

Court News

Choosing a Mutt’s Pontiff Is a Purely Religious Act, Not the HR and CE Department’s Job: Madras High Court Sets Six-Month Deadline for Srirangam Jeeyar

2 Nov 2026Read article ↗

Removal of Tirupati’s Hathiramji Mutt Head Set Aside: Supreme Court Finds Ex Parte Enquiry and Bias, Orders Fresh Probe by Retired Judge (Arjun Dass v. State of AP)

Court News

Removal of Tirupati’s Hathiramji Mutt Head Set Aside: Supreme Court Finds Ex Parte Enquiry and Bias, Orders Fresh Probe by Retired Judge (Arjun Dass v. State of AP)

28 Oct 2026Read article ↗

Custodian, Not Owner: Supreme Court Voids Gift of Temple Land to Tamil Nadu Government

Court News

Custodian, Not Owner: Supreme Court Voids Gift of Temple Land to Tamil Nadu Government

21 Oct 2026Read article ↗

Waqf (Amendment) Act, 2025: Supreme Court Declines a Wholesale Stay but Freezes the Five-Year Islam Condition and the Collector's Title Power

Landmark Judgements

Waqf (Amendment) Act, 2025: Supreme Court Declines a Wholesale Stay but Freezes the Five-Year Islam Condition and the Collector's Title Power

18 Oct 2026Read article ↗

Madras High Court: State Cannot Use Temple Funds Without Trustee Approval

Court News

Madras High Court: State Cannot Use Temple Funds Without Trustee Approval

1 Feb 2026Read article ↗