High Courts07 Jan 2017Disposed
Daulat Kunwar Vs State of Uttarakhand and others
Uttarakhand High Court · (2017) 01 UK CK 0010
Constitution of India, Article 14, Article 25, Article 17, Article 366 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Freedom of conscience and free profession, practice and prop-agation of religion - Abolition of untouchabUity - DefinitionsProtection of Civil Rights Act, 1955, Section 3, Section 4 - Punishment for enforcing religious disabilities - Punishment for enforcing social disabilities