लोक व्यवस्था, सदाचार और स्वास्नय के अधीन रहते हुए, प्रत्येक धार्मिक संप्रदाय या उसके किसी अनुभाग को --
(क) धार्मिक और पूर्त प्रयोजनों के लिए संस्थाओं की स्थापना और पोषण का,
(ख) अपने धर्म विषयक कार्यों का प्रबंध करने का,
(ग) जंगम और स्थावर संपत्ति के अर्जन और स्वामित्व का, और
(घ) ऐसी संपत्ति का विधि के अनुसार प्रशासन करने का, अधिकार होगा।
Monday, 20, Apr, 2026
- Call for Papers: CPUH Journal of Research in Social Sciences 2026: Submit by May 15
- Supreme Court: Preventable Highway Deaths betray the Constitution, State cannot hide behind Budget Constraints
- Husband’s primary obligation to Maintain Wife cannot be diluted by Financial Liabilities, clarifies SC
- करंट से मौत पर मुआवजे की मांग, हरियाणा सरकार को छह सप्ताह में लेना होगा फैसला; हाई कोर्ट का सख्त आदेश
- Personality Rights | HC restrains unauthorized AI Use of Allu Arjun’s Identity
- Habeas Corpus cannot be Parents' tool to undo Adult Daughter's chosen path of Spiritual Life, rules HC
- S.311 CrPC | Court obligated to summon Witness Essential to Justice despite prosecution’s omission, rules HC
- 70 साल के पिता को रॉड से पीट घर से निकाला, कोर्ट ने बहू और 3 बेटों को मकान खाली करने का दिया आदेश
- Jacqueline Fernandez asks Delhi Court to let Her turn approver in Rs.200 Crore fraud case
- NHRC invites entries for its 12th annual competition for short films on human rights
- Is India's Opposition Leader a British Citizen? High Court says Investigate, and Orders an FIR against Rahul Gandhi
- Advocate entering Appearance in Court without any Authority is a Serious Professional Misconduct, HC Orders Action
- J&K High Court recommends 11 New Judges, first ever Woman Judge from Kashmir on the Horizon
- आदेश की अवहेलना पर हाईकोर्ट का सख्त रुख, तृतीय श्रेणी भर्ती मामले में अधिकारियों को व्यक्तिगत पेशी का निर्देश
- Internship Opportunity at Central Administrative Tribunal, New Delhi [4 – 6 Weeks; 5 Positions]: Apply Now!
