Whoever, with the deliberate intention of wounding the religious feelings of any person, utters any word or makes any sound in the hearing of that person or makes any gesture in the sight of that person or places any object in the sight of that person, shall be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both.
Wednesday, 17, Jun, 2026
- Cyril Amarchand Mangaldas advised Union Bank of India on INR 2,443 crore loan facility to Ananthapuram II Power Transmission Limited for Renewable Energy Zone Phase II project
- आधार के दुरुपयोग पर सुप्रीम कोर्ट ने जारी किया नोटिस, याचिकाकर्ता की दलील : यह सिर्फ पहचान का दस्तावेज, उम्र या नागरिकता का सबूत नहीं'
- Arbitration in Sports Disputes: Know How Athlete disputes are Resolved
- SC slams State Govt: No one, not even Govt. can prevent citizen from approaching Court under a OTS
- दिल्ली के किसी हिस्से में अवैध निर्माण मिला तो वहां के इंजीनियरों पर ऐक्शन- हाई कोर्ट का आदेश
- हाई कोर्ट ने बैंक खातों को फ्रीज करने के मामले में दिया बड़ा आदेश, कहा- दायरे के बाहर न जाएं
- ट्रांसजेंडर संशोधन कानून पर अलग-अलग हाई कोर्ट में नहीं होगी सुनवाई, सुप्रीम कोर्ट का आया ये फैसला
- Judge's Husband arrested for Dowry Harassment and Domestic Violence in this State
- SC expounds: Special Police Establishment is not 'intelligence' and 'security' organization, not exempt from the purview of RTI
- HC rules Public Servants cannot face Criminal Proceedings under SC/ST Act without prior Administrative Inquiry | Read Judgement
- हाईकोर्ट के आदेश के बाद मदरसे पर चला बुलडोजर, जहां बनना था गरीबों के लिए आवास, वहां 12 साल से था अवैध कब्जा
- Aadhaar being misused? Know Why SC has sought responses of Centre, States on plea on use of Aadhaar
- SC says Haryana rule suspending compassionate assistance during criminal proceedings does not bar compassionate appointment
- इंटर-कास्ट शादी करने वाले कपल को सुप्रीम कोर्ट से बड़ी राहत, परिवार को मिलने की इजाजत देने वाले फैसले पर रोक
- HC says Banks must restrict account freeze to amount specified by Investigating Agencies | Read order
