Supreme Court
LEGAL SUBJECT
Religious and Personal Law
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Karnataka High Court
Karnataka HC Sends Man’s Disputed Adoption-Based Half-Share Appeal Back for Fresh Review, Letting Both Sides Present More Evidence
The appellant, plaintiff in a partition suit, claimed a half share in the suit properties as the adopted son of R. Nagappa and Gowramma.2 MIN READ↗
Karnataka High Court
Karnataka HC Quashes Sanctum-Entry Curbs On Hereditary Trustee’s Relatives, Says Temple-Custom Dispute Is For Rajya Dharmika Parishat
The petitions concerned the administration and religious practices of Sri Mylara Lingeshwara Swamy Temple, whose hereditary trustee was also its high priest.3 MIN READ↗
Madras High Court
Madras HC Gives Grandson 1/9 Of Ancestral Estate, Holds Grandmother’s Gifts Do Not Bind Her Daughters’ Shares
The suit properties had belonged to Pongiya Gounder and devolved on his son, Perumal Gounder, whose heirs included his wife, Nallayammal, and daughters, Masiriyammal and Kuppayammal.2 MIN READ↗
Karnataka High Court
Karnataka HC Quashes Sanctum-Entry Curbs On Hereditary Trustee’s Relatives, Says Temple-Custom Dispute Is For Rajya Dharmika Parishat
The petitions concerned the administration and religious practices of Sri Mylara Lingeshwara Swamy Temple, whose hereditary trustee was also its high priest.3 MIN READ↗
Chhattisgarh High Court
Man’s 2.45-Acre Land Claim Fails as Chhattisgarh HC Upholds Finding His Brother’s Adoption by Their Uncle Was Not Proved
Padum Singh sued for declaration of title, injunction and correction of revenue records concerning 2.45 acres originally recorded in the name of his father, Pursati. He contended that his brother, Soman Singh, had bee...2 MIN READ↗
Meghalaya High Court
Meghalaya HC Directs Syiem To Designate Lyngdoh Or 5 Kur-11 Kur Representative To Collect Iewduh Ritual Donations, With Receipts Issued
The applicants sought directions, including adequate police personnel, to facilitate the peaceful performance of Ka Leh Niam Iewduh, initially scheduled for 5 November 2026.2 MIN READ↗
Punjab and Haryana High Court
P&H HC Remands Two Muslim Family Partition Suits, Requiring Courts To Account For Gahia’s Daughters’ Shares
The appeals concerned separate properties claimed through a common ancestor, Gahia.3 MIN READ↗
Kerala High Court
Thantris Can’t Claim Replaced Flag-Mast Vahanam On Ritual Text Alone: Kerala HC Upholds Devaswom Asset Circular
The petitioners, who stated that they were Thantris and office-bearers of the Akhila Thantri Pracharak Sabha, challenged a 2012 Travancore Devaswom Board circular (Ext.P2).2 MIN READ↗
Karnataka High Court
Karnataka HC Keeps Hereditary Archaka Appointment Order Stayed Until Commissioner Considers Challengers’ Interim Plea
The petitioners challenged an order dated 26 March 2026 passed by the Additional Deputy Commissioner and a consequential Tahsildar memorandum dated 6 April 2026, concerning the appointment of respondent No. 5 as a her...2 MIN READ↗
Kerala High Court
Waqf Tribunal Can’t Hear Election Dispute Over Committee Claiming To Be Mutawalli, Kerala HC Holds
The appellants challenged the Wakf Tribunal, Kozhikode’s judgments dated 25 March 2026 in WOS No. 63 of 2022 and WOS No. 29 of 2023.2 MIN READ↗
Madras High Court
Madras HC Permits Madha Trusts To Reorganise Colleges, Schools And Land Across The Trusts
The plaintiffs sought the Court’s permission to reorganise the administration of educational institutions among the first, second and third defendant Trusts and to transfer specified parcels of land between them2 MIN READ↗
Madras High Court
Madras HC Places Chidambaram Nataraja Temple Under Expert Board Until Mismanagement Is Cured, Citing Heritage Damage And Unaudited Accounts
The batch concerned G.O.(Ms) No.115, dated 17 May 2022, which permitted devotees to climb the Kanagasabai at the Sri Sabanayagar Temple, Chidambaram, for darshan.2 MIN READ↗
Madras High Court
After 80-Year Vacancy, Madras HC Asks Three Religious Leaders To Choose Kallalagar Temple Jeeyar
The petitioner sought a mandamus directing the authorities to fill the vacant office of Jeeyar associated with Arulmigu Kallalagar Temple, Madurai.2 MIN READ↗
Madras High Court
Temple Stakeholders Get 3 More Weeks to Object to Draft Agama List as Madras HC Requires Expert Opinions With Each Decision
The petitioner, an archakar, challenged the preliminary list classifying Tamil Nadu temples as agamic or non-agamic, alleging that several agamic temples had been wrongly classified.2 MIN READ↗
Madras High Court
Madras HC Rejects Temporary Temple Priest’s Bid To Continue, Citing Unchallenged Later Appointment
The appellant was appointed temporarily as a poosari of the temple by proceedings dated 1 July 2021.2 MIN READ↗
Madras High Court
Madras HC Rejects Hereditary Trustee’s Contempt Plea, Says Stay On Her Removal Did Not Order Reinstatement
The petitioner, a hereditary trustee of Arulmigu Vanabadrakaliamman Temple, challenged a Government Order permanently removing her from that post.2 MIN READ↗
Madras High Court
Madras HC Leaves Kongu Vellala Gounder, Sengunthar Mudaliar Pongal Honours Undisturbed For 2026, Without Ruling On Custom
Respondents 5–10 applied under Section 63(e) of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959, seeking recognition of customary honours at the Arulmigu Athanur Amman Temple during the Aippasi Pong...2 MIN READ↗
Madras High Court
Srirangam Sthalattars, Not HR&CE, Must Complete Jeeyar Selection In 6 Months, Madras HC Says Vacancy Violates Disciples’ Rights
The petitioner, a devotee of the Sri Ranganathaswamy Temple and a disciple of the Sri Ranganarayana Jeeyar Mutt, sought a direction to fill the vacancy in the Mutt’s Peetham so that the Jeeyar’s traditional and custom...3 MIN READ↗
Karnataka High Court
Family Deity Trustee Dispute: Karnataka HC Upholds Decree, Says Section 92 CPC Does Not Apply To Private Trust
The dispute concerned the management of the Pathumudi family deity, Sri Venkatramana Devaru, and its endowed properties.2 MIN READ↗
Karnataka High Court
Tenant’s Request Led To Waqf Registration, Which Karnataka HC Quashed Because The Family Waqf’s Mutawalli Got No Notice
The petitioner claimed to be the Mutawalli of a family waqf created by a registered deed dated 8 January 1945.3 MIN READ↗
Madras High Court
Madras HC Directs Waqf Tribunal To Decide Stay Plea Against Hereditary Mutawalli Appointment, Preferably Within 12 Weeks
The appellant, claiming to be the elected Mutawalli/Administrator of the Nawab Abdul Nabi Khan Mosque Waqf, challenged a Waqf Board resolution appointing the third respondent as hereditary Mutawalli and constituting a...2 MIN READ↗
Madras High Court
Non-Hindus Must Sign Reverence Undertaking To Pass Agamic Temple Flagpoles, Madras HC Rules
The petitioner, a Hindu, sought a mandamus directing the State and HR&CE authorities to inquire into alleged violations of the Tamil Nadu Temple Entry Authorisation Act, 1947, and to enforce the relevant statutory pro...3 MIN READ↗
Karnataka High Court
Karnataka HC Quashes Gali Anjaneya Temple Takeover, Orders Handover Within A Week After Assistant Commissioner, Not Commissioner, Issued Notice
The Assistant Commissioner issued a notice dated 10 October 2024 under Sections 42 and 43 of the Karnataka Hindu Religious Institutions and Charitable Endowments Act, 1997, asking the petitioners to show cause why the...2 MIN READ↗
Gauhati High Court
Assam authorities told to form statutory committee for Hayagriva Madhab Temple, without displacing existing management scheme
The petitioners, local residents of Hajo, challenged the Deputy Commissioner’s orders dated 24.04.2013 and 25.03.2014, which declined to constitute a Managing Committee for the Hayagriva Madhab Temple under Section 25...2 MIN READ↗
Karnataka High Court
Interim protection to perform religious rituals does not confer a right to appropriate devotees’ offerings.
The complainant, a Mutawalli, sought contempt proceedings alleging disobedience of interim orders dated 17 December 2024 and 17 February 2025 in W.P. No. 106626/2024.2 MIN READ↗
Karnataka High Court
Ministerial instructions cannot confer substantive entitlement to a temple Archaka office.
The petitions concerned entitlement to perform Archaka duties at the main Sannidhi of Sri Cheluvanarayana Swamy Temple, Melkote, and a separate challenge to the exoneration of Narasaraja Bhattar in a domestic enquiry...3 MIN READ↗
Karnataka High Court
Ministerial instructions cannot confer substantive entitlement to a temple Archaka office.
The petitions concerned entitlement to perform Archaka duties at the main Sannidhi of Sri Cheluvanarayana Swamy Temple, Melkote, and a separate challenge to the exoneration of Narasaraja Bhattar in a domestic enquiry...3 MIN READ↗
Madras High Court
The earlier order’s observations continue to operate following the temple’s unlocking.
Both petitions under Article 226 concerned the locking of Arasalwar Pillaiyar Temple, Theppakulatheru, Tiruchendur.1 MIN READ↗
Karnataka High Court
Ministerial instructions cannot confer substantive entitlement to a temple Archaka office.
The petitions concerned entitlement to perform Archaka duties at the main Sannidhi of Sri Cheluvanarayana Swamy Temple, Melkote, and a separate challenge to the exoneration of Narasaraja Bhattar in a domestic enquiry...3 MIN READ↗No articles match these filters.