AIR 2017 SUPREME COURT 4609 ::(2017) 2 MarriLJ 247 ::242 (2017) DLT 1 (CN)(SC) ::2017 (9) SCC 1 ::(2017) 9 Scale 178 ::(2017) 3 CurCC 82 ::AIR 2018 SC (Civil) 1169 ::2017 (9) ADJ 1 NOC ::(2017) 4 Cal HN 60 ::(2017) 5 All WC 4353 ::(2017) 5 Bom CR 481 ::2017 (3) Crimes 281 LN ::(2017) 6 Mad LJ 378 ::(2017) 4 JCR 69 (SC) ::(2018) 1 JCR 108 (SC) ::(2017) 3 Ker LJ 16 ::2017 (3) KCCR SN 254 (SC) ::2017 (3) KLT SN 87 (SC) ::(2017) 179 AllIndCas 104 (SC) ::(2017) 179 AllIndCas 104

Supreme Court Of India

Hon'ble Judge(s): Jagdish Singh Khehar, Kurian Joseph, R. F. Nariman, Uday Umesh Lalit, S. Abdul Nazeer , JJJ

(A) Muslim Law - Triple talaq or Talaq-e-biddat - Practice of - Violates fundamental rights of Muslim women - And is unconstitutional. Muslim Personal Law (Shariat) Application Act (26 of 1937) , S.2— Constitution of India , Art.14, Art.15, Art.21, Art.25— AIR 1932 PC 25, Held Not good law in view of AIR 2002 SC 3551.AIR 1996 SC 1627, Held per incurriam.AIR 1997 SC 1511, AIR 2012 SC 2351, AIR 2016 SC 33 and AIR 2017 SC 2967, Overruled. To freely profess, practice and propagate religion of one's choice is Fundamental Right guaranteed under Indian Constitution. That is subject only to following- (1) public order (2) health (3) morality and (4) other provisions of Part III dealing with Fundamental Rights. Under Article 25 (2) of Constitution of India, State is also granted power to make law in two contingencies notwithstanding freedom granted under Article 25(1). Article 25 (2) states that 'nothing in this Article shall affect operation of any existing law or prevent State from making any law- (a) regulating or restricting any economic, financial, political or other secular activity which may be associated with religious practice; (b) providing for social welfare and reform or throwing open of Hindu religious institutions of public character to all classes and sections of Hindus.' Except to above extent, freedom of religion under Constitution of India is absolu....