AIROnline 2018 SC 597

Supreme Court Of India

Hon'ble Judge(s): Deepak Misra , C.J. AND A. M. Khanwilkar, D. Y. Chandrachud , JJ

Commission of Sati (Prevention) Act (3 of 1988) , S.21— Cinematograph Act (37 of 1952) , S.5A— Rajasthan Cinemas (Regulation) Act (30 of 1952) , S.7— Gujarat Cinemas (Regulation) Act, (21 of 2004) , S.6— Prohibition on exhibition of film Padmaavat - Validity of notifications by States of Gujarat and Rajasthan - Central Board of Film Certification issued Certificate to said film under Cinematograph Act - Disclaimer of film showing that it does not intend to encourage or support Sati or such other practices - Considering law settled and freedom under Art. 19 of Constitution - Notifications and orders issued by concerned States are stayed and other States retrained to issue notifications in any manner prohibiting exhibition. (Para 11 12 16) .....