West Bengal Doctor Strike: SC keeps issue of protection of doctors open but refuses urgent hearing
Supreme Court: The vacation bench of Deepak Gupta and Surya Kant, JJ has deferred the hearing on a plea seeking protection of
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Botswana HC | Colonial-era law criminalizing homosexuality struck down for being ultra vires the Constitution – Reliance placed on SC of India’s judgment in Navtej Singh Johar
“Criminalising consensual same sex in private, between adults is not in the public interest. Such criminalization….disproportionally impacts on the lives and dignity
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NHRC notice to Union Health Ministry and Govt. of Bihar over increasing deaths of children due to Encephalitis
The National Human Rights Commission, NHRC, India has taken suo motu cognizance of media reports about the rising number of deaths of
Continue readingJhar HC | Person authorized to drive a vehicle by its owner, when dies – covered under insurance policy on same terms and conditions, as applicable to the owner of vehicle
Jharkhand High Court: Anubha Rawat Choudhary, J. allowed an appeal made by an insurance company regarding their extent of liability towards a
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NGT | Guidelines laid down for implementation of a robust institutional mechanism to tackle rising incidents of forest fires
National Green Tribunal (NGT), New Delhi: The Coram of Adarsh Kumar Goel (Chairperson), J. and S.P. Wangdi (Judicial Member), K. Ramakrishnan (Judicial
Continue readingKar HC | Minor discrepancies in statement of witnesses, when considered in entirety can be rejected – Sentence of advocate convicted for murder of a colleague, affirmed
Karnataka High Court: A Division Bench of K.N. Phaneendra and H.B. Prabhakara Sastry, JJ. dismissed an appeal filed by an Advocate who
Continue readingJ&K HC | Statutory rules or executive orders would override an advertisement by Service Selection Board
Jammu & Kashmir High Court: Ali Mohammad Magrey, J. while dismissing the present writ petition directed the respondent Service Selection Board to
Continue readingSikkim HC | “Personal occupation” of landlord includes requirement of dependents; eviction decree confirmed in absence of special equities in favour of tenant
Sikkim High Court: Bhaskar Raj Pradhan, J. confirmed a decree of eviction passed against the appellant-tenant by the District Judge on the bonafide
Continue readingRaj HC | Temporary injunction not granted when there was an irreparable loss to the party against whom it was prayed
Rajasthan High Court: Sabina, J. dismissed the appeal on the ground that party will suffer an irreparable loss if the application was
Continue readingOri HC | Order of cancellation of license quashed by Court as principles of natural justice not followed
Orissa High Court: K.S. Jahveri, CJ and K.R. Mohapatra, J., partly allowed a writ petition on the ground that the principle of
Continue readingMP HC | Financial distress to family caused due to detention of accused in custody held to be valid condition for granting bail
Madhya Pradesh High Court: Anand Pathak, J. directed release of the applicant on bail with sureties in the instant application filed under
Continue readingUtt HC | FIR when states commission of cognizable offence, Court not to presume story of prosecution not believable in absence of any material to the contrary
Uttaranchal High Court: The instant petition was entertained by Ravindra Maithani, J. where the petitioner under Section 482 CrPC applied for quashing
Continue readingP&H HC | Courts not to interfere in decision taken by Recruitment board when qualification clearly prescribed in advertisement
Punjab and Haryana High Court: Ranjan Gupta, J. dismissed the writ petition on the ground that petitioners do not possess the requisite
Continue readingRaj HC | Respondent not to absolve itself from responsibility when interim order passed by court; payment of salary to be made till interim order continues
Rajasthan High Court: Ashok Kumar Gaur, J., allowed the application on the ground that so long the interim order was passed by
Continue readingTri HC | Wife entitled to lead life at par the standard of husband, appeal under S. 19(1) of Family Courts Act for reducing pendente lite maintenance dismissed
Tripura High Court: A Division Bench of Sanjay Karol, CJ and Arindam Lodh, J. dismissed an appeal filed under Section 19(1) of the
Continue readingSEBI | Dr Prannoy Roy, Chairman and Radhika Roy, MD of NDTV guilty of committing fraud, barred from accessing securities market for 2 years
Securities and Exchange Board of India (SEBI): S.K. Mohanty, Whole Time Member, passed an order finding the promoters of New Delhi Television
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Reservation to the Economically Backward Class — Indian Constitutional Perspective
by Shreya Mishra† and Vipin Sharma††
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Pak SC | Non-compliance with elements of Rule 6 of Narcotic Substances Act, diminishes the reliability and evidentiary value of forensic agency’s report
Pakistan Supreme Court: A Full Bench of Asif Saeed Khan Khosa, CJ, Mushir Alam and Syed Mansoor Ali Shah, JJ. extended benefit
Continue readingPat HC | Late submission of non-creamy layer caste certificate – not a ground for rejection of candidature
Patna High Court: Mohit Kumar Shah, J. allowed a petition seeking consideration of candidature against the Backward Caste category. Petitioner was working
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NGT | Delay in filing an appeal can be condoned on supply of sufficient cause, once the events of intervening period are explained
National Green Tribunal (NGT), Delhi: A Coram of Justice Raghuvendra S. Rathore (Judicial Member) and Dr Satyawan Singh Garbyal (Expert Member) allowed
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