Justice Rajiv Shakdher’s take on Saurabh Bindal’s “OBSCENITY: Prevention, Law & Practice” Share on Facebook (Opens in new window) Facebook Share on X (Opens in new window) X Share on LinkedIn (Opens in new window) LinkedIn Share on WhatsApp (Opens in new window) WhatsApp Share on Telegram (Opens in new window) Telegram More Print (Opens in new window) Print Email a link to a friend (Opens in new window) Email Share on Reddit (Opens in new window) Reddit Published on September 20, 2023October 16, 2025By Ridhi Share on Facebook (Opens in new window) Facebook Share on X (Opens in new window) X Share on LinkedIn (Opens in new window) LinkedIn Share on WhatsApp (Opens in new window) WhatsApp Share on Telegram (Opens in new window) Telegram More Print (Opens in new window) Print Email a link to a friend (Opens in new window) Email Share on Reddit (Opens in new window) Reddit Related Leave a comment
Appointments & Transfers, News SC Collegium recommends Appointment of 10 Advocates, 3 Judicial Officers as Judges of P&H HC and Andhra Pradesh HC
Case Briefs, Supreme Court Can Bona Fide Purchaser for Value be Held Criminally Liable for Forged Will-Linked Property? Supreme Court Answers
Case Briefs, Supreme Court Right to Speedy Trial Prevails Over Gravity of Offence; Bail Must Be Considered When Article 21 Infringed: Supreme Court
Legal RoundUp, Topic-wise Roundup Labour and Service Law April 2026: Major Supreme Court and High Court Rulings and Legislative Updates
Case Briefs, Supreme Court “Judiciary Cannot Create New Criminal Offences, Existing Laws Adequate”: SC dismisses petition seeking scrutiny of Hate Speech Laws
Cyril Amarchand Mangaldas, Experts Corner Can PMLA Allegations Reshape Government Procurement Eligibility?