Ms Anusha Soni and Sr. Adv. Nitya Ramakrishnan discuss ‘Public v. Private space w.r.t. obscenity’ Ridhi 8 months ago Tweet “Everything that is vulgar is not always obscene”: Justice Rajiv Shakdher at the book release of “OBSCENITY: Prevention, Law & Practice” by Saurabh BindalSeptember 15, 2023Events/WebinarsHow do different people perceive obscenity? – Senior Advocate Sidharth Luthra elucidatesSeptember 25, 2023Watch NowLack of basic amenities in Nilgiris Court Complex: Supreme Court seeks detailed report from Madras High CourtJune 12, 2023Case Briefs
