Allahabad HC pulls up advocate for calling rape victim a woman of “easy virtue”; says it violates dignity & privacy under Article 21 Published on February 6, 2026February 6, 2026By Rohit Patel Leave a comment
Case Briefs, Supreme Court Supreme Court restores criminal proceeding over unauthorised sale of CSI Church land
Case Briefs, High Courts S. 300 CrPC inapplicable to DV Act proceedings; maintenance arrears recoverable despite civil imprisonment: Allahabad High Court
Cases Reported, SCC Weekly 2026 SCC Vol. 3 Part 1: Key Supreme Court Cases on Arbitration, Contract, & Customs
Case Briefs, High Courts Del HC: Order 7 Rule 11 application filed after expiry of statutory time doesn’t revive lapsed right to file Written Statement