Landmark Judgements
India's First Court-Sanctioned Passive Euthanasia: Supreme Court Allows Withdrawal of Tube Feeding for a Man in a Vegetative State Since 2013
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167 articles
Landmark Judgements
Freedom From Fear Is Part of Article 21: Supreme Court Takes Suo Motu Cognizance of Delhi-NCR Rape Incidents, Orders Time-Bound Safety Measures
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Landmark Judgements
Periods Should Not End Educations: Menstrual Health Declared Part of Article 21, With Pads and Facilities Ordered for Schools
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Landmark Judgements
Maternity Leave Is a Reproductive Right: Supreme Court Grants Leave to a Teacher Denied Under the Two-Child Norm
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Landmark Judgements
Thirty-Four Deaths, One Doctrine: Commuter Safety Becomes Part of Article 21
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Court News
‘Discipline, Not Death, in Custody’: Orissa High Court Refuses Bail to Three Policemen, Says a History-Sheeter’s Article 21 Rights Are No Less
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Court News
Stranded Off Paradip Without Wages: Orissa High Court Says Foreign Seafarers Have a Right to Dignity, Orders Centre to Repatriate Abandoned Crew of MT Unity
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Court News
Custody Extended Beyond 180 Days Without Producing the Accused: Andhra Pradesh High Court Sets Aside NDPS Extension Order and Grants Bail in 49 kg Ganja Case
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Court News
Old Age and Terminal Illness Behind Bars: Supreme Court Orders Every State to Frame an Early-Release Policy Within Three Months
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Court News
Case Quashed, but Name Still Online? Uttarakhand High Court Orders eCourts to Mask Software Professional’s Name and Lays Down Masking Rules
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Court News
Picked Up at Midnight, Dead Within Hours: Gauhati High Court Holds 2012 Arrest Illegal and Awards Rs 5 Lakh for Death in Police Custody
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Court News
A Decade Behind Bars, Trial Only Half Done: J&K and Ladakh High Court Grants Bail to Murder Accused, Says Speedy Trial Is a Fundamental Right
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