Landmark Judgements
Motherhood Is Not Measured by the Child's Age: The Three-Month Cap on Adoptive Maternity Benefit Falls
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Gender JusticeClear topic ×
23 articles
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
Marriage Does Not Disinherit a Daughter: Marital-Status Bars Fall in Compassionate Appointment and Dependent Quotas
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Landmark Judgements
The Uniform Owes Her a Fair Look: Considering Women SSC Officers for Permanent Commission Is a Constitutional Obligation
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Landmark Judgements
The Economy That Runs a Home: “Loss of Domestic Care” Recognised, a Homemaker's Work Valued at ₹30,000 a Month
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Landmark Judgements
Making Room at the Bar's Top Table: Supreme Court Mandates 30% Women's Representation in State Bar Councils
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Court News
Supreme Court's Landmark Review on Polygamy and Gender Justice
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Court News
Uniform Civil Code in India: Balancing Equality and Diversity
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Court News
Uniform Civil Code in Assam: A State-Level Experiment with National Implications
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Court News
SC Rules Husband’s Duty to Maintain Wife Overrides Loan Repayments
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Court News
Bombay High Court: Single Mother Is a Complete Parent
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