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2 articles

Detained at a Mandi House Protest, Then Asked to Furnish a Peace Bond: Delhi HC Declines to Quash Section 126 BNSS Notice Against Student Leader, but Insists on Madhu Limaye Safeguards

Court News

Detained at a Mandi House Protest, Then Asked to Furnish a Peace Bond: Delhi HC Declines to Quash Section 126 BNSS Notice Against Student Leader, but Insists on Madhu Limaye Safeguards

30 Oct 2026Read article ↗

Protest Is Not a Crime, Grief Is Not a Statistic: FIRs Against NEET Protesters Quashed, Suicide-Compensation Policy Ordered

Landmark Judgements

Protest Is Not a Crime, Grief Is Not a Statistic: FIRs Against NEET Protesters Quashed, Suicide-Compensation Policy Ordered

19 Oct 2026Read article ↗